Supreme Court - Daily Orders
Adani Green Energy (Tamil Nadu) Ltd vs Energy Watchdog on 4 May, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
(D. No. 9928/2017)
ADANI GREEN ENERGY (TAMIL NADU) LTD AND ORS Appellant(s)
VERSUS
ENERGY WATCHDOG AND ORS Respondent(s)
O R D E R
Delay condoned.
Heard Mr. K.V. Vishwanathan, learned Senior Counsel appearing for the appellants.
We find no merit in the Appeal.
The Appeal is dismissed with costs of Rs.25,000/-, to be paid to the Supreme Court Legal Services Committee within a period of 2 weeks from today.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (ROHINTON FALI NARIMAN) New Delhi;
May 04, 2017.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.05.09 17:14:58 IST Reason: ITEM NO.19 COURT NO.6 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). No(s). 9928/2017 ADANI GREEN ENERGY (TAMIL NADU) LTD AND ORS Appellant(s) VERSUS ENERGY WATCHDOG AND ORS Respondent(s)
(with appln. (s) for condonation of delay in filing appeal.) Date : 04/05/2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Hemant Singh, Adv.
Mr. Matrugupta Mishra, Adv. Mr. Malav Deliwala, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Himanshu Satija, Adv.
Mr. Nishant Kumar, Adv.
For Mr. E. C. Agrawala, AOR For Respondent(s) Mr. Prashant Bhushan, AOR Ms. Neha Rathi, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Heard Mr. K.V. Vishwanathan, learned Senior Counsel appearing for the appellants.
We find no merit in the Appeal. The Appeal is dismissed with costs of Rs.25,000/-, to be paid to the Supreme Court Legal Services Committee within a period of 2 weeks from today in terms of the signed order.
(R. NATARAJAN) (SUMAN JAIN)
Court Master Court Master
(Signed order is placed on the file)