Supreme Court - Daily Orders
Rites Limited vs Radise-Esscon-Aft (Jv) on 21 October, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.49 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31408/2024
(Arising out of impugned final judgment and order dated 19-03-2024
in ARBP No. 178/2024 15-05-2024 in IA No. 9857/2024 passed by the
High Court Of Delhi At New Delhi)
RITES LIMITED Petitioner(s)
VERSUS
RADISE-ESSCON-AFT (JV) Respondent(s)
( IA No.182201/2024-CONDONATION OF DELAY IN FILING and IA
No.182203/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.182202/2024-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 21-10-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Vikramjit Banerjee, A.S.G.
Mr. Balendu Shekhar, Adv.
Mr. Ravi Gopal, Adv.
Ms. Tanisha Samanta, Adv.
Mr. Rajkumar Maurya, Adv.
Mr. Krishna Chaitanya, Adv.
Mr. Akshat Kaushik, Adv.
Mr. Sumit Teterrwal, AOR
For Respondent(s) Mr. B K Goel, Adv.
Mr. Sajal Goel, Adv.
Mr. Shashank Singh, AOR
Ms. Prapti Shrivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Heard the learned Additional Solicitor General. Signature Not Verified
3. Digitally signed by INDU MARWAH Date: 2024.10.23 We are not inclined to interfere with the impugned judgment 18:15:52 IST Reason:
and order passed by the High Court allowing the application filed 1 under Section 11 of the Arbitration and Conciliation Act, 1996 (for short, ‘the Act’) and constituting an Arbitral Tribunal.
4. All questions including the preliminary objections raised by Mr. Vikramjit Banerjee, learned ASG, are kept open for the petitioner to raise before the Arbitral Tribunal and the Tribunal shall consider the same after hearing all the parties.
5. The Special Leave Petitions are dismissed.
6. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON)
COURT MASTER (SH) COURT MASTER (NSH)
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