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Magnum Opus It Consulting Pvt. Ltd. vs Artcad Systems on 21 October, 2022

Bench: M.R. Shah, M.M. Sundresh

     ITEM NO.19                              COURT NO.6                 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).   18026/2022

     (Arising out of impugned final judgment and order dated 14-09-2022
     in WP No. 1090/2021 passed by the High Court Of Judicature At
     Bombay)

     MAGNUM OPUS IT CONSULTING PVT. LTD.                                 Petitioner(s)

                                                    VERSUS
     ARTCAD SYSTEMS                                                      Respondent(s)

     ( IA No.153741/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.153742/2022-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 21-10-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                 Mr Nikhil Nayyar, Sr.Adv.
                                       Mr. Sangramsingh R.Bhonsle, Adv
                                       Ms. Samridhi S.Jain, Adv.
                                       Mr. Nrupal A Dingankar, Adv.
                                       Ms. Pushkara A.Bhonsle, Adv.
                                       Mr. Riwaj Rai, Adv.
                                       Mr. Aman Varma, AOR
     For Respondent(s)


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

Considering the fact that the Arbitrator did not complete the arbitration proceedings, even after a period of three years and thereafter arbitrator was, accordingly, substituted.

Keeping the question of law, if any, open, the present special leave petition is dismissed.

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

     (NIRMALA NEGI)                                                   (RENU BALA GAMBHIR)
     COURT MASTER (SH)                                              COURT MASTER (NSH)