Supreme Court - Daily Orders
U.P. Power Corporation Limited ... vs Rakesh Doneria on 30 July, 2014
ò ITEM NO.67 COURT NO.9 SECTION XI
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)......CC NO(S).
4901/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18/04/2011
IN CMWP NO. 28504/2000 AND DATED 07/01/2014 IN RP NO. 314706/2013
PASSED BY THE HIGH COURT OF JUDICATURE AT ALLAHABAD)
U.P POWER CORPORATION LTD Petitioner(s)
VERSUS
RAKESH DONERIA & ORS Respondent(s)
I.A. NO. 1/2014(WITH C/DELAY IN FILING SLP AND OFFICE REPORT)
WITH
S.L.P.(C)...CC No. 7596/2014
(WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 30/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Amarendra Sharan, Sr. Adv.
Mr. Pradeep Misra, Adv.
Mr. Daleep Kr. Dhayani, Adv.
Mr. Suraj Singh, Adv.
For Respondent(s)
r-1 Mr. Rakesh Doneria, caveator-in-person
Mr. Pradeep Kumar Yadav, Adv.
Mr. Purvish Jitendra Malkan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned in both the Special Leave Petitions Issue notice in both the Special Leave Petitions, returnable on 11th November, 2014.
Respondent No.1- Rakesh Doneria has filed a caveat Signature Not Verified and pursuant to the intimation given to him by the Digitally signed by Vinod Lakhina Date: 2014.08.02 10:34:28 IST Reason: Registry, he has appeared in person. He has also filed Page No.1 of 2 an application for permission to argue the case personally in Special Leave Petition (Civil) No...CC 4901 of 2014. Application for permission, as sought for, is granted. Notice, therefore, is accepted by the first respondent in both the Special Leave Petitions.
Interim order passed earlier to continue.
[VINOD LAKHINA] [SNEH LATA SHARMA]
COURT MASTER COURT MASTER
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