Supreme Court - Daily Orders
Bangalore Electricity Supply Co.Ltd. vs Wind World Wind Farms (Karnataka Ltd) on 10 January, 2014
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ITEM NO.11 COURT NO.14 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO. 7 IN
CIVIL APPEAL NO(s). 6507 OF 2010
BANGALORE ELECTRICITY SUPPLY CO.LTD. Appellant (s)
VERSUS
M/S ENERCON WIND FARMS LTD.& ANR. Respondent(s)
(With appln(s) for amendment of cause title and office report)
Date: 10/01/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
(IN CHAMBERS)
For Appellant(s)
Mr. Raghavendra S.Srivatsa,Adv.
For Respondent(s)
Mr.Himinder Lal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Respondent to file the reply to this application within four weeks’.
[SONIA KUMARI] [SNEH LATA SHARMA]
SR. P.A. COURT MASTER