Supreme Court - Daily Orders
Jai Prakash vs Bses Rajdhani Yamuna Power Ltd. on 23 July, 2014
Î ITEM NO.11 COURT NO.5 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 861/2012
(Arising out of impugned final judgment and order dated 04/07/2011
in LPA No. 647/2010 passed by the High Court of Delhi at N. Delhi)
JAI PRAKASH Petitioner(s)
VERSUS
BSES RAJDHANI YAMUNA POWER LTD.& ANR Respondent(s)
(for final disposal)
Date : 23/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Purnima Bhat ,Adv.
For Respondent(s) Mr. Sandeep Prabhakar, Adv.
Ms. Prerna Mehta ,Adv.
Mr. Vikas Mehta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no merits in the special leave petition. The special leave petition is dismissed.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2014.07.30
15:03:18 IST
Reason: