Supreme Court - Daily Orders
Nhava Sheva International Container ... vs Msc Mediterranean Shipping Company ... on 22 September, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.3 Court 1 (Video Conferencing) SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Arbitration (Civil) No.39/2021
NHAVA SHEVA INTERNATIONAL CONTAINER TERMINAL Petitioner(s)
PRIVATE LIMITED
VERSUS
MSC MEDITERRANEAN SHIPPING COMPANY S.A. Respondent(s)
(FOR ADMISSION)
Date : 22092021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Shikhil Suri, Adv.
Ms. Madhu Suri, Adv.
Ms. Mahima Aggarwal, Adv.
Mr. Prashant Asher, Adv.
Bulbul Singh, Adv.
Mr. Siddharth Manek, Adv.
Ms. Divya Swami, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard learned counsel appearing for the petitioner and carefully perused the record.
Issue notice.
Dasti service, in addition, is permitted. The Registry is directed to list this matter immediately after Signature Not Verified service is complete on the sole respondent.
Digitally signed by Vishal Anand Date: 2021.09.22 16:23:41 IST Reason: (VISHAL ANAND) (R.S. NARAYANAN)
ASTT. REGISTRARcumPS COURT MASTER (NSH)