Supreme Court - Daily Orders
Fgup Vo Technopromexport vs U.P Rajya Vidyut Utpadan Nigam Ltd on 24 January, 2014
ITEM NO.406 COURT NO.8 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ARBITRATION PETITION NO. 3 OF 2014
FGUP VO TECHNOPROMEXPORT Petitioner(s)
VERSUS
U.P RAJYA VIDYUT UTPADAN NIGAM LTD & ANR Respondent(s)
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
For Petitioner(s) Mr. Suman Doval, Adv.
Mr. Bankey Bihari Sharma, Adv.
For Respondent(s) Mr. Ratan Kumar Singh, Adv.
Mr. Shashi Bhushan, Adv.
Mr. Suraj Prakash, Adv.
Mr. Saurabh Suman, Adv.
Mr. Kirti Kumar, Adv.
Mr. P.S.Sudheer, Adv.
Mr. Rishi Maheshwari, Adv.
Mr. Anshul Gupta, Adv.
Mr. Raj Kumar Kaushik, Adv.
UPON hearing counsel the Court made the following
O R D E R
Issue notice, returnable on 24th February, 2014. It is made clear that issuance of notice in the present petition shall not in any manner affect the on-going arbitration proceedings.
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