Supreme Court - Daily Orders
Adsun Middle East Fze vs L And T Hydrocarbon Engineering Ltd. on 12 August, 2021
Bench: Chief Justice, Surya Kant
ITEM NO.20 Court 1 (Video Conferencing) SECTION XVIA
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 Arbitration (Civil) No.1/2021
ADSUN MIDDLE EAST FZE Petitioner(s)
VERSUS
L AND T HYDROCARBON ENGINEERING LTD. Respondent(s)
(FOR ADMISSION)
Date : 12082021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Ashwin Shankar, Adv.
Mr. Siddharth Nath, Adv.
Mr. Amit Agrawal, AOR
Ms. Radhika Yadav, Adv.
Mr. Kunal Naik, Adv.
Mr. Ishaan Karki, Adv.
For Respondent(s)
Mr. Rajshekhar Rao, Sr. Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Alok Jain, Adv.
Ms. Manasi Kalvit, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
A letter is circulated by the learned AdvocateonRecord appearing for the respondent seeking one week’s adjournment for filing reply to the petition, which is objected to by the learned AdvocateonRecord appearing for the petitioner.
Learned counsel appearing appearing for the petitioner seeks permission to file rejoinder affidavit within one week thereafter.
Signature Not Verified Permission is granted. Digitally signed by Vishal Anand Date: 2021.08.12 16:45:13 ISTList the matter after two weeks.
Reason: (VISHAL ANAND) (PRADEEP KUMAR)
ASTT. REGISTRARcumPS COURT MASTER (NSH)