Supreme Court - Daily Orders
Fgup Vo Technopromexport vs U.P Rajya Vidyut Utpadan Nigam Ltd on 17 November, 2014
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
ITEM NO.402 COURT NO.9 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 CASE (CIVIL) NO. 3/2014
FGUP VO TECHNOPROMEXPORT Petitioner(s)
VERSUS
U.P RAJYA VIDYUT UTPADAN NIGAM LTD & ANR Respondent(s)
(FOR FINAL DISPOSAL)
Date : 17/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Bankey Bihari Sharma, Adv.
Mr. Akshaya Dhaundiyal, Adv.
For Respondent(s) Mr. Pradeep Misra, Adv.
Mr. Suraj Singh, Adv.
Mr. Akshay Malhotra, Adv.
Ms. Anjali Bhandari, Adv.
Mr. P. S. Sudheer, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The arbitration petition shall stand closed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.11.19 16:52:57 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION ARBITRATION CASE (CIVIL) NO. 3 OF 2014 FGUP VO “TECHNOPROMEXPORT” MOSCOW (RUSSIA) ...PETITIONER VERSUS U.P RAJYA VIDYUT UTPADAN NIGAM LTD.
& ANR. ...RESPONDENT
ORDER
This case is not pressed as the parties have resolved/settled the matter out of Court.
The Arbitration Case shall stand closed as not pressed.
....................,J.
(RANJAN GOGOI) NEW DELHI NOVEMBER 17, 2014