Supreme Court - Daily Orders
Enercon Gmbh . vs Wind World (India) Ltd. . on 13 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
SLP(C) NO. 9930 of 2016
ITEM NO.51 COURT NO.6 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. 9930/2016
(Arising out of impugned final judgment and order dated 29/03/2016
in APL No. 374/2016 passed by the High Court of Judicature at
Bombay)
ENERCON GMBH AND ANR. Petitioner(s)
VERSUS
WIND WORLD (INDIA) LTD. AND ORS. Respondent(s)
(With application for exemption from filing Certified copy of the
impugned judgment and permission to accept lengthy list of dates
and interim relief and office report)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Amarendra Sharan, Sr. Adv.
Mr. Vivek A. Vashi, A.O.R.
Mr. Krishandu Sayta, Adv.
Ms. Sayada Madiwala, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Ashim Sood, Adv
Mr. Rohan Rajadhyaksh, Adv.
Mr. Aditya Khandeparkar, Adv.
Mr. Anirudh Hariani, Adv.
Mr. Vivek Jain, Adv.
Ms. Devika Mohan, Adv.
Ms. Olga Lumepereira, Adv.
Mr. E. C. Agrawala, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by KALYANI GUPTA Date: 2016.04.18 17:34:52 IST Application seeking exemption from filing Reason: certified copy of the impugned judgment is allowed.
Application seeking permission to accept SLP(C) NO. 9930 of 2016 lengthy list of dates is granted and the same are taken on record.
Issue notice. Mr. E.C. Agrawala present on caveat accepts and waives formal notice on behalf of respondent No. 1. The undertaking executed by the respondents in their letter dated 8th February,2016 shall continue to remain pending further orders. It is, however, made clear that we are not staying the arbitral proceedings.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER