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Udupi Power Corporation Limited ... vs Union Of India And Ors. Etc. Etc on 24 November, 2025

Author: Dipankar Datta

Bench: Dipankar Datta

     ITEM NO.9                                  COURT NO.7                     SECTION XVII

                                     S U P R E M E C O U R T O F           I N D I A
                                             RECORD OF PROCEEDINGS

                                         Civil Appeal Nos.6701-6705/2022

     UDUPI POWER CORPORATION LIMITED
     (FORMERLY KNOWN AS NAGARJUNA POWER
     COPORATION LIMITED)                                                             Appellant

                                                          VERSUS

     UNION OF INDIA AND ORS. ETC. ETC.                                             Respondents


     I.A. No.138209/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

I.A. No. 138208/2022-STAY APPLICATION Date : 24-11-2025 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Appellant(s) : Ms. Vidisha Swarup, Adv.

Ms. Siddhi Gupta, Adv.

Mr. E. C. Agrawala, AOR For Respondent(s) :Mr. T. V. S. Raghavendra Sreyas, AOR Mr. Siddharth Vasudev, Adv.

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

1. An adjournment letter is circulated on account of personal difficulty of the appellant’s counsel.

2. List the appeals after two weeks.

(RASHMI DHYANI PANT) Digitally signed by (SUDHIR KUMAR SHARMA) ASTT. REGISTRAR-cum-PS rashmi dhyani pant Date: 2025.11.25 18:07:19 IST COURT MASTER (NSH) Reason: