Supreme Court - Daily Orders
M/S Ferro Concrete Construction ... vs The State Of Rajasthan on 24 April, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.10 COURT NO.1 SECTION XV
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). 7851/2023
(Arising out of impugned final judgment and order dated 06-01-2023
in SBCMA No. 3175/2006 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
M/S FERRO CONCRETE CONSTRUCTION (INDIA) PVT. LTD. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
( IA No.77812/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 24-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Vinayak Mehrotra, Adv.
Ms. Sonali Jain, Adv.
Ms. Zehra Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Learned counsel appearing on behalf of the petitioner relies upon paragraph 24 of the decision of this Court in Reliance Cellulose Products Ltd Vs Oil and Natural Gas Corporation Limited1. He urges that Clause 22 of the agreement does not specifically exclude either the power of the arbitrator to grant pendente Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.04.27 lite interest or rule out the claimant from claiming interest pendente lite in the 16:56:56 IST Reason: 1 (2018) 9 SCC 266 2 course of arbitration.
2 Issue notice returnable in four weeks.
3 Dasti service, in addition, is permitted.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR