Supreme Court - Daily Orders
Posco Engineering And Construction ... vs Sinew Developers Pvt. Ltd. on 14 February, 2020
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.803 COURT NO.5 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(s) for Special Leave to Appeal (C) No(s). 25412/2019
(Arising out of impugned final judgment and order dated 21-06-2019
in NOM No. 368/2019 in C.A.P. NO.238 of 2019 passed by the High
Court Of Judicature At Bombay)
POSCO ENGINEERING AND CONSTRUCTION INDIA PVT. LTD. Petitioner(s)
VERSUS
SINEW DEVELOPERS PVT. LTD. Respondent(s)
Date : 14-02-2020 This petition was MENTIONED today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Tejas Karia,Adv.
Ms. Shruti Sabharwal,Adv.
Mr. S. S. Shroff, AOR
For Respondent(s) Mr. Apoorva Kaushik,Adv.
Mr. Pranaya Goyal, AOR
UPON being mentioned the Court made the following
O R D E R
Taken on Board.
In continuation of Order dated 04.02.2020 passed by this Court, we request the High Court to take up the application filed under Section 34 of the Arbitration and Conciliation Act, 1996 on an early date and dispose of the same as expeditiously as possible.
Rest of the order remains the same. (MAHABIR SINGH) Signature Not Verified (BEENA JOLLY) AR-cum-PS Digitally signed by MAHABIR SINGH Date: 2020.02.14 BRANCH OFFICER 17:00:17 IST Reason: