Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ecopack India Paper Cup Pvt. Ltd. vs M/S Sphere International on 23 July, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 16605/2018

     ITEM NO.16                                     COURT NO.1                          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. 16605/2018

     (Arising out of impugned final judgment and order dated 14-03-2018
     in A No. 101/2018 passed by the High Court Of Judicature At Bombay)

     ECOPACK INDIA PAPER CUP PVT. LTD.                                            Petitioner
                                     VERSUS
     M/S SPHERE INTERNATIONAL                                                     Respondent

     (FOR ADMISSION and I.R. and IA No.90090/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS )

     Date : 23-07-2018 This matter was called on for hearing today.
     CORAM :                HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner                         Mr. Aseem Naphade, Adv.
                                            Mr. Shekhar Gupta, Adv.
                                            Mr. Pramit Saxena, AOR
     For Respondent
                             UPON hearing the counsel the Court made the following
                                                O R D E R

Having heard learned counsel for the petitioner, while not interfering with the impugned order, we would request the learned Single Judge of the High Court to dispose of Arbitration Petition No. 393/2017 within a span of four months.

We may clarify that we have not expressed anything on the merits of the case. The learned Single Judge, while adjudicating, shall express his views on the basis of the contentions advanced before him.

With the aforesaid request and liberty, the special leave petition is disposed of.

Reason:                  also stand disposed of.


                           (Deepak Guglani)                               (H.S. Parasher)
SLP(C) 16605/2018

Court Master Assistant Registrar