Supreme Court - Daily Orders
Wapcos Ltd. vs Salma Dam Joint Venture on 3 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 26555/2017
1
ITEM NO.25 COURT NO.1 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). 26555/2017
(Arising out of impugned final judgment and order dated 15-03-2017
in AP No. 810/2016 passed by the High Court Of Delhi At New Delhi)
WAPCOS LTD. Petitioner(s)
VERSUS
SALMA DAM JOINT VENTURE Respondent(s)
(IA No.83949/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No.83951/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 03-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Tushar Mehta, ASG
Mr. Milanka Chaudhary, Adv.
Ms. Naina Dubey, Adv.
Mr. Vineet Dwivedi, Adv.
Mr. M.R. Shamshad, AOR
For Respondent(s)
Mr. Sachin Datta, Sr. Adv.
Ms. Prity Sharma, Adv.
Mr. Rijuta Mohanty, Adv.
Mr. Yatender, Adv.
Mr. Pratap Shanker, Adv.
Mr. Swetank Shantanu, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.11.07 11:14:33 IST As Mr. Sachin Datta, learned senior counsel has Reason: entered appearance on behalf of the respondent, no further notice needs be issued. SLP(C) 26555/2017 2 In the course of hearing, we feel it appropriate to implead M/s. Angelique International Limited. Issue notice to the said concern. Dasti, in addition, is permitted.
List on 11.12.2017.
As an interim measure, we direct that there shall be stay of further proceedings before the arbitrator.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar