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SC frowns as Arbitration matter dragged to Court to delay adjudication [Read Order]


Supreme Court.PNG, pic by: India Today
03 Nov 2020
Categories: Latest News Case Analysis Arbitration

On 2nd Nov 2020, The Supreme Court of India in the case of M/S Ved Prakash Mithal and Sons v. Principal Kirorimal College &Anr. Comprising of 3 Judge Bench Justice Rohinton Fali Nariman, Justice Navin Sinha, and Justice Krishna Murari reiterates that we have frowned upon persons knocking at the doors of the Writ Court in arbitration matters.

The Supreme Court issued directions and dismissed the matter with costs of Rs.50,000/- to be paid to the Supreme Court Legal Services Committee within two weeks.

Case Details

Case Title: M/S Ved Prakash Mithal and Sons v. Principal Kirorimal College &Anr

Coram: Justice Rohinton Fali Nariman, Justice Navin Sinha, and Justice Krishna Murari

Advocate for Petitioner: Adv. Peeyoosh Kalra  Adv. Ms. Mahua Kalra, AOR

Order Date: 02-11-2020

Read Order @Latestlaws.com



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