Supreme Court - Daily Orders
Ashok Leyland Limited vs The Chairman Tamil Nadu Electricity ... on 7 August, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
ITEM NO.63 COURT NO.16 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.29752/2023
(Arising out of impugned final judgment and order dated 30-03-2021
in CMA No. 2485/2003 03-07-2023 in RA No. 96/2023 passed by the
High Court of Judicature at Madras)
ASHOK LEYLAND LIMITED Petitioner(s)
VERSUS
THE CHAIRMAN TAMIL NADU ELECTRICITY BOARD & ANR. Respondent(s)
(IA No. 149147/2023 - CONDONATION OF DELAY IN FILING
IA No. 149153/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 149151/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 07-08-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Ms. Rashi Bansal, AOR Mr. Mukul Rohatgi, Sr. Adv.
Mr. Dama Sheshadri Naidu, Sr. Adv. Mr. Siddharth Bhatnagar, Sr. Adv. Mr. S.p. Parthasarthy, Adv. Mr. Darpan Km, Adv.
Ms. Amrita Sharma, Adv.
Mr. Rajat Jonathan Shaw, Adv. Mr. Vishal Rajvansh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Issue notice on the petition(s) as well as the application for condonation of delay.
If the principal amount is already paid, the electricity connection to the company of the petitioner, shall not be disconnected.
Signature Not Verified Digitally signed by Vijay Kumar Date: 2023.08.09 09:41:36 IST Reason:(VIJAY KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)