Supreme Court - Daily Orders
Tata Power Company Limited vs Maharashtra Electricity Regualatory ... on 9 August, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.46 COURT NO.4 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). 1356-1358/2017
TATA POWER COMPANY LIMITED Appellant(s)
VERSUS
MAHARASHTRA ELECTRICITY REGUALATORY COMMISSION (MERC) Respondent(s)
(FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2017
IA No. 3/2017 - PERMISSION TO FILE ANNEXURES)
WITH
C.A. No. 9408/2017 (XVII)
(only IA No. 62451/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 2806/2018 (XVII)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
20589/2018
FOR CLARIFICATION/DIRECTION ON IA 95228/2019
IA No. 95228/2019 - CLARIFICATION/DIRECTION
IA No. 20589/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
C.A. No. 2805/2018 (XVII)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
19797/2018
FOR CLARIFICATION/DIRECTION ON IA 95220/2019
IA No. 95220/2019 - CLARIFICATION/DIRECTION
IA No. 19797/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
C.A. No. 5732/2019 (XVII)
(FOR ADMISSION)
Date : 09-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Appellant(s) Mr. Maninder Singh,Sr.Adv.
Signature Not Verified
Mr. Pukhrambam Ramesh Kumar, AOR
Digitally signed by
NARENDRA PRASAD
Date: 2019.08.10
Mr. Abhishek Munot,Adv.
12:08:09 IST
Reason: Mr. Kunal Kaul,Adv.
Mr. S. Rao,Adv.
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Mr. Basava Prabhu Patil,Sr.Adv.
Mr. Pukhrambam Ramesh Kumar, Adv.
Mr. Tushar Nagar,Adv.
Mr. Basava Prabhu Patil,Sr.Adv.
Mr. Aman Anand,Adv.
Mr. Aman Dixit,Adv.
Mr. Abhimanyu Maheshwari,Adv.
Mr. Amit Kumar Singh, AOR
Ms. K. Enatoli Sema,Adv.
Ms. Ranjitha Ramachandra,Adv.
Mr. Nikunj Dayal, AOR
Mr. Pramoad Dayal,Adv.
Ms. Payal Dayal,Adv.
For Respondent(s) Ms. Pratiti Rungta,Adv.
Mr. Sunil Pargal,Adv.
Ms. Amita Singh Kalkal, AOR
UPON hearing the counsel the Court made the following
O R D E R
List on a non-miscellaneous day on 05.09.2019. The appellant(s) to serve a copy of C.A. Nos. 2806/2018, 2805/2018 & 5732/2019 to the learned counsel appearing for the respondent(s).
Documents, if any, be filed on or before 01.09.2019.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
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