Supreme Court - Daily Orders
Fgup Vo Technopromexport vs U.P Rajya Vidyut Utpadan Nigam Ltd on 15 September, 2014
Author: Anil R. Dave
Bench: Anil R. Dave
ITEM NO.402 COURT NO.4 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Arbitration Case (Civil) No.3/2014
FGUP VO TECHNOPROMEXPORT Petitioner(s)
VERSUS
U.P RAJYA VIDYUT UTPADAN NIGAM LTD & ANR Respondent(s)
(For final disposal)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
For Petitioner(s) Mr. Vineet Kumar,Adv.
Mr. Akshaya Dhaundiyal,Adv.
Mr. Bankey Bihari Sharma,Adv.(Not present)
For Respondent(s) Mr. Pradeep Misra,Adv.
Mr. Manoj Kr. Sharma,Adv.
Mr. Suraj Prakash,Adv.
Mr. Shashi Bhushan,Adv.
Mr. Akshay Malhotra,Adv.
Mr. P.S. Sudheer,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
It has been submitted by the learned counsel for Respondent No.2 that the Petitioner and Respondent No.2 are negotiating and there is a likelihood to settle the dispute outside the Court.
The learned counsel appearing for Respondent No.1 shall also make an effort to see that the dispute may be settled between Respondent No.1 and the Petitioner.
List the matter on 17th November, 2014.
(Sarita Purohit) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Sarita Purohit Date: 2014.09.17 Assistant Registrar 17:47:30 IST Reason: