Supreme Court - Daily Orders
M/S Soham Mannapitlu Power Pvt Ltd, ... vs Karnataka Power Transmission ... on 15 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.2 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 Diary No(s). 36522/2014
M/S SOHAM MANNAPITLU POWER PVT LTD, BANGALORE
REP. BY ITS CHAIRMAN K SADANANDA SHEETY Appellant(s)
VERSUS
KARNATAKA POWER TRANSMISSION CORP. LTD AND ORS Respondent(s)
(with appln. (s) for condonation of delay in filing appeal and
office report)
Date : 15/01/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Pankaj Kumar Mishra, Adv.
Mr. A. S. Bhasme, Adv.
For Respondent(s) Ms. Vaishnavi Subrahmanyam, Adv.
Mr. Balaji Srinivasan, Adv.
Mr. Mayank Kshirsagar, Adv.
Ms. Srishti Govil, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondents seeking adjournment for filing Counter Affidavit, list after four weeks.
As requested, the petitioner is also permitted to file rejoinder affidavit within four weeks thereafter.
Post after eight weeks.
(Jayant Kumar Arora) (Renu Diwan)
Signature Not Verified
Sr. P.A. Court Master
Digitally signed by
Jayant Kumar Arora
Date: 2016.01.15
15:45:06 IST
Reason: