Supreme Court - Daily Orders
Montecarlo Ltd. vs Ntpc Ltd. on 3 October, 2016
Bench: Chief Justice, C. Nagappan, A.M. Khanwilkar
ITEM NO.801 COURT NO.1 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). 29297/2016
(Arising out of impugned final judgment and order dated 30/09/2016
in WPC No. 7726/2016 passed by the High Court Of Delhi At New
Delhi)
MONTECARLO LTD. Petitioner(s)
VERSUS
NTPC LTD. Respondent(s)
Date : 03/10/2016 This petition was mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C. NAGAPPAN
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Kapil Sibal,Sr.Adv.
(mentioned by) Mr. Haren Raval,Sr.Adv.
Mr. Sandeep Singhi,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Shamik Bhat,Adv.
Mr. Shashank Manish,Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s) Mr. Vikas Singh,Sr.Adv.
Ms. Iti Agarwal,Adv.
Mr. Chandra Prakash,Adv.
UPON being mentioned the Court made the following
O R D E R
Post tomorrow i.e. Tuesday, the 4th October, 2016.
Mr. Vikas Singh, learned senior counsel appearing for the respondent-Corporation, submits that the reverse auction, pursuant to the price bid opening, shall not be conducted till the matter is taken up for hearing tomorrow.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2016.10.03 16:00:51 IST Reason: (MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER