Supreme Court - Daily Orders
Tamil Nadu Electricity Board vs Powergrid Corpn. Of India Ltd . on 21 July, 2014
8 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NOS.3 & 4
IN
CIVIL APPEAL NO.4647 OF 2010
TAMIL NADU ELECTRICITY BOARD .....APPELLANT (S)
VERSUS
POWERGRID CORPN. OF INDIA LTD & ORS. ....RESPONDENT (S)
O R D E R
Perused the Office Report dated 19.07.2014. Appellant has filed one set of petition of appeal with process fee of Rs.10/- only instead of five sets. Hence, notice could not be issued to Respondent Nos.2 to 6 so far.
This shows that the appellant is not diligent in prosecuting the case.
In view of the above, I.A. Nos.3 and 4 for restoration of this appeal and condonation of delay in filing application for restoration respectively, are dismissed for non prosecution.
............................J [V. GOPALA GOWDA] Signature Not Verified Digitally signed by Sanjay Kumar Date: 2014.07.23 NEW DELHI;
16:46:41 IST
Reason: JULY 21, 2014.
ITEM NO.6 COURT NO.13 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).4647/2010 TAMIL NADU ELECTRICITY BOARD Appellant(s) VERSUS POWERGRID CORPN. OF INDIA LTD & ORS. Respondent(s) (Office report for directions) Date : 21/07/2014 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA [IN CHAMBER] For Appellant(s) Mr. B. Balaji ,Adv. For Respondent(s) Mr. Pramod Dayal ,Adv.
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
UPON hearing the counsel the Court made the following O R D E R I.A. Nos.3 and 4 for restoration of this appeal and condonation of delay in filing application for restoration respectively, are dismissed for non prosecution in terms of the signed order.
(SANJAY KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(Signed Order is placed on the file)