Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Indore Municipal ... vs Simplex Infrastructure Limited on 7 January, 2020

Bench: Rohinton Fali Nariman, S. Ravindra Bhat

     ITEM NO.31                                COURT NO.4                   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. 29600/2018
     (Arising out of impugned final judgment and order dated 04-10-2018
     in WP No. 20485/2018 passed by the High Court of M.P. at Indore)

     COMMISSIONER INDORE MUNICIPAL CORPORATION                                 Petitioner(s)
                                    VERSUS
     SIMPLEX INFRASTRUCTURE LIMITED                                            Respondent(s)

     Date : 07-01-2020 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                  Mr.   Dhruv Mehta, Sr. Adv.
                                        Mr.   Manoj Munshi, Adv.
                                        Mr.   Mishra Saurabh, AOR
                                        Ms.   Anuja Pethia, Adv.

     For Respondent(s)                  Mr.   Mahesh Agarwal, Adv.
                                        Mr.   Rishi Agrawala, Adv.
                                        Ms.   Parul Shukla, Adv.
                                        Mr.   Yojit Mehra, Adv.
                                        Mr.   Rohan Talwar, Adv.
                                        Mr.   E. C. Agrawala, AOR

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

After hearing the learned counsel for both the sides, we direct that the proceedings which are pending before the Arbitrator will stand transferred to the Arbitration Tribunal under the provisions of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983.

We make it clear that the Tribunal will proceed from the stage at which the proceedings are now pending.

The parties may appear before the Tribunal in the first week of February, 2020.

The special leave petition is accordingly disposed of.

                           (NIDHI AHUJA)                      (NISHA TRIPATHI)
                         COURT MASTER (SH)                     BRANCH OFFICER