Supreme Court - Daily Orders
M/S Himachal Emta Power Limited vs Union Of India on 4 October, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.35 Court 9 (Video Conferencing) SECTION XIV
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).33919-33920/2018
(Arising out of impugned final judgment and order dated 12-12-2018
in LPA No.588/2018 12-12-2018 in CM No. 43328/2018 passed by the
High Court Of Delhi At New Delhi)
M/S HIMACHAL EMTA POWER LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 04-10-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Ms. Rooh-e-hina Dua, AOR
Ms. Ananya Sikri, Adv.
For Respondent(s) Mr. S.V. Raju, ASG
Ms. Sonia Mathur, Sr. Adv.
Ms. Sairica Raju, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Vikas Bansal, Adv.
Mr. Subhosh Subramanyam, Adv.
Ms. Binu Tamta, Adv.
Mr. Adit Khorana, Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, matter is adjourned for two weeks.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.10.04 17:12:45 IST Reason: