Supreme Court - Daily Orders
Sei Adhavan Power Private Limited vs Jinneng Clean Energy Technology ... on 20 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
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ITEM NO.57 COURT NO.9 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22483-22504/2018
(Arising out of impugned final judgment and order dated 23-07-2018
in OSA No. 170/2018 23-07-2018 in OSA No. 171/2018 23-07-2018 in
OSA No. 172/2018 23-07-2018 in OSA No. 173/2018 23-07-2018 in OSA
No. 174/2018 23-07-2018 in OSA No. 175/2018 23-07-2018 in OSA No.
206/2018 23-07-2018 in OSA No. 207/2018 23-07-2018 in OSA No.
208/2018 23-07-2018 in OSA No. 209/2018 23-07-2018 in OSA No.
210/2018 23-07-2018 in CMP No. 9048/2018 23-07-2018 in CMP No.
9049/2018 23-07-2018 in CMP No. 9050/2018 23-07-2018 in CMP No.
9051/2018 23-07-2018 in CMP No. 9052/2018 23-07-2018 in CMP No.
9053/2018 23-07-2018 in CMP No. 10304/2018 23-07-2018 in CMP No.
10305/2018 23-07-2018 in CMP No. 10306/2018 23-07-2018 in CMP No.
10307/2018 23-07-2018 in CMP No. 10308/2018 passed by the High
Court Of Judicature At Madras)
SEI ADHAVAN POWER PRIVATE LIMITED Petitioner(s)
VERSUS
JINNENG CLEAN ENERGY TECHNOLOGY LIMITED & ORS. Respondent(s)
IA 116909/2018 – EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
WITH
SLP(C) Nos. 22505-22526/2018 (XII)
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS ON IA
116912/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
ON IA 116915/2018)
Date : 20-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shivam Singh, Adv.
Mr. Gopal Singh, AOR
Mr. K.V. Viswanathan, Sr. Adv.
Signature Not Verified
Mr. Anirudh Wadhwa, Adv.
Mr. Atul Shankar Vinod, Adv.
Digitally signed by R
NATARAJAN
Date: 2018.08.20
16:49:16 IST
Reason: Mr. M. P. Vinod, AOR
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
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Ms. Liz Mathew, AOR
Ms. Priyanka Shetty, Adv.
Mr. Prabhav Shroff, Adv.
Mr. M.F. Philip, Adv.
Mr. Navneet R., Adv.
Mr. Vivekanand, Adv.
Mr. Divyanshu Srivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Senior Counsel appearing for the petitioner(s).
We find no merit in the Special Leave Petitions. The Special Leave Petitions are, accordingly, dismissed. Pending applications, if any, stand disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER