Supreme Court - Daily Orders
Torrent Investments Private Limited vs Vistra Itcl (India) Limited on 20 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
CA Nos. 1695-1698/2023
ITEM NO.54 COURT NO.7 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 Nos. 1695-1698/2023
TORRENT INVESTMENTS PRIVATE LIMITED Appellant(s)
VERSUS
VISTRA ITCL (INDIA) LIMITED & ORS. ETC. Respondent(s)
(IA No.51634/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.51633/2023-STAY APPLICATION and IA No.52432/2023-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 20-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Appellant(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. S.S. Shroff, AOR
Mr. Anoop Rawat, Adv.
Ms. Shally Bhasin, Adv.
Ms. Misha, Adv.
Mr. Vaijayant Paliwal, Adv.
Mr. Sagar Dhawan, Adv.
Mr. Nikhil Mathur, Adv.
Mr. Daksh Kadian, Adv.
Mr. Udbhav Nanda, Adv.
Mr. Ahkam Khan, Adv.
Mr. Cyrus Jal, Adv.
For Respondent(s)
Mr. Gopal Jain, Sr. Adv.
Mr. Vijayendra Pratap Singh, Adv.
Ms. Anindita Roy Chowdhury, Adv.
Mr. Bharat Makkar, Adv.
Mr. Sushrut Garg, Adv.
Mr. Abhijnan Jha, AOR
Signature Not Verified
Mr. K.K. Venugopal, Sr. Adv.
Digitally signed by
BABITA PANDEY
Date: 2023.03.22
Mr. Kapil Sibal, Sr. Adv.
18:31:31 IST
Reason: Ms. Pooja Dhar, AOR
Mr. Piyush Mishra, Adv.
Mr. Sanjeev Kumar, Adv.
Mr. Abhishek Kisku, Adv.
Mr. Anshul Sehgal, Adv.
CA Nos. 1695-1698/2023
Mr. Pranshu Paul, Adv.
Mr. Divyanshu Jain, Adv.
Mr. Ankur Talwar, Adv.
Mr. Rishabh Parikh, Adv.
Ms. Anusha Nagarajan, Adv.
Mr. Pratul Pratap Singh, Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Niyati Kohli, Adv.
Mr. Pratham Vir Agarwal, Adv.
Ms. Bhumika Batra, Adv.
Ms. Manavi Agarwal, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in the month of August 2023. In the meanwhile, parties may participate in the proceedings/process in terms of the impugned judgment/order, without prejudice to their rights and contentions. Counter affidavit/reply, if any, will be filed within six weeks from today.
Rejoinder affidavit, if any, will be filed within six weeks after service of the counter affidavit/reply.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)