Supreme Court - Daily Orders
M/S Saisudhir Energy Ltd vs M/S Ntpc Vidyut Vyapar Nigam Ltd on 17 January, 2022
Bench: A.M. Khanwilkar, Dinesh Maheshwari, C.T. Ravikumar
1
ITEM NO.36 Court 3 (Video Conferencing) SECTION XIV
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). 4289-4290/2018
(Arising out of impugned final judgment and order dated 18-01-2018
in FAOOS No. 275/2016 18-01-2018 in FAOOS No. 281/2016 passed by
the High Court Of Delhi At New Delhi)
M/S SAISUDHIR ENERGY LTD Petitioner(s)
VERSUS
M/S NTPC VIDYUT VYAPAR NIGAM LTD Respondent(s)
IA No. 20331/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 71057/2018 - CLARIFICATION/DIRECTION
IA No. 97939/2020 - CLARIFICATION/DIRECTION
IA No. 66526/2020 - EARLY HEARING APPLICATION
IA No. 20961/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 7747-7748/2018 (XIV)
IA No. 44458/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For parties:
Mr. Maninder Singh, Sr. Adv.
Mr. Bharat Sangal, Sr. Adv.
Mr. Samyadeep Chatterjee, Adv.
Mr. Prabhas Bajaj, Adv.
Ms. Babita Khushwaha, Adv.
Mr. Nagarkatti Kartik Uday, AOR
Mr. C. Mohan Rao, Sr. Advocate
Mr. Lokesh Kumar Sharma, Adv
Mr. Gautam Singh, Adv
Signature Not Verified Mr. Krishna Kumar Singh, AOR
Digitally signed by
NEETU KHAJURIA
Date: 2022.01.18
13:35:18 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit that they would prefer 2 to argue the case if and when physical hearing is permitted. Accordingly, list this matter in the third week of March, 2022.
Liberty to apply for preponing the date of hearing, if physical hearing commences before third week of March, 2022.
(DEEPAK SINGH) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)