Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

Ntpc Ltd. vs Uttar Pradesh Power Corporation Ltd. ... on 6 April, 2017

     ITEM NO.39                          REGISTRAR COURT. 1                      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. RAJESH KUMAR GOEL

     Civil Appeal No(s).                 6973/2016

     NTPC LTD.                                                                 Appellant(s)

                                                      VERSUS

     UTTAR PRADESH POWER CORPORATION LTD. AND ORS.      Respondent(s)
     (with appln. (s) for exemption from filing O.T. and permission to
     file additional documents and office report)


     Date : 06/04/2017 This appeal was called on for hearing today.

     For Appellant(s)
                                         Shri Venkatesh, Adv.
                                         Mr. Lakshmi Raman Singh,Adv.


     For Respondent(s)
                                         Mr.   Suraj Singh, Adv.
                                         Mr.   Pradeep Misra,Adv.
                                         Mr.   Elangbam Premjit Singh, Adv.
                                         Mr.   Raj Kumar Mehta,Adv.
                                         Mr.   Dhan Raj, Adv.
                                         Mr.   Saurabh Mishra,Adv.
                                         Ms.   Mithu Jain, Adv.
                                         Mr.   Sunil Fernandes,Adv.
                                         Mr.   Rohan Gupta, Adv.
                                         Ms.   Divya Roy,Adv.

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

Four weeks' time is granted to respondent Nos.1 to 6, 24, 31 and 39 for filing counter affidavit.

Respondent Nos.7, 8, 10, 11, 12, 14 to 23, 25 to 30 and 32 to 38 have been served but no one has put in appearance.

The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.9 and 13 within two weeks. Notice thereafter be issued.

Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.04.08

12:11:50 IST List again on 8.5.2017.

Reason:

(RAJESH KUMAR GOEL) Registrar