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U. P. State Industrial Development ... vs M/S Ahluwalia Construction Group ... on 16 April, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 8767/2018

     ITEM NO.15                                   COURT NO.1                        SECTION XI

                                 S U P R E M E C O U R T O F I N D I A
                                         RECORD OF PROCEEDINGS
                         Petition for Special Leave to Appeal (C) No. 8767/2018
     (Arising out of impugned final judgment and order dated 08-01-2018
     in ARBA No. 8/2017 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     U.P. STATE INDUSTRIAL DEVELOPMENT
     CORPORATION LTD. & ORS.                                                     Petitioners
                                      VERSUS
     M/S AHLUWALIA CONSTRUCTION GROUP
     THR. ASSOCIATE VICE PRESIDENT (CONTRACTS)                                   Respondent

     (FOR ADMISSION and I.R. and IA No.48602/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 16-04-2018 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 Petitioners                    Mr. Ravi Prakash Mehrotra, AOR
                                        Mr. Ankit Agarwal, Adv.
                                        Mrs. Deepti R. Mehrotra, Adv.
                                        Mr. Vibhu Tiwari, Adv.
     For Respondent

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Having heard Mr. Ravi Prakash Mehrotra, learned counsel for the petitioners, we are not inclined to interfere.

However, question of law raised in this matter is kept open to be raised in any other case, but not before the learned arbitrator.

With the aforesaid observations, the special leave petition is disposed of.

Pending interlocutory applications, if any, shall Digitally signed by DEEPAK GUGLANI Date: 2018.04.16 stand disposed of.

17:02:50 IST Reason:

(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar