Supreme Court - Daily Orders
Steel Authority Of India Ltd. (Sail) vs Primetals Technologies India Pvt. Ltd. on 14 September, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION CASE (C) NO.31 OF 2018
STEEL AUTHORITY OF INDIA LTD. (SAIL) ... PETITIONER
Versus
PRIMETALS TECHNOLOGIES INDIA PVT. LTD. & ORS. ... RESPONDENTS
O R D E R
Heard Mr. Mukul Rohatgi, learned senior counsel for the petitioner and Mr.
C. Mukund, learned counsel for the respondents.
Learned counsel for the parties very fairly stated that they have no
objection if a former Judge of this Court is appointed as an arbitrator. Recording
such concession, we appoint Hon’ble Mr. Justice Amitava Roy, a former Judge
of this Court, as the sole arbitrator.
Respondent No.1 is at liberty to apply to the Indian Council of Arbitration
(respondent No.4 herein) for refund of the deposit since a reference to
arbitration has already been made and the same stands substituted by our
order. Needless to say, the amount shall be refunded.
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2018.09.19
13:07:07 IST
Reason:
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The Registry is directed to communicate this order to the learned
arbitrator. The parties are also at liberty to bring the instant order to his notice.
With the aforesaid direction, the Arbitration Case stands disposed of.
As a sequel to the above, interlocutory applications also stand disposed
of.
......................................CJI.
(Dipak Misra)
.........................................J.
(A.M. Khanwilkar)
.........................................J.
(Dr. D.Y. Chandrachud)
New Delhi;
September 14, 2018.
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ITEM NO.15 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Arbitration Case (Civil) No(s).31/2018
STEEL AUTHORITY OF INDIA LTD. (SAIL) Petitioner(s)
VERSUS
PRIMETALS TECHNOLOGIES INDIA PVT. LTD. & ORS. Respondent(s)
(IA No.123165/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.123138/2018-EX-PARTE STAY)
Date : 14-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Mukul Rohtagi, Sr.Adv.
Mr.B.K.Satija, AOR
For Respondent(s) Mr.C.Mukund, Adv.
Mr.Firdouse Qutb Wani, AOR
Mr.Zaryb Rizvi, Adv.
Ms.Ishita Nagpal, Adv.
Mr.S.Garg, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Arbitration Case stands disposed of in terms of the signed order.
As a sequel to the above, interlocutory applications also stand disposed of.
(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar (Signed order is placed on the file)