Supreme Court - Daily Orders
Kolkata Metropolitan Development ... vs Hindustan Construction Company ... on 2 May, 2022
Bench: Indira Banerjee, A.S. Bopanna
ITEM NO.15 COURT NO.8 SECTION XVI
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). 7731/2022
(Arising out of impugned final judgment and order dated 18-01-2022
in AP No. 98/2021 passed by the High Court At Calcutta)
KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
HINDUSTAN CONSTRUCTION COMPANY LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.62309/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.62310/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES )
Date : 02-05-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Kalyan Bandopadhyay, Sr. Adv.
Mr. Zoheb Hossain, AOR
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawal, Adv.
Ms. Shruti Arora, Adv.
Mr. Rohan Talwar, Adv.
Mr. E.C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We are not inclined to interfere with the judgment and order passed by the Chief Justice under Section 11 of the Arbitration and Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.05.02 Conciliation Act appointing an arbitrator. 16:40:30 IST Reason:
The special leave petition is, accordingly, dismissed. 2 However, it is open for the parties to raise all questions before the Arbitrator including the arbitrability of any specific claim(s) made by the respective parties.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS OURT MASTER (NSH)