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Opg Power Generation Private Limited vs Enexio Power Cooling Solutions India ... on 12 January, 2022

Bench: Chief Justice, Surya Kant, Hima Kohli

     SLP(C)Nos.21017-21018/21 etc.                   1

     ITEM NO.6                Court 1 (Video Conferencing)             SECTION XII

                               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). 21017-21018/2021

     (Arising out of impugned final judgment and order dated 01-09-2021
     in OSA (CAD) No.174/2021 and OSA (CAD) No.175/2021 passed by the
     High Court of Judicature at Madras)

     OPG POWER GENERATION PRIVATE LIMITED                                Petitioner(s)

                                                   VERSUS

     ENEXIO POWER COOLING SOLUTIONS INDIA PRIVATE
     LIMITED & ANR.                                                      Respondent(s)

     (FOR ADMISSION and I.R.)
     WITH
     SLP(C) Nos.21009-21010/2021 (XII)
     (FOR ADMISSION and I.R.)

     Date : 12-01-2022 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)               Mr. Shyam Diwan, Sr. Adv.
                                     Mr. Kamal Budhiraja, Adv.
                                     Mr. Aman Gupta, AOR

                                     Mr. Ashok Aggarwal, Sr.Adv.
                                     Mr. Kamal Budhiraja, Adv.
                                     Mr. Aman Gupta, AOR

     For Respondent(s)               Mr.   Mayank Mishra, Adv.
                                     Mr.   Sarvesh Singh Baghel, AOR
                                     Ms.   Ayshwarya Chandra, Adv.
                                     Ms.   Tanya Manglik, Adv.

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

Signature Not Verified The Court is convened through Video Conferencing.

Heard learned senior counsel for the petitioners. Date: 2022.01.12 17:25:20 IST Reason:

Issue notice.

…….2/-

Mr. Mayank Mishra, learned counsel, who appears on caveat on behalf of respondent No.1 in both the special leave petitions, accepts and waives service of formal notice upon the said respondent.

Two weeks’ time is granted to file counter affidavit and two weeks’ time thereafter is granted to file rejoinder affidavit, if any.

List these matters after four weeks.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)