Supreme Court - Daily Orders
M/S Jindal Power Limited vs Union Of India on 2 December, 2020
Author: Rohinton Fali Nariman
Bench: Rohinton Fali Nariman
1
ITEM NO.14 Court 3 (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
IA 20041/2019,57872/2020,57875/2020,57876/2020,89945/2020,
89946/2020 in Civil Appeal No(s). 2524/2019
M/S JINDAL POWER LIMITED Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 57872/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 57876/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 20041/2019 - EXEMPTION FROM FILING O.T.
IA No. 89946/2020 - EXEMPTION FROM FILING O.T.
IA No. 57875/2020 - EXEMPTION FROM FILING O.T.
IA No. 89945/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 6079/2019 (XVII)
(IA FOR EXEMPTION FROM FILING O.T. ON IA 109312/2019
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 109313/2019
FOR STAY APPLICATION ON IA 109875/2019)
C.A. No. 8115/2019 (XVII)
(FOR STAY APPLICATION ON IA 149430/2019
FOR CONDONATION OF DELAY IN FILING ON IA 173253/2019)
C.A. No. 2845/2020 (XVII)
(IA FOR STAY APPLICATION ON IA 71392/2020
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 71393/2020
FOR EXEMPTION FROM FILING O.T. ON IA 71394/2020
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 71396/2020
FOR AMENDMENT IN CAUSE TITLE ON IA 77899/2020
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
96277/2020
FOR EXEMPTION FROM FILING O.T. ON IA 96278/2020
C.A. No. 3118/2020 (XVII)
(IA FOR STAY APPLICATION ON IA 89308/2020
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 89309/2020
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 89311/2020)
Date : 02-12-2020 These matters were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Digitally signed by R
Natarajan
Date: 2020.12.02
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
17:20:57 IST
Reason:
Counsel for parties:Mr. Kailash Vasudev, Sr. Adv.
Mr. Ashwani Kumar AOR
Ms. Peeha Verma, Adv.
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Mr. Vishal Bhatnagar, Adv.
Ms. Reena Adv.
M/s. Cyril Amarchand Mangaldas, AOR
Ms. Srishti Agnihotri, AOR
Ms. Yogmaya Agnihotri, Adv.
Mr. Rohit K. Singh, AOR
Ms. Aishwarya Bhati, ASG
Mr. D.L.Chidananda, Adv.
Ms. Suhasini Sen, Adv.
Mr. Rajan Chourasia, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Vibhu S. Mishra, Adv.
Mr. Bhuwan Mishra, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Raj Bahadur Yadav, AOR
Ms. Anitha Shenoy, Sr. Adv.
Ms. K.V. Bharathi Upadhyaya, AOR
Ms. Srishti Agnihotri, Adv.
Mr. Saurabh Sharma, Adv.
Ms. Sanjana Grace Thomas, Adv
Ms. K. V. Bharathi Upadhyaya, AOR
Mr. Sumeer Sodhi, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 3118/2020:
Issue notice.
Having gone through the order dated 20.03.2020 and after hearing the arguments of both sides, we are inclined, at this present juncture, to stay the order of demand. Liberty is granted to learned counsel to file Counter Affidavit within three weeks from today. Rejoinder Affidavit within two weeks thereafter.
List all these Appeals only after physical hearing resumes in this Court.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER