Supreme Court - Daily Orders
U.P. State Electricity Board Hathras vs M/S Hindustan Metal Works Hathras on 26 August, 2022
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.32 COURT NO.5 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).10448-10449/2022
(Arising out of impugned final judgment and order dated 11-02-2022
in FAFO No. 310/1985 11-02-2022 in FAFO No. 326/1985 passed by the
High Court Of Judicature At Allahabad)
U.P. STATE ELECTRICITY BOARD HATHRAS Petitioner(s)
VERSUS
M/S HINDUSTAN METAL WORKS HATHRAS Respondent(s)
Date : 26-08-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Rakesh Uttamchandra Upadhyay, AOR
Ms. Aarti U. Mishra, Adv.
Mr. Rishabh Kumar Pandey, Adv.
Mr. Mridul Singh Vats, Adv.
For Respondent(s) Ms. Mridula Ray Bharadwaj, AOR
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the respondent, four weeks time is granted to the Respondent No.1 to file counter affidavit.
Rejoinder affidavit, if any, be filed within two weeks thereafter.
List after six weeks.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.08.26 16:34:00 IST Reason: (GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)