Supreme Court - Daily Orders
Shiv-Vani Oil And Gas Exploration ... vs Baker Hughes Singapore Pte. on 16 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2929 OF 2015
(Arising out of S.L.P.(C) No.5136 of 2015)
Shiv-Vani Oil and Gas Exploration Appellant(s)
Services Ltd.
Versus
Baker Hughes Singapore Pte. Respondent(s)
O R D E R
Heard Mr. L.N. Rao, learned senior counsel for the appellant and Mr. Jayant Bhushan, learned senior counsel for the respondent.
Leave granted.
Having heard learned counsel for the parties, the direction given by the High Court as regards bank guarantee, is reduced to Rs.4 crores and all authorities, including the Monitoring Committee, shall see to it that the said bank guarantee be furnished, as directed by us, by end of April, 2015. Needless to say, we have not expressed any opinion on the merits of the case, but only modified the direction of the High Court.
With the aforesaid modification in the order of the High Court, the appeal stands disposed of. There shall be nor order as to costs.
......................J. (Dipak Misra) Signature Not Verified ......................J. Digitally signed by Chetan Kumar (Prafulla C. Pant) Date: 2015.03.27 18:27:34 IST Reason: New Delhi;
March 16, 2015.
CORRECTED
ITEM NO.42 COURT NO.5 SECTION IX
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.5136/2015 (Arising out of impugned final judgment and order dated 11/11/2014 in ARBP No. 1127/2014 passed by the High Court of Bombay) SHIV-VANI OIL AND GAS EXPLORATION SERVICES LTD. Petitioner(s) VERSUS BAKER HUGHES SINGAPORE PTE. Respondent(s) (With appln. (s) for exemption from filing c/c of the impugned judgment and permission to file additional documents and interim relief and office report) Date : 16/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. L.N. Rao, Sr. Adv.
Mr. Rana Mukherjee, Adv. Ms. Kasturika Kaumudi, Adv. Mr. Shekhar Kumar, AOR For Respondent(s) Mr. Jayant Bhushan, Sr. Adv.
Ms. Moazzam Khan, Adv.
Mr. Akshat Goel, Adv.
for M/s. Lex-peritia & Co.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of in terms of the signed order.
(Chetan Kumar) (H.S. Parashar)
Court Master Court Master
(Signed order is placed on the file)