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Jindal India Thermal Power Limited vs Quartz Infra And Engineering Pvt Ltd on 15 September, 2023

     ITEM NO.11                                    COURT NO.1                       SECTION XI-A

                                      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).     19380/2023

     (Arising out of impugned final judgment and order dated 03-07-2023
     in ARBA No. 4/2021 passed by the High Court of Orissa at Cuttack)

     JINDAL INDIA THERMAL POWER LIMITED                                              Petitioner(s)

                                                            VERSUS

     QUARTZ INFRA AND ENGINEERING PVT LTD                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.177888/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 15-09-2023 This petition was called on for hearing today.

     CORAM :                  HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE J.B. PARDIWALA
                              HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)                     Mr. Mahesh Agarwal, Adv.
                                           Mr. Rishi Agrawala, Adv.
                                           Mr. Prashant Mehta, Adv.
                                           Mr. Shashwat Singh, Adv.
                                           Ms. Prachi Kohli, Adv.
                                           Mr. E.C. Agrawala, AOR

     For Respondent(s)                     Dr. Menaka Guruswamy, Sr. Adv.
                                           Mr. Rahul G. Tanwani, Adv.
                                           Mr. Aman Shukla, Adv.
                                           Mr. Utkarsh Pratap, Adv.
                                           Mr. Lavkesh Bhambhani, Adv.
                                           Mr. Harshwardhan Thakur, Adv.
                                           Mr. M. Chandrakanth Reddy, Adv.
                                           Mr. Gopal Jha, AOR

                           UPON hearing the counsel the Court made the following
                                                  O R D E R

In terms of the letter circulated by learned counsel for the petitioner informing that the senior counsel appearing on behalf of the petitioner is indisposed due to Signature Not Verified medical reasons, list the Special Leave Petition on 22 September 2023.

     (GULSHAN KUMAR ARORA)                                                       (RENU BALA GAMBHIR)
          AR-CUM-PS                                                               COURT MASTER (NSH)