Supreme Court - Daily Orders
M/S.Mbl Infrastructures Ltd vs Telecommunication Consultants India ... on 30 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.48 COURT NO.3 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). 7708/2015
(Arising out of impugned final judgment and order dated 16/01/2015
in OMP No. 82/2015 passed by the High Court of Delhi at New Delhi)
M/S.MBL INFRASTRUCTURES LTD Petitioner(s)
VERSUS
TELECOMMUNICATION CONSULTANTS INDIA LTD Respondent(s)
(with interim relief and office report)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Shyam Diwan, Sr. Adv.
Ms. S. Janani, AOR
Ms. Anusuya Sarwan, Adv.
Mr. Kunal Kohli, Adv.
Mr.Deepak Goel, Adv.
Mr. Sunando Raha, Adv.
For Respondent(s) Mr. Ratan K. Singh, Adv.
Mr. Shashi Bhushan, Adv.
Mr. Shantanu Kumar, AOR
Mr.J.K. Chaudhary, Adv.
Mr. Suraj Prakash, Adv.
Mr. Kirti Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice. As the respondent has entered appearance through Mr. Ratan K. Singh, learned counsel, no further notice Signature Not Verified need be issued. Digitally signed by Gulshan Kumar Arora Date: 2015.04.01 19:15:12 IST Reason: Tag with SLP (C) No.719-720 of 2012 and be listed in the last week of April 2015.
Counter affidavit be filed within two weeks hence. Rejoinder 2 affidavit, if any, be filed within a week therefrom.
There shall be stay of further proceedings of the arbitration till the next date of hearing.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master