Supreme Court - Daily Orders
Shristi Infrastructure Development ... vs Sunway Construction Sdn Bhd on 4 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.49 COURT NO.6 SECTION XVIA
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). 16/2016
SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. Petitioner(s)
VERSUS
SUNWAY CONSTRUCTION SDN BHD Respondent(s)
Date : 04/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Anand Mishra,AOR
Mr. Amrendra Kr. Singh, Adv.
For Respondent(s)
Mr. Dharmander Rautray, Adv.
Ms. Ankit Khushu, Adv.
Mrs. Kanchan Kaur Dhodi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties.
Learned counsel appearing for the parties are directed to suggest three names each for the purpose of appointment of Arbitrator.
List the matter tomorrow i.e., 5th January, 2017.
(VISHAL ANAND) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2017.01.04
17:09:59 IST
Reason: