Supreme Court - Daily Orders
Punjab State Power Corporation Ltd. vs Emta Coal Limited on 11 August, 2021
Bench: L. Nageswara Rao, Aniruddha Bose
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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)
(With applns for exemption from filing c/c of impugned judgment,
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 : 11-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For the parties(s) Mr. Dhruv Mehta Sr. Adv.
Ms. Vanshaja Shukla, Adv.
Ms. Gunjan Chowksey, Adv.
Mr. Shantanu Shrivastava, Adv.
Mr. Abhishek Singh, AOR
Mr. Karan Bharihoke, AOR
Mr. Siddhant Sharma, Adv.
Ms. Neha Sahai Bharihoke, Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Ejaz Maqbool, AOR
Mr. Sangram S. Saron, Adv.
Ms. Rooh-E-Hina Dua, Adv.
Signature Not Verified
Ms. Akriti Chaubey, Adv.
Digitally signed by
GEETA AHUJA
Date: 2021.08.11
17:17:10 IST
Reason: Mr. Sanjay Jain, Ld. ASG
Ms. Aishwarya Bhati, Ld. ASG
Ms. Archana Pathak Dave, Adv
Ms. Ruchi Kohli, Adv
Mr. Mohd Akhil Adv
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Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner and Respondent No.2, list on 07.09.2021.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master