Supreme Court - Daily Orders
Bangalore Electricity Supply Company ... vs M/S Fortune Five Hydel Projects Pvt. Ltd on 27 February, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
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ITEM NO.7 COURT NO.1 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). 9619-9637/2019
BANGALORE ELECTRICITY SUPPLY COMPANY LTD. & ORS. Appellant(s)
VERSUS
M/S FORTUNE FIVE HYDEL PROJECTS PVT. LTD & ORS. Respondent(s)
(IA No.175900/2019-CONDONATION OF DELAY IN FILING and IA
No.175898/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.175901/2019-CONDONATION OF DELAY IN REFILING
/CURING THE DEFECTS and IA No.176322/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 27-02-2020 These appeals were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Appellant(s) Mr. Gurukrishna Kumar, Sr. Adv.
Mr. Balaji Srinivasan, AOR
Ms. Pallavi Sengupta, Adv.
Mr. Arindam Ghosh, Adv.
Ms. Shruta Gopala, Adv.
Ms. Garima Jain, Adv.
Mr. Aishwarya Choudhary, Adv.
Ms. Lakshmi Rao, Adv.
Mr. Akash Chatterjee, Adv.
Ms. Anini Debbarman, Adv.
For Respondent(s) Mr. Anantha Narayana M.G., AOR
Mr. Tarun Gulia, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Gopal Chaudhary, Adv.
Mr. Shri Venkatesh, Adv.
Mr. Divyakant Lahoti, Adv.
Ms. Nishtha Kumar, AOR
Signature Not Verified
Mr. Vikas Maini, Adv.
Digitally signed by
CHARANJEET KAUR
Date: 2020.02.27
Mr. Suhael Buttan, Adv.
15:59:27 IST
Reason: Ms. Praveena Bisht, Adv.
rr.10 Mr. V. Mukherjee, Adv.
Mr. Rohit Venkat, Adv.
Mr. Ameya Vikram Mishra, Adv.
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Mr. Pukhrambam Ramesh Kumar, AOR
Ms. Anupama Ngangom, Adv.
Mr. Kaurn Sharma, Adv.
Mr. Sanjay Sen, Sr. Adv.
Mr. Parinay Deep Shah, Adv.
Ms. Mandakini Ghosh, Adv.
Ms. Ritika Singhal, Adv.
Mr. Annam Venkatesh, AOR
Mr. Rahul Mishra, adv.
Mr./Ms. Avni Sharma, Adv.
Mr. Ananya Khandelwal, Adv.
Mr. Ruth Sewin, Adv.
Ms. Pritha Srikumar Iyer, Adv.
rr.13 Mr. Mishra Saurabh, AOR
Mr. Prabhas Bajaj, Adv.
Mr. Anuja Pethia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on 24.03.2020.
In the meantime, counter affidavits be filed by learned counsel for respondent Nos. 10 and 13.
Dasti service is permitted in respect of unserved respondents.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR