Supreme Court - Daily Orders
Mangalore Refinery And Petrochemicals ... vs Dlf Power Ltd. (Now Known As Eastern ... on 30 November, 2018
Bench: Ashok Bhushan, Ajay Rastogi
1
ITEM NO.49 COURT NO.14 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 (C) No(s). 28131/2016
(Arising out of impugned final judgment and order dated 20-07-2016
in AP No. 509/2011 passed by the High Court Of Judicature At
Bombay)
MANGALORE REFINERY AND PETROCHEMICALS LTD.(MRPL) Petitioner(s)
VERSUS
DLF POWER LTD. (NOW KNOWN AS EASTERN INDIA POWERTECH LTD. ) THROUGH
ITS MANAGING DIRECTOR Respondent(s)
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Amit Sibal, Sr. Adv.
Mr. Shikhil Shuri, Adv.
Mr. Shiv Kumar Suri, AOR
Mr. Saswat Pattnaik, Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Pravin Bahadur, Adv.
Mr. R.N.Karanjawala, Adv.
Ms. Nandini Gore, Adv.
Ms. Sonia Nigam, Adv.
Mr. Arjun Sharma, Adv.
Ms. Neha Khandelwal, Adv.
Mr. Chanan Parwani, Adv.
M/S. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Learned counsel for the parties submit that looking to Digitally signed by SHASHI SAREEN the nature of the dispute, the parties may be relegated to the Date: 2018.12.01 12:39:43 IST Reason:
Mediation Centre at the Supreme Court. Let the Mediation Centre appoint a Mediator who is well versed in the commercial disputes.2
The parties are directed to appear before the Mediation Centre at the Supreme Court on Monday i.e. 03.12.2018.
List the matter after the report from the Centre is received.
(SHASHI SAREEN) (RENU KAPOOR) AR CUM PS BRANCH OFFICER