Supreme Court - Daily Orders
Union Of India vs M/S Rays Power Infra Private Limited on 26 March, 2021
Bench: Navin Sinha, Ajay Rastogi
ITEM NO.2 Court 10 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15342/2020
(Arising out of impugned final judgment and order dated 05-09-2019
in WP No. 40115/2019 passed by the High Court of Karnataka at
Bengaluru)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M/S RAYS POWER INFRA PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.87561/2020-CONDONATION OF DELAY
IN FILING and IA No.87562/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 26-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Aman Lekhi, ASG
Mr. M. K. Maroria, AOR
Ms. Shraddha Deshmukh, Adv.
Ms. Swarupama Chaturvedi, Adv.
Ms. Aakansha Kaul, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed. Issue notice.
Tag with SLP(C) Nos. 24009-24010 of 2018. In the meantime, interim order dated 05.09.2019 passed by the High Court of Karnataka in W.P. No. 40115 of 2019 Signature Not Verified shall remain stayed. .
Digitally signed by Rachna Date: 2021.03.27 12:51:24 IST Reason:(NEETA SAPRA) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)