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Punjab State Power Corporation Ltd. vs Emta Coal Limited on 21 September, 2021

Bench: L. Nageswara Rao, Sanjiv Khanna, B.R. Gavai

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     ITEM NO.1502                Court 5 (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.                      Appellant(s)

                                                 VERSUS

     EMTA COAL LIMITED                                               Respondent(s)

WITH SLP(C) No. 14384-14385/2021 (IV-B) Date : 21-09-2021 These petitions were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Mr. Salman Khurshid, Sr. Adv. Item 16 Mr. KV Vishvanathan, Sr Adv Mr. Atul Nanda, Adv Mr. Karan Bharihoke,AOR Mr. Venkataraman R., Adv Mr. Siddhant Sharma, Adv Ms. Neha Sahai Bharihoke,Adv. Ms. Sakshi Kotiyal, Adv Mr. Zafar Khurshid, Adv Mr. Asif Rashida, Adv Item 16.1 Mr. Abhishek Manu Singhvi, Sr. Adv. Mr. Dhruv Mehta, Sr. Adv. Ms. Vanshaja Shukla, Adv. Ms. Gunjan Chowksey, Adv. Mr. Shantanu Shrivastava, Adv.

Mr. Abhishek Singh, AOR Digitally signed by Charanjeet kaur Date: 2021.09.21 For Respondent(s) 16:58:38 IST Reason:

Mr. Mukul Rohatgi, Sr. Adv. R-1 in both matters Mr. Abhimanyu Bhandari,Adv. Mr. Sangram S. Saron, Adv.

Ms. Roohe Hina Dua, Adv. Mr. Ejaz Maqbool, AOR Ms. Akriti Chaubey, Adv Mr. Saif Zia,Adv.

Item 16.1 Mr. K.V. Viswanathan, Sr Adv. R-2 Mr. Atul Nanda, Adv.

Mr. Karan Bharihoke,AOR Mr. Venkataraman R., Adv. Ms. Neha Sahai Bharihoke, Adv. Mr. Siddhant Sharma, Adv.

M/Coal Mr. Sanjay Jain, ASG Ms. Aishwarya Bhati, ASG Mr. Gurmeet Singh Makkar, AOR Ms. Ruchi Kohli, Adv.

Ms. Archana Pathak Dave, Adv. Mr. Mohd.Akhil, Adv.

Hon’ble Mr.Justice B.R. Gavai pronounced the judgment of the Bench comprising Hon’ble Mr.Justice L.Nageswara Rao, His Lordship and Hon’ble Mrs.Justice B.V. Nagarathna.

Leave granted.

The appeals are allowed in terms of the signed reportable judgment. Pending applications, if any shall also stand disposed of.

(B.Parvathi) (Anand Prakash) Court Master Court Master (Signed reportable judgment is placed on the file)