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Jbm Solar Power Private ... vs Haryana Power Purchase Centre (Hppc) ... on 10 October, 2023

                                       IN THE SUPREME COURT OF INDIA

                                       CIVIL APPELLATE JURISDICTION

                                       CIVIL APPEAL NO. 5843 OF 2018


     JBM SOLAR POWER PRIVATE LIMITED (JBMSPPL)                            APPELLANT(S)

                                                    VERSUS

     HARYANA POWER PURCHASE CENTRE (HPPC) & ANR.                         RESPONDENT(S)


                                                   WITH

                                       CIVIL APPEAL NO. 5962 OF 2018
                                       CIVIL APPEAL NO. 5869 OF 2018
                                       CIVIL APPEAL NO. 7296 OF 2018



                                               O R D E R

Having heard the learned Senior Advocate appearing for the appellants at length and having examined different perspectives which arise, we do not find any good ground and reason to interfere with the impugned judgment(s) and hence, the civil appeals are dismissed.

Pending application(s), if any, shall stand disposed of.

.................J. (SANJIV KHANNA) .................J. (S.V.N. BHATTI) NEW DELHI;

OCTOBER 10, 2023.

Digitally signed by
Deepak Guglani
Date: 2023.10.12
16:59:18 IST
Reason:
ITEM NO.20                   COURT NO.3                  SECTION XVII

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

CIVIL APPEAL NO. 5843 OF 2018 JBM SOLAR POWER PRIVATE LIMITED (JBMSPPL) APPELLANT(S) VERSUS HARYANA POWER PURCHASE CENTRE (HPPC) & ANR. RESPONDENT(S) WITH C.A. No. 5962/2018 (XVII) C.A. No. 5869/2018 (XVII) C.A. No. 7296/2018 (XVII) (FOR AMENDMENT OF APPEAL / PETITION / I.A. ON IA 153113/2021 and FOR PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS ON IA 91258/2022) Date : 10-10-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE S.V.N. BHATTI For Appellant(s) Mr. Tabrez Malawat, Adv. Mr. Syed Hamza, Adv.

Mr. Sourajit Sarkar, Adv. Mr. Abhaya Nath Das, Adv. Mr. Satish Kumar, AOR Mr. Sajan Poovayya, Sr. Adv. Mr. Jayant Mehta, Sr. Adv. Mr. Anand K. Ganesan, Adv. Mr. Nikunj Dayal, AOR Mr. Amal Nair, Adv.

Ms. Aishwarya Subramani, Adv. Ms. Kriti Soni, Adv.

Ms. Raksha Agrawal, Adv. Mr. Harshvardhan Sharma, Adv. Mr. Kunal Vajani, Adv. For Respondent(s) Mr. Aditya Singh, Adv. Mr. Rohit K. Singh, AOR Mr. Pritam Bishwas, Adv. Mr. Vijay Kumar, Adv.

Mr. Pallav Mongia, AOR  Mr. Vijay Deora, Adv.

Mr. Jayesh Gupta, Adv. Mr. Ritik Sharma, Adv.

UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)