Supreme Court - Daily Orders
Bses Rajdhani Power Ltd vs Union Of India on 23 November, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.110 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 104/2014
BSES RAJDHANI POWER LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 121684/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 109382/2021 - CLARIFICATION/DIRECTION
IA No. 2/2014 - EXTENSION OF TIME
IA No. 1/2014 - GRANT OF INTERIM RELIEF
IA No. 148652/2021 - INTERVENTION/IMPLEADMENT
IA No. 6/2014 - MODIFICATION)
WITH C.A. No. 884/2010
(FOR EARLY HEARING APPLICATION ON IA 37216/2021)
C.A. No. 980/2010
(FOR EARLY HEARING APPLICATION ON IA 37252/2021)
C.A. No. 8464-8466/2014
(IA No. 4/2014 - STAY APPLICATION)
CONMT.PET.(C) No. 83/2015 In W.P.(C) No. 104/2014
(IA No. 62371/2019 - APPROPRIATE ORDERS/DIRECTIONS)
CONMT.PET.(C) No. 59/2015 In W.P.(C) No. 105/2014
(IA No. 62373/2019 - APPROPRIATE ORDERS/DIRECTIONS)
CONMT.PET.(C) No. 60/2015 In W.P.(C) No. 105/2014
(FOR ON IA 1/2015)
CONMT.PET.(C) No. 84/2015 In W.P.(C) No. 104/2014
(FOR ON IA 1/2015)
CONMT.PET.(C) No. 822/2016 In CONMT.PET.(C) No. 83/2015
In W.P.(C) No. 104/2014
CONMT.PET.(C) No. 821/2016 In CONMT.PET.(C) No. 59/2015
In W.P.(C) No. 105/2014
CONMT.PET.(C) No. 826/2016 In CONMT.PET.(C) No. 84/2015
In W.P.(C) No. 104/2014
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2021.11.23
CONMT.PET.(C) No. 827/2016 In CONMT.PET.(C) No. 60/2015
16:42:08 IST
Reason:
In W.P.(C) No. 105/2014
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C.A. No. 1854-1855/2014
(IA No. 1/2014 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
C.A. No. 4011/2014
(IA No. 1/2014 - EX-PARTE STAY
IA No. 2/2014 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
C.A. No. 4010/2014
(IA No. 1/2014 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
C.A. No. 4013/2014
(IA No. 1/2014 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
C.A. No. 4012/2014
(IA No. 1/2014 - EX-PARTE STAY
IA No. 2/2014 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
CONMT.PET.(C) No. 141/2014 In W.P.(C) No. 328/1999
(FOR ON IA 1/2014)
C.A. No. 9003-9004/2011
(FOR ON IA 5/2014)
C.A. No. 8387-8389/2014
(IA No. 4/2014 - EX-PARTE STAY)
W.P.(C) No. 105/2014
(IA No.55601/2017-APPROPRIATE ORDERS/DIRECTIONS
IA No. 55601/2017 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 2/2014 - EXTENSION OF TIME
IA No. 1/2014 - GRANT OF INTERIM RELIEF
IA No. 7/2014 - MODIFICATION)
Date : 23-11-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For the parties:
Mr. Arvind Datar,Sr.Adv.
Mr. Amit Kapur,Adv.
Mr. Anupam Varma,Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Rahul Kinra,Adv.
Mr. Aditya Gupta,Adv.
Mr. Aditya Ajay,Adv.
Mr. Karun Sharma,Adv.
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Mr. Arvind Datar,Sr.Adv.
Mr. V.P.Singh,Adv.
Mr. Aditya Jalan,Adv.
Mr. Raghav Chadha,Adv.
Ms. Aishwarya Modi,Adv.
Mr. Harpreet Singh Ajmani, AOR
Mr. Nikhil Nayyar,Sr.Adv.
Ms. Pritha Srikumar, AOR
Ms. Neha Mathen,Adv.
Mr. Naveen Hegde,Adv.
Ms. Mansi Binjrajka,Adv.
Mr. Aditya Rajagopal,Adv.
Mr. Siddhartha Chowdhury, AOR
Mr. Chirag M. Shroff, AOR
Mr. Lakshmi Raman Singh, AOR
Mr. Piyush Beriwal,Adv.
Ms. Shradha Deshmukh,Adv.
Mr. Shyam Gopal,Adv.
Ms. Chinmayee Chandra,Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Lakshmi Raman Singh, AOR
Mr. B. Krishna Prasad, AOR
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. T. V. S. Raghavendra Sreyas, AOR
Mr. Manu Seshadri,Adv.
Mr. Abhijit Lal,Adv.
Mr. Satya Mitra, AOR
Mr. Vivek Singh, AOR
Mr. Siddhartha Chowdhury, AOR
Mr. Pramod Dayal, AOR
Mr. Arjun Krishnan, AOR
Mr. K. V. Mohan, AOR
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UPON hearing the counsel the Court made the following
O R D E R
At the request of Mr. Arvind Datar, learned senior counsel, list these matters on 30th November, 2021, at the top of the Board.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
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