Supreme Court - Daily Orders
Commnr. Of Customs, Pune vs M/S. Dabhol Power Co. on 4 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.104 COURT NO.12 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 8094-8096/2004
COMMNR. OF CUSTOMS, PUNE Appellant(s)
VERSUS
M/S. DABHOL POWER CO. Respondent(s)
Date : 04/08/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s)
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Ms. B. Sunita Rao, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s)
Mr. V. Lakshmikumaran, Adv.
Mr. Bhargava V. Desai, Adv.
Mr. Vivek Sharma, Adv.
Ms. L. Charanaya, Adv.
Mr. R. Ramchandran, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Hemant Bajaj, Adv.
Mr. Anandh K., Adv.
Mr. S. Vasudevan, Adv.
Mr. Aman, Adv.
Ms. Saumya Mehrotra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Further adjournment of two months is sought on the ground that some modalities are being worked out between the parties in the instant appeals. As prayed for, the matters stand adjourned by two months.
Signature Not Verified(Nidhi Ahuja) (Suman Jain) Digitally signed by Suman Wadhwa Date: 2015.08.08 COURT MASTER COURT MASTER 13:48:38 IST Reason: