Supreme Court - Daily Orders
Green Infra Wind Energy Limited vs Regen Powertech Private Limited on 4 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.54 COURT NO.10 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). 10644/2018
(Arising out of impugned final judgment and order dated 04-04-2018
in ARBA No. 17/2018 passed by the High Court Of Delhi At New Delhi)
GREEN INFRA WIND ENERGY LIMITED Petitioner(s)
VERSUS
REGEN POWERTECH PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R.)
Date : 04-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Ranjit Singh,Sr.Adv.
Mr. Kapil Arora,Adv.
Mr. Diviangna Garg,Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
For Respondent(s) Mr. Gopal Jain,Sr.Adv.
Mr. Anush Raajan, AOR
Mr. Rahul Kukreja,Adv.
Mr. Aravindha V.S.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. The deposit may be released to respondent against the irrevocable bank guarantee. It is made clear that the petitioner will be entitled to invoke bank guarantee even if proceedings are taken under Insolvency and Bankruptcy Code. The bank guarantee will be in terms of the order dated 15th March, 2018 passed by the Arbitral Tribunal.
The special leave petition is, accordingly, Signature Not Verified disposed of.
Digitally signed by MADHU BALA Date: 2018.05.05Pending application(s), if any, shall also stand 12:57:28 IST Reason:
disposed of.
(MADHU BALA) (SUMAN JAIN)
COURT MASTER (SH) BRANCH OFFICER