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Tata Power Company Ltd. vs Adani Electricity Mumbai Ltd. on 23 September, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.104                              COURT NO.5                  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   No(s).   415/2007

  TATA POWER COMPANY LTD.                                              Appellant(s)

                                                   VERSUS

  RELIANCE ENERGY LTD.& ORS.                                           Respondent(s)

  WITH

  C.A. No. 3229/2007
  (With Office Report)
  C.A. No. 4161/2008
  (With Office Report)
  C.A. No. 4423/2008
  (With Office Report)

  Date : 23/09/2015 This appeal was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Appellant(s)                   Mr. Gopal Jain, Sr. Adv.
                                     Mr. Shrikant Doijode, Adv.
                                     Mr. Parag Kabadi, Adv.
                                     Mr. Riyaz Chagla, Adv.
                                     Ms. Ruby Singh Ahuja, Adv.
                                     Ms. Deepti Sarin, Adv.
                                     Ms. Akanksha Munjal, Adv.
                                     Mrs Manik Karanjawala, AOR
                              For    M/s. Karanjawala & Co.

                                     Mr. Rajesh Kumar, AOR

                                     Mr. Shiv Kumar Suri, AOR

  For Respondent(s)                  Mr. Anil Shrivastav, AOR

                                     Mr. Hasan Murtaza, Adv.
Signature Not Verified
                                     Mr. Rajesh Kumar, AOR
Digitally signed by
                                     Ms. Malvika, Adv.
Gulshan Kumar Arora
Date: 2015.09.30
15:22:02 IST
Reason:
                          UPON hearing the counsel the Court made the following
                                             O R D E R

Let these appeals be listed on 26.11.2015.

Learned counsel appearing for the parties undertake to file their propositions of law and a convenience volume. If the parties do not file their convenience volume and the propositions, they will only be permitted to argue for an hour.

    (Gulshan Kumar Arora)                                (H.S. Parasher)
         Court Master                                      Court Master