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Supreme Court - Daily Orders

Wind World India Limited vs Enercon Gmbh on 27 February, 2020

Bench: Chief Justice, B.R. Gavai, Surya Kant

                                                    1

                   ITEM NO.6                   COURT NO.1              SECTION IX

                                   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).   18147/2019

                   (Arising out of impugned final judgment and order dated
                   24-06-2019 in CA No. 316/2019 passed by the High Court Of
                   Judicature At Bombay)

                   WIND WORLD INDIA LIMITED                             Petitioner(s)

                                                        VERSUS

                   ENERCON GMBH & ORS.                                  Respondent(s)

                   (FOR ADMISSION and I.R. and IA No.112388/2019-EXEMPTION FROM
                   FILING C/C OF THE IMPUGNED JUDGMENT and IA No.112386/2019-
                   PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)

                   WITH
                   SLP(C) No. 18436/2019 (IX)
                   (FOR ADMISSION and I.R. and IA No.114669/2019-PERMISSION TO
                   FILE LENGTHY LIST OF DATES and IA No.115150/2019-PERMISSION TO
                   FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

                   SLP(C) No. 18519/2019 (IX)
                   (FOR ADMISSION and IA No.115265/2019-PERMISSION TO FILE
                   SYNOPSIS AND LIST OF DATES and IA No.115100/2019-PERMISSION TO
                   FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

                   Date : 27-02-2020   These petitions were called on
                                          for hearing today.
                   CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE SURYA KANT

                   For Petitioner(s)     Mr.   Mahesh Agarwal, Adv.
                                         Mr.   Rishi Agrawala, Adv.
                                         Mr.   Ankur Saigal, Adv.
                                         Mr.   Shubham Kulshreshtha, Adv.
                                         Mr.   Nishant Rao, Adv.
                                         Mr.   Asad, Adv.
                                         Mr.   E.C. Agrawala, AOR
Signature Not Verified


                                         Mr. Vivek Jain, AOR
Digitally signed by
CHARANJEET KAUR
Date: 2020.02.27
15:59:15 IST
Reason:                                  Mr. Hardik Rupal, Adv.
                                         Mr. Aditya Mehta, Adv.
                                         Mr. Arjun Sreenivas, Adv.
                                         Ms./Mr. Swagata Ghosh, Adv.
                                         Mr. Sidhant Buxy, Adv.
                              2


For Respondent(s)   Mr.   Aspi Chinoy, Sr. Adv.
                    Mr.   Jehangir J., Adv.
                    Mr.   Hrushi Narvekar, Adv.
                    Ms.   Shaheda Madraswala, Adv.
                    Ms.   Krisha Jethani, Adv.
                    Mr.   Vivek A. Vashi, AOR

                    Mr.   Jehangir J., Adv.
                    Mr.   Hrushi Narvekar, Adv.
                    Ms.   Shaheda Madraswala, Adv.
                    Ms.   Krisha Jethani, Adv.
                    Mr.   Vivek A. Vashi, AOR

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

Perused the letter circulated by learned counsel for the petitioner(s) in SLP© Nos. 18436/2019 and 18519/2019.

List on 07.04.2020.

[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR