Supreme Court - Daily Orders
M/S. Kse Electricals Private Limited vs Bangladesh Rural Electrification ... on 15 December, 2023
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION NO. 29 OF 2021
M/S. KSE ELECTRICALS PRIVATE LIMITED PETITIONER(S)
VERSUS
BANGLADESH RURAL ELECTRIFICATION BOARD RESPONDENT(S)
WITH
ARBITRATION PETITION NO. 30 OF 2021
WITH
ARBITRATION PETITION NO. 31 OF 2021
O R D E R
Learned counsel for the petitioner submits that the matter has become infructuous as the parties have already appointed an arbitrator.
2. In view thereof, the Arbitration Petitions stand disposed of.
…………………………………………………………J. [AHSANUDDIN AMANULLAH] NEW DELHI;
DECEMBER 15, 2023 Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.12.20 14:31:49 IST Reason: ITEM NO.1714 COURT NO.11 SECTION PIL-W S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Arbitration No. 29/2021 M/S. KSE ELECTRICALS PRIVATE LIMITED Petitioner(s) VERSUS BANGLADESH RURAL ELECTRIFICATION BOARD Respondent(s) WITH ARBIT. PETITION No. 30/2021 (PIL-W) (IA No.89271/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) ARBIT. PETITION No. 31/2021 (PIL-W) (IA No.89449/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 15-12-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH [IN CHAMBER] For Petitioner(s) Mr. Soumya Dutta, AOR Mr. Siddhant Upmanyu, Adv. Mr. Gurmeet Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Arbitration Petitions stand disposed of in terms of signed order.
Pending application(s), if any, shall stand disposed of.
(RAJNI MUKHI) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)