Supreme Court - Daily Orders
Perkins Eastman Architects Dpc vs Hscc (India) Limited on 3 September, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.9 COURT NO.7 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
Arbitration Case (Civil) No(s). 32/2019
PERKINS EASTMAN ARCHITECTS DPC & ANR. Petitioner(s)
VERSUS
HSCC (INDIA) LIMITED Respondent(s)
(FOR ADMISSION )
WITH
ARBIT.CASE(C) No. 34/2019 (XVI-A)
(FOR ADMISSION)
ARBIT.CASE(C) No. 35/2019 (XVI-A)
(FOR ADMISSION)
Date : 03-09-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Amar Dave, Adv.
Mr. Pranaya Goyal, AOR
Mr. Chiranjivi Sharma, Adv.
For Respondent(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Saurabh Mishra, AOR
Mr. Abhishek Singh, Adv.
Ms. Samridhi Pal, Adv.
Ms. Aashnaa Bhatia, Adv.
Mr. Onkar Singh, Adv.
Mr. Arun Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in two weeks.
Since Mr. Gurukrishna Kumar, learned senior counsel being Signature Not Verified assisted by Mr. Saurabh Mishra, learned counsel is appearing on Digitally signed by GULSHAN KUMAR ARORA Date: 2019.09.05 13:15:31 IST Reason: caveat, no notice be served.
At the request of learned counsel for the respondent, time of 2 two weeks is granted to put in his reply. One week thereafter is granted to file the rejoinder affidavit, if any.
List the matter on 26.09.2019 for final disposal.
(GULSHAN KUMAR ARORA) (SUMAN JAIN)
COURT MASTER COURT MASTER