Supreme Court - Daily Orders
M/S Pennar Engineered Building Systems ... vs Posco Daewoo Corporation on 10 November, 2017
ITEM NO.58 REGISTRAR COURT. 2 SECTION XVI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. SANJAY PARIHAR
Petition(s) for Arbitration (Civil) No(s). 16/2017
M/S PENNAR ENGINEERED BUILDING SYSTEMS LTD Petitioner(s)
VERSUS
POSCO DAEWOO CORPORATION Respondent(s)
Date : 10-11-2017 This petition was called on for hearing today.
For Petitioner(s) Ms. Bhabna Das,Adv.
Mr. Krishna Devs,Adv.
Mr. Harsh Parashar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by the Ld. Counsel for the petitioner that sole respondent is having address of South Korea and, therefore, he is unable to serve by dasti. However, notice has already been sent through Ministry of Law and Justice. Await service report from Ministry of Law and Justice.
List again on 9.1.2018.
SANJAY PARIHAR Registrar Signature Not Verified Digitally signed by MG MADHU GROVER Date: 2017.11.10 16:20:31 IST Reason: