Supreme Court - Daily Orders
Tata Power Company Ltd. vs Adani Electricity Mumbai Ltd. on 3 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.104 COURT NO.4 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(s). 415/2007
TATA POWER COMPANY LTD. Appellant(s)
VERSUS
RELIANCE ENERGY LTD.& ORS. Respondent(s)
(With appln.(s) for permission to place on record additional
documents not forming part of the lower court record with
affidavit)
WITH
C.A. No. 3229/2007
(With Office Report)
C.A. No. 4161/2008
(With Office Report)
C.A. No. 4423/2008
(With Office Report)
Date : 03/12/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. Gopal Jain, Sr. Adv.
Mrs Manik Karanjawala, AOR
Mr. Rajesh Kumar, AOR
Mr. Shiv Kumar Suri, AOR
For Respondent(s) Ms. Ramni Taneja, Adv.
Mr. Anil Shrivastav, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Hasan Murtaza, Adv.
Ms. Malvika Prasad, Adv.
Mr. Rajesh Kumar, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Gulshan Kumar Arora
Date: 2015.12.04
O R D E R
16:16:25 IST Reason:
Heard in Part.
Put up for further hearing on 17.02.2016.2
Mr. Gopal Jain, learned senior counsel for the appellant submitted that he has filed the legal proposition. Mr. Kapil Sibal, learned senior counsel for the respondent submits that the propositions on behalf of the respondents will be filed within three weeks hence.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master