Supreme Court - Daily Orders
M/S Pennar Engineered Building Systems ... vs Posco International Corporation on 26 November, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION (CIVIL) NO.16/2017
M/S PENNAR ENGINEERED BUILDING SYSTEMS LTD PETITIONER(S)
VERSUS
POSCO DAEWOO CORPORATION RESPONDENT(S)
O R D E R
The application being IA No. 186359/2019 for amendment in cause title is allowed.
By consent of the parties, we appoint Hon'ble Mr. Justice Ramesh Ranganathan, former Chief Justice of the Uttarakhand High Court, as an Arbitrator, to resolve each and every issue involved in the matter.
Parties are directed to approach the learned Arbitrator for fixing the date and place of the arbitral proceedings. Fee shall be decided by the learned Arbitrator as per the IV Schedule of the Arbitration and Conciliation Act, 1996 and borne equally by all the parties.
The instant Arbitration Petition is disposed of in the above terms.
....................CJI [S. A. BOBDE] ....................J [ A.S. BOPANNA] Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.12.03 ....................J 11:18:08 IST Reason: [V. RAMASUBRAMANIAN] NEW DELHI;
NOVEMBER 26, 2020.
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ITEM NO.7 Court No.1 (Video Conferencing) 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
Petition(s) for Arbitration (Civil) No(s).16/2017
M/S PENNAR ENGINEERED BUILDING SYSTEMS LTD Petitioner(s)
VERSUS
POSCO DAEWOO CORPORATION Respondent(s)
(With IA No. 186359/2019 - AMENDMENT IN CAUSE TITLE and IA No. 117059/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 26-11-2020 The matter 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. Krishna Jagarlamudi, Adv.
Ms. Bhabna Das, Adv.
Mr. Harsh Parashar AOR For Respondent(s) Mr. Ashim Sood, Adv.
Mr. Mayank Pandey, AOR Ms./Mr. Rhythm Buaria, Adv.
UPON hearing the counsel the Court made the following O R D E R The application being IA No. 186359/2019 for amendment in cause title is allowed.
The instant Arbitration Petition is disposed of in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file)