Supreme Court - Daily Orders
M/S Mgf Developments Ltd. vs Bestech India Pvt. Ltd. on 16 April, 2014
Æ IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s). 3932 OF 2010
M/S MGF DEVELOPMENTS LTD. & ANR. Appellant (s)
VERSUS
BESTECH INDIA PVT. LTD. Respondent(s)
O R D E R
Heard learned counsel for the parties.
2. Civil Appeal is dismissed with no order as to
costs.
3. However, by consent of the parties,
Mr. Justice R.C. Chopra, former Judge of the Delhi High
Court, is appointed as sole arbitrator in place of
Mr. Justice C.L. Chaudhary.
...........................J.
( R.M. LODHA )
NEW DELHI; ...........................J.
APRIL 16, 2014 ( SHIVA KIRTI SINGH )
ITEM NO.110 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 3932 OF 2010
M/S MGF DEVELOPMENTS LTD.& ANR. Appellant (s)
VERSUS
BESTECH INDIA PVT. LTD. Respondent(s)
(With office report )
Date: 16/04/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s) Mr. Rajiv Dalal, Adv.
Mr. Subramonium Prasad,Adv.
Mr. Yudhister Singh, Adv.
For Respondent(s) Mr. Manish Sharma, Adv. for
Ms. Rachana Srivastava,Adv.
UPON hearing counsel the Court made the following
O R D E R
Civil Appeal is dismissed in terms of the signed order.
(Rajesh Dham) (Renu Diwan) Court Master Court Master (signed order is placed on the file)