Supreme Court - Daily Orders
Telangana State Power Generation ... vs Tecpro Systems Limited on 13 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.27+51 COURT NO.4 SECTION XII-A
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. 28937/2019
(Arising out of impugned final judgment and order dated 25-09-2019
in ARBA No. 106/2018 passed by the High Court for the State of
Telangana at Hyderabad)
TELANGANA STATE POWER GENERATION
CORPORATION LIMITED Petitioner(s)
VERSUS
TECPRO SYSTEMS LIMITED Respondent(s)
(FOR ADMISSION and I.R.)
Diary No. 43633/2019
(FOR ADMISSION AND I.R. AND IA No. 189814/2019 – EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT AND IA NO. 189813/2019-
PERMISSION TO FILE PETITION)
Diary No. 44572/2019
(With IA No. 191088/2019 – EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT AND IA NO. 191086/2019-PERMISSION TO FILE
PETITION)
Date : 13-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Y. Rama Rao, Adv.
Mr. D. Abhinav Rao, AOR
Mr. K. V. Vishwanathan, Sr. Adv.
Mr. Venkita Subramoniam T.R., AOR
Mr. Likhi Chand Bonsle, Adv.
Mr. Rahat Bansal, Adv.
Mr. Neeraj Kumar, Adv.
Mr. Akhlesh Pandey, Adv.
Signature Not Verified Mr. Varun Mudgal, Adv.
Digitally signed by R
NATARAJAN
Date: 2019.12.13
For Respondent(s)
17:41:43 IST
Reason: Mr. Krishna Dev J., Adv.
UPON hearing the counsel the Court made the following
1
SLP (C) No. 28937/2019 etc.
O R D E R
Permission to file petition granted. Issue notice.
Mr. Krishna Dev J., learned counsel, accepts notice on behalf of the respondent in SLP (C)No. 28937 of 2019.
There shall be stay of proceedings in the meantime. As prayed for, two weeks’ time is granted to file counter affidavit. Rejoinder, if any, may be filed within two weeks thereafter.
List the matters thereafter.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER 2