Coal India Limited And Others v. Madhya Pradesh Power Generating Co. Ltd.

Shri Gopal Subramaniam and Shri Ramji Srinivasan, Sr. Advocates with Shri Harman Singh Sandhu, Shri Yaman Verma, Ms. Sara Sundaram and Shri Toshit Shandilya, Advocates in Appeal No. 01 of 2014 and Appeal Nos. 44-47 of 2014 and Advocates for Respondent in Appeal Nos. 49/2014 and 70/2014

Shri Harman Singh Sandhu, Shri Yaman Verma, Ms. Mehrunissa Anand and Shri Toshit Shandilya, Advocates in Appeal Nos. 80/2014 and 52/2015

Shri Varun K. Chopra, Advocate for Respondent No. 2 in Appeal No. 44-47 of 2014 and Advocates in Appeal No. 49/2014

Shri Dheeraj Manchanda, Advocate for Respondent No. 4 in appeal No. 44-47/2014 and in Appeal No. 70/2014

Shri Pallav Shishodia, Senior Advocate with Shri Rishad A. Chowdhury, Advocate No. 1 Competition Commission of India (CCI) Ms. Radhika Sharma, Advocate for Respondent No. 2 in Appeal No. 80/2014

Shri Rishad A. Chowdhury, Advocate No. 1, CCI in Appeal No. 80/2014 and 52/2015

Shri Gaurav Mitra assisted by Shri Jayesh Bhairava and Ms. Deepali Dwevedi, Advocates No. 3 in appeal No. 01/2014

Shri Sanjay Sen, Senior Advocate with Shri Matrugupta Mishra and Shri Tabrez, Advocate for R-2 in Appeal No. 01/2014