Madhya Pradesh High Court
Sterlite Technologies Limited vs Bharat Sanchar Nigam Ltd. on 4 January, 2017
AC-7-2014
(STERLITE TECHNOLOGIES LIMITED Vs BHARAT SANCHAR NIGAM LTD.)
04-01-2017
Shri P.K.Mishra, counsel for respondents No.1 and 2.
None for respondent No.3 even in the pass over round. It is noteworthy that name of learned ASG was reflected in the electronic display board of the High Court for securing his presence in this matter. However, despite flashing his name, nobody appeared for respondent No.3. Shri Bhide submits that an Arbitrator may be appointed with the consent of the parties. He proposed one name to Shri P.K.Mishra. Shri Mishra prays for time to seek instructions. As agreed, list on 10.1.2017.
(SUJOY PAUL) JUDGE MKL