Supreme Court - Daily Orders
Adani Power Maharashtra Limited vs Union Of India on 27 January, 2023
Bench: Surya Kant, J.K. Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C)No.623 of 2022
ADANI POWER MAHARASHTRA LIMITED PETITIONER
VERSUS
UNION OF INDIA & ORS. RESPONDENTS
O R D E R
1. The instant Transfer Petition has been filed seeking transfer of W.P.(C)No.4870 of 2017, titled as “Adani Power Maharashtra Ltd. vs. Union of India & Ors.”, pending before the Delhi High Court. The petitioner seeks transfer thereof to this Court on the ground that 17 matters [main case being C.A.No.5595 of 2017, titled as “Union of India & Another vs. Alstom India Pvt.Ltd.”] involving an identical question of law are pending consideration before this Court.
2. Learned counsel for the parties jointly state that in view of pendency of batch of matters before this Court, they have no objection if the subject Writ Petition is also transferred to this Court.
Signature Not Verified
3. Digitally signed by satish kumar yadav Date: 2023.01.31 The Transfer Petition is, accordingly, allowed and W.P. 19:14:49 IST Reason:
(C)No.4870 of 2017, titled as “Adani Power Maharashtra Ltd. vs. Union of India & Ors.”, pending before the Delhi High Court is 2 ordered to be transferred to this Court. The High Court is requested to send the record of the above-mentioned case to this Court forthwith.
4. W.P.(C)No.4870 of 2017 shall be tagged with C.A.No.5595 of 2017.
.........................J. (SURYA KANT) ..............…….........J. (J.K. MAHESHWARI) NEW DELHI;
JANUARY 27, 2023.
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ITEM NO.37 COURT NO.9 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).623/2022 ADANI POWER MAHARASHTRA LIMITED Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION) Date : 27-01-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Ms. Kritika Sachdeva, Adv.
Ms. Ruby Singh Ahuja, Adv.
For M/S. Karanjawala & Co., AOR For Respondent(s) Mr. Shashank Bajpai, Adv.
Mr. Naman Tondon, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Digvijay Dam, Adv.
Mr. Raj Bahadur Yadav, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is allowed in terms of the signed order.
W.P.(C)No.4870 of 2017 shall be tagged with C.A.No.5595 of 2017.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)