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Brahma Center Development Private ... vs Bestech India Private Limited on 27 January, 2025

Author: Sanjay Kumar

Bench: Sanjay Kumar

                                                           1

     ITEM NO.40                                COURT NO.1                       SECTION IV-B

                                     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.   2317/2025

     [Arising out of impugned final judgment and order dated 09-01-2025
     in FAOCARB No. 67/2024 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     BRAHMA CENTER DEVELOPMENT PRIVATE LIMITED                                   Petitioner(s)

                                                       VERSUS

     BESTECH INDIA PRIVATE LIMITED                                               Respondent(s)



     Date : 27-01-2025 This petition was called on for hearing today.

     CORAM :
                               HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE SANJAY KUMAR
                               HON'BLE MR. JUSTICE K.V. VISWANATHAN


     For Petitioner(s)                    Mr. Mukul Rohatgi, Sr. Adv.
                                          Mr. Devadatt Kamat, Sr. Adv.
                                          Mr. Tejas Karia, Adv.(N/P)
                                          Mr. Sanyat Lodha, AOR
                                          Mr. Prakhar Deep, Adv.
                                          Ms. Ranjeeta Rohatgi, Adv.
                                          Ms. Ridhima Bhardwaj, Adv.
                                          Mr. Hemang Arora, Adv.
                                          Mr. Ajay Desai, Adv.

     For Respondent(s) :

                                UPON hearing the counsel, the Court made the following
                                                   O R D E R

We are not inclined to interfere with the impugned judgment;

hence, the present special leave petition is dismissed.

We, however, clarify that the impugned judgment and the Digitally signed by babita pandey Date: 2025.01.29 dismissal of the present special leave petition will not be treated 17:23:43 IST Reason:

as expressions of opinion on the merits of the case.

It will be open to the petitioner, Brahma Center Development  2 Private Limited, to raise all pleas and contentions before the Court where the application under Section 9 of the Arbitration and Conciliation Act, 1996, is pending. It will be open to the said Court to balance out the equities.

Pending application(s), if any, shall stand disposed of.

    (BABITA PANDEY)                          (R.S. NARAYANAN)
      AR-CUM-PS                            ASSISTANT REGISTRAR