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Supreme Court - Daily Orders

Uttar Pradesh State Power Sector ... vs Dewan Housing Finance Corporation ... on 2 September, 2022

Bench: Ajay Rastogi, B.V. Nagarathna

                                                  1




     ITEM NO.5                           COURT NO.9                 SECTION XVII

                               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).   2396/2022

     UTTAR PRADESH STATE POWER SECTOR EMPLOYEES TRUST                 APPELLANT(S)

                                                 VERSUS

     DEWAN HOUSING FINANCE CORPORATION LIMITED & ANR.                 RESPONDENT(S)

     (FOR ADMISSION and IA No.44158/2022-STAY APPLICATION and IA
     No.51892/2022-PERMISSION    TO         FILE        ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     WITH

     C.A. No. 2402/2022 (XVII)
     (FOR ADMISSION and IA No.44247/2022-STAY APPLICATION and IA
     No.51887/2022-PERMISSION    TO         FILE        ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 02-09-2022 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE AJAY RASTOGI
                         HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Appellant(s)              Mr.   Maninder Singh, Sr. Adv.
                                   Mr.   Sajan Poovayya, Sr. Adv.
                                   Mr.   Divyam Agarwal, AOR
                                   Mr.   Varghese Thomas, Adv.
                                   Mr.   Akshat Jain, Adv.
                                   Ms.   Pallavi Kumar, Adv.
                                   Ms.   M. Ashraf, Adv.


     For Respondent(s)             Mr.   Ashish Bhan, Adv.
                                   Mr.   Ketan Gaur, Adv.
                                   Mr.   Aayush Mitruka, Adv.
                                   Ms.   Chitra Rentala, Adv.
Signature Not Verified
                                   Mr.   Mohit Rohatgi, Adv.
                                   Ms.   Lish Mishra, Adv.
Digitally signed by
POOJA SHARMA
Date: 2022.09.03
13:39:07 IST
Reason:                            Mr.   Jasmeet Singh, AOR
                                   Mr.   Pushpinder Singh Bhadoria, dv.

                                    M/S. Cyril Amarchand Mangaldas, AOR
                                     2




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

Issue notice on the appeal(s) as well as on interim relief. Mr. Jasmeet Singh, AOR and M/s Cyril Amarchand Mangaldas, AOR, appearing on caveat on behalf of respondent nos. 1 and 2 respectively, accepts notice on behalf of the said respondents. Respondents are at liberty to file counter affidavit, if so advised.

List on 21.10.2022.

 (POOJA SHARMA)                                        (MONIKA DEY)
COURT MASTER (SH)                                   COURT MASTER (NSH)