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Indure Private Limited vs Jmc Projects (India) Ltd. on 6 November, 2020

Bench: Rohinton Fali Nariman, Aniruddha Bose, Krishna Murari

     ITEM NO.17                      Court 2 (Video Conferencing)                   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).   12747/2020

     (Arising out of impugned final judgment and order dated 20-08-2020
     in OMP (T) (COMM.) No. 33/2020 passed by the High Court Of Delhi At
     New Delhi)

     INDURE PRIVATE LIMITED                                                      Petitioner(s)

                                                         VERSUS

     JMC PROJECTS (INDIA) LTD.                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.109470/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.109472/2020-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 06-11-2020 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                   Mr.   Nakul Dewan, Sr. Adv.
                                         Mr.   Ankit Anandraj Shah, AOR
                                         Mr.   Varun Gupta,Adv,
                                         Ms.   Simran Wason, Adv.
                                         Ms.   Srishti Thukral, Adv.

     For Respondent(s)                   Mr.   Gourab Banerji, Sr. Adv.
                                         Mr.   Shamik Shirishbhai Sanjanwala, AOR
                                         Mr.   Sunil Mittal, Adv.
                                         Ms.   Anu Tiwari, Adv.
                                         Ms.   Sarah Haque, Adv.

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

Having heard Mr. Nakul Dewan, learned Senior Advocate for the petitioner and Mr. Gourab Banerji, learned Senior Advocate for the respondent for sometime, the Court made a suggestion that any independent Arbitrator may be appointed by consent of both parties. The parties to take instruction and revert to this Court before the next date of hearing.

Date: 2020.11.06 List on Monday, the 23rd November, 2020.

     (R. NATARAJAN)                                                           (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                                    BRANCH OFFICER