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Indure Private Limited vs Jmc Projects (India) Ltd. on 24 November, 2020

Bench: Rohinton Fali Nariman, K.M. Joseph, Aniruddha Bose

     ITEM NO.4                                  Court 2 (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. 12747/2020
     (Arising out of impugned final judgment and order dated 20-08-2020
     in OMP (T) (COMM.) No. 33/2020 passed by the High Court of Delhi at
     New Delhi)

     INDURE PRIVATE LIMITED                                                                Petitioner(s)
                                                              VERSUS
     JMC PROJECTS (INDIA) LTD.                          Respondent(s)
     (FOR ADMISSION and I.R. and IA No.109470/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.109472/2020-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 24-11-2020 This petition was called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                              HON'BLE MR. JUSTICE K.M. JOSEPH
                              HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                        Mr. Nakul Dewan, Sr. Adv.
                                              Mr. Ankit Anandraj Shah, AOR

     For Respondent(s)                        Mr.   Gourab Banerjee, Sr. Adv.
                                              Mr.   Shamik Shirishbhai Sanjanwala, AOR
                                              Mr.   Sunil Mittal, Adv.
                                              Ms.   Anu Tiwari, Adv.
                                              Ms.   Sarah Haque, Adv.

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

By consent of parties, Hon’ble Mr. Justice (Retd.) Badar Durrez Ahmed is appointed as Arbitrator in place of Hon’ble Ms. Justice (Retd.) G. Rohini. The learned Arbitrator to commence proceedings as soon as practically possible and to fix the matter for hearing.

The arbitration will be conducted in accordance with the provisions of the Arbitration and Conciliation Act, 1996, and not the Rules of the Delhi International Arbitration Centre (DIAC).

Reason: Pending applications stand disposed of.

                              (NIDHI AHUJA)                                      (NISHA TRIPATHI)
                                AR-cum-PS                                         BRANCH OFFICER