Supreme Court - Daily Orders
Bangalore Metro Rail Corporation ... vs Jmc Atepl Joint Venture on 18 May, 2022
Bench: S. Ravindra Bhat, Sudhanshu Dhulia
1
ITEM NO.1 COURT NO.2 SECTION IV-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 Special Leave to Appeal (C) No(s). 6125/2021
(Arising out of impugned final judgment and order dated 25-02-2021
in CMA No. 7/2020 passed by the High Court Of Karnataka At
Bengaluru)
BANGALORE METRO RAIL CORPORATION LIMITED Petitioner(s)
VERSUS
JMC ATEPL JOINT VENTURE Respondent(s)
([ONLY I.A NO. 67306/2022 IS LISTED - APPROPRIATE
ORDERS/DIRECTIONS)
Date : 18-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Pai Amit, Adv. on Record
Ms. Ranu Purohit, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Mr. Saurabh Agrawal, Adv.
Ms. Komal Mundhra, Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Advocate
Mr. Mahesh Agarwal Advocate
Mr. Ankur Saigal, Advocate
Ms. Parul Shukla, Advocate
Mr. Rohan Talwar, Advocate
Mr. Sunil Mittal, Advocate
Ms. Anu Tiwari, Advocate
Mr. E. C. Agrawala, AOR
UPON hearing the counsel4 the Court made the following
O R D E R
This Court vide its order dated 17.02.2022 constituted a Signature Not Verified Arbitral Panel of three retired judges. Digitally signed by Indu Marwah Date: 2022.05.19 18:43:19 IST Reason:
Apparently Mr. Justice K.N. Phaneendra, retired Judge (one of the members of the Arbitral Penal) has been recently appointed as 2 Upalokayukta for the State of Karnataka and therefore, he is unable to function.
The applicants seek replacement of Mr. Justice K.N. Phaneendra and propose three names viz.
a. Hon’ble Mr. Justice (Retd.) Chandrashekaraiah, b. Hon’ble Mr. Justice (Retd.) N. Kumar and c. Hon’ble Mr. Justice (Retd.) A.V. Chandrashekar Learned counsel appearing for Bangalore Metro Rail Corporation Ltd. states that he has instructions to agree for appointment of one of the names proposed i.e. Hon’ble Mr. Justice (Retd.) A.V. Chandrashekar.
In view of the above, Hon’ble Mr. Justice (Retd.) A.V. Chandrashekar is hereby appointed instead of Hon’ble Mr. Justice K.N. Phaneendra.
The application is allowed in above terms.
(INDU MARWAH) (ANJU KAPOOR) COURT MASTER (SH) BRANCH OFFICER