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South Delhi Municipal Corporation vs M/S Jmc Projects India Limited on 5 January, 2021

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     SLP(C)No.13271/20                                1

     ITEM NO.2               Court 2 (Video Conferencing)                 SECTION XIV

                                 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).13271/2020

     (Arising out of impugned final judgment and order dated 13-08-2020
     in ARBP No.632/2017 passed by the High Court of Delhi at New Delhi)

     SOUTH DELHI MUNICIPAL CORPORATION                                   Petitioner(s)
                                     VERSUS
     M/S JMC PROJECTS INDIA LIMITED                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.114119/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.114118/2020-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 05-01-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)               Mr.   Sanjay Poddar, Sr.Adv.
                                     Mr.   Sandeep Bajaj, Adv.
                                     Mr.   Devesh Jain, Adv.
                                     Mr.   Ameet Singh, Adv.
                                     Mr.   Kanishk Chaudhary, Adv.
                                     Mr.   Praveen Swarup, AOR

     For Respondent(s)               Mr.   Sachin Datta, Sr.Adv.
                                     Ms.   Prity Sharma, Adv.
                                     Mr.   Manikya Khanna, AOR
                                     Mr.   Pratyaksh Sharma, Adv.
                                     Mr.   Aditya Krishna, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned senior counsel for the parties and carefully perused the material placed on record.

During the course of hearing, it has been brought to our notice that the arbitration proceedings have already been started Digitally signed by SATISH KUMAR YADAV Date: 2021.01.05 16:52:02 IST Reason: seven months back and the same are going to conclude in a short time.

……….2/-

In view of the above, we see no reason to interfere with the impugned order passed by the High Court.

The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.

We make it clear that we have not expressed any opinion on the merits of the case.

(SATISH KUMAR YADAV) (RAJ RANI NEGI) DEPUTY REGISTRAR DEPUTY REGISTRAR