Citation Codes Equivalent Citations citation codes Case Number Petition(s) for Special Leave to Appeal (C) No(s). 13129/2021, SCA No. 10492/2021 and IA No. 106106/2021 Disposition NA Judges Justice Indira Banerjee Justice J.K. Maheshwari See more information ... Smart Summary Factual and Procedural Background The opinion records a short procedural order made after the court heard learned counsel for the parties. The hearing was concluded and the matter was reserved for judgment. The court also directed that written notes of submissions, if any, be filed by 08.09.2021. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The court noted that it had heard counsel for the parties and that the hearing was concluded. On that basis, it reserved judgment and permitted the parties to file written notes of submissions, if any, by 08.09.2021. Holding and Implications JUDGMENT RESERVED after conclusion of hearing, with a direction that written notes of submissions, if any, be filed by 08.09.2021. The immediate effect is that the matter would proceed to pronouncement of judgment after receipt (if filed) of written notes. The order is procedural in nature and does not indicate any broader implications or the laying down of new precedent. Show full summary ... JUDGMENT Arcelor Mittal Nippon Steel India Ltd. Petitioner(S) v. Essar Bulk Terminal Ltd. (S). 1. Heard the learned counsel for the parties.2. Hearing concluded.3. Judgment reserved.4. Written notes of submissions, if any, be filed by tomorrow i.e. 08.09.2021.