Supreme Court - Daily Orders
M/S. Kse Electricals Private Limited vs Bangladesh Rural Electrification ... on 18 August, 2023
ITEM NO.6 REGISTRAR COURT. 1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY
Petition(s) for Arbitration (Civil) No(s). 29/2021
M/S. KSE ELECTRICALS PRIVATE LIMITED Petitioner(s)
VERSUS
BANGLADESH RURAL ELECTRIFICATION BOARD Respondent(s)
WITH
ARBIT.CASE(C) No. 30/2021 (PIL-W)
( IA No.89271/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
ARBIT.CASE(C) No. 31/2021 (PIL-W)
( IA No.89449/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 18-08-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Soumya Dutta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
ARBIT.CASE(C) No. 29/2021, ARBIT.CASE(C) No. 30/2021, ARBIT.CASE(C) No. 31/2021 Await service report from Ministry of Law and Justice in respect of the sole respondent. However, Ld. Counsel for the petitioner submits he wants to withdraw all the matters and seeks time to file necessary applications. Be filed within four weeks. If filed process as per rules, else list before Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2023.08.19 Hon’ble Judges in Chambers for necessary directions. 11:30:04 IST Reason:
H. SHASHIDHARA SHETTY Registrar