Supreme Court - Daily Orders
Jia Lall Kishori Lal (P) Ltd vs State Of Up on 20 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.55 COURT NO.5 SECTION XI
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). 4268/2015
(Arising out of impugned final judgment and order dated 14/08/2014
in ARBA No. 66/2013 passed by the High Court of Judicature at
Allahabad)
JIA LALL KISHORI LAL (P) LTD Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(with office report)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Garvesh Kabra, AOR
For Respondent(s) Mr. Javed Mahmud Rao, AOR
Mr. Shahid Ali Rao, Adv.
Mr. Nand Ram, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In course of hearing, a suggestion was given to learned counsel for the parties to obtain instructions, if this Court should appoint an arbitrator inasmuch as there is an agreement which contains an arbitration clause. Be it noted, suggestion is given without prejudice to the contentions to be raised by the learned counsel for the parties.
List the matter in the second week of December 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.11.20 16:51:53 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master