Supreme Court - Daily Orders
M/S. Harison Hydel Construction Co. P. ... vs The H.P. State Electricity Board Ltd on 25 July, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2025
(@ Diary No(s). 30337/2025)
M/S. HARISON HYDEL CONSTRUCTION CO. P. LTD. Appellant(s)
VERSUS
THE H.P. STATE ELECTRICITY BOARD LTD. & ANR. Respondent(s)
O R D E R
1. Delay condoned.
2. Heard the learned counsel appearing for the appellant(s). Having considered the facts and circumstances of the case(s), we are of the opinion that the Appellate Tribunal for Electricity has not committed any error in law or fact.
3. The Civil Appeal is accordingly dismissed.
4. Pending application(s), if any, shall stand disposed of.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………………J. [ATUL S. CHANDURKAR] NEW DELHI;
JULY 25, 2025
Signature Not Verified
Digitally signed by
KAPIL TANDON
Date: 2025.07.29
18:34:36 IST
Reason:
ITEM NO.15 COURT NO.7 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 30337/2025 [Arising out of impugned final judgment and order dated 20-03-2025 in AN No. 109/2017 passed by the Appellate Tribunal for Electricity at New Delhi] M/S. HARISON HYDEL CONSTRUCTION CO. P. LTD. Petitioner(s) VERSUS THE H.P. STATE ELECTRICITY BOARD LTD. & ANR. Respondent(s) FOR ADMISSION IA No. 157652/2025 - CONDONATION OF DELAY IN FILING APPEAL IA No. 157653/2025 - STAY APPLICATION Date : 25-07-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :Mr. Arijit Maitra, Adv.
Mr. Sahil Chandra, AOR For Respondent(s) :Mr. Anand K. Ganesan, Adv.
Mr. Nikunj Dayal, AOR Mr. Pramod Dayal, Adv.
Mr. Amal Nair, Adv.
Ms. Devyani Prasad, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The Civil Appeal is dismissed in terms of the Signed Order.
3. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)
(Signed Order is placed on the file)