Supreme Court - Daily Orders
Union Of India vs Satish Banwarilal Sharma on 9 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.18 Court 8 (Video Conferencing) 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). 8254/2021
(Arising out of impugned interim order dated 03-03-2021 in PIL
St No. 1355/2021 passed by the High Court of Judicature at Bombay)
UNION OF INDIA Petitioner(s)
VERSUS
SATISH BANWARILAL SHARMA & ORS. Respondent(s)
(IA No.72189/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.72190/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 09-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Tushar Mehta,SG
Ms. Swati Ghildiyal,Adv.
Mr. Raghavendra S.Srivatsa,Adv.
Mr. Navanjay Mahapatra,Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s) Mr. Kapil Sibal,Sr.Adv.
Ms. Deepa Chawan,Adv.
Mr. Gaurav Juneja,Adv.
Mr. Dibyanshu,Adv.
Mr. Raj Panchmatia,Adv.
Mr. Peshwan Jahangir,Adv.
Ms. Jyoti Sinha,Adv.
Mr. Raghav Tankha,Adv.
Mr. Aayush Jain,Adv.
Mr. Haabil Vahanvaty,Adv.
Mr. Harsh Salgia,Adv.
For M/S. Khaitan & Co., AOR
Mr. Siddhartha Dave,Sr.Adv.
Mr. Rishi Matoliya, AOR
Signature Not Verified
Mr. Anand K.Ganesan,Adv.
Digitally signed by
Anita Malhotra
Date: 2021.07.10
Mr. Nikunj Dayal, AOR
12:35:33 IST
Reason: Mr. Ashwin Ramanathan,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Learned counsel for the petitioner to implead M/s. Torrent Power Limited as a party respondent.
Amended memo of parties be filed within a week. Issue notice.
Mr. Rishi Matoliya, learned counsel and Mr. Nikunj Dayal, learned counsel accept notice on behalf of respondent No.1 and 3 to 6, on caveat.
Counter affidavits be filed within four weeks. List the matter after six weeks.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
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