Supreme Court - Daily Orders
Taqa India Power Ventures Private ... vs Ncc Infrastructure Holdings Limited on 14 March, 2022
Bench: Vineet Saran, Aniruddha Bose
1
ITEM NO.13 Court 9 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 4039-4040/2022
(Arising out of impugned final judgment and order dated 11-01-2022
in Arb O.P No. 410/2021 11-01-2022 in Arb O.P No. 412/2021 passed
by the High Court Of Judicature At Madras)
TAQA INDIA POWER VENTURES PRIVATE LIMITED Petitioner(s)
VERSUS
NCC INFRASTRUCTURE HOLDINGS LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.32803/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.32802/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.32801/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.34595/2022-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 14-03-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Dr. Abhishek Manu Singhvi, Senior Adv.
Mr. Ritin Rai, Senior Advocate.
Ms. Anuradha Agnihotri, Advocate.
Mr. Ketan Gaur, Advocate.
Ms. Manasa Sundarraman, Advocate.
Mr. Mohanakrishna C, Advocate.
Mr. Azeem Samuel, Advocate.
Mr. Aman Shukla, Advocate.
Mr. Mahinder Singh Hura, Advocate.
Mr. Jasmeet Singh, Advocate On Record.
Mr. Saif Ali, Advocate.
Mr. Divjot Singh Bhatia, Advocate.
Mr. Pushpendra S. Bhadoriya, Advocate.
Ms. Rusheet Saluja, Advocate.
For Respondent(s) Mr. Gourab Banerji,Sr, Adv,
Mr K Parameshwar, AOR
Signature Not Verified
Mr.Amit George. Adv,
Ms. A Sregurupriya, Adv
Digitally signed by
Rachna
Date: 2022.03.14
16:43:08 IST
Reason: Mr. Prasad Hegde, Adv
UPON hearing the counsel the Court made the following
O R D E R
2 Issue notice on prayer for interim relief as well as on special leave petition.
Mr. Gourab Banerji, learned senior counsel along with Mr. K. Parameshwar, AOR accepts notice for both the respondents. Mr. Gourab Banerji, learned senior counsel prays for and is granted three weeks to file the counter affidavit. The petitioner shall have a week thereafter to file the rejoinder affidavit. List immediately after four weeks on a non-miscellaneous day. (ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS