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Ganapati Bhikarao Naik vs Nuclear Power Corporation Of India ... on 12 February, 2024

Bench: Hrishikesh Roy, Prashant Kumar Mishra

     ITEM NO.10                         COURT NO.6                 SECTION IV-A

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     Petitions for Special Leave to Appeal (C) Nos.16080-16081/2023
     (Arising out of impugned final judgment and order dated 16-12-2020
     in WP No. 71540/2012 (L-TER) 10-04-2023 in WA No. 100026/2021(L-
     TER) passed by the High Court of Karnataka Circuit Bench at
     Dharwad)

     GANAPATI BHIKARAO NAIK                                          Petitioner(s)

                                               VERSUS

     NUCLEAR POWER CORPORATION OF INDIA LIMITED                      Respondent(s)

     (IA No. 133581/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 133583/2023 - EXEMPTION FROM FILING O.T., IA No.
     137267/2023 - EXEMPTION FROM FILING O.T., IA No. 137266/2023 -
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES AND IA No.
     133584/2023      -      PERMISSION     TO      FILE      ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 12-02-2024 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE HRISHIKESH ROY
                         HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)            Mr. K Parameshwar, Adv.
                                  Ms. Arti Gupta, Adv.
                                  Ms. Kanti, Adv.
                                  Ms. Raji Gururaj, Adv.
                                  Mr. Chinmay Kalgaonkar, Adv.
                                  Mr. Kailas Bajirao Autade, AOR

     For Respondent(s)            Mr. A P Singh, Adv.
                                  Ms. Akshada Mujwar, Adv.
                                  Mr. Tavinder Sidhu, Adv.
                                  M/S. M. V. Kini & Associates, AOR

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

The respondent-Corporation has filed counter affidavit on 10.02.2024. The same be furnished to the learned counsel for the petitioner and also be placed in the Court’s record.

     (RAJNI MUKHI)                                          (BEENA JOLLY)
     COURT MASTER (SH)                                      COURT MASTER (NSH)