Supreme Court - Daily Orders
Star Wire (India) Limited vs Bharat Heavy Electricals Ltd. ... on 17 July, 2025
ITEM NO.17 COURT NO.16 SECTION X
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.17965/2025
[Arising out of impugned final judgment and order dated 28-04-2025
in AFO No. 116/2025 passed by the High Court of Uttarakhand at
Nainital]
STAR WIRE (INDIA) LIMITED Petitioner(s)
VERSUS
BHARAT HEAVY ELECTRICALS LTD. (B.H.E.L.) Respondent(s)
IA No. 158467/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 17-07-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) : Mr. Siddhartha Dave, Sr. Adv.
Ms. Neha Sharma, AOR Mr. Anil Agarwalla, Adv.
Mr. Mahesh Agarwalla, Adv.
Mr. Deeptakirti Verma, Adv. Ms. Arundhati Mukherjee, Adv. For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. We have heard learned counsel for the parties.
2. By this petition, the petitioner seeks leave to appeal against an interim order dated 28.04.2025 whereby the High Court has stayed the effect and operation of the arbitral award subject to deposit of 50% of the awarded amount and has also fixed a date for disposal of the appeal, which happens to be 22.07.2025.
3. Signature Not Verified
Having regard to the date fixed by the High Court for final Digitally signed by BORRA LM VALLI Date: 2025.07.17 disposal of the appeal, we decline to exercise our jurisdiction 16:45:11 IST Reason:
under Article 136 of the Constitution of India. 1
4. We, therefore, dispose of this Special Leave Petition by making an observation that the observation of the High Court with regard to the claim being barred by limitation as also on other aspects, concerning the merits of the award, while dealing with the stay application, shall not be taken as a binding opinion while deciding the appeal on merits. It is also clarified that if the appeal remains pending for long, it would be open for the petitioner to apply for discharge of the interim order as also for withdrawal of the amount deposited under the interim order.
5. With the aforesaid observations / liberty, this petition is disposed of.
6. Pending application(s), if any, shall stand disposed of.
(NEHA GUPTA) (SAPNA BANSAL)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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