Supreme Court - Daily Orders
M/S. Birahi Ganga Hydro Power Ltd. vs New India Assurance Co. Ltd. on 25 September, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
CA 3041/2020
1
ITEM NO.8 Court 3 (Video Conferencing) SECTION XVII-A
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.3041/2020
M/S. BIRAHI GANGA HYDRO POWER LTD. Appellant(s)
VERSUS
NEW INDIA ASSURANCE CO. LTD. & ANR. Respondent(s)
(With appln.(s) for exemption from filing affidavit and permission
to file additional documents/facts/Annexures)
WITH C.A. No.3190/2020 (XVII-A)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and stay)
Date : 25-09-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Ms. Meenakshi Midha, Adv.
Mr. Kapil Midha, Adv.
Ms. Abhivandana Chowdhury, Adv.
Mr. Chander Shekhar Ashri, AOR
CA 3190/2020 Ms. Aishwarya Bhati, ASG
Ms. Awantika Manohar, AOR
For Respondent(s) Ms. Meenakshi Midha, ADv.
Mr. Kapil Midha, ADv.
Ms. Abhivandana Chowdhury, Adv.
Mr. Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No 3041/2020
Signature Not Verified
Digitally signed by
ARJUN BISHT
1 Admit Date: 2020.09.25 19:19:52 IST Reason: CA 3041/2020 2 Civil Appeal No 3190/2020 1 Admit.
2 The appellant shall deposit the amount inclusive of interest, due and payable under the impugned judgment and order of the National Consumer Disputes Redressal Commission in the Registry of this Court within a period of four weeks from today. The amount shall, on deposit, be invested in a short term deposit of a nationalized bank.
3 The respondent will be at liberty to file an application for withdrawal of the amount.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
AR-cum-PS BRANCH OFFICER