Supreme Court - Daily Orders
Perfint Healthcare Pvt. Ltd. vs California Institute Of Computer ... on 26 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION (CIVIL) NO. 6 OF 2018
PERFINT HEALTHCARE PVT. LTD. PETITIONER(S)
VERSUS
CALIFORNIA INSTITUTE OF COMPUTER
ASSISTED SURGERY RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties. By consent of the parties, Justice Shivaraj Patil, Former Judge of this Court is appointed as an Arbitrator. He may proceed in accordance with law.
The parties may appear before Justice Shivaraj Patil (Retired) for further proceedings on 16th April, 2018.
The petition is disposed of accordingly.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [ROHINTON FALI NARIMAN] NEW DELHI 26th March, 2018 Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.03.27 17:36:10 IST Reason: ITEM NO.24 COURT NO.11 SECTION XVI-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 Arbitration (Civil) No(s). 6/2018 PERFINT HEALTHCARE PVT. LTD. Petitioner(s) VERSUS CALIFORNIA INSTITUTE OF COMPUTER ASSISTED SURGERY Respondent(s) Date : 26-03-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Ritin Rai, Adv.
Mr. Ritunjay Gupta, Adv.
Mr. Aabhas Kshetarpal, Adv.
Mr. Dheeraj Nair, AOR For Respondent(s) Ms. Amrita Narayan, Adv.
Mr. Akshay Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R The petition is disposed of in terms of the signed order. Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)