Supreme Court - Daily Orders
Transmission Corporation Of Andhra ... vs M/S Lanco Kondapalli Power Ltd. on 27 July, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.11 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4463/2015
TRANSMISSION CORPORATION OF ANDHRA PRADESH LTD. & ORS.Appellant(s)
VERSUS
M/S LANCO KONDAPALLI POWER LTD. & ANR Respondent(s)
(With appln(s) for ex-parte stay and office report)
Date : 27/07/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. V. Giri, Sr. Adv.
Mr. Guntur Prabhakar,Adv.
Mr. Siva Rao, Adv.
For Respondent(s) Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. B. Adinarayana Rao, Sr. Adv.
Mr. Sakya Singha Chaudhuri,Adv.
Mr. Anand Shrivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appeal admitted.
Hearing expedited.
By virtue of the impugned order, the appellant is required to pay Rs. 111 crores (approximately) along with interest.
In the circumstances, we deem it appropriate to direct that the operation of the impugned order is stayed subject to the condition the appellant deposits an amount of Rs. 100 crores in the Registry within a period of 12 weeks which amount the respondents would be at liberty to withdraw on furnishing a bank guarantee for the same.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.07.28 17:46:52 IST Reason: (DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER