Supreme Court - Daily Orders
M/S. Ravi Oil Carriers vs Union Of India . on 14 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
1
ITEM NO.12 COURT NO.3 SECTION IVB
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).
20136-20137/2015
(Arising out of impugned final judgment and order dated 29/10/2014
in CWP No. 21882/2014,11/03/2015 in CWP No. 21822/2014 passed by
the High Court Of Punjab & Haryana At Chandigarh)
M/S. RAVI OIL CARRIERS Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with interim relief and office report)
Date : 14/09/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Neeraj Jain, Sr. Adv.
Mr. B. S. Mor, Adv.
Mr. Neeraj Mor, Adv.
For Mr. R. C. Kaushik, Adv.
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Prachi Sharma, Adv.
Mr. Kushagra Pandit, Adv.
Mr. Pradeep K., Adv.
Mr. Harpreet S. Sandhu, Adv.
Mr. Neeraj Sharma, Adv.
Mr. Chandra Bhushan Prasad, Adv.
Mr. Kaushal Yadav, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard the learned counsel for the parties. We do not find any substance in these petitions, which are, Signature Not Verified accordingly, dismissed.
Digitally signed byJayant Kumar Arora Date: 2015.09.17 16:13:15 IST Reason:
If the subject matter of these petitions is also to be dealt with by the Arbitrator, this order would not affect the 2 arbitration proceedings and in that event, these proceedings shall be subject to the final outcome of the arbitration proceedings.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar