Supreme Court - Daily Orders
Kerala State Electricity Board Ltd vs Essar Power Mp. Ltd on 1 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4038 OF 2015
KERALA STATE ELECTRICITY BOARD LTD. APPELLANT(S)
VERSUS
ESSAR POWER MP. LTD & ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO.4210 OF 2015
NTPC VIDYUT VYAPAR NIGAM LTD. APPELLANT(S)
VERSUS
ESSAR POWER MP. LTD & ORS. RESPONDENT(S)
O R D E R
Vide Order dated October 01, 2015, the appellant(s) were directed to pay costs of Rs.5,00,000/- (Rupees five lakh only) to the Supreme Court Legal Services Committee within four weeks.
The Registry has indicated in the office report that the appellant(s) have not complied Signature Not Verified Digitally signed by Sukhbir Paul Kaur with the aforesaid directions. On the other Date: 2016.02.02 17:36:48 IST Reason: hand learned counsel for the appellant in Civil Appeal No.4038 of 2015 has filed an 2 application for direction praying for waiving of the costs imposed.
We are not inclined to waive the costs imposed upon the appellant(s). Accordingly, application for direction is dismissed and two weeks' further time is granted to the appellant(s) with effect from today to deposit the costs with the Supreme Court Legal Services Committee failing which Registry is directed to list the appeals before the Court for recovery of costs.
....................,J.
(RANJAN GOGOI) ....................,J.
(PRAFULLA C. PANT)
NEW DELHI
FEBRUARY 01, 2016
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ITEM NO.4 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 No(s). 4038/2015
KERALA STATE ELECTRICITY BOARD LTD Appellant(s)
VERSUS
ESSAR POWER MP. LTD & ORS Respondent(s)
(with office report for direction) WITH C.A. No. 4210/2015 (With Office Report for Direction) Date : 01/02/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Mr. Nikilesh Ramachandran,Adv.
Ms. Suparna Srivastava, Adv. For Respondent(s) Mr. Ravi Kishore, Adv.
Ms. Prerna Singh, Adv.
Mr. Guntur Prabhakar,Adv.
Mr. Vikas Upadhyay,Adv.
Mr. Yashish Chandra, Adv.
Mr. Alok Shankar, Adv.
Ms. Sharmila Upadhyay,Adv.
Mr. Pawan Upadhyay, Adv.
Mr. Nishant Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R Vide Order dated October 01, 2015, the appellant(s) were directed to pay costs of Rs.5,00,000/- (Rupees five lakh only) to the Supreme Court Legal Services Committee within four weeks.4
The Registry has indicated in the office report that the appellant(s) have not complied with the aforesaid directions. On the other hand learned counsel for the appellant in Civil Appeal No.4038 of 2015 has filed an application for direction praying for waiving of the costs imposed.
We are not inclined to waive the costs imposed upon the appellant(s). Accordingly, application for direction is dismissed and two weeks' further time is granted to the appellant(s) with effect from today to deposit the costs with the Supreme Court Legal Services Committee failing which Registry is directed to list the appeals before the Court for recovery of costs.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
(Signed order is placed on the file.)