Supreme Court - Daily Orders
Union Of India vs Rays Power Infra Private Limited on 13 January, 2021
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
ITEM NO.8 Court 3 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9735/2020
(Arising out of impugned judgment and order dated 15-10-2019 in WMP
No. 29359/2019 15-10-2019 in WMP No. 29361/2019 15-10-2019 in WMP
No. 29365/2019 15-10-2019 in WMP No. 29366/2019 15-10-2019 in WMP
No. 29370/2019 15-10-2019 in WMP No. 29372/2019 passed by the High
Court Of Judicature At Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
RAYS POWER INFRA PRIVATE LIMITED Respondent(s)
( IA No.87781/2020-CONDONATION OF DELAY IN FILING and IA
No.87782/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 13-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
In the meantime, interim order(s) dated 15.10.2019 passed by the High Court shall remain stayed.
Tag with SLP (C) Nos. 24009-24010/2018. Signature Not Verified Digitally signed by R Natarajan Date: 2021.01.13 15:41:13 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER