Supreme Court - Daily Orders
M/S Brua Hydrowatt Pvt. Ltd vs Saiurja Hydel Projects Private Limited on 9 July, 2024
ITEM NO.21 COURT NO.1 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(s) for Special Leave to Appeal (C) No(s). 12544/2024
(Arising out of impugned final judgment and order dated 26-04-2024
in ARB C No. 873/2023 passed by the High Court Of Himachal Pradesh
At Shimla)
M/S BRUA HYDROWATT PVT. LTD. Petitioner(s)
VERSUS
SAIURJA HYDEL PROJECTS PRIVATE LIMITED Respondent(s)
(IA No.127609/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 09-07-2024 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Gourab Banerji, Sr. Adv.
Mr. Sidharth Sethi, AOR
Ms. Pragya Chauhan, Adv.
Mr. Raghvendra Pratap Singh, Adv.
Mr. Kunal Saini, Adv.
Mr. Mohit Pandey, Adv.
Mr. Rakesh Talukdar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Mr. Gourab Banerji, learned senior counsel appearing on behalf of the petitioner Signature Not Verified Digitally signed by states that while the petitioner is advised to withdraw the Special Leave Petition Gulshan Kumar Arora Date: 2024.07.10 14:57:18 IST Reason: 2 which challenges an order under Section 11(6) of the Arbitration and Conciliation Act, 1996, the petitioner would raise all appropriate defences before the arbitral tribunal including on the issue of limitation.
2 In view of the above, the Special Leave Petition is dismissed as withdrawn leaving it open to the petitioner to raise all appropriate defences including the issue of limitation before the tribunal.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR