Supreme Court - Daily Orders
Venture Global Engineering Llc vs Tech Mahindra Ltd & Anr Etc on 27 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.1-PH COURT NO.5 SECTION XIIA
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).
29747-29749/2013
(Arising out of impugned final judgment and order dated 23/08/2013
in CMA No. 832/2012 23/08/2013 in CMA No. 834/2012 23/08/2013 in
CMA No. 864/2012 passed by the High Court Of A.P. At Hyderabad)
VENTURE GLOBAL ENGINEERING LLC Petitioner(s)
VERSUS
TECH MAHINDRA LTD & ANR ETC Respondent(s)
(With appln(s) for permission to raise additional grounds and
directions and interim relief and office report)
(For Final Disposal)
WITH
SLP(C) No. 8298/2014
(With appln.(s) for permission to file additional documents and
Office Report)
Date : 27/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
SLP(C)29747-49/13 Mr. K.K. Venugopal, Sr. Adv.
Venture Global Mr. V.K. Misra, Adv.
Engineering LLC Mr. Rajat Taimni, Adv.
Mr. Naval Sharma, Adv.
Mr. Saket Satapathy, Adv.
Ms. Shriya Luke, Adv.
Mr. Devendra Singh,Adv.
Mr. Rohit Bhat, Adv.
SLP(C)8298/14 Mr. K.V. Vishwanathan, Sr. Adv.
Tech Mahindra Ltd. Mr. Vivek Reddy, Adv.
Mr. Abhijeet Sinha, Adv.
Ms. Shally Bhasin, Adv.
Mr. Chaitnaya Safaya, Adv.
Signature Not Verified
Ms. Shruti Garg, Adv.
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.07.27
Mr. Siddhant Buky, Adv.
Mr. Siddharth Naidu, Adv.
16:28:19 IST
Reason:
Mr. E. C. Agrawala,Adv.
-2-
For Respondent(s)
SLP(C)29747-49/13 Mr. K.V. Vishwanathan, Sr. Adv.
Tech Mahindra Ltd. Mr. Vivek Reddy, Adv.
Mr. Abhijeet Sinha, Adv.
Ms. Shally Bhasin, Adv.
Mr. Chaitnaya Safaya, Adv.
Ms. Shruti Garg, Adv.
Mr. Siddhant Buky, Adv.
Mr. Siddharth Naidu, Adv.
Mr. E. C. Agrawala,Adv.
SLP(C) 8298/14 (R1) Mr. K.K. Venugopal, Sr. Adv.
Mr. V.K. Misra, Adv.
Mr. Rajat Taimni, Adv.
Mr. Naval Sharma, Adv.
Mr. Saket Satapathy, Adv.
Ms. Shriya Luke, Adv.
Mr. Devendra Singh,Adv.
Mr. Rohit Bhat, Adv.
Mr. Abhinav Mukerji,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Arguments concluded.
Judgment reserved.
Written submissions, if any, be filed within one week.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) COURT MASTER COURT MASTER