Supreme Court - Daily Orders
M/S Andhra Pradesh Power Generation ... vs M/S Tecpro Systems Limited on 6 October, 2023
ITEM NO.21 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. VIVEK SAXENA
Petition(s) for Special Leave to Appeal (C) No(s). 8998/2023
M/S ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED (APGENCO)
Petitioner(s)
VERSUS
M/S TECPRO SYSTEMS LIMITED & ORS. Respondent(s)
WITH
SLP(C) No. 13200/2023 (XII-A)
Date : 06-10-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Venkita Subramoniam T.r, AOR
Mr. Likhichand Bonsle, Adv.
Mr. Rahat Bansal, Adv.
Mr. Varun Mudgal, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. K V Girish Chowdary, Adv.
For Respondent(s)
Ms. Misha Rohatgi, AOR
M/S. Dharmaprabhas Law Associates, AOR
Mr. Nipun Gautam, Adv.
Mr. Chandrashekhar A. Chakalabbi, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) No. 8998 of 2023
Signature Not Verified
Digitally signed by
PRIYANKA MALIK
Despite due service on respondent nos.2 and 3, there is no Date: 2023.10.07 appearance.
12:11:06 IST Reason:
Four weeks time, is granted to respondent no.1 to file counter affidavit.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.SLP (C) No. 13200 of 2023
Despite due service on respondent no.3, there is no appearance.
Four weeks time, is granted to respondent nos.1 and 2 to file counter affidavit.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.
VIVEK SAXENA Registrar pm