M/S Andhra Pradesh Power Generation ... vs M/S Tecpro Systems Limited on 14 October, 2025

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Supreme Court - Daily Orders

M/S Andhra Pradesh Power Generation ... vs M/S Tecpro Systems Limited on 14 October, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.2                         COURT NO.7                 SECTION XII-A

                              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).   8998/2023

     [Arising out of impugned final judgment and order dated 17-02-2023
     in ARBA No. 81/2019 passed by the High Court for The State of
     Telangana at Hyderabad]

     M/S ANDHRA PRADESH POWER GENERATION
     CORPORATION LIMITED (APGENCO)                                  Petitioner(s)

                                                VERSUS

     M/S TECPRO SYSTEMS LIMITED & ORS.                              Respondent(s)

     [PART HEARD BY: HON. PAMIDIGHANTAM SRI NARASIMHA AND HON. ATUL S.
     CHANDURKAR, JJ.]
     IA No. 89205/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 89201/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH SLP(C) No. 13200/2023 (XII-A) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 132447/2023 IA No. 132447/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 14-10-2025 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :Mr. Guru Krishnakumar, Sr. Adv. (arguing counsel) Mr. Venkita Subramoniam T.r, AOR Mr. Neeraj Kumar, Adv.

Mr. Meenakshi Jha, Adv.

Mr. N. Venkataraman, A.S.G.(arguing counsel) Ms. Prerna Singh, Adv.

Mr. Guntur Pramod Kumar, AOR For Respondent(s) :Mr. Anirudh Krishnan, Adv.(arguing counsel) Signature Not Verified Mr. K. Shiva, Adv.

Digitally signed by KAPIL TANDON Date: 2025.10.14

Mr. Anuraag Rajagopalan, Adv. 17:02:26 IST Reason: Mr. Pranay Prakash, Adv.

Mr. Varun Venkatesan, Adv.

1 of 2 Mr. Sasank Iyer, Adv.

Mr. Balaji Srinivasan, AOR M/S. Dharmaprabhas Law Associates, AOR Mr. Guntur Pramod Kumar, AOR UPON hearing the counsel the Court made the following O R D E R

1. Heard learned counsel for the respective parties.

2. Hearing concluded.

3. Judgment reserved.

4. Written submissions may be filed by the end of this week.

(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH) 2 of 2

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Supreme Court - Daily Orders