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Supreme Court - Daily Orders

Aecom Asia Company Limited vs Airport Authority Of India on 1 April, 2024

                                          IN THE SUPREME COURT OF INDIA
                                            CIVIL ORIGINAL JURISDICTION

                                           Arbitration Petition No 8 of 2024


     AECOM Asia Company Limited                                                     ... Petitioner(s)

                                                       Versus


     Airport Authority of India                                                     ... Respondent(s)

                                                         ORDER

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

2 In view of the disputes and differences between the parties, we appoint Justice Vipin Sanghi, former Chief Justice of Uttarakhand High Court, as sole arbitrator under Section 11 of the Arbitration and Conciliation Act 1996.

3 The arbitrator would be at liberty to fix his fees after consulting the parties and determine the modalities for the arbitration.

4 The petition is accordingly disposed of.

5 Pending application, if any, stands disposed of.

..…..…....…........……………….…........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [J B Pardiwala] Signature Not Verified Digitally signed by Sanjay Kumar …..…..…....…........……………….…........J. Date: 2024.04.02 13:46:19 IST Reason: [Manoj Misra] New Delhi;

April 01, 2024

-S-

ITEM NO.27                     COURT NO.1                        SECTION PIL-W

                  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             No(s).8/2024

AECOM ASIA COMPANY LIMITED                                        Petitioner(s)

                                         VERSUS

AIRPORT AUTHORITY OF INDIA                                        Respondent(s)

Date : 01-04-2024 This petition was called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. Raj Shekhar Rao, Sr. Adv.
Mr. Prateek Kumar, Adv.
Ms. Raveena Rai, Adv.
Ms. Apeksha Dhanvijay, Adv. For M/S. Khaitan & Co., AOR For Respondent(s) Mr. Sonal Kumar Singh, Adv.
Mr. Ratik Sharma, Adv.
Mr. Anmol Adhrit, Adv.
Mr. Paritosh Anil, AOR UPON hearing the counsel the Court made the following O R D E R 1 The petition is disposed of in terms of the signed order.
2 Pending application, if any, stands disposed of.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)