Damodar Valley Corporation vs Reliance Infrastructure Ltd
2023 Latest Caselaw 1975 Cal/2

OD 10


                            ORDER SHEET
                             AP/40/2020
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE


                     DAMODAR VALLEY CORPORATION
                                  VS
                     RELIANCE INFRASTRUCTURE LTD.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 9th August, 2023.



                                                                    Appearance:
                                                 Mr. Ratnanko Banerji, Sr. Adv.
                                                     Ms. Vineeta Meharia, Adv.
                                                         Mr. Amit Meharia, Adv.
                                                  Mr. Santanu Chatterjee, Adv.
                                                 Ms. Urmila Chakraborty, Adv.
                                                     Mr. Kanishk Kejriwal, Adv.
                                                  Ms. Paramita Banerjee, Adv.
                                                          Ms. Subika Paul, Adv.
                                                           Mr. Sayan Dey, Adv.
                                                              ...for the petitioner

                                                      Mr. Harish Salve, Sr. Adv.
                                                         Mr. J.J. Bhatt, Sr. Adv.
                                                         Mr. Tilok Bose, Sr. Adv.
                                                   Ms. Anjali Chandurkar, Adv.
                                                 Mr. Atanu Roy Chaudhuri, Adv.
                                                        Mr. Paritosh Sinha, Adv.
                                                      Ms. Shrayashee Das, Adv.
                                                        Mr. Rohit Banerjee, Adv.
                                                    Mr. Pushan Majumdar, Adv.
                                                            ...for the respondent

The Court: Arguments are concluded in this matter and the judgment is

reserved.

Both parties have prayed for indulgence to file additional notes of

arguments. The same may be filed by 16th August, 2023 as per the request of

both the parties.

(SHEKHAR B. SARAF, J.) B.Pal