Supreme Court - Daily Orders
Cox And Kings Limited vs Sap India Private Limited on 2 January, 2019
Bench: Chief Justice, Sanjay Kishan Kaul
SLP(C) 33555/2018
1
ITEM NO.29 COURT NO.1 SECTION IX
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.33555/2018
(Arising out of impugned final judgment and order dated 30-11-2018
in CAA No. 61/2018 passed by the High Court of Judicature at
Bombay)
COX AND KINGS LIMITED Petitioner(s)
VERSUS
SAP INDIA PRIVATE LIMITED Respondent(s)
Date : 02-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Sajan Poovayya, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Shally Bhasin, Adv.
Ms. Aastha Mehta, Adv.
Mr. Devesh Chauhan, Adv.
Mr. Shubham Kulshreshtha, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Farhad Sorabjee, Adv.
Mr. Pratik Pawar, Adv.
Mr. Kumar Kislay, Adv.
Mr. Dheeraj Nair, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
CHETAN KUMAR
Date: 2019.01.02
O R D E R
17:03:10 IST Reason:
Heard learned counsel for the parties and perused the relevant material.
SLP(C) 33555/2018 2 We are not inclined to interfere with the order impugned in the special leave petition. However, the two Arbitrators in question, namely, Mr. Justice V.C. Daga, former Judge of the Bombay High Court and Mr. Justice D.B. Bhosale, former Chief Justice of the Allahabad High Court, shall now proceed to appoint the third Arbitrator.
The special leave petition is, accordingly, disposed of.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master