Supreme Court - Daily Orders
Reliance Infrastructure Limited vs Haryana Power Generation Corpn. ... on 25 November, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
1
ITEM NO.56 COURT NO.7 SECTION IVB
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). 33777/2016
(Arising out of impugned final judgment and order dated
27/10/2016 in AP No. 166/2016 passed by the High Court Of Punjab &
Haryana At Chandigarh)
RELIANCE INFRASTRUCTURE LIMITED Petitioner(s)
VERSUS
HARYANA POWER GENERATION CORPN. LIMITED Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and impleadment and permission to bring additional facts
and documents on record and interim relief and office report)
Date : 25/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. P. Chidambaram, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Hasan Murtaza, Adv.
Mr. Aditya Panda, Adv.
Mr. Vaibhav Mishra, Adv.
Mr. Alok Kumar, Adv.
For Mr. Rajesh Kumar, AOR
For Respondent(s) Mr. Mukul Rohatgi, Attorney General
Mr. Alok Sangwan, AAG
Mr. Raghujeet Madan, Adv.
For Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by R.NATARAJAN Date: 2016.11.26 12:49:39 IST Heard learned senior counsel appearing for the petitioner and Reason: Mr. Mukul Rohatgi, learned Attorney General appearing for the respondent.
2Application for exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
Ms. Monika Gusain, learned Advocate-on-Record, who is on caveat accepts and waives formal notice on behalf of the respondent.
List on Monday, the 5th December, 2016. Liberty is granted to counsel for the parties to file additional documents in the meantime.
(R. NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master