MSP INFRASTRUCTURE LTD. Vs. M.P. ROAD DEVL. CORP. LTD.
LAWS(SC)-2014-12-28
SUPREME COURT OF INDIA
Decided on
December 05,2014
Msp Infrastructure Ltd.
Appellant
VERSUS
M.P. Road Devl. Corp. Ltd.
Respondents
Cited Judgements :-
CHAUDHARY AVADHESH KUMAR VS. VOLLEYBALL FEDERATION OF INDIA [LAWS(MAD)-2019-3-727] [REFERRED TO]AMIT KUMAR AGARWALA, S/O NIRANJAN KUMAR AGARWALA VS. MAA SAARDA AND COMPANY AND ANR [LAWS(GAU)-2019-5-41] [REFERRED TO]
DIVINE INFRACON PVT LTD VS. VISTAR CONSTRUCTIONS PVT LTD [LAWS(DLH)-2018-10-153] [REFERRED TO]
STATE OF MAHARASHTRA VS. KHARE & TARKUNDE INFRASTRUCTURE PVT. LTD. [LAWS(BOM)-2021-2-38] [REFERRED TO]
CHAUDRHARY AVADHESH KUMAR VS. VOLLEYBALL FEDERATION OF INDIA [LAWS(MAD)-2018-5-82] [REFERRED TO]
ROPTONAL LTD VS. ANEES BAZMEE [LAWS(BOM)-2016-6-8] [REFERRED TO]
ZEE SPORTS LIMITED. (NOW KNOWN AS ZEE DIGITAL CONVERGENCE LTD.) HAVING ITS OFFICE AT CONTINENTAL BUILDING, 135, DR. ANNIE BESANT ROAD, WORLI, MUMBAI VS. NIMBUS MEDIA PTE. LTD. HAVING ITS REGISTERED OFFICE AT 10, ANSON ROAD, #24 [LAWS(BOM)-2017-1-206] [REFERRED TO]
M/S. MAXWELL INDUSTRIES LIMITED VS. COTTON CORPORATION OF INDIA LTD. [LAWS(MAD)-2017-12-86] [REFERRED TO]
S.PANDI MEENAKSHI VS. HINDUJA LEYLAND FINANCE LTD [LAWS(MAD)-2019-4-435] [REFERRED TO]
STATE OF M. P. VS. RAJDEEP BUILDCON PVT. LTD. [LAWS(MPH)-2022-11-154] [REFERRED TO]
LION ENGINEERING CONSULTANTS VS. STATE OF M P [LAWS(SC)-2018-3-77] [REFERRED TO]
AJMER VIDYUT VITARAN NIGAM LIMITED THROUGH ITS CMD HATHIBHATA POWER HOUSE ROAD VS. HINDUSTAN ZINC LIMITED (HZL) YASHAD BHAWAN, UDAIPUR (RAJ ) [LAWS(RAJ)-2018-4-38] [REFERRED TO]
P. K. KAMALA VS. P. K. MANOHARAN [LAWS(KER)-2021-12-290] [REFERRED TO]
THE STATE OF BIHAR VS. SURENDRA SINGH [LAWS(PAT)-2017-2-74] [REFERRED TO]
GAYATRI PROJECT LIMITED VS. MADHYA PRADESH ROAD DEVELOPMENT CORPORATION LIMITED [LAWS(MPH)-2022-1-87] [REFERRED TO]
VIJAY CONSTRUCTION CO.CONSULTING ENGINEERS & CONTRACTORS VS. SARDAR SAROVAR NARMADA NIGAM LIMITED THRO CHAIRMAN [LAWS(GJH)-2018-2-58] [REFERRED TO]
DHOLERA INDUSTRIAL CITY DEVELOPMENT LIMITED VS. SPML INFRA LTD. [LAWS(GJH)-2023-8-372] [REFERRED TO]
LANDMARK HOUSING PROJECTS CHENNAI PVT. LTD. VS. SAVITHRI NAIDU [LAWS(MAD)-2021-11-206] [REFERRED TO]
SALAR JUNG MUSEUM VS. DESIGN TEAM CONSULTANTS PVT. LTD. [LAWS(DLH)-2020-5-70] [REFERRED TO]
BINA MODI VS. LALIT KUMAR MODI [LAWS(DLH)-2020-12-106] [REFERRED TO]
K CHELLAMUTHU & CO VS. UNION OF INDIA [LAWS(MAD)-2018-7-659] [REFERRED TO]
FINGERTIPS SOLUTIONS PVT. LTD. VS. DHANASHREE ELECTRONICS LIMITED [LAWS(CAL)-2016-4-75] [REFERRED TO]
HEMA DHAPOLA AND ORS VS. NIRVAN HOSPITALS PRIVATE LTD AND ORS [LAWS(NCLT)-2016-12-24] [REFERRED TO]
ADANI ENTERPRISES LIMITED VS. ANTIKEROS SHIPPING CORPORATION [LAWS(BOM)-2019-3-174] [REFERRED TO]
DR. BINA MODI VS. LALIT KUMAR MODI & ORS [LAWS(DLH)-2020-12-17] [REFERRED TO]
SARDAR SAROVAR NARMADA NIGAM LIMITED THRO CHAIRMAN / VS. VIJAY CONSTRUCTION CO -CONSULTING ENGINEERS [LAWS(GJH)-2017-4-287] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)The question that has arisen in this appeal is : whether a party to an arbitration proceeding may be permitted to raise objections under Section 34 of the Arbitration and Conciliation Act, 1996 (for short "the Arbitration Act, 1996"), with regard to the jurisdiction of the Arbitral Tribunal (for short "the Tribunal") after the stage of submission of the written statement.
(3.)M/s M.S.P. Infrastructure (Appellant) and the M.P. Road Development Corporation (Respondent) entered into a contract on 04-04-2002 for the development and upgradation of the Raisen-Rahatgarh road (a stretch of about 100 Kms.) in the State of Madhya Pradesh.
(2.)The question that has arisen in this appeal is : whether a party to an arbitration proceeding may be permitted to raise objections under Section 34 of the Arbitration and Conciliation Act, 1996 (for short "the Arbitration Act, 1996"), with regard to the jurisdiction of the Arbitral Tribunal (for short "the Tribunal") after the stage of submission of the written statement.
(3.)M/s M.S.P. Infrastructure (Appellant) and the M.P. Road Development Corporation (Respondent) entered into a contract on 04-04-2002 for the development and upgradation of the Raisen-Rahatgarh road (a stretch of about 100 Kms.) in the State of Madhya Pradesh.
Copyright © Regent Computronics Pvt.Ltd.