Supreme Court - Daily Orders
Pam Developments Pvt. Ltd. vs The State Of West Bengal on 7 January, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
CA 241-242/2022
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos 241-242 of 2022
(Arising out of SLP (C) Nos 4524-4525 of 2021)
PAM Developments Pvt Ltd Appellant
Versus
State of West Bengal and Another Respondents
ORDER
1 Leave granted.
2 During the course of hearing, counsel appearing on behalf of the contesting parties have agreed to the appointment of Hon’ble Ms Justice Samapti Chatterjee, former Judge of the Calcutta High Court as a sole Arbitrator to decide the disputes and differences between the parties instead and in place of the earlier arbitrator. Since evidence has been adduced before the earlier Arbitrator, it has been agreed that the parties shall not lead any further evidence and the Arbitrator shall enter upon the reference and proceed to formulate the award after hearing the parties on the evidence which has already been adduced.
3 The records of the earlier Arbitrator shall be transferred to Ms Justice Samapti Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.01.11 16:46:21 IST Reason: CA 241-242/2022 2 Chatterjee within a period of a week.
4 The fees of the Arbitrator shall be governed by the Fourth Schedule to the Arbitration and Conciliation Act 1996. Fees, if any, payable to the earlier Arbitrator, shall be duly paid over by the parties in equal proportion. 5 The appeals shall stand disposed of in the above terms. 6 Pending applications, if any, stand disposed of.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] ….....…...….......………………........J. [A S Bopanna] New Delhi;
January 7, 2022
CKB
SLP(C) 4524-4525/2021
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ITEM NO.17 Court 4 (Video Conferencing) SECTION XVI
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) Nos.4524-4525/2021 (Arising out of impugned final judgment and order dated 02-03-2021 in AP No.967/2017 02-03-2021 in AP No.973/2017 passed by the High Court at Calcutta) PAM DEVELOPMENTS PVT. LTD. Petitioner(s) VERSUS THE STATE OF WEST BENGAL & ANR. Respondent(s) (With appln.(s) for IA No.85126/2021 – CLARIFICATION/DIRECTION and IA No.39274/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 07-01-2022 These matters were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Mr. Saurav Agarwal, Adv.
Mr. Priyankar Saha, Adv.
Mr. Sarad Kumar Singhania, AOR Ms. Rashmi Singhania, Adv. Mr. Anshuman Chaudhary, Adv.
For Respondent(s) Mr. Nikhil Parikshith, Adv.
Mr. Suhaan Mukerji, Adv.
Mr. Vishal Prasad, Adv.
Mr. Abhishek Manchanda, Adv. Mr. Sayandeep Pahari, Adv. M/s. Plr Chambers & Co.
SLP(C) 4524-4525/2021 4 UPON hearing the counsel the Court made the following O R D E R 1 Leave granted.
2 The appeals are disposed of in terms of the signed order.
3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master (Signed order is placed on the file)