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Supreme Court - Daily Orders

Itd Cementation India Limited vs China Kunlun Contracting And ... on 17 March, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                             IN THE SUPREME COURT OF INDIA

                                                CIVIL ORIGINAL JURISDICTION

                                          Arbitration Petition (Civil) No 5 of 2023



                      ITD Cementation India Limited                                      … Petitioner

                                                         Versus

                      China Kunlun Contracting and Engineering                           … Respondent
                      Corporation

                                                            ORDER

1 The Office Report indicates that service is completed.

2 The petition arises under Section 11(6) of the Arbitration and Conciliation Act 1996.

3 In view of the arbitration agreement between the parties, we direct that the parties shall be referred to the Delhi International Arbitration Centre. The arbitration proceedings shall take place under the auspices of the DIAC which shall monitor and supervise the conduct of the arbitration proceedings in terms of its own rules.

4 The Arbitration Petition is accordingly disposed of.

5 Pending applications, if any, stand disposed of.

….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Pamidighantam Sri Narasimha] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2023.03.22 17:51:35 IST Reason: ..…....…........……………….…........J. [J B Pardiwala] New Delhi;

                      March 17, 2023
                      CKB
ITEM NO.31                       COURT NO.1                        SECTION XVI-A

                   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 Arbitration (Civil) No.5/2023 ITD CEMENTATION INDIA LIMITED Petitioner(s) VERSUS CHINA KUNLUN CONTRACTING AND ENGINEERING Respondent(s) CORPORATION Date : 17-03-2023 This petition was called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Swaroop George, Adv.
Mr. Dhiraj Abraham Philip, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The Office Report indicates that service is completed.
2 The Arbitration Petition is disposed of in terms of the signed order.
5 Pending applications, if any, stand disposed of.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)