Supreme Court - Daily Orders
Ncc Limited vs Sembcorp Gayatri Power Limited on 3 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.54 COURT NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 28730/2017
(Arising out of impugned final judgment and order dated 24-10-2017
in CMA No. 359/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
NCC LIMITED Petitioner(s)
VERSUS
SEMBCORP GAYATRI POWER LIMITED & ANR. Respondent(s)
(IA No.113381/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
WITH
SLP(C) No. 29388/2017 ()
SLP(C) No. 29390/2017 ()
SLP(C) No. 28876/2017 ()
Date : 03-11-2017 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. K. Parameshwar, AOR
Mr. Amit George, Adv.
Mr. Udit Gupta, Adv.
Mr. Avinash Reddy, Adv.
For Respondent(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Kapil Arora, Adv.
Mr. Madhav Khosla, Adv.
Ms. Aditi Tambi, Adv.
For M/s. Cyril Amarchand Mangaldas, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified The Special Leave Petitions are dismissed.
Digitally signed by R.NATARAJAN Date: 2017.11.03 16:16:47 IST Reason:(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER