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Supreme Court - Daily Orders

Tata Power Company Limited vs Maharashtra Electricity Regualatory ... on 19 October, 2022

Bench: D.Y. Chandrachud, Hima Kohli

     CA 1356-58/2017
                                           1


     ITEM NO.4                    COURT NO.2                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 Nos.1356-1358/2017


     TATA POWER COMPANY LIMITED                                 Appellant(s)

                                          VERSUS

     MAHARASHTRA ELECTRICITY REGUALATORY COMMISSION(MERC)Respondent(s)

     (With IA No.118035/2019 - APPLICATION U/O 39 RULE 1 AND 2, IA No.
     48639/2021 - APPROPRIATE ORDERS/DIRECTIONS and IA No.3/2017 -
     PERMISSION TO FILE ANNEXURES)

     WITH C.A. No.5732/2019 (XVII)
     (With IA No.110882/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
     FACTS/ANNEXURES)
     C.A. No.9408/2017 (XVII)
     (With IA No. 62451/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
     FACTS/ANNEXURES)
     C.A. No.2806/2018 (XVII)
     (With   IA   No.95228/2019    –  CLARIFICATION/DIRECTION   and   IA
     No.20589/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
     C.A. No.2805/2018 (XVII)
     (With IA No.95220/2019 – CLARIFICATION/DIRECTION and IA No.
     19797/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)


     Date : 19-10-2022 These matters were called on for hearing today.


     CORAM :
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                         HON'BLE MS. JUSTICE HIMA KOHLI


     For Appellant(s)        Mr. Basava Prabhu Patil, Sr. Adv.
Signature Not Verified
                             Mr. Amit Kumar Singh, AOR
Digitally signed by          Mr. Aman Anand, Adv.
CHETAN KUMAR
Date: 2022.10.19
17:08:58 IST
Reason:
CA 1356-58/2017
                                           2


                         Ms. K. Enatoli Sema, Adv.
                         Mr. Aman Dixit, Adv.

                         Mr.   Dhruv Mehta, Sr. Adv.
                         Mr.   Basava Prabhu Patil, Sr. Adv.
                         Mr.   Abhishek Munot, Adv.
                         Mr.   Pukhrambam Ramesh Kumar, AOR
                         Mr.   Kunal Kaul, Adv.
                         Mr.   Tushar Nagar, Adv.
                         Mr.   Samikrith Rao, Adv.
                         Mr.   Karun Sharma, Adv.
                         Mr.   Wahengbam Immanuel Meitei, Adv.

                         Mr.   Amit Kapur, Adv.
                         Mr.   Buddy A. Ranganatham, Adv.
                         Mr.   Anupam Varma, Adv.
                         Mr.   Pukhrambam Ramesh Kumar, AOR
                         Mr.   Rahul Kinra, Adv.
                         Mr.   Karun Sharma, Adv.
                         Mr.   Aditya Gupta, Adv.
                         Mr.   Aditya Ajay, Adv.
                         Ms.   Manu Tiwari, Adv.
                         Mr.   Wahengbam Immanuel Meitei, Adv.
                         Mr.   Girdhar Gopal Khattar, Adv.

                         Mr. Nikunj Dayal, AOR

For Respondent(s)        Mr.   Santosh Kumar Rungta, Sr. Adv.
                         Ms.   Pratiti Rungta, Adv.
                         Mr.   Sumit Pargal, Adv.
                         Mr.   Parshant Singh, Adv.
                         Ms.   Amita Singh Kalkal, AOR


             UPON hearing the counsel the Court made the following
                                 O R D E R

1 List the appeals on 22 November 2022 at the top of the Board.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar