Supreme Court - Daily Orders
Central Organisation For Railway ... vs M/S Eci Spic Smo Mcml (Jv) A Joint Venture ... on 12 July, 2023
Bench: Hrishikesh Roy, Pamidighantam Sri Narasimha, Pankaj Mithal
CA 9486-87/2019
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ITEM NO.502+504 COURT NO.1 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.9486-9487/2019
CENTRAL ORGANISATION FOR RAILWAY ELECTRIFICATION Appellant(s)
VERSUS
M/S ECI SPIC SMO MCML (JV) A JOINT VENTURE COMPANY Respondent(s)
WITH S.L.P.(C) No.15936/2020 (XIV)
(With IA No.142836/2022 - APPLICATION FOR RECTIFICATION and IA No.
134969/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
S.L.P.(C) No.6125/2021 (IV-A)
(With IA No.67306/2022 - APPROPRIATE ORDERS/DIRECTIONS)
S.L.P.(C) No.9462/2022 (IV-A)
(With IA No.124089/2023-INTERVENTION, IA No.108256/2023-
INTERVENTION AND IA No.185828/2022-INTERVENTION)
Date : 12-07-2023 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE MANOJ MISRA
For Appellant(s) Mr. N. Venkatramani, AG
Mr. K.M. Natraj, ASG
Mrs. Indra Bhakar, Adv.
Mrs. Alka Agarwal, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Sharat Nambiar, Adv.
Signature Not Verified
Mr. Priyanka Das, Adv.
Digitally signed by Mr. Amrish Kumar, Adv.
CHETAN KUMAR
Date: 2023.07.13
16:50:33 IST
Reason:
CA 9486-87/2019
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Mr. Raj Bahadur Yadav, AOR
SLPC 15936/2020 Mr. S. Ravi Shankar, AOR
Mrs. Yamunah Nachiar, Adv.
Ms. Ruhini Dey, Adv.
SLPC 6125/2021 Mr. Arvind Kamath, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Nikit Bala, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Mr. Abhiyudaya Vats, Adv.
Ms. Vanshika Dubey, Adv.
Mr. Kushal Dube, Adv.
SLPC 9462/2022 Dr. A.M. Singhvi, Sr. Adv.
Mr. Prashanto Sen, Sr. Adv.
Mr. Sanjeev Kapoor, Adv.
Ms. Anushka Sharda, Adv.
Mr. Madhav Khosla, Adv.
Mr. Rohit Ghosh, Adv.
M/s. Khaitan & Co.
For Respondent(s) Mr. Sridhar Potaraju, AOR
Mr. Mukunda Rao Angara, Adv.
Ms. Shiwani Tushir, Adv.
Mr. Aayush, Adv.
Mr. Rajat Srivastava, Adv.
Ms. Simran Gupta, Adv.
Mr. Fali S. Nariman, Sr. Adv.
Mr. Gourab Banerji, Sr. Adv.
Mr. Subhash Sharma, Adv.
Mr. George Pothan Poothicote, Adv.
Ms. Manisha Singh, Adv.
Mr. Ashu Pathak, Adv.
Mr. Rakesh Talukdar, Adv.
Mr. T.S. Sundaram, Adv.
Mr. Venkata Supreeth Kesapragada, Adv.
Mr. Arunava Mukherjee, AOR
Mrs. Madhvi Divan, Sr. Adv.
Mr. Ganesh Chandru, Adv.
Mr. Siddharth Agrawal, AOR
CA 9486-87/2019
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Mr. Himanshu Setia, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Rohan Talwar, Adv.
Mr. E.C. Agrawala, AOR
SLPC 9462/2022 Mr. R. Venkataramani, AG
Mr. K.M. Nataraj, ASG
Mr. Kanu Agrawal, Adv.
Mr. Amit Sharma B., Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Amrish Kumar, AOR
SLPC 9462/2022 Mr. Somiran Sharma, AOR
SLPC 9462/2022 Mrs. Madhvi Divan, Sr. Adv.
Mr. Ganesh Chandru, Adv.
Mr. Siddharth Agrawal, AOR
Mr. Himanshu Setia, Adv.
Ms. Nidhi Khanna, Adv.
SLPC 9462/2022 Mr. Sulaiman Mohd. Khan, Adv.
Mrs. Taiba Khan, Adv.
Mr. Madhav Bhatia, Adv.
Mr. Rohan Anand, Adv.
Mr. Aditya Pandey, Adv.
Mr. Abhishek Arora, Adv.
Mr. Bhanu Malhotra, Adv.
Mr. Akash Bhushan, Adv.
Mr. Gopeshwar Singh Chandel, Adv.
Mr. Rohit Amit Sthalekar, AOR
SLPC 9462/2022 Mr. S. Guru Krishna Kumar, Sr. Adv.
Mrs. Prabha Swami, Adv.
Ms. Divya Swami, Adv.
Mr. Nikhil Swami, AOR
SLPC 9462/2022 Mr. Fali S. Nariman, Sr. Adv.
Mr. Gourab Banerji, Sr. Adv.
Mr. Subhash Sharma, Adv.
CA 9486-87/2019
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Mr. George Pothan Poothicote, Adv.
Ms. Manisha Singh, Adv.
Mr. Ashu Pathak, Adv.
Mr. Rakesh Talukdar, Adv.
Mr. T.S. Sundaram, Adv.
Mr. Venkata Supreeth Kesapragada, Adv.
Mr. Arunava Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Mr R Venkataramani, learned Attorney General for India submits that on 14 June 2023, the Union Government has constituted an expert committee to consider the provisions of the Arbitration and Conciliation Act 1996.
2 The Attorney General submits that the issues which have been raised in the references to the Constitution Bench would fall within the broad remit of the expert committee. The Government has stated that it would take a considered view on whether a modification of the legislation is warranted, after the report is received.
3 Mr Fali S Nariman, learned senior counsel appearing on behalf of the respondent has also joined in the above submission, as have counsel appearing on behalf of the other parties.
4 Hence, presently we direct that the hearing of the two references to the Constitution Bench be deferred by a period of two months. The Court shall be apprised on the next date, of the progress which has been made following the constitution of the expert committee.
5 List the Special Leave Petitions on 13 September 2023.
(CHETAN KUMAR) (KAMLESH RAWAT)
A.R.-cum-P.S. Assistant Registrar