Supreme Court - Daily Orders
Union Of India vs M/S R S Construction Co. on 11 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.33 COURT NO.12 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)......CC No(s).
21653/2015
(Arising out of impugned final judgment and order dated 17/03/2015
in ARBP No. 593/2014 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
M/S R S CONSTRUCTION CO. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/12/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Shreekant N. Terdal, AOR
Mr. Surender Kumar Gupta, Adv.
Ms. Alka Aggarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti service, in addition, is permitted. In the meantime, there shall be stay of operation of the judgment dated 17.03.2015 in Arbitration Petition No. 593/2014 passed by the High Court.
Signature Not VerifiedDigitally signed by
Tag with SLP (C) No. 30961 of 2015.
Gulshan Kumar Arora Date: 2015.12.11 16:31:04 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master