Supreme Court - Daily Orders
Ntpc Ltd. vs M/S. Deconar Services Pvt. Ltd. on 24 February, 2021
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.105 Court 2 (Video Conferencing) SECTION XIVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.6483/2014
NTPC LTD. Appellant(s)
VERSUS
M/S. DECONAR SERVICES PVT. LTD. Respondent(s)
WITH
C.A. No. 6484/2014 (XIVA)
Date : 24022021 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s)
Mr. Puneet Taneja, AOR
Mr. Manmohan Singh, Adv.
Ms. Laxmi, Adv.
For Respondent(s)
Mr. Jaideep Gupta, Sr. Adv.
Mr. S. Rajappa, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Heard Mr. Puneet Taneja, learned AdvocateonRecord appearing for the appellant – N.T.P.C. Limited and Mr. Jaideep Gupta, learned Senior counsel appearing for the respondent at length.
Learned AdvocateonRecord for the appellant is directed to file the Minutes of the Meeting held in the year 1988 within a week’s time, with a direction to supply copy thereof on the other side.
Signature Not Verified As prayed, list the matters on Thursday, the 4th March, 2021 as Digitally signed byPartHeard.
Vishal Anand Date: 2021.02.24 17:03:49 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRARcumPS DY. REGISTRAR