Supreme Court - Daily Orders
Afcons Infrastructure Ltd. & Anr. vs Konkan Railways Corporation . on 27 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.13 COURT NO.11 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 103/2016
AFCONS INFRASTRUCTURE LTD. & ANR. Petitioner(s)
VERSUS
KONKAN RAILWAYS CORPORATION & ORS. Respondent(s)
(With office report)
Date: 27/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. C.A. Sundaram, Sr. Adv.
Mr. Manu Seshadri, Adv.
Ms. Sahiba Ahluwalia, Adv.
Mr. Satya Mitra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. C.A. Sundaram, learned Senior counsel appearing for the petitioners.
The Transfer Petition is dismissed.
However, we request the High Court of Jammu & Kashmir to dispose of the Arbitration Application at an early date preferbaly within six weeks from today.
(VISHAL ANAND) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2016.01.28
16:55:30 EASST
Reason: