Supreme Court - Daily Orders
Tamil Nadu Generation And Distribution ... vs Tamil Nadu Spinning Mills Association on 2 August, 2021
Bench: Hemant Gupta, A.S. Bopanna
1
ITEM NO.11 Court 13 (Video Conferencing) 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).2202-2205/2021
TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION
LIMITED (TANGEDCO) REPRESENTED BY ITS
CHAIRMAN AND MANAGING DIRECTOR Appellant(s)
VERSUS
TAMIL NADU SPINNING MILLS ASSOCIATION & ANR. Respondent(s)
(FOR ADMISSION and IA No.67521/2021-PERMISSION TO FILE SYNOPSIS AND
LIST OF DATES)
Date : 02-08-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.S. BOPANNA
For Appellant(s) Dr. Abishek Manu Singhvi, Sr. Adv.
Mr. D. Kumanan, AOR
Mr. Varun K. Chopra, Adv.
For Respondent(s) Mr. Sanjay Sen, Sr. Adv.
Mr. Sumant Nayak, Adv.
Ms. Mandakini Ghosh, Adv.
Ms. Kritika Angirish, Adv.
Mr. Nishikant Nayak, Adv.
Mr. Samiron Borkataky, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Rahul Balaji, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. M. Thangathurai, Adv.
Ms. Sonakshi Malha, Adv.
Ms. Mrinal Kanwar, Adv.
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Anil Kaushik, Adv.
Mr. Abhishek Mishra, Adv.
Mrs. Shashi Sharma, Adv.
Signature Not Verified
Ms. Arunima Dwivedi, AOR
Digitally signed by
DEEPAK SINGH
Date: 2021.08.04
18:51:03 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
Issue notice 2 Mr. Senthil Jagadeesan, Advocate-on-Record accepts notice on behalf of Respondent No.3.
Mr. Arunima Dwivedi, Advocate-on-Record accepts notice on behalf of respondent No.1 and Mr. Samiron Borkataky, Advocate-on- record accepts notice on behalf of respondent No.4. Let other respondents be served within four weeks. The parties may file short written submissions within four weeks.
The Counter-affidavit, if any, be filed within four weeks. Rejoinder, if any, be filed within two weeks thereafter. Dr. Abhishek Singhvi states that inadvertently application for interim relief could not be filed along with Civil Appeal and he intends to file an application for interim relief. List the matter after eight weeks for arguments.
(TUSHAR BISHT) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)