Supreme Court - Daily Orders
Chhattisgarh State Electricity ... vs Jindal Steel And Power Ltd. on 15 January, 2020
ITEM NO.45 REGISTRAR COURT. 2 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 8566/2019
CHHATTISGARH STATE ELECTRICITY REGULATORY COMMISSIONPetitioner(s)
VERSUS
JINDAL STEEL AND POWER LTD. & ORS. Respondent(s)
Date : 15-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. C. K. Rai, AOR
Mr. Sumit Panwar, Adv.
For Respondent(s)
M/S. Khaitan & Co., AOR
Mr. Saransh Shaw, Adv.
Mr. Gaurav Kejriwal, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Mr. Nishanth Patil, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Service is complete upon respondent Nos. 4 to 6, but no one has entered appearance on their behalf.
Respondent Nos. 1 and 2 have already filed the Counter Affidavit.
Respondent No. 7 has failed to file the Counter Affidavit. Four weeks’ time as a last chance is granted to Respondent No. 8 to file Counter Affidavit.
Await return of service of notice already issued to Respondent Signature Not Verified No. 3.
Digitally signed byRajiv Kalra Date: 2020.01.16 10:13:28 IST Reason:
List again on 16.03.2020.
RAJIV KALRA Registrar pm