Supreme Court - Daily Orders
Punjab State Power Corporation Ltd. vs Emta Coal Limited on 23 July, 2021
Bench: L. Nageswara Rao, Hrishikesh Roy
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ITEM NO.1 Court 6 (Video Conferencing) 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). 9924-9925/2019
(Arising out of impugned final judgment and order dated 25-01-2019
in CWP No. 10055/2018 25-01-2019 in CWP No. 16245/2018 passed by
the High Court Of Punjab & Haryana At Chandigarh)
PUNJAB STATE POWER CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
EMTA COAL LIMITED Respondent(s)
( IA No. 63620/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 22009/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 13034/2019 (IV-B)
(IA No.65749/2019-PERMISSION TO FILE PETITION and IA No.65750/2019-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 23-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. KV Vishvanathan, Sr. Adv.
Mr. Atul Nanda, Advocate General Punjab
Mr. Karan Bharihoke, AOR
Ms. Neha Sahai Bharihoke, Adv
Mr. Siddhant Sharma, Adv
Mr. A.M. Singhvi Sr. Adv
Mr. Dhruv Mehta Sr. Adv.
Ms. Vanshaja Shukla, Adv.
Ms. Gunjan Chowksey, Adv.
Mr. Shantanu Shrivastava, Adv.
Mr. Abhishek Singh, AOR
For Respondent(s)
Signature Not Verified
Mr. Kapil Sibal, Sr. Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Digitally signed by
GEETA AHUJA
Date: 2021.07.24
12:45:43 IST
Reason: Mr. Abhimanyu Bhandari, Adv.
Mr. Sangram S. Saron, Adv.
Ms. Roohe Hina Dua, Adv.
Mr. Ejaz Maqbool, AOR
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Ms. Akriti Chaubey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on 11.08.2021.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master