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All India Institute Of Medical Sciences vs All India Medicos on 28 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.7                                  COURT NO.14                        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. 21330/2015

     (Arising out of impugned final judgment and order dated 04/03/2015
     in ARBP No. 156/2014 passed by the High Court Of Delhi At New
     Delhi)

     ALL INDIA INSTITUTE OF MEDICAL SCIENCES                                         Petitioner(s)

                                                          VERSUS

     ALL INDIA MEDICOS                                                               Respondent(s)

     (With appln. (s) for exemption from filing c/c of the impugned
     judgment and permission to file additional documents and interim
     relief and office report)

     Date : 28/08/2015 This petition was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE A.K. SIKRI
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                   Mr. R. K. Gupta, Adv.
                                         Mr. Shekhar Kumar, Adv.

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Applications for exemption from filing certified copy of the impugned judgment and permission to file additional documents are allowed.

Learned counsel for the petitioner has made his submissions in detail but he has not been able to convince us as to how the order of the High Court is wrong. On merits, we agree with the conclusion of the High Court that the subject matter would fall under clause 37 of the agreement and therefore, an Arbitrator has rightly been appointed by the High Court.

We do not see any merit in this petition which is 10:44:13 IST Reason: accordingly, dismissed.

                         (Nidhi Ahuja)                                      (Renu Diwan)
                         COURT MASTER                                       COURT MASTER