Supreme Court - Daily Orders
The Chief Financial ... vs M/S. Best Cotton Mills, Ht Sc No 129 And ... on 29 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.6 COURT NO.10 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5/2016 in Civil Appeal No.1897/2015
THE CHIEF FINANCIAL CONTROLLER/REVENUE
TAMIL NADU ELECTRICITY BOARD Appellant(s)
VERSUS
BEST COTTON MILLS, HT SC NO 129 AND 271 Respondent(s)
(for directions and office report)
WITH
I.A. NOS.19-24 in
C.A. No. 9677-9682/2013
(With appln.(s) for directions)
Date : 29/07/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. G. Umapathy, Adv.
Mr. S.Vallinayagam, Adv.
Mr. C. K. Rai,Adv.
Mr. Satya Mitra Garg,Adv.
For Respondent(s) Mr. D. L. Chidananda,Adv.
Mr. Anil Kaushik, Adv.
Ms. Arunima Dwivedi, Adv.
Mr. Rajinder Singh, Adv.
Mr. K. C. Dua,Adv.
Mr. Anand Ganeshan, Adv.
Mr. Senthil Jagadeesan, Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Mr. Anil Kumar Tandale, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by JAYANT KUMAR ARORA Date: 2016.08.01 16:32:55 IST Reason: Heard learned counsel on both sides in I.As. Ultimately appeals are to be heard on merits. Any order passed at this stage will not be appropriate,
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therefore, I.As are disposed of.
Since both the appeals are not connected in any way, de-link the appeals.
Post these appeals separately for hearing on a non-miscellaneous day in the 2nd week of November, 2016.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER