Supreme Court - Daily Orders
Reliance Infrastructure Limited vs Tata Power Co.Ltd.. on 25 April, 2019
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.302 COURT NO.4 SECTION XVII
(Part Heard)
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). 4161/2008
RELIANCE INFRASTRUCTURE LIMITED APPELLANT(S)
VERSUS
TATA POWER CO.LTD. & ANR. RESPONDENT(S)
(WITH I.A. NOS.56109/2019 AND 56099/2019)
WITH
C.A. NO. 4423/2008 (XVII)
(WITH I.A. NOS.56081 AND 56074 OF 2019)
Date : 25-04-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
Counsel for parties
Mr. Dhruv Mehta,Sr.Adv.
Mr. Hasan Murtaza, AOR
Ms. Divya Anand,Adv.
Mr. Gopal Jain,Sr.Adv.
Ms. Ruby Singh Ahuja,Adv.
Ms. Deepti Sarin,Adv.
Mr. Parag Kabadi,Adv.
Mr. Saurabh Kumar,Adv.
Mr. Shrikant Daijode,Adv.
Mr. Sanjeet Ranjan,Adv.
Mr. Prashant Pasupuleti,Adv.
Mrs. Manik Karanjawala, AOR
Dr. Abhishek Manu Singhvi,Sr.Adv.
Mr. Ramanuj Kumar,Adv.
Mr. Manpreet Lamba,Adv.
Ms. Priyal Modi,Adv.
For M/s. Cyril Amarchand mangaldas
Ms. Ramni Taneja,Adv.
Mr. Anil Shrivastav,AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NARENDRA PRASAD Date: 2019.04.27 13:46:33 IST Reason: With the consent of the learned counsel for the parties, it is agreed that the name of Adani Electricity Mumbai Limited be 1 substituted in place of Reliance Infrastructure Limited. The written agreement, given in Court, on behalf of Reliance Infrastructure Limited is taken on record. In view of the above, I.A. Nos.56109/2019 and 56099/2019 in C.A. No.4161/2008 and I.A. Nos.56081 and 56074 of 2019 in C.A. No.4423/2008 are disposed of.
List these appeals for hearing on 17.07.2019 at 2.00 P.M. (NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER P.S.: Written agreement, as above, is enclosed herewith.
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