Supreme Court - Daily Orders
M.P Power Management Company Ltd vs M.P Biomass Energy Developers ... on 2 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
1
ITEM NO.36 COURT NO.11 SECTION XIV
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).
25150-25151/2017
(Arising out of impugned final judgment and order dated 02-08-2017
in RP No. 4/2017 20-03-2017 in AN No. 338/2016 passed by the
Appellate Tribunal For Electricity At New Delhi)
M.P POWER MANAGEMENT COMPANY LTD Petitioner(s)
VERSUS
M.P BIOMASS ENERGY DEVELOPERS ASSOCIATION & ORS. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 86790/2017
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
86797/2017 and IA No.1236/2018-CLARIFICATION/DIRECTION)
WITH
Diary No(s). 29702/2017 (IV-A)
(FOR CONDONATION OF DELAY IN FILING ON IA 96433/2017)
Date : 02-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Purushaindra Kaurav, Sr. Adv.
Mr. Mishra Saurabh, AOR
Mr. Ankit Kumar Lal, Adv.
Mr. Nitin Gaur, Adv.
Ms. Anuradha Mishra, Adv.
Mr. Varun Mohan, Adv.
For Respondent(s) Mr. C.A.Sundram Sr, Adv.
Ms. Swapna Seshadri, Adv.
Signature Not Verified
Mr. Nikunj Dayal, AOR
Digitally signed by
SHASHI SAREEN
Date: 2018.02.03
Mr. Pramod Dayal, Adv.
Ms. Payal Dayal, Adv.
13:31:06 IST
Reason:
Ms. Neha Garg, Adv.
Ms. Riya Luthra, Adv.
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Mr. Venktesh, Adv.
Mr. Vikas Maini, Adv.
Mr. Lakshmi Raman Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Post these matters on Thursday i.e. 23.08.2018.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER