Supreme Court - Daily Orders
Jaiprakash Power Ventures Limited vs Nagendra Kumar on 14 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
1
ITEM NO.24 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4091-4093/2023
JAIPRAKASH POWER VENTURES LIMITED & ANR. Appellant(s)
VERSUS
NAGENDRA KUMAR & ORS. Respondent(s)
( IA No.118394/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 14-07-2023 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Appellant(s) Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Abhiyudaya Vats, Adv.
Ms. Ranu Purohit, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Ms. Anisha Mahajan, Adv.
Ms. Divya Narayan, Adv.
For Respondent(s) Ms. Anitha Shenoy, Sr. Adv.
Ms. Srishti Agnihotri, AOR
Ms. Ayushma Awasthi, Adv.
Ms. Namrata Caleb, Adv.
Ms. Pariksha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 25.08.2023.
Signature Not VerifiedLiberty to serve the learned Standing Counsel for the Digitally signed by Indu Marwah Date: 2023.07.14 State.
17:38:20 IST Reason:
Ms. Srishti Agnihotri, learned counsel accepted notice no 2 behalf of 1st respondent.
In the meanwhile, there shall be stay of operation of Clause 7 of the impugned order.
We make it clear that immediate interim relief will be subject to the condition of compliance of Clause 2 of the operative part of the impugned order.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)