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Mangalore Refinery And Petrochemicals ... vs Dlf Power Ltd. (Now Known As Eastern ... on 29 November, 2019

Bench: Ashok Bhushan, M.R. Shah

     ITEM NO.54                                   COURT NO.9                     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(s).    28131/2016

     (Arising out of impugned final judgment and order dated 20-07-2016
     in AP No. 509/2011 passed by the High Court Of Judicature At
     Bombay)

     MANGALORE REFINERY                   AND PETROCHEMICALS LTD.(MRPL)              Petitioner(s)

                                                            VERSUS

     DLF POWER LTD.
     (NOW KNOWN AS EASTERN INDIA POWERTECH LTD. )                                    Respondent(s)
     (With prayer for interim relief)

     Date : 29-11-2019                    This petition was called on for hearing today.

     CORAM :                              HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                          HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                    Mr. Saswat Pattnaik, Adv.
                                          Mr. Shiv Kumar Suri, AOR

     For Respondent(s)                    Mr. Pravin Bahadur, Adv.
                                          Mrs. Nandini Gore, Adv.
                                          Ms. Sonia Nigam, Adv.
                                          Ms. Neha Khandelwal, Adv.
                                          Mr. Arjun Sharma, Adv.
                                          M/S. Karanjawala & Co.

                            UPON hearing the counsel the Court made the following

                                                       O R D E R

By order dated 30.11.2018, the matter was referred to the Mediation Centre at Supreme Court. The parties appeared before the Mediation Centre and settlement agreement has been entered into between the parties. Both the parties pray that the matter be disposed of in terms of the settlement agreement. We order accordingly.

Digitally signed by MEENAKSHI KOHLI Date: 2019.11.30 13:48:27 IST Reason: Learned counsel for the parties also pray that one more direction be issued by this Court to the following effect:- 1

 “On an application being moved by the Respondent (i.e. DLF Power Limited, now known as Eastern India Powertech Limited), the Registry of the High Court of Judicature at Bombay is directed to release the amount of Rs.70.28 lakhs deposited by the respondent with the High Court in terms of the order dated 27.07.2007 in Arbitration Petition No. 186 of 2007, along with interest accrued thereon.” The prayer is allowed.

The special leave petition is disposed of accordingly.

(MEENAKSHI KOHLI)                              (RENU KAPOOR)
  COURT MASTER                                 COURT MASTER




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