Supreme Court - Daily Orders
Rushydro International Ag Authorized ... vs North Eastern Electric Power ... on 6 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
M.A. NO. 2316 OF 2018
IN
ARBITRATION PETITION (CIVIL) NO. 34 OF 2017
RUS HYDRO INTERNATIONAL AG & ANR. .. Petitioner(s)
Versus
NORTH EASTERN ELECTRIC POWER CORPORATION LTD. .. Respondent(s)
O R D E R
Heard learned counsel for the petitioner.
Since Hon’ble Mr. Justice Mukundakam Sharma, former
Judge of this Court has recused himself from the case,
we appoint Hon’ble Mr. Justice A.K.Patnaik, former Judge
of this Court as Sole Arbitrator to adjudicate the
disputes between the parties.
M.A. No. 2316 of 2018 is disposed of accordingly.
......................J.
(ROHINTON FALI NARIMAN)
Signature Not Verified
…......................J.
Digitally signed by
SHASHI SAREEN
(INDU MALHOTRA)
Date: 2018.09.14
16:47:56 IST
Reason:
New Delhi,
Dated: 6th September, 2018.
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ITEM NO.1 COURT NO.9 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
MA No. 2316 of 2018 in Arbitration Case (Civil) No(s). 34/2017
(Arising out of impugned final judgment and order dated 12-01-2018
in ARBIT.CASE(C) No. No. 34/2017 passed by the Supreme Court Of
India)
RUSHYDRO INTERNATIONAL AG AUTHORIZED SIGNATORY Petitioner(s)
VERSUS
NORTH EASTERN ELECTRIC POWER CORPORATION LTD. CHAIRMAN AND
MANAGING DIRECTOR Respondent(s)
(FOR ADMISSION and IA No.113393/2018-CLARIFICATION/DIRECTION )
Date : 06-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Raghenth Basant, Adv.
Ms. Manini Brar, Adv.
Mr. Mithun Verghis, Adv.
Ms. Mamita Wali, Adv.
Mr. A. Karthik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
M.A. No. 2316 of 2018 is disposed of in terms of the signed order.
(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)