Supreme Court - Daily Orders
Parsa Kente Collieries Limited vs Rajasthan Rajya Vidyut Utpadan Nigam ... on 17 January, 2020
Bench: N.V. Ramana, Navin Sinha, V. Ramasubramanian
ITEM NO.8 COURT NO.2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.45790/2019
(Arising out of impugned final judgment and order dated 18-07-2019
in CMNC No. 280/2019 passed by the Commercial Court No.-I (district
Level), Jaipur)
PARSA KENTE COLLIERIES LIMITED Petitioner(s)
VERSUS
RAJASTHAN RAJYA VIDYUT UTPADAN NIGAM LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.4327/2020-CONDONATION OF DELAY IN
FILING SLP, IA No.4328/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.4331/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Mukul Rohatgi,Sr. Adv.
Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Aseem Chaturvedi, Adv.
Mr. Abhisaar Bairagi, Adv.
Ms. Raddhika Khanna, Adv.
For M/S. Khaitan & Co., AOR
For Respondent(s)
Dr. Manish Singhvi, Sr. Adv.
Mr. Kartik Seth, Adv.
Ms. Navkiran Bolay, Adv.
Mr. Sahil Nagpal, Adv.
For M/S. Chambers Of Kartik Seth, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Delay condoned.
Digitally signed by SATISH KUMAR YADAV Date: 2020.01.18 12:44:35 IST Reason:Application seeking exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
-2-Dr. Manish Singhvi, learned Senior counsel appearing for the sole respondent accepts and waives formal notice on behalf of the said respondent.
Tag with S.L.P.(C) No.26926 of 2019.
(VISHAL ANAND) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER