Supreme Court - Daily Orders
Jindal (India) Limited vs Uni Metals East Africa Limited on 22 February, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.13 Court No.1 (Video Conferencing) 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
Petition(s) for Arbitration (Civil) No(s).25/2019
JINDAL (INDIA) LIMITED Petitioner(s)
VERSUS
UNI METALS EAST AFRICA LIMITED Respondent(s)
Date : 22-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Ms. Sonia Dube, Adv.
Ms. Kanchan Yadav, Adv.
For M/s Victor Moses & Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Ritin Rai, learned senior counsel for the petitioner, prays for and is granted two weeks' to file affidavit in regard to service of notice by email.
Put up thereafter.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.02.22 16:07:03 IST Reason: