Supreme Court - Daily Orders
Orissa Thermal Power Corporation Ltd. ... vs M/S Visiontek Consultancy Services ... on 20 May, 2020
Bench: N.V. Ramana, R. Subhash Reddy, Surya Kant
ITEM NO.5 Virtual Court 2 SECTION XI-A
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).6216/2020
(Arising out of impugned final judgment and order dated 20-12-2019
in ARBP No.33/2013 passed by the High Court of Orissa at Cuttack)
ORISSA THERMAL POWER CORPORATION LTD.(OTPCL) & ANR. Petitioner(s)
VERSUS
M/S VISIONTEK CONSULTANCY SERVICES PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 20-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Maninder Singh, Sr.Adv.
Mr. Shibashish Misra, AOR
For Respondent(s) Mr. Dhananjai Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Issue notice limited to the question to change the Arbitrator.
In the meanwhile, arbitration proceedings, pending before the Arbitrator, shall remain stayed.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.05.20
16:25:51 IST
Reason: