Supreme Court - Daily Orders
Niraj Cement Structurals Ltd. Thr. Its ... vs Union Of India on 8 January, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
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ITEM NO.17 Court 1 (Video Conferencing) SECTION XIV
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). 13384/2020
(Arising out of impugned final judgment and order dated 20-08-2020
in WA No. 17/2019 passed by the High Court Of Manipur At Imphal)
NIRAJ CEMENT STRUCTURALS LTD. THR. ITS AUTHORIZED SIGNATORY
NGANGBAM ROBERT SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 08-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Mukul Rohatgi,Sr.Adv.
Mr. S. K. Bhattacharya, AOR
Mr. Niraj Bobby Paonam,Adv.
For Respondent(s) Mr. K.K. Venugopal,AG
Ms. Madhvi Divan,ASG
Mr. B. V. Balaram Das, AOR
Ms. Nidhi Khanna,Adv.
Mr. Chinmayee Chandra,Adv.
Mr. Ankur Talwar,Adv.
Mr. Shyam Gopa,Adv.
Mr.Abir Phukan,Adv.
Mr.V.Shyamohan,Adv.
Mr. Surya Prakash,Adv.
Ms. Vaishali Goyal,Adv.
Mr. Ashkrit Tiwari,Adv.
M/S. Kmnp Law Aor, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Having heard the matter for some time, learned counsel Digitally signed by Madhu Bala Date: 2021.01.08 for the parties have now given consent to the resolution of the 16:36:38 IST Reason:
disputes between them by arbitration in accordance with Clause 26.3 of Article 26 of the EPC Agreement. The said clause reads as under: 2
“Any dispute which is not resolved amicably by conciliation, as provided in Clause 26.2, shall be finally decided by reference to arbitration in accordance with the rules of arbitration of the Society for Affordable Redressal of Disputes (SAROD)”.
Accordingly, we direct that the petitioner shall approach the Society for Affordable Redressal of Disputes (SAROD) for arbitration in accordance with the Rules. Order accordingly.
The special leave petition is, accordingly, disposed of. Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR