Supreme Court - Daily Orders
Damodar Valley Corporation vs Maithan Alloys Limited on 9 December, 2024
Author: Sanjay Kumar
Bench: Sanjay Kumar
C.A. No. 11106/2024
ITEM NO.34 COURT NO.1 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. 11106/2024
DAMODAR VALLEY CORPORATION Appellant(s)
VERSUS
MAITHAN ALLOYS LIMITED & ORS. Respondent(s)
(FOR ADMISSION and IA No.236985/2024-EX-PARTE STAY)
Date : 09-12-2024 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Appellant(s) Mr. Vikas Singh, Sr. Adv.
Dr Abhishek Manu Singhvi, Sr. Adv.
Mr. Shri Venkatesh, Adv.
Ms. Kanika Chugh, Adv.
Mr. Abhishek Kumar Srivastava, Adv.
Mr. Bharath Gangadharan, Adv.
Mr. Shryeshth Ramesh Sharma, Adv.
Mr. Shivam Kumar, Adv.
Mr. Abhishek Nangia, Adv.
Mr. Kartikay Trivedi, Adv.
Mr. Adarsh Singh, Adv.
Mr. Nitin Saluja, AOR
For Respondent(s) Mr. Rajiv Yadav, AOR
Mr. Nishant Bhatia, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel appearing for the respondents states that they have been served only on 04.11.2024. He prays for and is granted four weeks’ time to file a counter affidavit/reply.
Signature Not VerifiedRejoinder affidavit, if any, may be within a period of two Digitally signed by Deepak Guglani Date: 2024.12.10 17:33:34 IST Reason: weeks after service of the counter affidavit/reply.
1 C.A. No. 11106/2024Re-list in the week commencing 17.02.2025.
On the said date, the main appeal will be taken up for hearing and if for some reason, the appeal is not taken up for hearing, the application/prayer for interim relief may be heard.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
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