Supreme Court - Daily Orders
Eastern Coalfields Ltd. vs India Power Corp. Ltd. on 29 November, 2021
Bench: Vikram Nath, M.M. Sundresh
ITEM NO.1 Court 15 (Video Conferencing) SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 20972/2021 in C.A. No.
9847/2014
EASTERN COALFIELDS LTD. Petitioner(s)
VERSUS
INDIA POWER CORP. LTD. & ORS. Respondent(s)
IA No. 111061/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 111067/2021 - EXEMPTION FROM FILING AFFIDAVIT)
Date : 29-11-2021 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Anupam Lal Das, Sr. Adv.
Mr. Parijat Kishore, AOR
Mr. Anirudh Singh, Adv.
Mr. Sourabh Tanwar, Adv.
For Respondent(s) Mr. Anirban Bhattacharya, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Orders reserved.
Written note may be filed by learned counsel for the parties within one week.
(ASHA SUNDRIYAL) (SUNIL KUMAR RAJVANSHI) ASTT. REGISTRAR-cum-PS Signature Not Verified BRANCH OFFICER Digitally signed by Charanjeet kaur Date: 2021.11.29 17:28:45 IST Reason: