Supreme Court - Daily Orders
Principal Chief Engineer vs M/S Manibhai And Bros (Sleeper) on 5 July, 2017
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.22 COURT NO.1 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s).16845/2017
(Arising out of impugned final judgment and order dated 20-06-2016
in FA No.637/2016 passed by the High Court of Gujarat at Ahmedabad)
PRINCIPAL CHIEF ENGINEER Petitioner(s)
VERSUS
M/S. MANIBHAI & BROS. (SLEEPER) Respondent(s)
(With appln.(s) for permission to file the lengthy synopsis
and list of dates and with interim relief)
Date : 05-07-2017 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Ms. Swarupama Chaturvedi,Adv.
Mr. Ajay Singh,Adv.
Mr. Raj Bahadur,Adv.
For Mr. Shreekant N. Terdal,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have given our thoughtful consideration to the submissions advanced before us yesterday and today.
We are satisfied, that the interpretation placed by the High Court on Section 18 of the Micro, Small and Medium Enterprises Development Act, 2006, in the impugned order, with reference to arbitration proceeding is fully justified and in consonance with the provisions thereof.
Having affirmed the above, we are of the view, that all other matters dealt with in the impugned order are not Signature Not Verified relevant for the adjudication of the present controversy, Digitally signed by SARITA PUROHIT Date: 2017.07.06 17:47:08 IST Reason: and need not be examined.
1The special leave petition is dismissed in the above terms. Pending applications stand disposed of.
(Sarita Purohit) (Renuka Sadana)
Court Master Assistant Registrar
2