Supreme Court - Daily Orders
Damodar Valley Corporation vs Maithan Alloys Limited on 24 February, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
CA No. 11106/2024
ITEM NO.32 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 11106/2024
DAMODAR VALLEY CORPORATION Appellant(s)
VERSUS
MAITHAN ALLOYS LIMITED & ORS. Respondent(s)
(FOR ADMISSION and IA No.236985/2024-EX-PARTE STAY, IA No.
236985/2024 - EX-PARTE STAY and IA No. 27885/2025 -
INTERVENTION/IMPLEADMENT)
Date : 24-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Appellant(s) :
Mr. Vikas Singh, Sr. Adv.
Mr. Tushar Mehta, SG.
Mr. Shri Venkatesh, Adv.
Ms. Kanika Chugh, Adv.
Mr. Bharath Gangadharan, Adv.
Mr. Ashutosh Kumar Srivastava, Adv.
Mr. Shryeshth Ramesh Sharma, Adv.
Mr. Nihal Bhardwaj, Adv.
Mr. Shivam Kumar, Adv.
Mr. Abhishek Nangia, Adv.
Mr. Kartikay Trivedi, Adv.
Mr. Aadarsh Singh, Adv.
Mr. Nitin Saluja, AOR
For Respondent(s) :
Mr. Rajiv Yadav, AOR
Mr. Nishant Bhatia, Adv.
Mr. Rajiv Shakdher, Sr. Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Karan Khetani, Adv.
Mr. Jonathan Ivan Rajan, Adv.
Signature Not Verified
UPON hearing the counsel, the Court made the following
Digitally signed by
Deepak Guglani
Date: 2025.02.25
O R D E R
16:58:36 IST Reason:
I.A. No. 27885/2025 seeking impleadment is allowed, subject to 1 CA No. 11106/2024 all just exceptions.
Amended memo of parties shall be filed within two weeks from today.
Parties may file written submissions, not exceeding three pages, along with judgments relied upon. Re-list in the week commencing 14.04.2025. It will be open to the parties to make a request for adjournment before the appellate Tribunal. We, however, clarify that we make no comment as to whether or not an adjournment should be granted.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-CUM-PS ASSISTANT REGISTRAR 2