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Uhl Power Company Ltd. vs The State Of Himachal Pradesh Multi ... on 14 July, 2015

     ITEM NO.93                               REGISTRAR COURT. 1                      SECTION XIV

                                      S U P R E M E C O U R T O F           I N D I A
                                              RECORD OF PROCEEDINGS


                                     BEFORE THE REGISTRAR MRS. RACHNA GUPTA

     Civil Appeal                    No(s).    10341/2011

     UHL POWER CO. LTD.                                                          Appellant(s)

                                                            VERSUS

     STATE OF HIMACHAL PRADESH                                                   Respondent(s)
     WITH
     C.A. No. 10342/2011
     (With Office Report)


     Date : 14/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                              Mr. Santosh Kumar,Adv.
                                              Ms. Pragati Neekhra,Adv.


     For Respondent(s)
                                              Mr. Suryanarayana Singh, Adv.
                                              Ms. Pragati Neekhra,Adv.
                                              Mr. Santosh Kumar, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service of the sole respondent is complete. Appellant has filed the statement of case but the respondent has not filed the same. Stipulated time for the purpose has already expired. After the amendment in Supreme Court Rules, 2013, it is no more a mandate and it is presumed that List of Dates already filed is considered by the respondent.

The appeal stands complete.

Registry to process to list the same before the Hon'ble 10:22:39 IST Reason:

Court, as per rules.

(RACHNA GUPTA) Registrar