Supreme Court - Daily Orders
Mangalore Refinery And Petrochemicals ... vs Dlf Power Ltd. (Now Known As Eastern ... on 16 November, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.42 COURT NO.14 SECTION IX
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). 28131/2016
(Arising out of impugned final judgment and order dated 20-07-2016
in AP No. 509/2011 passed by the High Court Of Judicature At
Bombay)
MANGALORE REFINERY AND PETROCHEMICALS LTD.(MRPL) Petitioner(s)
VERSUS
DLF POWER LTD. (NOW KNOWN AS EASTERN INDIA
POWERTECH LTD.) THROUGH ITS MANAGING DIRECTOR Respondent(s)
Date : 16-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Shiv Kumar Suri, AOR
For Respondent(s)
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Pravin Bahadur, Adv.
Mrs. nandini Gore, Adv.
Ms. Sonia Nigam, Adv.
Mr. Arjun Sharma, Adv.
Ms. Neha Khandelwal, Adv.
Mrs. Manik Karanjawala, Adv.
M/S. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 19.11.2018 (DEEPAK SINGH) Signature Not Verified (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH) Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.11.17 14:35:58 IST Reason: