Supreme Court - Daily Orders
Sachin Gupta vs K.S. Forge Metal Pvt. Ltd. on 1 December, 2014
Bench: M.Y. Eqbal, Shiva Kirti Singh
ITEM NO.3 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2014 in Civil Appeal No(s). 2058/2013
SACHIN GUPTA & ANR. Appellant(s)
VERSUS
K.S. FORGE METAL PVT. LTD. Respondent(s)
(for directions and office report)
Date : 01/12/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s)
Mr. A.K. Singh, Adv.
Mr. S.K. Singh, Adv.
Mr. Rohit Singh, Adv.
For Mr. Nikilesh Ramachandran,Adv.
For Respondent(s)
Mr. Sumeer Kumar Shrivastva, Adv.
Kumari Nanda Sinha, Adv.
For Dr. S.K. Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The interlocutory application is disposed of in terms of the signed order.
(Sukhbir Paul Kaur) (Indu Pokhriyal)
Court Master Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2014.12.03 15:52:19 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NO. 3 OF 2014 IN CIVIL APPEAL NO.2058 OF 2013 SACHIN GUPTA AND ANOTHER Appellant(s) Versus K.S. FORGE METAL PRIVATE LIMITED Respondent(s) O R D E R The Interlocutory Application No. 3 of 2014 has been filed for appointment of a sole Arbitrator to adjudicate the matter for rest of the proceedings as the then learned Arbitrator, Mr. Justice A.P. Shah, former Chief Justice of the Delhi High Court has resigned.
We have heard learned counsel for the parties. As jointly agreed, Mr. Justice Anil Dev Singh, former Judge of the Delhi High Court is appointed as sole Arbitrator who shall proceed with the Arbitration and decide the same as early as possible preferably within three months.
The Arbitrator shall fix his own terms and conditions.
Interlocutory Application No. 3 is, accordingly, disposed of.
........................J. (M.Y. EQBAL) ........................J. (SHIVA KIRTI SINGH) New Delhi, December 01, 2014.