Supreme Court - Daily Orders
Kalyani Transco vs M/S Bhushan Power And Steel Ltd. on 27 July, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
CORRECTED FOR APPEARANCE
ITEM NO.101 COURT NO.4 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). 1808/2020
KALYANI TRANSCO Appellant(s)
VERSUS
M/S BHUSHAN POWER AND STEEL LTD. & ORS. Respondent(s)
(IA No. 160529/2022 - CLARIFICATION/DIRECTION
IA No. 115750/2020 - EARLY HEARING APPLICATION
IA No. 48179/2022 - EARLY HEARING APPLICATION
IA No. 94590/2020 - EARLY HEARING APPLICATION
IA No. 71109/2021 - EARLY HEARING APPLICATION
IA No. 58416/2021 - EARLY HEARING APPLICATION
IA No. 26335/2021 - EARLY HEARING APPLICATION
IA No. 8922/2021 - EARLY HEARING APPLICATION
IA No. 1909/2021 - EARLY HEARING APPLICATION
IA No. 71110/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 58417/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 35547/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 109279/2020 - INTERVENTION/IMPLEADMENT
IA No. 41762/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 35545/2020 - STAY APPLICATION)
WITH
C.A. No. 3784/2020 (XVII) (FOR ADMISSION)
SLP(C) No. 29327-29328/2019 (XVII)
( FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
191413/2019
FOR INTERVENTION APPLICATION ON IA 20172/2020
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
37218/2020
FOR CLARIFICATION/DIRECTION ON IA 37219/2020
FOR CLARIFICATION/DIRECTION ON IA 47947/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 50324/2020
FOR impleading party ON IA 50831/2020
FOR INTERVENTION/IMPLEADMENT ON IA 50831/2020
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 50833/2020
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 57427/2020
FOR EARLY HEARING APPLICATION ON IA 65757/2020
IA No. 50324/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 47947/2020 - CLARIFICATION/DIRECTION
IA No. 37219/2020 - CLARIFICATION/DIRECTION
IA No. 65757/2020 - EARLY HEARING APPLICATION
Signature Not Verified
IA No. 57427/2020 - EXEMPTION FROM FILING AFFIDAVIT
Digitally signed by
Narendra Prasad
Date: 2023.07.28
IA No. 50833/2020 - EXEMPTION FROM FILING AFFIDAVIT
16:18:42 IST
Reason:
IA No. 20172/2020 - INTERVENTION APPLICATION
IA No. 50831/2020 - INTERVENTION/IMPLEADMENT
1
IA No. 37218/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 191413/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 2192-2193/2020 (XVII)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
34999/2020
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
35002/2020
FOR EX-PARTE STAY ON IA 35003/2020
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
39037/2020
IA No. 35003/2020 - EX-PARTE STAY
IA No. 34999/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 39037/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 35002/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) C.A. No. 2225/2020 (XVII) (FOR CLARIFICATION/DIRECTION ON IA 127575/2022 IA No. 127575/2022 - CLARIFICATION/DIRECTION) C.A. No. 3020/2020 (XVII) C.A. No. 3362/2020 (XVII) (IA FOR STAY APPLICATION ON IA 100248/2020 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 100249/2020 IA No. 100249/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 100248/2020 - STAY APPLICATION) C.A. No. 668/2021 (XVII) ( IA No.7254/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7252/2021-PERMISSION TO FILE PETITION (SLP/TP/WP/..)) C.A. No. 6390/2021 (XVII) ( IA No.136440/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 27-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Appellant(s) Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Sanjib Sen, Sr. Adv.2
Mr. Raunak Dhillon, Adv.
Mr. Uday Khare, Adv.
Ms. Srideepa Bhattachharyya, Adv. Ms. Ananya Dhar Choudhury, Adv. Mr. Prafful Goyal, Adv. M/S. Cyril Amarchand Mangaldas, AOR Mr. Ravi Prakash Mehrotra,Sr.Adv. Mr. Apoorv Srivastava,Adv. Mr. Milind Kumar, AOR Mr. Maninder Singh, Sr. Adv. Mr. Diwakar Maheshwari, Adv. Ms. Pratiksha Mishra, Adv. Mr. Mayank Kshirsagar, AOR Mr. Manu Beri, Adv.
Mrs. V. D. Khanna, AOR Ms. Devika Khanna, Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. Abhijeet Sinha,Adv. Mr. Arjun Asthana,Adv. Mr. Sidhartha Sharma,Asdvc. Mr. Sishav Dutt,Adv.
Mr. Arup Banerjee, AOR Ms. Ranjeeta Rohatgi, AOR M/S. Law Associates, AOR Mr. Ravi Prakash Mehrotra,Sr.Adv. Mr. Apoorv Srivastava,Adv. Mr. Jogy Scaria, AOR For Respondent(s) Mr. Tushar Mehta, Solicitor General Mr. K.M. Nataraj, A.S.G. Mr. Zoheb Hussain, Adv. Mr. Kanu Agarwal, Adv. Mr. Mohd Akhil, Adv.
Mr. Saurav Roy, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Tushar Mehta, Solicitor General Mr. K.M. Nataraj, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Kanu Agarwal, Adv. Mr. Mohd. Akhil, Adv.
Mr. Sourav Roy, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Zoheb Hussain, Adv.3
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Sanjib Sen, Sr Adv. Mr. Raunak Dhillon, Adv. Mr. Uday Khare, Adv.
Ms. Srideepa Bhattachharyya, Adv. Ms. Srideepa Bhattacharyya, Adv. Ms. Ananya Dhar Choudhury, Adv. Mr. Prafful Goyal, Adv. Ms. Anjali Singh,Adv. Ms. Radha Gupta,Adv.
Mr. Mridul Suri,Adv.
Ciryl Amarchand Mangaldas,Adv. M/S. Cyril Amarchand Mangaldas, AOR Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Gopal Jain, Sr. Adv. Ms. Nandini Gore, Adv. Mr. Manmeet Singh, Adv. Ms. Aditi Bhatt, Adv.
Ms. Tahira Karanjawala, Adv. Mr. Sarthak Gaur, Adv. Ms. Manvi Rastogi, Adv. Mr. Anugrah Robin Frey, Adv. Mr. Yashvardhan Bandi, Adv. Mr. Vishal Bijlani, Adv. Mr. Deepak Joshi, Adv. M/S. Karanjawala & Co., AOR Mr. C.A. Sundaram,Sr.Adv. Mr. D.S. Naidu,Sr.Adv. Mr. Soayib Qureshi, AOR Mr. Sandeep Bajaj,Adv. Mrs Aparna Singh,Adv. Mr. Vijay Puniya,Adv.
Mr. S. S. Shroff, AOR Mr. Arvind Dattar,Sr.Adv. Mr. Adit S. Pujari,Adv. Ms. Aparajta Sinha,Adv. Ms. Mantika Vohra,Adv. Mr. Atishi Dipankar, AOR Mr. B. Krishna Prasad, AOR M/S. Law Associates, AOR Ms. Ranjeeta Rohatgi, AOR Dr. Vinod Kumar Tewari, AOR Mr. Soumya Dutta, AOR UPON hearing the counsel the Court made the following O R D E R
1. List on 22.08.2023, as first item.4
2. In the meantime, the parties are at liberty to file their respective written notes.
3. A common compilation of all the necessary documents may be prepared and filed, in the meantime.
(NARENDRA PRASAD) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR 5