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Amit Mines Pvt Ltd. vs Maithan Alloys Ltd. on 1 March, 2024

Bench: Hrishikesh Roy, Prashant Kumar Mishra

     ITEM NO.59                         COURT NO.6                  SECTION XVI

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

      Petitions for Special Leave to Appeal (C)            No(s).    17472-17473/2023

     (Arising out of impugned judgment and order dated 24-07-2023 in FAT
     No. 60/2015 24-07-2023 in FA No. 81/2015 passed by the High Court
     at Calcutta)

     AMIT MINES PVT LTD.                                             Petitioner(s)

                                               VERSUS

     MAITHAN ALLOYS LTD. & ANR.                                      Respondent(s)

     (IA No. 158168/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH

     SLP(C) No. 18260-18261/2023 (XVI)
     (IA No. 166799/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 179050/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES IA No. 167271/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES) Date : 01-03-2024 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Parties Mr. V. Giri, Sr. Adv.

Mr. A.V. Palli, Sr. Adv.

Mr. Subhabrata Datta, Adv. Mr. Sandip Chatterjee, Adv. Mr. Sunando Raha, Adv.

Mr. Subhojit Seal, Adv.

Mr. Rahul Narang, Adv.

Ms. Sampriti Baksi, Adv.

Mr. Nishant Kumar, Adv.

Mr. Soumya Dutta, AOR Mr. Siddhant Upmanyu, Adv. Mr. Nihar Dharmadhikari, Adv.

Mr. Shyam Divan, Sr. Adv.

Ms. Bansuri Swaraj, Adv.

13:08:49 IST Reason: Mr. Siddhesh Shirish Kotwal, AOR Mr. Rajdeep Mazumder, Adv. Mr. Srijib Chakraborty, Adv.

 Ms. Ana Upadhyay, Adv.

Ms. Manya Hasija, Adv.

Mr. Tejasvi Gupta, Adv.

Mr. Pawan Upadhyay, Adv.

Mr. T.illayarasu, Adv.

Mr. Siddhesh Shirish Kotwal, AOR Mr. Soumya Dutta, AOR UPON hearing the counsel the Court made the following O R D E R As suggested by Mr. Shyam Divan and Mr. V. Giri, learned senior counsel, the parties are referred to the Supreme Court Mediation Centre. They would report before the Coordinator on 11.03.2024 at 11:00 a.m. The matters be re-listed after the report is received.

A copy of this order be immediately sent to the Coordinator, Supreme Court Mediation Centre by e-mail.

(NITIN TALREJA) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR 2