Supreme Court - Daily Orders
Bangalore Electricity Supply Co.Ltd. vs Wind World Wind Farms (Karnataka Ltd) on 8 August, 2014
À ITEM NO.17 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).6507/2010
BANGALORE ELECTRICITY SUPPLY CO.LTD. Appellant(s)
VERSUS
M/S ENERCON WIND FARMS LTD.& ANR. Respondent(s)
(Office report for directions)
Date : 08/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Appellant(s) Mr. Amit A. Pai, Adv.
Mr. Raghavendra S. Srivatsa ,Adv.
For Respondent(s) Mr. Himinder Lal ,Adv.
Ms. Rajni Ohri Lal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for change/amendment of cause title on behalf of the respondent-company is allowed.
Amended memo of parties be filed within one week from today.
(SANJAY KUMAR) (SUMAN JAIN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2014.08.12
11:19:26 IST
Reason: