Bharat Aluminium Company v. Kaiser Aluminium Technical Services (SC)
BS401226
SUPREME COURT OF INDIA
Before:- S.H. Kapadia, C.J., A.K. Patnaik and Swatanter Kumar, JJ.
Civil Appeals No. 7019 of 2005 with Nos. 6284 of 2004, 3678 of 2007 and Transferred Case (C) No. 35 of 2007. D/d.
1.11.2011.
Bharat Aluminium Company - Appellant
Versus
Kaiser Aluminium Technical - Respondent.
Arbitration and Conciliation Act, 1996 - International Commercial Arbitration.
[Para ]
ORDER
S. H. Kapadia, J. - Place these matters on 10-1-2012, before the Constitution Bench. Liberty is granted to the parties to complete the pleadings within four weeks from today.
SLPs (C) Nos. 27824 and 27841 of 2011
2. Taken on Board. Mr Amar Dave, learned counsel for the petitioner(s), mentioned these petitions and stated that issues arising in these petitions are akin to Civil Appeal No. 7019 of 2005 and connected matters. Hence, these petitions be also taken up for hearing along with Civil Appeal No. 7019 of 2005 before the Constitution Bench.
3. We order accordingly.
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