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Supreme Court - Daily Orders

Pt. Bara Daya Energi vs Maharashtra State Power Generation Co. ... on 29 May, 2023

Bench: Dipankar Datta, Pankaj Mithal

     ITEM NO.21                         COURT NO.6                 SECTION IX

                              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).10610/2023

     (Arising out of impugned final judgment and order dated 03-05-2023
     in WPL No.12123/2023 passed by the High Court Of Judicature At
     Bombay)

     PT. BARA DAYA ENERGI                                           Petitioner(s)

                                                VERSUS

     MAHARASHTRA STATE POWER GENERATION CO. LTD.
     THROUGH ITS CHAIRMAN & ORS.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.103904/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.103905/2023-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES

     LIST NEXT WEEK AS PER ORAL MM...4/804 DATED 23.05.2023
      IA No. 103904/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 103905/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 29-05-2023 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.

Mr. Namit Suri, AOR Mr. Sameer Rohatagi, Adv.

Mr. Rameezuddin Raja, Adv. Ms. Purnima Singh, Adv.

Ms. Surabhi Sinha, Adv.

Mr. kartikey Singh, Adv.

For Respondent(s) Mr. Karunakar Mahalik, AOR Mr. Maninder Singh, Sr. Adv. Mr. Dhruv Sharma, Adv.

Signature Not Verified

Dr. Ravindra Chingale, Adv.

Digitally signed by Deepak Singh Date: 2023.05.29

Mr. Prabhas Bajaj, Adv.

17:34:02 IST Reason: Mr. Rangasaran Mohan, Adv.

Ms. Akshita Chawla, Adv.

1

Mr. Ravindra Sadanand Chingale, AOR M/S. Karanjawala & Co., AOR Mr. Huzefa Ahmadi, Sr. Adv. Ms. Ruby Singh Ahuja, Adv.

Ms. Deepti Sarin, Adv.

Mr. Ishan Gaur, Adv.

Ms. Megha Dugar, Adv.

Mr. S. Niranjan Reddy, Sr. Adv. Mr. Malak Manish Bhatt, AOR Ms. Neeha Nagpal, Adv.

Mr. Siddharth Kumar, Adv.

Mr. Nithin Saravanan, Adv. Ms. Arunima Singh, Adv.

Ms. Manicka Priya S., Adv.

Mr. Karunakar Mahalik, Adv.

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

1. We are satisfied that the impugned judgment and order of the High Court of Bombay dismissing the writ petition of the Petitioner does not call for any interference in exercise of jurisdiction under Article 136 of the Constitution of India. Accordingly, the Special Leave Petition is dismissed.

2. Pending application, if any, stands disposed of.

(DEEPAK JOSHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR 2