Supreme Court - Daily Orders
M/S Voestalpine Schienen Gmbh vs Delhi Metro Rail Corporation Ltd on 30 September, 2016
Bench: Chief Justice, A.M. Khanwilkar
ITEM NO.14 COURT NO.1 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Arbitration Case (Civil) No(s). 50/2016
M/S VOESTALPINE SCHIENEN GMBH Petitioner(s)
VERSUS
DELHI METRO RAIL CORPORATION LTD Respondent(s)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Gopal Jain,Sr.Adv.
Mr. Ajay Bhargava,Adv.
Ms. Vanita Bhargava,Adv.
Mr. Jeevan B. Panda,Adv.
Mr. Kudrat Dev,Adv.
For M/s. Khaitan & Co.
For Respondent(s) Mr. Neeraj Kishan Kaul,ASG
Ms. Shashi Kiran,Adv.
Mr. Bhuvan,Adv.
Mr. Abhiuday Chandra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Issue notice.
Mr. Neeraj Kishan Kaul, learned Additional Solicitor General, appearing for the respondent-Corporation may file objections, if any, within four weeks from time. Rejoinder, if any, be filed within two weeks thereafter.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2016.09.30
16:35:11 IST
Reason: