Supreme Court - Daily Orders
M/S. Emerson Process Management India ... vs Fernas Construction Company Inc on 12 July, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION (C) NO.45 OF 2016
M/S. EMERSON PROCESS MANAGEMENT INDIA PVT LTD PETITIONER
VERSUS
FERNAS CONSTRUCTION COMPANY INC RESPONDENT
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw this petition. Permission, as sought for, is granted. Accordingly, the arbitration petition is dismissed as withdrawn.
However, liberty is granted to the petitioner to apply for refund of court fee.
.....................J [S. A. BOBDE] ......................J [L. NAGESWARA RAO] New Delhi;
July 12, 2017.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.07.15 10:22:56 IST Reason: ITEM NO.13 COURT NO.8 SECTION XVI -A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Arbitration (Civil) No(s).45/2016 M/S. EMERSON PROCESS MANAGEMENT INDIA PVT. LTD. Petitioner(s) VERSUS FERNAS CONSTRUCTION COMPANY INC Respondent(s) (FOR MAKING THE AWARD RULE OF THE COURT ON IA 1/2016)
Date : 12-07-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Ms. Sneha Kalita, AOR Mr. Somerh Shukla, Adv.
For Respondent(s) Mr. K.C. Dubey, Adv.
Mr. Shyamal Kumar, AOR UPON hearing the counsel the Court made the following O R D E R The arbitration petition is dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)