Supreme Court - Daily Orders
Avitel Post Studioz Ltd. vs Hsbc Pi Holdings (Mauritius) Ltd. on 11 April, 2014
FSLP(C)No.4991/2014 & WP(CRL)NO.44/2014
(11/04/2014)
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ITEM NO.58 COURT NO.2 SECTION IX
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 (Civil) No(s).4991/2014
(From the judgement/order dated 22/01/2014 in AP No.1062/2012 of The
HIGH COURT OF BOMBAY)
AVITEL POST STUDIOZ LTD. & ORS. Petitioner(s)
VERSUS
HSBC PI HOLDINGS (MAURITIUS) LTD. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment and prayer for interim relief ))
WITH
W.P(CRL.) NO. 44 of 2014
(With appln.(s) for ex-parte stay and office report)
Date: 11/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
SLP 4991/2014 Ms. Indu Malhotra, Sr. Adv.
Ms. Manali Singhal, Adv.
Mr. Sourab Kirpal, Adv.
Mr. Aditya Soni, Adv.
Ms. Chirstine Acy Kumary, Adv.
Mr. D. Mahesh Babu,Adv.
WP(CRL) 44/2014 Mr. Sourab Kirpal, Adv.
Mr. D. Mahesh Babu,Adv.
SLP(C)No.4991/2014 & WP(CRL)NO.44/2014
(11/04/2014)
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For Respondent(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Soli J. Sorabjee, Sr. Adv.
Mr. Dushyant A. Dave, Sr. Adv.
Mr. N. Ganapathy, Adv.
Mr. Nikhil S., Adv.
Mr. Manpreet Lamba, Adv.
Mr. Adhip Iyer, Adv.
Mr. Ashim Sood, Adv.
UPON hearing counsel the Court made the following
O R D E R
S.L.P. (Civil) No. 4991 of 2014 In view of the objection raised by the learned senior counsel for the respondent that the impugned order is appealable under Section 37(1)(a) of the Arbitration and Conciliation Act, 1996, Ms. Indu Malhotra, learned senior counsel for the petitioners, seeks withdrawal of the special leave petition to enable the petitioners to challenge the impugned order in an appeal under the above provision before the Division Bench of the High Court.
Special leave petition is allowed to be withdrawn with liberty as above and it is dismissed as such.
Writ Petition (CRL) 44 of 2014 Mr. Sourab Kirpal, learned counsel for the petitioners, prays for withdrawal of the Writ Petition SLP(C)No.4991/2014 & WP(CRL)NO.44/2014 (11/04/2014) 3 to enable the petitioners to approach the High Court for redressal of their grievance.
Writ Petition is permitted to be withdrawn and it is dismissed as such.
(Rajesh Dham) (Renu Diwan)
Court Master Court Master