Supreme Court - Daily Orders
Tech Mahindra Ltd vs Venture Global Eng. Llc on 14 March, 2014
î
ITEM NO.23 COURT NO.2 SECTION XIIA
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 (Civil)....../2014
CC 3343/2014
(From the judgement and order dated 23/08/2013 in CMA No.832/2012, of The
HIGH COURT OF A.P AT HYDERABAD)
TECH MAHINDRA LTD Petitioner(s)
VERSUS
VENTURE GLOBAL ENG. LLC & ANR Respondent(s)
With I.A. 1 (c/delay in filing SLP and office report ))
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Abhijit Sinha, Adv.
Mr. Vivek Reddy, Adv.
Ms. Shally Bhasin Maheshwari, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E.C. Agrawala,Adv.
Mr. Ankur Saigal, Adv.
Mr. Chaitanya Safaya, Adv.
For Respondent(s) Mr. K.K. Venogopal, Sr. Adv.
Mr. V.K. Misra, Adv.
Mr. Rajat Taimni, Adv.
Mr. Saurabh Aggarwal, Adv.
Mr. Naval Sharma, Adv.
Mr. Saket Sathpathy, Adv.
Mr. Devendra Singh,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable on April 9, 2014.
Mr. Devendra Singh, advocate, waives service for the respondent No. 1.
ITEM NO.23 COURT NO.2 SECTION XIIA (14/03/2014) Contd...
Notice shall be sent to respondent No. 2 only. Dasti, in addition to the ordinary process, is permitted. Mr. E.C. Agrawala, advocate for the petitioner, undertakes that arrangement shall be made by the petitioner to ensure that respondent No. 2 is represented by an advocate before the next date.
We clarify that notice has been issued confined to consideration of scope and effect of para 197 of Bharat Aluminium Company Vs. Kaiser Aluminium Technical Services INC., (2012) 9 SCC 552 and not to consider whether that judgment requires reconsideration.
Tag with S.L.P. (Civil) Nos. 29747-29749 of 2013.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |