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Supreme Court - Daily Orders

Cobra Instalaciones Y Servicios S.A. vs Maharashtra State Electricity ... on 4 November, 2020

Bench: Rohinton Fali Nariman, Navin Sinha, Krishna Murari

     ITEM NO.3                    Court 3 (Video Conferencing)             SECTION XVI-A
                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     Miscellaneous                 Application   No.    1920/2019   in    Arb.   Case   No(s).
     38/2016

     (Arising out of impugned final judgment and order dated 09-08-2017
     in ARBIT.CASE(C) No. 38/2016 passed by the Supreme Court Of India)

     COBRA INSTALACIONES Y SERVICIOS S.A.                                  Petitioner(s)

                                                       VERSUS

     MAHARASHTRA STATE ELECTRICITY DISTRIBUTION
     COMPANY LIMITED                                                        Respondent(s)

     (FOR ADMISSION and IA No.119969/2019-EXTENSION OF TIME)

     WITH
     MA 1921/2019 in ARBIT.CASE(C) No. 40/2016 (XVI-A)
     (FOR ADMISSION and IA No.119977/2019-EXTENSION OF TIME)

     MA 1922/2019 in ARBIT.CASE(C) No. 41/2016 (XVI-A)
     (FOR ADMISSION and IA No.119980/2019-EXTENSION OF TIME)

     MA 1923/2019 in ARBIT.CASE(C) No. 42/2016 (XVI-A)
     (FOR ADMISSION and IA No.119993/2019-EXTENSION OF TIME)

     MA 1924/2019 in ARBIT.CASE(C) No. 43/2016 (XVI-A)
     (FOR ADMISSION and IA No.120005/2019-EXTENSION OF TIME)

     Date : 04-11-2020 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                 Ms. Manjula Baxla, Adv.
                                       M/s. Cyril Amarchand Mangaldas, AOR

     For Respondent(s)                 Mr. Ravi Prakash, Advocate
                                       Mr. Varun Agarwal, Advocate
                                       Mr. Chandra Prakash, AOR
                              UPON hearing the counsel the Court made the following
                                                 O R D E R
Signature Not Verified Additional affidavit to be filed within two weeks to apprise Digitally signed by R

the Court of the current status of the proceeding.

Natarajan Date: 2020.11.04 16:46:34 IST Reason:

List after two weeks.

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER