Supreme Court - Daily Orders
M/S Andhra Pradesh Power Generation ... vs M/S Tecpro Systems Limited on 11 March, 2024
SLPC 8998/2023
ITEM NO.38 COURT NO.1 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.8998/2023
(Arising out of impugned final judgment and order dated 17-02-2023
in ARBA No.81/2019 passed by the High Court for The State of
Telangana at Hyderabad)
M/S ANDHRA PRADESH POWER GENERATION CORPORATION Petitioner(s)
LIMITED (APGENCO)
VERSUS
M/S TECPRO SYSTEMS LIMITED & ORS. Respondent(s)
(With IA No.89205/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.89201/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH S.L.P.(C) No.13200/2023 (XII-A)
(With IA No.132447/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 11-03-2024 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Venkita Subramoniam T.r, AOR
Mr. Neeraj Kumar, Adv.
Mrs. Meenakshi Jha, Adv.
Mr. Rahat Bansal, Adv.
Mr. Varun Mudgal, Adv.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2024.03.11
17:44:15 IST
Reason:
SLPC 8998/2023
Mr. S. Niranjan Reddy, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. Meeran Maqbool, Adv.
Ms. Archita Nigam, Adv.
For Respondent(s)
Ms. Misha Rohatgi, AOR
Mr. Nakul Dewan, Sr. Adv.
Mr. Nipun Gautam, Adv.
Mr. Sathvik Chandrashekar, Adv.
Mr. Satyender Saharan, Adv.
Mr. Chandrashekhar A. Chakalabbi, Adv.
M/s. Dharmaprabhas Law Associates
Mr. S. Niranjan Reddy, Sr. Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. Meeran Maqbool, Adv.
Ms. Archita Nigam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 List the Special Leave Petitions on 22 March 2024.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar