Supreme Court - Daily Orders
Bpl Ltd vs Morgan Securities & Credits Pvt Ltd on 17 April, 2014
ºSLP(C)No.9518/2014
1
ITEM NO.22 COURT NO.2 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 (Civil) No(s).9518/2014
(From the judgement and order dated 10/01/2014 in AA No.1/2014 of
The HIGH COURT OF DELHI AT N. DELHI)
BPL LTD Petitioner(s)
VERSUS
MORGAN SECURITIES & CREDITS PVT LTD Respondent(s)
(With office report )
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Dhananjay Joshi, Adv.
Mr. G. Umapathy, Adv.
Mr. Rakesh K. Sharma,Adv.
Mr. M.A. Venkatasubramanian, Adv.
Ms. Kavitha Damodaran, Adv.
Mr. R. Mekhala, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Special leave petition is dismissed. However, having regard to the controversy between the parties, we feel that it would be in the interest of justice if the arbitral tribunal completes SLP(C)No.9518/2014 2 the arbitration proceedings at the earliest.
We, accordingly, request the arbitral tribunal to complete the arbitration proceedings as early as may be possible and positively within one year from the date of production of the order of this Court. (Rajesh Dham) (Renu Diwan) Court Master Court Master