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State Of M.P. vs M/S Associated Computer Service on 16 August, 2021

Bench: D.Y. Chandrachud, M.R. Shah

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                                             IN THE SUPREME COURT OF INDIA
                                             CIVIL APPELLATE JURISDICTION

                                             Civil Appeal Nos 4797-98 of 2021
                                    (Arising out of SLP(C) Nos 8742-8743 of 2017)


     State of M P and Anr                                                         .... Appellant(s)


                                                           Versus


     M/s Associated Computer Service & Anr                                        ....Respondent(s)




                                                        ORDER

     1                   Leave granted.


     2                   By an order dated 31 January 2020, Ms Renu Sharma, former District Judge, was

appointed as sole Arbitrator to arbitrate upon the claim and counter claim with the consent of the parties and their counsel.

3 Learned counsel have apprised the Court that the arbitral proceedings have commenced before the Arbitrator.

4 In this view of the matter, nothing further remains in these proceedings, save and except to confirm the appointment of the Arbitrator. After the arbitral award is made, the parties would be at liberty to pursue the remedies which are available in law.

Signature Not Verified Digitally signed by 5 Sanjay Kumar Date: 2021.08.18 17:34:14 IST

The appeals are disposed of in the above terms.

Reason:  2

6 Pending application, if any, stands disposed of.

…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [M R Shah] New Delhi;

August 16, 2021

-S-

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ITEM NO.1         Court 4 (Video Conferencing)                     SECTION IV-C

                    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).8742-8743/2017

(Arising out of impugned final judgment and order dated 28-07-2016 in AAN No. 22/2012 and AC No. 37/2012 passed by the High Court of M.P. Principal Seat at Jabalpur) STATE OF M.P. & ANR. Petitioner(s) VERSUS M/S ASSOCIATED COMPUTER SERVICE & ANR. Respondent(s) (OFFICE REPORT FOR DIRECTION) Date : 16-08-2021 These petitions were called on for hearing today.

CORAM :

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. Saurabh Mishra, AAG Mr. Sunny Choudhary, AOR Ms. Anuradha Mishra, Adv.

For Respondent(s) Ms. Charu Ambwani, AOR UPON hearing the counsel the Court made the following O R D E R 1 Leave granted.

2 The appeals are disposed of in terms of the signed order.

3 Pending application, if any, stands disposed of.

(SANJAY KUMAR-I) (ANITA RANI AHUJA) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)