Supreme Court - Daily Orders
The State Of Karnataka vs Karnataka Power Corporation Limited on 2 January, 2017
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.6 COURT NO.6 SECTION IVA
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).
26393-26398/2016
(Arising out of impugned final judgment and order dated 12/04/2016
in WA No. 92/2016 & WA No. 281/2016 C/w WA No. 183-184/2016 & WA
No. 275/2016 & WA No. 291/2016 passed by the High Court of
Karnataka at Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
KARNATAKA POWER CORPORATION LTD AND ORS ETC ETC Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
WITH
SLP(C) No. 25874-25879/2016
(With Interim Relief and Office Report)
Date : 02/01/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Basavaprabhu S. Patil, Sr. Adv.
Mr. V. N. Raghupathy,Adv.
Mr. Parikshit P. Angadi, Adv.
Mr. Chinmay Deshpande, Adv.
Mr. Anirudh Sanganeria, Adv.
Mr. Amjd Maqbool, Adv.
Mr. Lubna Naaz, Adv.
Mr. Kamna Singh, Adv.
Mr. Sudhir Naagar,Adv.
For Respondent(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Nikhil Rohatgi, Adv.
Ms. Unnati Misra, Adv.
Mr. Abhimanyu Bhandari, Adv.
Ms. Kartika Sharma, Adv.
Signature Not Verified
Mr. Naveen Kumar,Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.01.02
16:42:56 IST
Reason: Mr. Salman Khurshid, Sr. Adv.
Mr. Sudhir Naagar,Adv.
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Mr. Ajay, Adv.
Mr. Aman Leekha, Adv.
Ms. Deepika Raghav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Karnataka Power Corporation Limited and the State of Karnataka say that they would like to discover the best price. Learned counsel for the EMTA has no objection if the best price is discovered and his client might match that price. Learned counsel for the KPCL and the State of Karnataka request for six weeks' time to discover the best price. We expect that an expert committee will be set up for doing the needful.
This would be without prejudice to the rights and contentions of the parties.
List the matters after 8 weeks.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
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