Supreme Court - Daily Orders
Chamundeshwari Electricity Supply ... vs Saisudhir Energy (Chitradurga) Pvt. ... on 10 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.57 COURT NO.8 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). 6888/2018
CHAMUNDESHWARI ELECTRICITY SUPPLY COMPANY LTD. (CESC)Appellant(s)
VERSUS
SAISUDHIR ENERGY (CHITRADURGA) PVT. LTD. & ANR. Respondent(s)
Date : 10-09-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Appellant(s) Mr. Maninder Singh, Sr. Adv.
Mr. Sriranga S., Adv.
Ms. Sumana Naganand, Adv.
Ms. Pallavi Sengupta, Adv.
Ms. Garima Jain, Adv.
Mr. Siddhanth Kohli, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s) Mr. Ramji Srinivasan, Sr. Adv.
Mr. Polanki Gowthaam, Adv.
Mr. Bunmeet Singh, Adv.
Mr. Snehasish Mukherjee, AOR
Mr. Naveen Hedge, Adv.
Mr. Asit K.Roy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted two weeks’ time for filing rejoinder affidavit.
List after two weeks.
(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2018.09.11
16:35:05 IST
Reason: