Supreme Court - Daily Orders
Hindustan Petroleum Corporation ... vs Batliboi Environment Engineers Ltd on 7 April, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
SLP(C) No. 9517/2025
ITEM NO.40 COURT NO.1 SECTION IX
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. 9517/2025
[Arising out of impugned final judgment and order dated 11-03-2025
in ARBA No. 338/2024 passed by the High Court of Judicature at
Bombay]
HINDUSTAN PETROLEUM CORPORATION LIMITED Petitioner(s)
VERSUS
BATLIBOI ENVIRONMENT ENGINEERS LTD. Respondent(s)
(FOR ADMISSION)
Date : 07-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjay Kapur, AOR
Mr. Surya Prakash, Adv.
Mr. Arjun Bhatia, Adv.
Ms. Shubhra Kapur, Adv.
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
In our opinion, the judgment of the High Court does not warrant interference. The recourse to a second arbitration process would be justified and is in accordance with Section 43(4) of the Arbitration and Conciliation Act, 1996.
We, however, clarify that all pleas and contentions, including Signature Not Verified the defences available to the petitioner, would not get affected or Digitally signed by Deepak Guglani Date: 2025.04.08 19:24:02 IST Reason: impinge on the petitioner due to this order. 1 SLP(C) No. 9517/2025 Recording the aforesaid, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
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