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M/S Tech Invest India Pvt. Ltd. Through ... vs Assam Power And Electricals Ltd . on 28 September, 2015

Bench: M.Y. Eqbal, C. Nagappan

     ITEM NO.7                             COURT NO.10                    SECTION X

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     I.A. 4-5/2015 in Civil Appeal No(s). 6055-6056/2015

     M/S TECH INVEST INDIA PVT. LTD. THROUGH MAJOR
     SHAREHOLDER RAJIV GOSAIN                                              Appellant(s)
                                     VERSUS

     ASSAM POWER AND ELECTRICALS LTD & ORS.                                Respondent(s)

     (for clarification of court's judgment dated 11.8.2015 and office
     report)

     Date : 28/09/2015 These applications were called on for hearing
     today.

     CORAM :
                           HON'BLE MR. JUSTICE M.Y. EQBAL
                           HON'BLE MR. JUSTICE C. NAGAPPAN

     For Appellant(s)
                                        Mrs. Priya Puri,Adv.
                                        Mr. Ranjay Kr. Dubey, Adv.
     For Respondent(s)
                                        Mr. M. C. Dhingra,Adv.

                                        Mr. M. T. George,Adv.

                                        Mr. Ravindra Kumar,Adv.

                                        Mr. Subhash Chandra Jain,Adv.

                                        Mr.   Gopal Subramanium, Sr.Adv.
                                        Ms.   Sangeeta Kumar,Adv.
                                        Ms.   Vithika Garg, Adv.
                                        Ms.   Vidushi Garg, Adv.
                                        Mr.   Pulak Raj Mullick, Adv.
                                        Mr.   Sahil Mullick, Adv.

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

These applications are dismissed in terms of the signed order.

However, the applicant may, if so advised, file a Signature Not Verified review petition.

Sukhbir Paul Kaur Date: 2015.09.28 16:27:59 IST Reason:

[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S. (Signed order is placed on the file)  IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NOS. 4-5 OF 2015 IN CIVIL APPEAL NOS.6055-6056 OF 2015 M/S TECH INVEST INDIA PRIVATE LIMITED Appellant(s) THROUGH MAJOR SHAREHOLDER RAJIV GOSAIN Versus ASSAM POWER AND ELECTRICALS LIMITED Respondent(s) AND OTHERS O R D E R These interlocutory applications have been filed for clarification of this Court's judgment dated 11.8.2015.

We have heard learned senior counsel appearing for the applicant-Respondent No.3 and perused the applications.

We do not find any merit in these applications. The same are, accordingly, dismissed.

However, the applicant may, if so advised, file a review petition.

........................J. (M.Y. EQBAL) .........................J. (C. NAGAPPAN) New Delhi, September 28, 2015