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West Bengal State Electricity ... vs Sri Vasavi Industries Limited on 23 September, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.19                             COURT NO.15                    SECTION XVI

                                S U P R E M E C O U R T O F           I N D I A
                                        RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C)                   No.    15719/2022

     (Arising out of impugned final judgment and order dated 12-07-2022
     in MAT No. 646/2022 passed by the High Court at Calcutta)

     WEST BENGAL STATE ELECTRICITY
     DISTRIBUTION COMPANY LIMITED                                         Petitioner(s)

                                                   VERSUS

     SRI VASAVI INDUSTRIES LIMITED & ANR.                                  Respondent(s)

     (FOR ADMISSION, IA No. 136044/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES AND   IA No. 135905/2022 - PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 23-09-2022 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.S. BOPANNA
                          HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)              Mr.    Jaideep Gupta, Sr. Adv.
                                    Mr.    Kunal Vajani, Adv.
                                    Mr.    Kunal Mimani, AOR
                                    Mr.    Gurveer Lally, Adv.

     For Respondent(s)              Mr.    Sandeep Bajaj, Adv.
                                    Mr.    Soayib Qureshi, AOR
                                    Ms.    Dilsheen Kaur, Adv.
                                    Ms.    G. Bijaharini, Adv.

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

Having heard learned Senior counsel for the petitioner as well as learned counsel for the respondents who has taken notice.

Considering the nature of the order passed by the Digitally signed by NEETA SAPRA Date: 2022.09.23 High Court, we see no reason to interfere with the same. 17:29:23 IST Reason:

However, taking note of the contentions put forth by Shri Jaideep Gupta, learned Senior counsel that the amount due to the petitioner has not been taken into consideration in the Resolution Plan, all that we may observe is that if the petitioner has any remedy in accordance with law, the same be availed notwithstanding the dismissal of this petition.

The Special Leave Petition is dismissed.

Pending applications shall also stand disposed of.

    (RAJNI MUKHI)                                        (DIPTI KHURANA)
    COURT MASTER (SH)                                  ASSISTANT REGISTRAR




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