Supreme Court - Daily Orders
Huawei Technologies Co. Ltd. vs Sterlite Technologies Ltd. on 3 August, 2015
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
ITEM NO.406 COURT NO.8 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 FOR ARBITRATION (CIVIL) NO. 27/2015
HUAWEI TECHNOLOGIES CO. LTD. PETITIONER(S)
VERSUS
STERLITE TECHNOLOGIES LTD. RESPONDENT(S)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Gopal Jain, Sr. Adv.
Mr. Devashish Bharuka, Adv.
Mr. Sanjiv Goel, Adv.
Ms. Divya Roy, Adv.
Ms. Anu Tyagi, Adv.
Mr. D. Pratap, Adv.
For Respondent(s) Mr. Punit Dutt Tyagi, Adv.
Mr. Nikhil Singal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to the respondent to file reply to the arbitration petition.
List the matter thereafter.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.08.04
18:11:07 IST
Reason: