Supreme Court - Daily Orders
Alaknanda Hydro Power Company Limited ... vs The State Of Uttarakhand on 8 March, 2021
ITEM NO.27 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 2444/2021
ALAKNANDA HYDRO POWER COMPANY LIMITED (AHPCL) Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.18711/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.18715/2021-EXEMPTION FROM
FILING O.T. )
Date : 08-03-2021 This petition was called on for hearing today.
For Petitioner(s)
Ms. Preetika Dwivedi, AOR
For Respondent(s)
Ms. Vanshaja Shukla, AOR
Ms. Rachna Gandhi,Adv.
Ms. Anuja Pethia, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
As per office report, Ld. counsel for the petitioner has not filed spare copies. Ld. counsel for the petitioner pointed out that there are only two respondents who are the caveators and they have already been served. It is further submitted that even the copies of pleadings have already been supplied to them, which has been confirmed by the Ld. counsel appearing for both the respondents. Registry to verify and make a report. Ld. counsel for the respondents seeks time to file counter Signature Not Verified affidavit. May be filed within four weeks. Digitally signed by RASHI GUPTA Date: 2021.03.12 11:48:06 IST Reason:
List again on 19.4.2021.
RAJESH KUMAR GOEL Registrar