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M/S Arss Damoh Hirapur Tolls Pvt. Ltd ... vs Madhya Pradesh Road Development ... on 4 May, 2018

Bench: Adarsh Kumar Goel, Indu Malhotra

                                                         1

     ITEM NO.26                                COURT NO.10                       SECTION IV-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 Special Leave to Appeal (C)                        No(s).     10676/2018

     (Arising out of impugned final judgment and order dated 11-04-2018
     in WP No. 7194/2018 passed by the High Court Of Madhya Pradesh,
     Principal Seat At Jabalpur)

     M/S ARSS DAMOH HIRAPUR TOLLS PVT. LTD
     THR. POA HOLDER SURENDER KUMAR KHARE                                      Petitioner(s)

                                                      VERSUS

     MADHYA PRADESH ROAD DEVELOPMENT CORPORTATION                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.59931/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.59934/2018-EXEMPTION FROM
     FILING O.T. and IA No.59926/2018-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS )

     Date : 04-05-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                  Mr. Ramesh Singh,Adv.
                                        Ms. Monisha Handa,Adv.
                                        Mr. Mohit D. Ram, AOR

     For Respondent(s)                  Mr.   Purushaindra Kaurav,Adv.Gen(M.P.)
                                        Mr.   Mishra Saurabh, AAG
                                        Ms.   Anuradha Mishra,Adv.
                                        Mr.   Varun Mohan,Adv.
                                        Mr.   Ankit Kr. Lal,Adv.
                                        Mr.   Swastik Singh,Adv.

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

Heard.

We do not find any ground to interfere with the impugned Signature Not Verified order.

MAHABIR SINGH Date: 2018.05.05 12:18:53 IST Reason:

However, we direct that the proceedings which are presently pending before the Arbitrator will stand transferred to the  2 Arbitration Tribunal under the provisions of Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983.

We make it clear that the transferee authority/tribunal will proceed from the stage at which the proceedings are now pending i.e. the argument stage.

The special leave petition is accordingly disposed of. The parties may appear before the transferee authority/tribunal on Monday, the 2nd July, 2018.

Pending applications, if any, shall also stand disposed of.

(MAHABIR SINGH)                                       (SUMAN JAIN)
 COURT MASTER                                         BRANCH OFFICER