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M/S Tech Invest India Pvt. Ltd. Through ... vs Assam Power And Electricals Ltd . on 5 January, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre

     ITEM NO.10                                COURT NO.8               SECTION X

                                   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). 27113-27114/2013

     (Arising out of impugned final judgment and order dated 16/07/2012
     in CA No. 1/2005,25/09/2012 in RCA No. 660/2012 passed by the High
     Court of Uttarakhand at Nainital)

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

                                                      VERSUS

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

     (With interim relief and office report)


     Date : 05/01/2015 These petitions were called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                 Mrs. Priya Puri,Adv.
                                       Mr. Ranjay Kr. Dubey,Adv.

     For Respondent(s)                 Mr. M. C. Dhingra,Adv.
                                       Mr. Piyush Kant Roy,Adv.

                                       Mr. M. T. George,Adv.

                                       Mr. Tanuj Bagga,Adv.
                                       Mr. Rajinder Mathur,Adv.

                                       Mr. Shakeel,Adv.
                                       Mr. Subhash Chandra Jain,Adv.

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

Perused the letter.

Adjourned for two weeks.

(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER