Supreme Court - Daily Orders
Arjun Mall Retail Holdings Pvt. Ltd. vs Gunocean Inc on 17 March, 2021
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
SLP(C)No.4357/21 1
ITEM NO.3 Court 2 (Video Conferencing) 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).4357/2021
(Arising out of impugned final judgment and order dated 10-02-2021
in FAO (COMM) No.31/2021 passed by the High Court of Delhi at New
Delhi)
ARJUN MALL RETAIL HOLDINGS PVT. LTD. & ORS. Petitioner(s)
VERSUS
M/s GUNOCEAN INC Respondent(s)
(FOR ADMISSION and I.R. and IA No.37409/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 17-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. S. Wasim A.Qadri, Sr.Adv.
Mr. Tamim Qadri, Adv.
Mr. Saeed Qadri, Adv.
Mr. Udita Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. This petition is directed against an interim order dated 10.02.2021 passed by the Delhi High Court in FAO (Comm)No.31 of 2021 whereby the petitioner was directed to deposit certain amounts to stay the execution of the impugned award.
Having heard learned senior counsel for the petitioners and carefully perusing the material placed on record, we see no Signature Not Verified Digitally signed by SATISH KUMAR YADAV reason to interfere with the impugned interim order passed by the Date: 2021.03.17 16:53:38 IST Reason: High Court.
The special leave petition is, accordingly, dismissed.
……….2/-
SLP(C)No.4357/21 2As a sequel to the above, pending interlocutory application also stands disposed of.
However, at the request of learned senior counsel for the petitioners, we extend the time to deposit the amount, as directed by the High Court, by a further period of four weeks from today.
(SATISH KUMAR YADAV) (BEENA JOLLY) DEPUTY REGISTRAR COURT MASTER