Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Udupi Power Corporation Ltd. vs Janajagrithi Samithi (Regd.) . on 14 December, 2015

  ITEM NO.20                          REGISTRAR COURT. 2             SECTION XVII

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS


                                      BEFORE THE REGISTRAR MR. M V RAMESH

  Civil Appeal               No(s).    2230/2013

  UDUPI POWER CORPORATION LTD.                                     Appellant(s)

                                                   VERSUS

  JANAJAGRITHI SAMITHI (REGD.) & ORS.                              Respondent(s)

  (with appln. (s) for permission to bring additional facts and
  documents on record and stay)


  Date : 14/12/2015 This appeal was called on for hearing today.


  For Appellant(s)                    Ms.Shivani Srivastava,Adv.
                                      Mr. Shailesh Madiyal,Adv.


  For Respondent(s)
                                      Ms. A. Sumathi,Adv.
                                      Ms. K. V. Bharathi Upadhyaya,Adv.



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

Ld.counsel for the appellant shall file the statement of case within a period of 45 days and the Ld.counsel for the respondents shall file the same within a period of 35 days thereafter.

List the matter again on 01.03.2016.

(M V RAMESH) Registrar Reason: SB