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Supreme Court - Daily Orders

Karnataka Power Transmission ... vs Jindal Thermal Power Company Ltd. on 27 September, 2022

Bench: K.M. Joseph, Aniruddha Bose, Hrishikesh Roy

                                                  1

     ITEM NO.101                           COURT NO.5                SECTION IV-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(s).   18607/2004

     (Arising out of impugned final judgment and order dated 08-04-2004
     in MFA No. 4795/2002 passed by the High Court Of Karnataka At
     Bengaluru)

     KARNATAKA POWER TRANSMISSION CORPORATION LIMITED                Petitioner(s)

                                                 VERSUS

     JINDAL THERMAL POWER COMPANY LTD. & ORS.                        Respondent(s)

     ([PART HEARD BY : HON'BLE K.M. JOSEPH, HON'BLE ANIRUDDHA BOSE AND
     HON'BLE MR. JUSTICE HRISHIKESH ROY, JJ. ][ TO GO BEFORE THREE
     HON'BLE JUDGES ] )

     (I.A. No.146005/2022:AMENDMENT IN CAUSE TITLE)

     WITH
     SLP(C) No. 23793/2004 (IV-A)
     (FOR ON IA 2/2006)

     Date : 27-09-2022 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE K.M. JOSEPH
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                         HON'BLE MR. JUSTICE HRISHIKESH ROY


     For Petitioner(s)             Mr.   S. S. Naganand, Sr. Adv.
                                   Mr.   Raghavendra S. Srivatsa, AOR
                                   Mr.   Venkita Subramonium T., AOR
                                   Mr.   Likhi Chand Bonsle, Adv.
                                   Ms.   Komal Mundhra, Adv.

                                   Mr. Rahul Prasanna Dave, AOR

     For Respondent(s)             Dr.   Abhishek M. Singhvi, Sr. Adv.
                                   Mr.   Gopal Jain, Sr. Adv.
                                   Mr.   L. Vishwanathan, Adv.
                                   Mr.   Ramanuj Kumar, Adv.
Signature Not Verified
                                   Mr.   Summit Attri, Adv.
                                   Mr.   Manpreet Lamba, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2022.09.27
17:41:17 IST
Reason:                            Mr.   Aman Anand, Adv.
                                   For   M/S. Cyril Amarchand Mangaldas, AOR

                                   Mr. V. N. Raghupathy, AOR
                                          2

                        Mr. Md. Apzal Ansari, Adv.

                        Mr.   Dhiraj Abraham Philip, Adv.
                        Mr.   Robin Ratnakar David, Adv.
                        Mr.   Munawar Naseem, Adv.
                        Mr.   Rahul Prasanna Dave, AOR


                        Mr. Raghavendra S. Srivatsa, AOR


           UPON hearing the counsel the Court made the following
                              O R D E R

Application (I.A. No.146005/2022) to amend the cause title in respect of change of name of the respondent No.1 in SLP (C) No.18607/2004 stands allowed.

Cause title be amended accordingly. Heard.

Judgment reserved.

Parties are free to file their short consolidated notes not exceeding five pages by Saturday, 1st of October, 2022.

(JAGDISH KUMAR)                                          (RENU KAPOOR)
COURT MASTER (SH)                                      ASSISTANT REGISTRAR