Supreme Court - Daily Orders
Aidqua Holdings(Mauritius) Inc vs Tamil Nadu Water Investment Company ... on 5 August, 2014
ITEM NO.601 COURT NO.10 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
11694/2014
(Arising out of impugned final judgment and order dated 31/01/2014
in CA No. 7/2012 passed by the High Court Of Madras)
AIDQUA HOLDINGS(MAURITIUS) INC Petitioner(s)
VERSUS
TAMILNADU WATER INVESTMENT CO.LTD. & ORS Respondent(s)
(With appln(s) for directions and interim relief)
Date : 05/08/2014 This application was taken up in mentioning
today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Dr. A.M. Singhvi,Sr.Adv.
Mr. Mayank Mishra,Adv.
Mr. Sidharth Sethi,Adv.
Ms. Ashlesha Srivastava,Adv.
Mr. Dheeraj Nair,Adv.
For Respondent(s) Mr. Arvind P. Datar,Sr.Adv.
Mr. Subramonium Prasad,AAG
Mr. M. Yogesh Kanna,Adv.
Mr. Nikhil Nayyar,Adv.
Mr. Ambuj Agrawal,Adv.
Ms. Akanksha,Adv.
Mr. Dhananjay Baijal,Adv.
Mr. R. Parthasarthy,Adv.
Mr. Nikhil Nayyar,Adv.
Mr. P. Giridharan,Adv.
Ms. Aparna Jha,Adv.
Signature Not Verified
Mr. Braj K. Mishra,Adv.
Mr. Abhishek Yadav,Adv.
Digitally signed by
Narendra Prasad
Date: 2014.08.05
18:00:13 IST
Reason:
Mr. R. Majumdar,Adv.
1
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Heard counsel for the parties.
Having heard, we are of the view that the AGM which is scheduled for 9.8.2014 need not be restrained from proceeding. Therefore, while the AGM can be proceeded with, which is scheduled for 9.8.2014, any decision on Resolutions 5 and 6 shall not be given effect to awaiting further orders in the special leave petition. The decision on other Resolutions can be given effect to subject, however, to the outcome of the special leave petition. We also give liberty to the respondents to approach this Court in any special contingency.
The special leave petition which is scheduled for hearing on 29.08.2014 shall not be deleted from the cause list of 29.08.2014.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
2