Supreme Court - Daily Orders
The State Of West Bengal vs Pam Developments Private Limited on 22 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1126-1127 of 2019
(Arising out of SLP(C) Nos. 31360-31361/2017)
THE STATE OF WEST BENGAL Appellant(s)
VERSUS
PAM DEVELOPMENTS PRIVATE LIMITED Respondent(s)
O R D E R
Leave granted.
After hearing counsel for the parties, we propose to dispose of this appeal on the basis of consensus arrived at by the parties to the effect that the respondent would accept the amount already deposited in the High Court by the appellant, towards the decretal amount as full and final payment and satisfaction of the Award, if allowed to be withdrawn by the respondent forthwith alongwith accrued interest thereon if any.
Learned counsel for the appellant, on instructions, submits that if no further claim is set up by the respondent in reference to the arbitration proceedings in question, the appellant may agree for this arrangement. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.01.25 17:28:08 IST Reason:
In view of the above, the appeal is being disposed of by consent of both the parties in the above terms, leaving all the questions of law open.
As a result of this order, the impugned order/Award stands modified to that extent. The appeal is disposed of accordingly. Pending applications, if any, stand disposed of.
…...................J (A.M. KHANWILKAR) …...................J (AJAY RASTOGI) New Delhi January 22, 2019 ITEM NO.3 COURT NO.11 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 31360- 31361/2017 (Arising out of impugned final judgment and order dated 21-09-2017 in APO No. 63/2017 21-09-2017 in OCO No. 1/2017 passed by the High Court At Calcutta) THE STATE OF WEST BENGAL Petitioner(s) VERSUS PAM DEVELOPMENTS PRIVATE LIMITED Respondent(s) (Only I.A. No. 129569/2018 is to be listed ) Date : 22-01-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr. Anand Grover, Sr. Adv. Mr. Suhaan Mukerji, Adv. Mr. Astha Sharma, Adv.
Mr. Amit Verma, Adv.
Ms. Kajal Dalal, Adv.
Ms. Dimple Nagpal, Adv. M/S. Plr Chambers And Co., AOR For Respondent(s) Mr. Nakul Dewan, Adv.
Mr. Priyankar Saha, Adv. Mr. Sarad Kumar Singhania, AOR Ms. Rashmi Singhania, Adv. Mr. Kartik Prasad, Adv. Mrs. Neelu Mohan, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The Civil Appeal is disposed of in terms of the signed order.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)