Supreme Court - Daily Orders
Bangalore Water Supply And Sewerage ... vs C.N. Krishnamurthy Since Deceased By ... on 5 May, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP CC 5337/15
1
ITEM NO.52 COURT NO.5 SECTION IVA
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)......CC 5337/2015
(Arising out of impugned final judgment and order dated 03/01/2014
in MFA No. 1243/2010 passed by the High Court of Karnataka at
Bangalore)
BANGALORE WATER SUPPLY AND SEWERAGE Petitioner(s)
BOARD AND ANR
VERSUS
C.N. KRISHNAMURTHY SINCE DECEASED BY Respondent(s)
HIS LRS AND ANR
(With c/delay in filing SLP and office report)
Date: 05/05/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. S. N. Bhat, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. S.N. Bhat, learned counsel for the petitioners has submitted that Clause 29 of the Agreement is not an arbitration clause and the same has been so held by a Signature Not Verified three-Judge Bench in M/s. P. Dasaratharama Reddy Complex vs. Digitally signed by Chetan Kumar Date: 2015.05.05 16:50:45 IST Reason: Government of Karnataka and Another (2014) 2 SCC 201. SLP CC 5337/15 2 Issue notice on the application for condonation of delay, as also on the special leave petition, returnable within ten weeks.
There shall be stay of operation of the judgment passed by the High Court of Karnataka at Bangalore in M.F.A. No.1243 of 2010 (AA), until further orders.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master