Supreme Court - Daily Orders
M/S Jindal Resources Pvt. Ltd. vs Executive Engineer (Elect.) on 5 October, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.22 COURT NO.8 SECTION XI-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). 25685/2018
(Arising out of impugned final judgment and order dated 21-08-2018
in WP(C) No. 668/2011 passed by the High Court Of Orissa At
Cuttack)
M/S JINDAL RESOURCES PVT. LTD. Petitioner(s)
VERSUS
EXECUTIVE ENGINEER (ELECT.), WESTERN ELECTRICITY
SUPPLY CAMP OF ORISSA LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 05-10-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Siddharth Dave, Adv.
Mr. Avijit Patnaik, Adv.
Ms. Vrinda Rao, Adv.
Soma Patnaik, Adv.
Surna Mohapatra, Adv.
Mr. Hitendra Nath Rath, AOR
For Respondent(s) Mr. Hasan Murtaza, AOR
Bushra Waseem, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Siddharth Dave, learned counsel appearing for the petitioner informs us that Rs.50,00,000/- (Fifty Lakhs) has already been deposited with the High Court. He will deposit a further sum of Rs.75,00,000/- (Seventy Five Lakhs) with the Registry of this Court within a period of four weeks from today.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.10.05 16:55:46 IST Reason: (R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER