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Bgs Sgs Soma Jv vs Nhpc Ltd. on 28 September, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.61                              COURT NO.8                   SECTION IV-B

                                  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).    25618/2018

     (Arising out of impugned final judgment and order dated 12-09-2018
     in FAO No. 2/2018 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     BGS SGS SOMA JV                                                       Petitioner(s)

                                                      VERSUS

     NHPC LTD.                                          Respondent(s)
     (FOR ADMISSION and I.R. and IA No.135578/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)
     (IA No. 136443/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS)

     WITH
     SLP(C) No. 25848/2018 (IV-B)
     (FOR ADMISSION and I.R. and IA No.136866/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 28-09-2018 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)                Dr. Abhishek M. Singhvi, Sr.Adv.
                                      Mr. Arunabh Chowdhury, Adv.
                                      Mrs. Pragya Baghel, AOR
                                      Mr. Vaibhav Tomar,Adv.
                                      Ms. Shruti Choudhary, Adv.
                                      Mr. Amit Bhandari, Adv.
                                      Mr. Abhishek Roy, Adv.
                                      Mr. Karma Dorjee, Adv.

     For Respondent(s)

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

Issue Notice.

Applications seeking exemption from filing Certified Copies of the impugned order are allowed.

In the meanwhile, there shall be stay of operation of the 12:29:40 IST Reason: judgment and order of the High Court.

(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER