Supreme Court - Daily Orders
Knowledge Infrastructure Systems Pvt. ... vs Mmtc on 1 December, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION NO. 44 OF 2017
KNOWLEDGE INFRASTRUCTURE SYSTEMS PVT. LTD. & ANR. Petitioner(s)
VERSUS
MMTC Respondent(s)
O R D E R
Heard the learned Senior Counsel/Counsel appearing for the parties.
Having regard to the facts and circumstances of the case, by consent, we appoint Hon'ble Mr. Justice M.L. Verma, former Judge of the Delhi High Court, as sole Arbitrator to adjudicate the disputes between the parties.
The learned Arbitrator is at liberty to fix his remuneration etc. The Arbitration petition is disposed of accordingly.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (NAVIN SINHA) New Delhi;
December 01, 2017.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.12.06 16:49:33 IST Reason: ITEM NO.34 COURT NO.11 SECTION XVI -A 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(s). 44/2017 KNOWLEDGE INFRASTRUCTURE SYSTEMS PVT. LTD. & ANR. Petitioner(s) VERSUS MMTC Respondent(s) (FOR ADMISSION)
Date : 01-12-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Saurabh Kirpal, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Monika Garg, Adv.
Mr. Manan Shukla, Adv.
Ms. Aastha Mehta, Adv.
Mr. E. C. Agrawala, AOR For Respondent(s) Mr. Sanjeev Puri, Sr. Adv.
Mr. Vikas Mehta, AOR Ms. Priyambada Mishra, Adv. E. Shreyas, Adv.
UPON hearing the counsel the Court made the following O R D E R The Arbitration petition is disposed of in terms of the signed order (R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)