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M/S. Mms Steel And Power (P) Ltd. vs Ongc, Cauvery Asset Neravy on 5 February, 2024

Bench: Pamidighantam Sri Narasimha, Aravind Kumar

     ITEM NO.25                               COURT NO.16                     SECTION XII

                                     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).      1690/2024

     (Arising out of impugned final judgment and order dated 22-12-2023
     in CRPPD No. 913/2020 passed by the High Court Of Judicature At
     Madras)

     M/S. MMS STEEL AND POWER (P) LTD.                                        Petitioner(s)

                                                       VERSUS

     ONGC, CAUVERY ASSET NERAVY                                               Respondent(s)

     ( IA No.15337/2024-EXEMPTION                     FROM    FILING   C/C    OF    THE    IMPUGNED
     JUDGMENT )

     Date : 05-02-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)                  Mr. Challa Kodanda Ram, Sr. Adv.
                                        Mr. S. Elumbharathi, Adv.
                                        Mr. Balaji Srinivasan, AOR
                                        Mr. Vishwaditya Sharma, Adv.

     For Respondent(s)                  Mr. Tushar Mehta, SG
                                        Mr. Kaushik Choudhury, AOR
                                        Mr. Jyotirmoy Chatterjee, Adv.
                                        Mr. Saksham Garg, Adv.


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

Issue notice returnable on 16.04.2024. Mr. Kaushik Choudhury, learned counsel, who appears on caveat on behalf of respondent, accepts and waives service of formal notice upon the respondent.

List for final disposal on 16.04.2024.

      (KAPIL TANDON)                                                       (NIDHI WASON)
     COURT MASTER (SH)                                                  COURT MASTER (NSH)