Supreme Court - Daily Orders
Gmr Kamalanga Energy Ltd. vs Sepco Electric Power Construction ... on 25 July, 2022
Bench: S. Abdul Nazeer, J.K. Maheshwari
ITEM NO.23 COURT NO.6 SECTION XI-A
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). 12194/2022
(Arising out of impugned final judgment and order dated 17-06-2022
in ARBP (ICA) No. 1/2021 passed by the High Court of Orissa at
Cuttack)
GMR KAMALANGA ENERGY LTD. Petitioner(s)
VERSUS
SEPCO ELECTRIC POWER CONSTRUCTION CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.94699/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 25-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Dr. A.M.Singhvi,Sr.Adv.
Mr. Parag Tripathi,Sr.Adv.
Mr. Mahesh Agarwal,Adv.
Ms. Aanchal Mullick,Adv.
Mr. Divyanshu Srivastava,Adv.
Mr. Prashant Pakhiddey,Adv.
Mr. Manav Gill,Adv.
Mr. Rajesh Kumar,Adv.
Mr. Byron Equeira,Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Kapil Sibal,Sr.Adv.
Mr. Neeraj Kishan Kaul,Sr.Adv.
Mr. Jayant Mehta,Sr.Adv.
Mr. Sumeet Kachwaha,Adv.
Mr. Samar Singh Kachwaha,Adv.
Mr. Ankit Khushu,Adv.
Ms. Garima Bajaj, AOR
Ms. Bhavna C.Adv.
Signature Not Verified
Ms. Aakanksha Mohan,Adv.
Digitally signed by
Anita Malhotra
Date: 2022.07.26
17:35:37 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable with eight weeks. Ms. Garim Bajaj, learned counsel accepts notice on behalf of the respondent, on caveat.
Eight weeks' time is granted to file counter affidavit. Rejoinder affidavit, if any, be filed within three weeks thereafter.
In the meantime, operation of the impugned order shall remain stayed.
List the case on 14th October, 2022.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
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