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Supreme Court - Daily Orders

Abb India Limited vs M/S. Bharat Heavy Electricals Limited on 15 March, 2021

Bench: Indira Banerjee, Krishna Murari

     ITEM NO.5                    Court 12 (Video Conferencing)                     SECTION XIV

                                   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).        3275/2021

     (Arising out of impugned final judgment and order dated 02-11-2020
     in OMP (T) (COMM.) No. 48/2020 passed by the High Court Of Delhi At
     New Delhi)

     ABB INDIA LIMITED                                                           Petitioner(s)
                                                                VERSUS

     M/S. BHARAT HEAVY ELECTRICALS LIMITED                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.26924/2021-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES[TO BE TAKEN UP AT 2 P.M.] )

     Date : 15-03-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                   Ms. Mohna M.Lal, AOR

     For Respondent(s)                   Ms. Anitha Shenoy, Sr.Adv.
                                         Mr. Atul Shanker Mathur, Adv.
                                         Mr. Prabal Mehrotra, Adv.
                                         Mr. Umang Katariya, Adv.
                                         Ms. Sanjana Thomas, Adv.
                                         M/S. Khaitan & Co., AOR

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

This matter was heard in part at length by the Bench of Justice Indira Banerjee and Justice Hrishikesh Roy. Mr. C. Aryama Sundaram, learned Senior Advocate appearing on behalf of the petitioner had concluded his submissions and the matter had been fixed today for Ms.Anitha Shenoy, learned Senior Advocate for respondent to start her arguments.

Let this Special Leave Petition be paced before the same bench as mentioned above.


Signature Not Verified

     (NIRMALA NEGI)
Digitally signed by                                                        (MATHEW ABRAHAM)
JAGDISH KUMAR
     COURT MASTER (SH)
Date: 2021.03.16
15:53:47 IST                                                             COURT MASTER (NSH)
Reason: