Supreme Court - Daily Orders
Damodar Valley Corporation vs Tata Power Trading Co. Ltd on 21 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.38 COURT NO.4 SECTION XVI
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) NO(S). 33585/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/08/2013
IN CO NO. 2586/2013 PASSED BY THE HIGH COURT OF CALCUTTA)
DAMODAR VALLEY CORPORATION PETITIONER(S)
VERSUS
TATA POWER TRADING CO. LTD RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
INTERIM RELIEF AND OFFICE REPORT)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. Siddhartha Chowdhury, Adv.
For Respondent(s) Mr. Gopal Jain, Sr. Adv.
Ms. Prerna Priyadarshini, Adv.
Mr. Kavin Prabhu, Adv.
Ms. Kriti Awasthi, Adv.
Mr. Kush Chaturvedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
Permission to file additional documents is granted. We are not inclined to interfere. The Special Leave Petition is accordingly dismissed. However, the security of Rs.92.51 lakh as ordered by the learned trial Court and affirmed by the High Court in the order under challenge shall be furnished by the petitioner within two months from Signature Not Verified today.
Digitally signed byVINOD LAKHINA Date: 2017.04.22 12:56:55 IST Reason:
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER