Supreme Court - Daily Orders
Banglore Electricity Supply Company ... vs Hirehalli Solar Power Project L.L.P. on 22 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.12 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 7595/2021
BANGLORE ELECTRICITY SUPPLY COMPANY LIMITED Appellant(s)
VERSUS
HIREHALLI SOLAR POWER PROJECT L.L.P. & ORS. Respondent(s)
IA No. 162684/2021 - EX-PARTE STAY
IA No. 162683/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
C.A. No. 7608/2021 (XVII)
(IA No. 163057/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT,IA No. 163054/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES,IA No. 163055/2021 - STAY APPLICATION)
C.A. No. 6386/2021 (XVII)
(IA No. 136118/2021 - EX-PARTE STAY)
Date : 22-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Appellant(s) Ms. Garima Jain, Adv.
Mr. Balaji Srinivasan, AOR
Ms. Bhabna Das, AOR
For Respondent(s) Ms. Prerna Priyadarshini, AOR
Ms. Priyashree Sharma PH, Adv.
Mr. Syed Faraz Alam, Adv.
Mr. Atharva Gour, Adv.
Mr. Basava Prabhu Patil, Sr. Adv.
Mr. Ujjal Banerjee, AOR
Mr. Aakash Khurana, Adv.
Signature Not Verified
Mr. Hemant Pawar, Adv.
Digitally signed by
Charanjeet Kaur
Date: 2022.11.23
17:07:13 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Delay in filing spare copies is condoned. Let notice issue in Civil Appeal Nos. 7595/2021 and 7608/2021.
In view of letter circulated two weeks’ time is granted to the Appellants to file rejoinder affidavit.
List after two weeks.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)