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M.P Power Management Company Ltd vs M.P Biomass Energy Developers ... on 11 September, 2017

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

                                                      1

      ITEM NO.57                             COURT NO.10                SECTION XIV

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

                                      Diary No(s). 27911/2017

      (Arising out of impugned final judgment and order dated 20-03-2017
      in AN No. 338/2016 and impugned order dated 2/8/2017 in RP.No.4/17
      passed by the Appellate Tribunal For Electricity at New Delhi)

      M.P POWER MANAGEMENT COMPANY LTD                                     Petitioner(s)

                                                    VERSUS

      M.P BIOMASS ENERGY DEVELOPERS ASSOCIATION & ORS.                     Respondent(s)

      (FOR CONDONATION OF DELAY IN FILING ON IA 86790/2017
      FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
      86797/2017)

      Date : 11-09-2017 This matter was called on for hearing today.

      CORAM :
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


      For Petitioner(s)               Mr. Mukul Rohtagi, Sr.Adv.
                                      Mr.P. Kaurav, AG (MP) Sr, Adv.
                                      Mr. Nitin Gour, Adv.
                                      Ms. Anuradha Mishra, Adv.
                                      Mr. Varun Mohan, Adv.
                                      Mr. Ankit Kr. Lal, Adv.
                                      Mr. Mishra Saurabh, AOR

      For Respondent(s)               Mr.   V. Giri, Sr.Adv.
           No.1                       Mr.   M.G. Ramachandran, Adv.
                                      Ms.   Swapna Seshadri,Adv.
                                      Mr.    Nikunj Dayal, AOR
                                      Mr.   Pramod Dayal, Adv.
                                      Ms.   Payal Dayal, Adv.


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

Signature Not Verified Delay condoned.

Issue notice.

Mr. Nikunj Dayal, learned advocate appears and takes  2 notice on behalf of respondent No.1.

Mr.Mukul Rohtagi learned senior counsel undertakes to serve the copy of petition on all the unserved respondents.

Mr. V. Giri learned senior counsel appearing on behalf of respondent No.1, raises preliminary objections as to the maintainability of this petition under Article 136 of the Constitution of India.

Two weeks' time is allowed for filing counter affidavit and two weeks' thereafter for filing rejoinder affidavit, if any.

List the matter for hearing on preliminary objections and merits on 30th October, 2017.

(USHA RANI BHARDWAJ)                                    (SAROJ KUMARI GAUR)
     AR CUM PS                                            BRANCH OFFICER