Supreme Court - Daily Orders
Vidarbha Industries Power Limited vs Maharashtra Electricity Regulatory ... on 1 September, 2021
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.15 Court 8 (Video Conferencing) 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). 37/2021
VIDARBHA INDUSTRIES POWER LIMITED Appellant(s)
VERSUS
MAHARASHTRA ELECTRICITY REGULATORY COMMISSION & ORS.Respondent(s)
(FOR ADMISSION and IA No.2208/2021-STAY APPLICATION )
WITH
C.A. No. 87/2021 (XVII)
( IA No.5287/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.5286/2021-EX-PARTE STAY and IA No.6382/2021-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 01-09-2021 These appeals were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Parties Mr. Dhruv Mehta, Sr. Adv.
Mr. Syed Jafar Alam, AOR
Mr. Siddharth Ranade, Adv.
Ms. Shivani Khandekar, Adv.
Ms. Harneet Kaur, Adv.
Mr. Arjun Agarwal, Adv.
Ms. Samrudhi Chotani, Adv.
Mr. Jaideep Gupta, Sr. Adv.
Mr. Prateek Seksaria, Adv.
Mr. Shri Venkatesh, Adv.
Ms. Nishtha Kumar, AOR
Mr. Suhael Buttan, Adv.
Mr. Rishub Kapoor, Adv.
Mr. Siddharth Joshi, Adv.
Mr. Anant Singh, Adv.
Mr. Abhishek Nangia, Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Signature Not Verified
Mr. Ramji Srinivasan, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Digitally signed by
SUNIL KUMAR
Date: 2021.09.01
16:26:55 IST
Reason: Mr. Shravan Sahny, Adv.
Ms. Kritika Sachdeva, Adv.
Mr. Ashutosh P. Shukla, Adv.
Mr. Ramanuj Kumar, Adv.
Ms. Priyal Modi, Adv.
2
Ms. Rajshree Chaudhary, Adv.
Mr. Azeem Samuel, Adv.
Ms. Namisha Chadha, Adv.
M/S. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Jaideep Gupta, learned senior counsel submits that the matter had been mentioned today before Hon’ble the Chief Justice of India so that these civil appeals can be tagged with Civil Appeal No. 372 of 2017 be heard together.
We are informed that an order in this regard for tagging has been passed. The other appeal (Civil Appeal No. 372 of 2017) is not listed today. The order passed by Hon’ble the Chief Justice of India is also not before us.
The matter is, accordingly, adjourned for the day.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)