Supreme Court - Daily Orders
Hal-Edgewood Technologies Pvt. Ltd vs Iwave Systems Technologies Pvt. Ltd. on 14 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.14 Court 12 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 1957/2022
(Arising out of impugned final judgment and order dated 22-07-2021
in MFA No. 5210/2018 (AA) passed by the High Court of Karnataka at
Bengaluru)
HAL-EDGEWOOD TECHNOLOGIES PVT. LTD Petitioner(s)
VERSUS
IWAVE SYSTEMS TECHNOLOGIES PVT. LTD. Respondent(s)
(FOR ADMISSION )
Date : 14-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Aditya Shankar Prasad, Adv
Mr. Sameer Kumar, AOR
Mr. Shah Rukh Ahmad, Adv
Mr. Mandeep Baisala, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There are concurrent findings recorded by the learned Arbitrator and confirmed by the First Appellate Court under Section 34 and thereafter by the High Court in an application under Section 37 of the Arbitration and Conciliation Act, 1996. No case is made out to interfere with the same in exercise of a limited jurisdiction under Article 136 of the Constitution of India.
Hence, the Special Leave Petition stands dismissed. Pending applications shall stand disposed of.
Signature Not Verified Digitally signed by R Natarajan (NEETU SACHDEVA) Date: 2022.02.16 17:03:11 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER