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Gujarat Urja Vikas Nigam Ltd vs Clp India Private Ltd. on 2 July, 2015

Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre

  ITEM NO.10                              COURT NO.11                    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).   4259/2015

  GUJARAT URJA VIKAS NIGAM LTD                                            Appellant(s)

                                                     VERSUS

  CLP INDIA PRIVATE LTD. AND ANR.                                         Respondent(s)

  (With appln.(s) for stay and office report)

  Date: 02/07/2015 This appeal was called on for hearing today.

  CORAM :
                          HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

  For Appellant(s)
                                        Mr.   L.N. Rao, Sr. Adv.
                                        Mr.   M.G. Ramachandran, Adv.
                                        Ms.   Hemantika Wahi,Adv.
                                        Ms.   Jesal Wahi, Adv.
  For Respondent(s)
                                        Mr.   Kapil Sibal, Sr. Adv.
                                        Mr.   Vishnav Mukherjee, Adv.
                                        Mr.   Apoorva Mishra, Adv.
                                        Mr.   V. Kumar, Adv.
                                        Mr.   Pukhrambam Ramesh Kumar,Adv.

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

Heard learned Senior counsel appearing for the parties. Issue notice.

Mr. Pukhrambam Ramesh Kumar, learned counsel who is on caveat accepts notice on behalf of Respondent No.1 and waives formal notice.

As prayed by Mr. Kapil Sibal and Mr. L.N. Rao, learned Senior counsel, two weeks' time is granted to file counter affidavit and one week's time is granted to the appellant to file rejoinder affidavit thereafter.

Vishal Anand List the matter after three weeks.

                      (VISHAL ANAND)                              (SNEH LATA SHARMA)
                       COURT MASTER                                  COURT MASTER