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Supreme Court - Daily Orders

Tata Power Company Ltd. vs Adani Electricity Mumbai Ltd. on 25 August, 2015

¶    ITEM NO.112                                    COURT NO.4                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.415 of 2007

    TATA POWER COMPANY LTD.                                                  Appellant(s)

                                                         VERSUS

    RELIANCE ENERGY LTD.& ORS.                                               Respondent(s)

    WITH C.A. No.3229/2007
    (With office report)
    C.A. No.4161/2008
    (With office report)
    C.A. No.4423/2008
    (With office report)

    Date: 25/08/2015 These appeals were called on for hearing today.

    CORAM :
                                     HON’BLE MR. JUSTICE DIPAK MISRA
                                     HON’BLE MRS. JUSTICE R. BANUMATHI

    For Appellant(s)                      Mr. Gopal Jain, Sr. Adv.
                                          Mrs. Manik Karanjawala, AOR

    CA 3229/07                            Mr. Rajesh Kumar, AOR

    CA 4161/08                            Mr. Shiv Kumar Suri, AOR

    For Respondent(s)                     Mr. Hasan Murtaza, Adv.
                                          Mr. Rajesh Kumar, AOR

                                          Mr. Anil Shrivastav, AOR


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

Let the matters be listed on 23rd September, 2015, as prayed for by the learned counsel appearing for the parties.

The Registry is directed to list the matter within Signature Not Verified first five matters in the List. Digitally signed by Chetan Kumar Date: 2015.08.26 17:29:20 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master ¶ ITEM NO.112 COURT NO.4 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.415 of 2007 TATA POWER COMPANY LTD. Appellant(s) VERSUS RELIANCE ENERGY LTD.& ORS. Respondent(s) WITH C.A. No.3229/2007 (With office report) C.A. No.4161/2008 (With office report) C.A. No.4423/2008 (With office report) Date: 25/08/2015 These appeals were called on for hearing today.

CORAM :

HON’BLE MR. JUSTICE DIPAK MISRA HON’BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Gopal Jain, Sr. Adv.
Mrs. Manik Karanjawala, AOR CA 3229/07 Mr. Rajesh Kumar, AOR CA 4161/08 Mr. Shiv Kumar Suri, AOR For Respondent(s) Mr. Hasan Murtaza, Adv.
Mr. Rajesh Kumar, AOR Mr. Anil Shrivastav, AOR UPON hearing the counsel the Court made the following O R D E R Let the matters be listed on 23rd September, 2015, as prayed for by the learned counsel appearing for the parties.
The Registry is directed to list the matter within Signature Not Verified first five matters in the List. Digitally signed by Chetan Kumar Date: 2015.08.26 17:29:20 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master