Supreme Court - Daily Orders
Torrent Power Ltd. vs Radhasoami Satsang Sabha on 3 October, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.41 COURT NO.13 SECTION XVII-A
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). 1924/2022
TORRENT POWER LTD. Appellant(s)
VERSUS
RADHASOAMI SATSANG SABHA & ORS. Respondent(s)
(IA No. 36319/2022 - EX-PARTE STAY)
WITH
C.A. No. 3562/2022 (XVII-A)
(IA No. 66996/2022 - EX-PARTE STAY)
Date : 03-10-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s) Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Bhuwan Chandra, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Sameer Kumar, AOR
Mr. Aditya Shankar Prasad, Adv.
Mr. Shah Rukh Ahmad, Adv.
Mr. Mandeep Baisala, Adv.
Mr. Ritik Dwivedi, Adv.
For Respondent(s) Mr. Gunjan Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for Respondent No. 1 seeking adjournment due to non-availability of learned senior counsel appearing in the matter.
Signature Not VerifiedRe-list on 06.11.2023.
Digitally signed by Jayant Kumar Arora Date: 2023.10.04 16:53:30 IST Reason:(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER