Supreme Court - Daily Orders
Aurum Ventures Pvt. Ltd. Director vs M/S. Ht Media Ltd. on 11 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.28 COURT NO.5 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). 3614/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in AP No. 27/2014 passed by the High Court Of Delhi At New Delhi)
AURUM VENTURES PVT. LTD. & ANR. Petitioner(s)
VERSUS
M/S. HT MEDIA LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Gopal Sankaranarayanan, Avd.
Mr. Jatin Zaveri, AOR
Mr. Neel Kamal Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel appearing for the petitioners.
We find no merit in the Special Leave Petition. The Special Leave Petition is, accordingly, dismissed. However, it will be open to the petitioners to argue the maintainability before the learned Arbitrator. The Arbitrator will decide the maintainability first without being bound by any of the observations contained in the impugned judgment.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.02.11 (R. NATARAJAN) 16:41:12 IST Reason: (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR