Supreme Court - Daily Orders
A.P.Power Coordination Commit. vs M/S Lanco Kondapalli Power Ltd. on 16 September, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
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ITEM NO.101 COURT NO.12 SECTION XVII
(PH)
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.6036/2012
A.P.POWER COORDINATION COMMIT.& ORS. Appellant(s)
VERSUS
M/S LANCO KONDAPALLI POWER LTD.& ANR. Respondent(s)
(with appln. (s) for ex-parte stay and permission to file
additional documents and stay and office report)
WITH
C.A. No. 6061/2012
(With appln.(s) for ex-parte stay and Office Report)
C.A. No. 6138/2012
(With appln.(s) for bring on record the subsequent
events/directions and Office Report)
C.A. No. 9304/2013
(With Office Report)
C.A. No. 6835/2015
(With Office Report)
C.A. No. 3007/2015
(With Office Report)
C.A. No. 3006/2015
(With Office Report)
C.A. No. 4585/2012
(With Office Report)
Date : 16/09/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s) Mr. V.Giri, Sr.Adv.
Mr. A. Subba Rao,Adv.
Mr. Manav Vohra, Adv.
Signature Not Verified
Ms. Svadha Shankar, Adv.
Mr.K.L.D.S. Vinober, Adv.
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.09.21
16:56:19 IST
Reason: Mr. P. Siva Rao, Adv.
Mr. Rakesh K. Sharma,Adv.
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In CA.No.4585/12 Mr. Anand K. Ganesan, Adv.
Ms. Swapana Sheshadri, Adv.
Mr. K.V. Balakrishnan, Adv.
Mr. K. V. Mohan,Adv.
For Respondent(s) Mr. C.A. Sundaram, Sr.Adv.
Mr. Jayant Bhushan, Sr.Adv.
Mr. Sakya Singha Chaudhuri,Adv.
Mr.Avijeet Lala, Adv.
Ms. Kanika Chugh, Adv.
Ms. Saloni Tangri, Adv.
Ms. Rohini Musa, Adv.
Mr. Zafar Inayat, Adv.
Mrs. D. Bharathi Reddy,Adv.
Ms. Shivani Khandekar, Adv.
Mr. Sakya Singha Chaudhuri,Adv.
In CA.No.3006 & Mr.Vikas Singh, Sr.Adv.
3007/15 Mr. Vishrov Mukherjee, Adv.
Mr. Apoorva Misra, Adv.
Mr. Rohit Venkat, Adv.
Ms. Deipika Kalia, Adv.
Mr. Sumit Kumar Vats, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
In CA.No.4585/2012 Mr. S.B. Upadhyay, Sr.Adv.
Mr. Pawan Upadhyay, Adv.
Mr. Kaustav P. Pthak, Adv.
Mr.Sarvjit Pratap Singh, Adv.
Ms. Sharmila Upadhyay,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.No.4585/2012:-
Learned Counsel for both parties state that the facts as well as questions of law which arise in this appeal are dissimilar to those in C.A.No.6036/2012 etc. and hence shall not be deemed to have been tagged with those Appeals i.e. CA.NO.6036/12 etc. Ordered accordingly. The Appeal will come on its own turn. C.A.Nos.3006 & 3007/2015:-
These appeals are de-tagged and will come on their own turn.
In rest of the Appeals hearing is concluded. The Court reserved its verdict.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS COURT MASTER