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Megha Engineering And Infrastructures ... vs Bhagyanagar Gas Limited Director on 16 October, 2023

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     ITEM NO.9                                   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(s).       6491/2023

     MEGHA ENGINEERING AND
     INFRASTRUCTURES LIMITED MANAGER                                                 Appellant(s)

                                                            VERSUS

     BHAGYANAGAR GAS LIMITED DIRECTOR & ANR.                                         Respondent(s)

     ( IA No.205879/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.205885/2023-STAY APPLICATION )

     Date : 16-10-2023 This appeal was called on for hearing today.

     CORAM :                  HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE J.B. PARDIWALA
                              HON'BLE MR. JUSTICE MANOJ MISRA

     For Appellant(s)                       Mr. Gopal Jain, Sr. Adv.
                                            Mrs. Kiran Suri, Sr. Adv.
                                            Mr. Purvesh Buttan, Adv.
                                            Mr. Rijul Uppal, Adv.
                                            Ms. Aishwarya Kumar, Adv.
                                            Mr. Prateek Narwar, Adv.
                                            Ms. Jaspreet, Adv.
                                            Mr. Karan Batura, AOR

     For Respondent(s)                      Mr. S.K. Pandey, Adv.
                                            Mr. Awanish Kumar, Adv.
                                            Mr. Chandrashekhar A. Chakalabbi, Adv.
                                            Mr. Abhinav Garg, Adv.
                                            Mr. Anupam Jain, Adv.
                                            M/S. Dharmaprabhas Law Associates, AOR

                           UPON hearing the counsel the Court made the following
                                                  O R D E R

Issue notice.

NEETA SAPRA Date: 2023.10.17 16:20:52 IST Reason: 2 Mr. S.K. Pandey, counsel waives service on behalf of the first respondent. 3 Liberty to serve the second respondent dasti.

4 The counter affidavit, if any, be filed within a period of three weeks. 5 Parties have agreed to appear before the Mediation Centre of this Court to explore the possibility of a mediated resolution of their disputes. 6 Accordingly the authorised representatives of the parties shall appear before the Supreme Court Mediation Centre at 2.00 p.m. on 01 November 2023. 7 In the event that the mediation results in an agreed solution, liberty to the parties to apply. Otherwise, the petition shall be placed for final disposal on a non-miscellaneous commencing the second week of December 2023. 8 Pending further orders, the status quo shall continue.

    (GULSHAN KUMAR ARORA)                                   (SAROJ KUMARI GAUR)
          AR-CUM-PS                                         ASSISTANT REGISTRAR