Supreme Court - Daily Orders
Kellton Tech Solutions Ltd vs Executive Director, State Innovations ... on 14 August, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.14 COURT NO.9 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1418-1419/2025 in SLP(C) No. 27602-
27603/2023
[Arising out of impugned final judgment and order dated 02-01-2024
in SLP(C) No. No. 27602/2023 02-01-2024 in SLP(C) No. 27603/2023
passed by the Supreme Court of India]
KELLTON TECH SOLUTIONS LTD Petitioner(s)
VERSUS
EXECUTIVE DIRECTOR, STATE INNOVATIONS IN FAMILY
PLANNING SERVICES PROJECT AGENCY Respondent(s)
FOR ADMISSION
IA No. 180435/2025 - APPROPRIATE ORDERS/DIRECTIONS
Date : 14-08-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Sudeep Seth, Sr. Adv.
Mr. Anurag Kishore, AOR
Mr. Lakhan Kumar Mishra, Adv.
Ms. Ritika Srivastava, Adv.
For Respondent(s) :Mr. Chritarth Palli, AOR
Mr. Tushar Mittall, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. In view of the statement made in the paragraph 12 of the Miscellaneous Applications, the same stand disposed of with a request to the High Court to decide the appeal under Section 37 of the Arbitration and Conciliation Act, 1996 bearing 85 of 2023, subject to its convenience, as early as possible.
2. Accordingly, Miscellaneous Application Nos. 1418-1419/2025 in SLP(C) No. Signature Not Verified 27602-27603/2023 stand disposed of.
Digitally signed byJATINDER KAUR Date: 2025.08.14 15:50:20 IST
3. Pending interlocutory application(s), if any, shall stand disposed of. Reason:
(JATINDER KAUR) (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR COURT MASTER (NSH)