Supreme Court - Daily Orders
Imc Ltd. vs Board Of Trustees Of Deendayal Port ... on 21 January, 2019
Bench: Chief Justice, Sanjiv Khanna
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ITEM NO.28 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) NO(S)…………………../2019
DIARY NO(S). 1215/2019
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28-09-2018
IN LPA NO. 1059/2018 PASSED BY THE HIGH COURT OF GUJARAT AT
AHMEDABAD)
IMC LTD. PETITIONER(S)
VERSUS
BOARD OF TRUSTEES OF DEENDAYAL PORT TRUST & ANR. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.6858/2019-CONDONATION OF DELAY IN
FILING)
Date : 21-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Nikhil Sakharoande, Adv.
Mr. Vinay Tripathi, Adv.
Ms. Aishvary Vikram, Adv.
Ms. Sonali Mathur, Adv.
Mr. Asadulla Thangal, Adv.
Mr. R. Daulat, Adv.
Mr. Mohanish Patkar, Adv.
Ms. Liz Mathew, AOR
Mr. Navneet R., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and Signature Not Verified perused the relevant material.
Digitally signed byVINOD LAKHINA Date: 2019.01.21 17:24:05 IST
Reason: Delay condoned.
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We are not inclined to interfere. The Special Leave
Petition is accordingly dismissed. However, we make it clear that the petitioner shall be at liberty to move the learned Arbitral Tribunal as directed by the High Court in which event the learned Tribunal will decide the matter on its own merits uninfluenced by any observation/finding that may have been recorded.
[VINOD LAKHINA] [ANAND PRAKASH]
AR-cum-PS BRANCH OFFICER