Supreme Court - Daily Orders
The State Of Haryana vs M/S Raja Ram Mohan Rai Education ... on 31 October, 2022
Bench: M.R. Shah, M.M. Sundresh
ITEM NO.31 COURT NO.6 SECTION IV-B
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. 28676/2022
(Arising out of impugned final judgment and order dated 19-04-2022
in FAO No. 484/2022 (O&M) passed by the High Court of Punjab &
Haryana at Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
M/S RAJA RAM MOHAN RAI EDUCATION FOUNDATION
SOCIETY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.152699/2022-CONDONATION OF DELAY
IN FILING and IA No.152700/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 31-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Nikhil Goel, AAG
Dr. Monika Gusain, AOR
Mr. Aditya Koshy Roy, Adv.
Mr. Kartik Kaushal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard Shri Nikhil Goel, learned counsel appearing for the petitioner and considering the fact that the award passed by the Arbitrator which was on appreciation of entire material on record has been confirmed in proceedings under Section 34 of the Arbitration and Conciliation Act, 1996 and, thereafter, in proceedings under Section 37 of the Arbitration Act and there are concurrent findings of fact, no interference of this Court is called for, in exercise of powers under Article 136 of the Constitution of India.
Signature Not Verified The Special Leave Petition stands
dismissed.
Digitally signed by
SONIA BHASIN
Date: 2022.11.02
16:15:00 IST
Reason:
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR