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Supreme Court - Daily Orders

Wind World India Limited vs Enercon Gmbh on 3 December, 2019

Bench: Chief Justice, B.R. Gavai, Surya Kant

                                                   1

                   ITEM NO.12, 12.1,12.2         COURT NO.1                 SECTION IX

                                   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).   18147/2019

                   (Arising out of impugned final judgment and order dated
                   24-06-2019 in CA No. 316/2019 passed by the High Court Of
                   Judicature At Bombay)

                   WIND WORLD INDIA LIMITED                             Petitioner(s)

                                                       VERSUS

                   ENERCON GMBH & ORS.                                  Respondent(s)

                   (FOR ADMISSION and I.R. and IA No.112388/2019-EXEMPTION FROM
                   FILING C/C OF THE IMPUGNED JUDGMENT and IA No.112386/2019-
                   PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)

                   WITH
                   SLP(C) No. 18436/2019 (IX)
                   (FOR ADMISSION and I.R. and IA No.114669/2019-PERMISSION TO
                   FILE LENGTHY LIST OF DATES and IA No.115150/2019-PERMISSION TO
                   FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

                   SLP(C) No. 18519/2019 (IX)
                   (FOR ADMISSION and IA No.115265/2019-PERMISSION TO FILE
                   SYNOPSIS AND LIST OF DATES and IA No.115100/2019-PERMISSION TO
                   FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

                   Date : 03-12-2019     These petitions were called on
                                               for hearing today.

                   CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE SURYA KANT

                   For Petitioner(s)     Mr.   Mahesh Agarwal, Adv.
                                         Mr.   Rishi Agrawala, Adv.
                                         Mr.   Ankur Saigal, Adv.
                                         Mr.   Shubham Kulshreshtha, Adv.
                                         Mr.   Nishant Rao, Adv.
                                         Mr.   Asad, Adv.
Signature Not Verified
                                         Mr.   E.C. Agrawala, AOR
Digitally signed by
CHARANJEET KAUR
Date: 2019.12.03
18:04:03 IST
Reason:                                  Mr. Siddhant Buxy, Adv.
                                         Mr. Vivek Jain, AOR
                              2


For Respondent(s)   Dr.   Abhishek Manu Singhvi, Sr. Adv.
SLP© 18147/2019     Mr.   Hrushi Narvekar, Adv.
                    Mr.   Vivek A. Vashi, AOR
                    Mr.   Shaheda Madraswala, Adv.

SLPs.18436 &        Mr. Hrushi Narvekar, Adv.
18519/2019          Mr. Vivek A. Vashi, AOR
                    Mr. Shaheda Madraswala, Adv.

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

List after two weeks on a non-miscellaneous day.

In the meantime, in view of letter circulated rejoinder affidavit may be filed in SLP© Nos. 18436/2019 & 18519/2019.

[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR