Supreme Court - Daily Orders
National Hydroelectric Power ... vs The State Of Jammu And Kashmir on 21 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.19 Court 12 (Video Conferencing) SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 548-549/2022
NATIONAL HYDROELECTRIC POWER CORPORATION
LIMITED (NHPC) Petitioner(s)
VERSUS
THE STATE OF JAMMU AND KASHMIR & ORS. Respondent(s)
(FOR ADMISSION and IA No.34302/2022-EX-PARTE STAY)
Date : 21-03-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. adv.
Mr. Om Prakash Shukla, Adv.
Mr. Abdhesh Chaudhary, Adv.
Ms. Manisha Suri, Adv.
Mr. Amit Jaiswal, Adv.
Mr. Nishi Kant Singh, Adv.
Ms. Geetanjali Setia, Adv.
Ms. Radha Gupta, Adv
Mr. S. R. Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to transfer the matters from the Jammu & Kashmir High Court and/or even from the Uttarakhand High Court.
The Transfer Petitions stand dismissed.
However, as the Writ Petition pending before the J&K High Court is of 2011, we request the High Court to finally decide and dispose of the same at the earliest and preferably within six months from the date of receipt of the present order. Signature Not Verified
Pending application stands disposed of.
Digitally signed by RNatarajan Date: 2022.03.22 17:05:45 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER