Gujarat Urja Vikas Nigam Limited (s) v. Amit Gupta And Others (s).

Factual and Procedural Background

This opinion is a brief procedural order. The court directed that the matter be listed in the third week of September 2020, permitted learned counsel for the parties to file a list of dates in the meantime, and allowed I.A. No. 9682/2020 to be withdrawn with liberty to take appropriate steps in accordance with law.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

This is a concise scheduling and case-management order. The court set a future listing date, allowed the parties to file a list of dates before the next hearing, and granted permission to withdraw I.A. No. 9682/2020 with liberty to take appropriate steps as per law. The order contains no substantive reasoning or determination on the merits of the matter.

Holding and Implications

LISTING ORDER AND WITHDRAWAL OF I.A. GRANTED

Direct effects:

• The matter is to be listed in the third week of September 2020.
• Parties are permitted to file a list of dates in the interim.
• I.A. No. 9682/2020 is permitted to be withdrawn, with liberty to take appropriate steps in accordance with law.

Implications: The case stands adjourned to the specified period for further proceedings. The withdrawal of the identified application occurs without any adjudication on its merits. The order is purely procedural and sets no new precedent.