Supreme Court - Daily Orders
M/S D Khosla And Company vs Union Of India on 14 July, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.30 COURT NO.11 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 for Special Leave to Appeal (C) No. 10825/2022
(Arising out of impugned final judgment and order dated 09-05-2022
in MA No. 104/2014 passed by the High Court of Jammu & Kashmir And
Ladakh at Jammu)
M/S D KHOSLA AND COMPANY Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.86098/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86099/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES )
WITH
SLP(C) No. 10816/2022 (XVI-A)
(FOR ADMISSION and I.R. and IA No.86074/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86075/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES)
Date : 14-07-2022 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 Saurabh Kirpal, Sr Adv
Mr Sourabh Malhotra, Adv
Ms Jasmine Damkewala, AOR
Ms Vaishali Sharma, Adv
Mr Dinesh Chander Trehan, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
By the impugned judgment and order, the High Court has remitted the matter back to the Arbitrator for determination of the claims of the contractor i.e. claim nos. 2, 3, 8, 16, 18, 19 and Signature Not Verified
20. Therefore, Digitally signed by R Natarajan Date: 2022.07.16 no interference of this Court is called for. 12:28:59 IST Reason:
However, it goes without saying that the learned Arbitrator contd..
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shall pass a fresh award in accordance with law and on its own merits without in any way being influenced by any of the observations made by the High Court and pass the award independently. With this, the Special Leave Petitions stand dismissed.
Pending application(s), if any, shall stand disposed of. (NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR