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Earth Solar Private Limited vs Punjab State Electricity Regulatory ... on 10 December, 2019

     ITEM NO.60                                   1

                                     REGISTRAR COURT. 2               SECTION XVII

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


                                          BEFORE THE REGISTRAR SH. RAJIV KALRA

     Civil Appeal                No(s).    3930/2019

     EARTH SOLAR PRIVATE LIMITED                                        Appellant(s)

                                                       VERSUS

     PUNJAB STATE ELECTRICITY REGULATORY COMMISSION & ORS.Respondent(s)

     (IA No.63699/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.63695/2019-EX-PARTE STAY and IA No.63698/2019-
     EXEMPTION FROM FILING O.T. )

     Date : 10-12-2019 This appeal was called on for hearing today.


     For Appellant(s)
                                       Ms. Supriya Juneja, AOR
                                       Mr. Madhav Khurana,Adv.
                                       Mr. Harsh Yadav,Adv.

     For Respondent(s)                 Mr. Sakesh Kumar,Adv.
                                       Ms. Gitanjali N. Sharma,Adv.
                                       Mr. Karunakar Mahalik, AOR

                                       Mr. Anand K. Ganesan,Adv.
                                       Mr. Nikunj Dayal, AOR
                                       Mr. Pramod Dayal,Adv.

                                       Mr. Aadil Singh Bopavai,Adv.
                                       Mr. Amarjeet Singh,Adv.


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

Appearance: Ld. Counsel is present on behalf of appellant.

Ld. Counsel is present on behalf of respondents.

Reason: Learned counsels for respondent Nos. 1 and 2 has stated that the appellant has not provided the copies of the pleadings to them. Learned counsel for appellant is directed to provide the copies of ITEM NO.60 2 the pleadings to the learned counsel within a weeks' time and file proof. The respondents shall file the Counter Affidavit within a period of four weeks, thereafter.

Service of notice is complete on the respondent No. 3 but no one has entered appearance on his behalf.

However, Mr. Aadil Singh Bopavai, Ld. Counsel appearing on behalf of Mr. Amarjeet Singh, Ld. Advocate-on-Record seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of respondent No.3.

List again on 17.2.2020.

RAJIV KALRA Registrar MG