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Supreme Court - Daily Orders

Trading Engineers (International) ... vs Uttar Pradesh Power Transmission ... on 25 February, 2022

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.25                    Court 12 (Video Conferencing)                       SECTION XI

                                   S U P R E M E C O U R T O F              I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C)                         No.       2545/2022

     (Arising out of impugned final judgment and order dated 23-12-2021
     in MS No. 23908/2021 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     TRADING ENGINEERS                  (INTERNATIONAL) LIMITED                      Petitioner(s)

                                                             VERSUS
     UTTAR PRADESH POWER TRANSMISSION
     CORPORATION LIMITED                                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.23468/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.23470/2022-EXEMPTION FROM
     FILING O.T. and IA No.23469/2022-PERMISSION TO FILE LENGTHY LIST OF
     DATES and IA No.23471/2022-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 25-02-2022 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE M.R. SHAH
              HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                   Mr Dhanesh Relan, Adv.
                                         Mr.Gautam Narayan, AOR
                                         Ms Bhavna Kohli Adv
                                         Ms Brinda Ajmani, Adv.
     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

It is reported that the next date of hearing before the High Court is 14.03.2022. In that view of the matter, the present Special Leave Petition is not entertained at this stage. We request the High Court to decide the writ petition at the earliest. If for any reason, the High Court is not able to finally decide and dispose of the main matter, the question of interim relief may be considered Signature Not Verified and finally dispose of by the High Digitally signed by R Natarajan Date: 2022.02.28 Court 16:42:21 IST Reason: on the next date of hearing. The High Court also to consider the maintainability of the writ petition on 14.03.2022.

contd..

- 2 -

With this, the present Special Leave Petition stands disposed of.

Pending application(s), if any, shall stand disposed of. (NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER