Supreme Court - Daily Orders
Punjab State Power Corporation Ltd. vs Emta Coal Limited on 7 September, 2021
Bench: L. Nageswara Rao, B.R. Gavai, B.V. Nagarathna
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ITEM NO.1 Court 5 (Video Conferencing) SECTION IV-B
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).9924-9925/2019
(Arising out of impugned final judgment and order dated 25-01-2019
in CWP No.10055/2018 25-01-2019 in CWP No.16245/2018 passed by the
High Court Of Punjab & Haryana At Chandigarh)
PUNJAB STATE POWER CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
EMTA COAL LIMITED Respondent(s)
(With applns for exemption from filing c/c of the impugned
judgment, permission to file additional documents)
WITH
Diary No(s). 13034/2019 (IV-B)
(With applns for permission to file SLP and permission to file
additional documents)
Date : 07-09-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For the parties Mr. Salman Khurshid, Sr.Adv.
Mr. KV Vishvanathan, Sr.Adv.
Mr. Atul Nanda, AG,Punjab
Mr. Karan Bharihoke,AOR
Ms. Neha Sahai Bharihoke,Adv.
Mr. Siddhant Sharma, Adv.
Ms. Sakshi Kotiyal, Adv.
Mr. Zafar Khurshid, Adv.
Mr. Asif Rashida, Adv.
Mr. Sanjay Jain, Ld. ASG
Ms. Aishwarya Bhati, Ld. ASG
Ms. Archana Pathak Dave, Adv
Signature Not Verified
Ms. Ruchi Kohli, Adv
Digitally signed by
Charanjeet kaur
Date: 2021.09.07
Mr. Mohd Akhil Adv
17:23:32 IST
Reason: Mr. G. S. Makker, AOR
Mr. Dhruv Mehta Sr. Adv.
Ms. Vanshaja Shukla, Adv.
Ms. Gunjan Chowksey, Adv.
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Mr. Shantanu Shrivastava, Adv.
Mr. Abhishek Singh,AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Sangram S. Saron, Adv.
Ms. Roohe Hina Dua, Adv.
Mr. Ejaz Maqbool, AOR
Ms. Akriti Chaubey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List tomorrow i.e. 08.09.2021, as part-
heard, after fresh matters.
(B.Parvathi) (Anand Prakash) Court Master Court Master