Issue
Decision
Master Construction Company
v.
Union Of India & Others
(Supreme Court Of India)
Civil Appeal No. 35 Of 2006 | 03-01-2006
H.K. Sema, J. & B.N. Srikrishna, J.
Leave granted. This appeal is disposed of with the direction that an application filed by the appellant on 10-1-2001 be placed before the Honble the Chief Justice of the Punjab and Haryana High Court for passing necessary orders under Section 11of the Arbitration and Conciliation Act, 1996 in terms of the decision of this Court rendered in SBP & Co. v. Patel Engg. Ltd., 2005 (8) SCC 618 [LQ/SC/2005/1104] .
2. The judgment of the High Court dated 20-5-2004 as well as the judgment of the Civil Judge dated 6-1-2003 are accordingly set aside.
3. The appeal stands disposed of.
Leave granted. This appeal is disposed of with the direction that an application filed by the appellant on 10-1-2001 be placed before the Honble the Chief Justice of the Punjab and Haryana High Court for passing necessary orders under Section 11of the Arbitration and Conciliation Act, 1996 in terms of the decision of this Court rendered in SBP & Co. v. Patel Engg. Ltd., 2005 (8) SCC 618 [LQ/SC/2005/1104] .
2. The judgment of the High Court dated 20-5-2004 as well as the judgment of the Civil Judge dated 6-1-2003 are accordingly set aside.
3. The appeal stands disposed of.
Advocates List
For the Appearing Parties ------
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE H.K. SEMA
HON'BLE MR. JUSTICE B.N. SRIKRISHNA
Eq Citation
(2011) 12 SCC 357
LQ/SC/2006/10
HeadNote
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