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A.P.Power Coordination Commit. vs M/S Lanco Kondapalli Power Ltd. on 12 August, 2015

Bench: Vikramajit Sen, Shiva Kirti Singh

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     ITEM NO.116                          COURT NO.11                  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.6036/2012

     A.P.POWER COORDINATION COMMIT.& ORS.                             Appellant(s)

                                                VERSUS

     M/S LANCO KONDAPALLI POWER LTD.& ANR.            Respondent(s)
     (with appln. (s) for ex-parte stay and permission to file
     additional documents and stay and office report)

     WITH
     C.A. No. 6061/2012
     (With appln.(s) for ex-parte stay and Office Report)

     C.A. No. 6138/2012
     (With   appln.(s)    for   bring    on                  record   the     subsequent
     events/directions and Office Report)

     SLP(C) No. 28634/2012
     (With Office Report)

     C.A. No. 9304/2013
     (With Office Report)

     C.A. No. 3006/2015
     (With Office Report)

     C.A. No. 3007/2015
     (With Office Report)

     Date : 12/08/2015 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                         HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

     For Appellant(s)               Mr.V. Giri, Sr.Adv.
                                    Mr. A. Subba Rao,Adv.

                                     Mr. Rakesh K. Sharma,Adv.

     For Respondent(s)
Signature Not Verified
                                    Mr.C.A. Sundaram, Sr.Adv.
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.08.12
                                    Mr. Jayant Bhushan, Sr.Adv.
                                    Ms. Kanika Chugh, Adv.
17:15:40 IST
Reason:


                                    Mr. Sakya Singha Chaudhuri,Adv.

                                     Mrs. D. Bharathi Reddy,Adv.
                                    2


                      Mr.   Vishnav Mukherjee, Adv.
                      Mr.   Rohit Venkat, Adv.
                      Mr.   Sumit Kumar Vats, Adv.
                      Mr.   Pukhrambam Ramesh Kumar,Adv.

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

C.A.Nos.3006/15 & C.A.No.3007/15:-

Learned Counsel appearing for Respondent No.2 in both Appeals states that the pleading has not been completed.

Counter Affidavit may be filed within one week. Rejoinder, if any, be filed within one week thereafter.

These matters be de-tagged from Civil Appeal No.6036 of 2012 etc. C.A.No.6036/2012:-

Mr. V. Giri Learned Senior Counsel appearing on behalf of the Appellants commenced his arguments at 3.20 p.m. and was on his legs till 4.00 p.m. when the Court rose for the day leaving the matter part heard.

(USHA BHARDWAJ)                                 (SAROJ SAINI)
   AR-CUM-PS                                     COURT MASTER