Supreme Court - Daily Orders
Opg Power Generation Private Limited vs Enexio Power Cooling Solutions India ... on 27 September, 2023
SLPC 21017-18/2021
ITEM NO.19 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos.21017-21018/2021
(Arising out of impugned final judgment and order dated 01-09-2021
in OSA (CAD) No.174/2021 01-09-2021 in OSA (CAD) No.175/2021 passed
by the High Court of Judicature at Madras)
OPG POWER GENERATION PRIVATE LIMITED Petitioner(s)
VERSUS
ENEXIO POWER COOLING SOLUTIONS INDIA Respondent(s)
PRIVATE LIMITED & ANR.
WITH S.L.P.(C) Nos.21009-21010/2021 (XII)
(FOR I.R.)
Date : 27-09-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Abhimanyu Bhandari, Adv.
Mr. Aman Gupta, AOR
Mr. Arjun Sayal, Adv.
Mr. Shreyan Das, Adv.
For Respondent(s) Mr. Gaurab Banerjee, Sr. Adv.
Mr. Mayank Mishra, Adv.
Mr. Sarvesh Singh Baghel, AOR
Ms. Ayshwarya Chandra, Adv.
Ms. Anukriti Kudesia, Adv.
Mr. Arun Pratap Singh Rajawat, Adv.
Signature Not Verified
Page 1 of 2
Digitally signed by
CHETAN KUMAR
Date: 2023.09.27
17:59:05 IST
Reason:
SLPC 21017-18/2021
UPON hearing the counsel the Court made the following
O R D E R
1 We have heard Mr Abhimanyu Bhandari, counsel for the petitioner and Mr Gaurab Banerjee, senior counsel for the respondents.
2 Leave granted.
3 Arguments concluded.
4 Judgment reserved.
5 Counsel for the appellant shall file the brief notes of written submissions, which he states would not exceed five pages, by 5 pm on 3 October 2023. A copy of the same shall be served on the Advocate instructing Mr Gaurab Banerjee.
6 The written submissions of the respondents in response shall be filed no later than 5 pm on 6 October 2023.
7 The soft copies of the submissions shall be emailed to [email protected] (CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar Page 2 of 2