Supreme Court - Daily Orders
M/S Walchandnagar Industries Ltd. vs Bheemashankar Sahakari Sakkare ... on 26 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.5 COURT NO.14 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 2/2015 in
Petition(s) for Special Leave to Appeal (C) No. 19009/2008
(Arising out of impugned final judgment and order dated 06/02/2008
in CMP No. 65/2007 passed by the High Court Of Karnataka At
Bangalore)
M/S WALCHANDNAGAR INDUSTRIES LTD. Petitioner(s)
VERSUS
BHEEMASHANKAR SAHAKARI SAKKARE K.NIYAMIT Respondent(s)
(For directions, appln(s) for exemption from filing O.T. and office
report)
Date : 26/10/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. K. V. Viswanathan, Sr. Adv.
Ms. Pritha Srikumar, Adv.
Ms. Nayantara Narayan, Adv.
For Respondent(s) Mr. A. S. Bhasme, Adv.
Mr. Sushil Karanjkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Since the earlier Arbitrator appointed has resigned, we appoint Hon'ble Mr. Justice V. Jagannathan, former Judge, High Court of Karnataka, as the sole Arbitrator.
It will be open to the respondents herein to take the plea that the company has gone into liquidation and it is only the liquidator who could press the claim.
The interlocutory application for directions is Signature Not Verified disposed of, accordingly.
Digitally signed by ASHWANI KUMAR Date: 2015.10.26 17:40:23 IST Reason: (Nidhi Ahuja) (Renu Diwan)
COURT MASTER COURT MASTER