Supreme Court - Daily Orders
Andhra Pradesh Industrial ... vs M/S Ihp- Meil- Kccpl- Brcpl- Taippl (Jv) on 9 May, 2017
Bench: Dipak Misra, A.M. Khanwilkar
SLP(C) 7044/17
1
ITEM NO.13 COURT NO.2 SECTION XIIA
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.7044/2017
(Arising out of impugned final judgment and order dated 03/01/2017
in OSA No. 31/2014 passed by the High Court of Judicature at
Hyderabad for The State Of Telangana and The State of Andhra
Pradesh)
ANDHRA PRADESH INDUSTRIAL INFRASTRUCTURE Petitioner(s)
CORPORATION LTD.
VERSUS
M/S IHP- MEIL- KEEP- BRCPL- TAIPPL (JV) Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and office report for direction)
Date : 09/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Guntur Prabhakar, AOR
Mr. G. Pramod Kumar, Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Ashok Mathur, AOR
Mr. Shireen Sethna Baria, Adv.
Ms. Pratibha Anand, Adv.
Ms. Nidhi Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified The amount that has been deposited before the
Digitally signed by
Registry of this Court shall be kept in a short term fixed CHETAN KUMAR Date: 2017.05.11 15:43:31 IST Reason: deposit in the UCO Bank, Supreme Court Compound, New Delhi, so that interest can accrue on the same. SLP(C) 7044/17 2 I.A. No.2 of 2017 This is a joint application for correction of the name of the respondent.
Having heard learned counsel for the parties, the prayer stands allowed. Let the cause title be rectified. The name of the sole respondent shall be read as follows:-
“M/s. IHP-MEIL-KCCPL-BRCPL-TAIPPL (JV)” The interlocutory application is, accordingly, disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master