Supreme Court - Daily Orders
Tata Power Distribution Ltd vs Delhi Electricity Regulatory ... on 1 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s). OF 2015 [D. NO. 25131/2013]
TATA POWER DELHI DISTRIBUTION LTD ...APPELLANT(S)
VERSUS
DELHI ELECTRICITY REGULATORY
COMMISSION & ANR ...RESPONDENT(S)
O R D E R
Heard learned counsel for the parties. Delay condoned.
All payments payable by the appellant to respondent No. 2 have already been released. In above view of the matter, the controversy which survives is only academic. That being the position, the issues of law are left open, while the civil appeal is dismissed.
As a sequel to the above, all the interlocutory applications stand disposed of.
...........................J. (JAGDISH SINGH KHEHAR) ..........................J. Signature Not Verified (R. BANUMATHI) Digitally signed by NEW DELHI, Sushil Kumar Rakheja Date: 2015.10.05 18:05:06 IST OCTOBER 1, 2015 Reason:
ITEM NO.49 COURT NO.4 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). 25131/2013 TATA POWER DELHI DISTRIBUTION LTD Appellant(s) VERSUS DELHI ELECTRICITY REGULATORY COMMISSION & ANR Respondent(s) (With appln. (s) for c/delay in filing SLP and c/delay in refiling SLP and office report) Date : 01/10/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Gopal Jain, Sr. Adv.
Mr. K. Dutta, Sr. Adv.
Mr. Vaibhav Choudhary, Adv. Mr. K. Batia, Adv.
Mr. Rahul Malhotra, Adv.
Mr. Birendra Kumar Mishra,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
As a sequel to the above, all the interlocutory applications stand disposed of.
(S. K. RAKHEJA) (RENUKA SADANA) COURT MASTER COURT MASTER (Signed order is placed on the file)