Supreme Court - Daily Orders
Ofb Tech Private Limited vs Rean Watertech Private Limited on 26 March, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.47 COURT NO.1 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 for Special Leave to Appeal (C) Nos. 8236-8237/2025
[Arising out of impugned final judgment and order dated 27-02-2025
in FMA No. 269/2025 FMAT (ARBAWARD) No. 12/2025 passed by the High
Court at Calcutta]
OFB TECH PRIVATE LIMITED Petitioner(s)
VERSUS
REAN WATERTECH PRIVATE LIMITED & ORS. Respondent(s)
(IA No. 74014/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 74015/2025 - EXEMPTION FROM FILING O.T.)
Date : 26-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) :
Mr. Vipin Sanghi, Sr. Adv.
Ms. Mayuri Raghuvanshi, Adv.
Mr. Achal Gupta, Adv.
Mr. Nitesh Goyal, Adv.
Ms. Vagisha Kochar, AOR
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and leave it open to the petitioner to approach the learned Arbitrator for early hearing of an application under Section 17 of the Arbitration and Conciliation Act, 1996.
Recording the aforesaid, the special leave petitions are dismissed.
Signature Not Verified
Pending application(s), if any, shall stand disposed of. Digitally signed by Deepak Guglani Date: 2025.03.29 14:37:16 IST Reason:
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR