Supreme Court - Daily Orders
Goyal Mg Gases Pvt. Ltd. vs Panama Infrastructure Developers Pvt. ... on 8 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.19 COURT NO.12 SECTION XIV
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) No. 6021/2022
(Arising out of impugned final judgment and order dated 23-02-2022
in FAO(OS)(COMM) No. 217/2019 passed by the High Court of Delhi at
New Delhi)
GOYAL MG GASES PVT. LTD. Petitioner(s)
VERSUS
PANAMA INFRASTRUCTURE DEVELOPERS PVT. LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.49419/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 08-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Dama Seshadri Naidu, Adv.
Mr. Simran Mehta, Adv.
Ms. Shivali Chaudhary, Adv.
Mr. Siddharth Chapalgaonkar, Adv.
Mr. Poomachandiran, R. Adv.
Mr. Bhimraj Achary, Adv.
Ms. R. K. Swati, Adv.
Ms. Aruna Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard Shri Dama Seshadri Naidu, learned counsel appearing on behalf of the petitioner and considering the impugned order by which the High Court has refused to stay the arbitration proceedings, we see no reason to interfere with the same. However, at the same time, to see that the appeal before the High Court does not become infructuous, we request the Division Bench of the High Court to finally decide and dispose of the appeal expeditiously and preferably within a period of four months from today. The Special Leave petition Signature Not Verified stands dismissed.
Digitally signed by R Natarajan Date: 2022.04.11 16:49:54 IST Pending application(s), if any, shall stand disposed of Reason: (NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER