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Supreme Court - Daily Orders

Board Of Trustees Of V O Chidambarnar ... vs Psa Sical Terminal Ltd. on 3 August, 2015

Bench: Dipak Misra, Prafulla C. Pant

  SLP(C) 20971/15
                                                         1

  ITEM NO.63                                  COURT NO.5                   SECTION XII

                                  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.20971/2015

  (Arising out of impugned final judgment and order dated 09/06/2015
  in OP No. 389/2014 passed by the High Court of Madras)

  BOARD OF TRUSTEES OF V O CHIDAMBARNAR                                        Petitioner(s)
  PORT TRUST

                                                        VERSUS

  PSA SICAL TERMINAL LTD.                                                      Respondent(s)

  (With appln. (s) for exemption from filing c/c of the impugned
  judgment and permission to place addl. documents on record and
  interim relief and office report)


  Date : 03/08/2015 This petition was called on for hearing today.


  CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE PRAFULLA C. PANT


  For Petitioner(s)                   Mr.   Parag P. Tripathi, Sr. Adv.
                                      Mr.   Keshav Thakur, Adv.
                                      Mr.   Rajesh Singh Chauhan, Adv.
                                      Mr.   Manish K. Bishnoi, AOR

  For Respondent(s)                   Dr.   Abhishek Manu Singhvi, Sr. Adv.
                                      Mr.   Zerick Dastur, Adv.
                                      Mr.   Ananya Kumar, Adv.
                                      Ms.   Sneha Sethi, Adv.
                                      Ms.   Ashlesha Srivastava, Adv.
                                      Mr.   Dheeraj Nair, Adv.


                             UPON hearing the counsel the Court made the following
Signature Not Verified
                                                O R D E R

Digitally signed by Chetan Kumar Date: 2015.08.03 18:31:50 IST Reason: It is submitted by Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the respondent that the order passed by the learned Single Judge of the High Court of SLP(C) 20971/15 2 Madras is appealable under Section 37 of the Arbitration and Conciliation Act, 1996. Per contra, Mr. Parag P. Tripathi, learned senior counsel would submit that no appeal would lie in view of the language employed under Section 37(1)(b) of the 1996 Act.

Let the matter be listed on 10th August, 2015.

It is very fairly submitted by Dr. Singhvi, learned senior counsel that he will not take any steps to affect the order dated 27th July, 2015, passed by this Court till the next date of hearing.

              (Chetan Kumar)                     (H.S. Parasher)
               Court Master                        Court Master