Supreme Court - Daily Orders
M/S Larsen And Toubro Ltd. vs M/S Maharaji Educational Trust on 25 October, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.103 COURT NO.1 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 10781/2016
M/S LARSEN AND TOUBRO LTD. APPELLANT(S)
VERSUS
M/S MAHARAJI EDUCATIONAL TRUST RESPONDENT(S)
Date : 25-10-2018 This appeal was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. Sameer Parekh, Adv.
Ms. Rukhmini S. Bobde, Adv.
Ms. Anwesha Padhi, Adv.
Mr. Abhiram Naik, Adv.
Mr. Manu Bajaj, Adv.
M/S. Parekh & Co., AOR
For Respondent(s)
Mr. Amit Anand Tiwari, AOR
Ms. Mary Mitzy, Adv.
Mr. Lakshmanan R., Adv.
UPON hearing the counsel the Court made the following
O R D E R
The parties have been litigating for the last seventeen (17) years. The matter arises out of a claim and counter-claim in an arbitration proceeding.
Having regard to the totality of the circumstances we are of the view that the parties should be left with the option of seeking a resolution of their dispute through mediation. We accordingly appoint Shri V. Giri, learned Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.10.25 Senior Counsel of this Court to mediate into the dispute 18:18:39 IST Reason: 2 between the parties and arrive at a solution, if possible. We also request Shri V. Giri to spare his valuable time and expedite the matter.
List the matter after three months.
Parties shall settle the terms of appointment of Shri V. Giri as the Mediator after discussions with Shri Giri.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS ASSISTANT REGISTRAR