Supreme Court - Daily Orders
Tapan Raut And Anr Th Spa Holder Amar ... vs Amr Infrastructures Ltd on 16 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION NO. 19 OF 2017
TAPAN RAUT AND ANR TH SPA HOLDER AMAR ARORA Petitioner(s)
VERSUS
AMR INFRASTRUCTURES LTD Respondent(s)
O R D E R
Heard the learned Counsel appearing for the parties. We order that, on consent of both parties, they will approach the Delhi High Court Arbitration Centre for appointment of a suitable Arbitrator to decide the disputes between the parties.
The Arbitration petition is disposed of accordingly.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (NAVIN SINHA) New Delhi;
January 16, 2018.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.19 16:57:57 IST Reason: ITEM NO.23 COURT NO.12 SECTION XVI -A 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 Arbitration (Civil) No(s). 19/2017 TAPAN RAUT AND ANR TH SPA HOLDER AMAR ARORA Petitioner(s) VERSUS AMR INFRASTRUCTURES LTD Respondent(s)
Date : 16-01-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Lokesh Chopra, Adv.
Mr. Lalit Kumar Jha, AOR For Respondent(s) Mr. Harmeet Singh Ruprah, AOR Mr. Abhinav Shrivastava, Adv.
UPON hearing the counsel the Court made the following O R D E R The Arbitration petition is disposed of in terms of the signed order.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)