Supreme Court - Daily Orders
Deora Wires N Machines Pvt. Ltd. vs Gujarat Energy Transmission ... on 13 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.23 COURT NO.12 SECTION III
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). 28052/2017
(Arising out of impugned final judgment and order dated 10-04-2017
in AFO No. 98/2017 10-04-2017 in AFO No. 98/2017 passed by the High
Court Of Gujarat At Ahmedabad)
DEORA WIRES N MACHINES PVT. LTD. Petitioner(s)
VERSUS
GUJARAT ENERGY TRANSMISSION CORPORATION LTD. (GETCO)Respondent(s)
(FOR ADMISSION and I.R. and IA No.94684/2017-CONDONATION OF DELAY
IN FILING and IA No.94688/2017-CONDONATION OF DELAY IN REFILING)
Date : 13-11-2017 This petition 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. Nachiketa Joshi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the petitioner seeking adjournment, list the matter after two weeks.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2017.11.13
16:55:48 IST
Reason: