Supreme Court - Daily Orders
Uttar Pradesh State Sugar And Cane ... vs M/S. Sitson India Pvt. Ltd. on 15 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.65 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No. 84/2018 in S.L.P. (C) No(s). 17682/2017
UTTAR PRADESH STATE SUGAR AND CANE DEVELOPMENT CORP.Petitioner(s)
VERSUS
M/S. SITSON INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and IA No.6214/2018-APPROPRIATE ORDERS/DIRECTIONS
and IA No.6215/2018-EXEMPTION FROM FILING O.T.)
Date : 15-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Pradeep Misra, AOR
Mr. Suraj Singh, Adv.
For Respondent(s) Mr. Sunil Kumar Jain, AOR
Mr. Punya Garg, Adv.
Mr. Abhishek Jain, Adv.
Mr. Kaushik Chaudhary, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties. Time for the Arbitral Tribunal to complete the hearing and deliver the Award is extended for a period of six months from today.
Application is allowed accordingly. Pending applications, if any, stand disposed of. Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2018.01.16 17:14:04 IST (R. NATARAJAN) Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER