Supreme Court - Daily Orders
M/S. Dharmaratnakara Rai Bahadur Arcot ... vs M/S. Bhaskar Raju And Brothers on 2 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.51 COURT NO.5 SECTION IVA
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.7088/2015
(Arising out of impugned final judgment and order dated 01/12/2014
in CMP No. 167/2013 passed by the High Court of Karnataka at
Bangalore)
M/S. DHARMARATNAKARA RAI BAHADUR ARCOT Petitioner(s)
NARAINSWAMY MUDALIAR CHATTRAM AND ORS.
CHARITIES AND ORS.
VERSUS
M/S. BHASKAR RAJU AND BROTHERS AND ORS. Respondent(s)
Date : 02/11/2015 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. K.V. Viswanathan, Sr. Adv.
Ms. Mansi Kumar, Adv.
Ms. Pritha Srikumar, AOR
Ms. Nayantara Narayan, Adv.
For Respondent(s) Mr. Subramanium Prasad, Sr. Adv.
Mr. Balaji Srinivasan, AOR
Mr. Sashidhara, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Mr. Mayank Kshursagar, Adv.
Ms. Srishti Govil, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have been apprised at the Bar that the suggestions given are difficult to work out, inasmuch as the petitioners intend to contend that there cannot be any arbitration.
Let the matter be listed in the first week of Signature Not Verified February, 2016, for final disposal.
Digitally signed by Chetan Kumar Date: 2015.11.03 16:56:11 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master