Supreme Court - Daily Orders
M/S Kkk Hydro Power Limited vs Himachal Pradesh State Electricity ... on 1 December, 2016
Bench: Arun Mishra, Adarsh Kumar Goel
ITEM NO.111 COURT NO.11 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). 3005/2015
M/S KKK HYDRO POWER LIMITED Appellant(s)
VERSUS
HIMACHAL PRADESH STATE ELECTRICITY BOARD & ORS. Respondent(s)
(With appln. (s) for bringing on record additional documents and
office report)
Date : 01/12/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. Raj Kumar Mehta,Adv.
Mr. Abishek Upadhyay, Adv.
Ms. Himanshi Andley, Adv.
For Respondent(s) Ms. Swapna Seshadri, Adv.
Mr. Nikunj Dayal,Adv.
Mr. Pramod Dayal, Adv.
Ms. Payal Dayal, Adv.
Mr. Pradeep Misra, Adv.
Mr. Suraj Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of Himachal Pradesh Electricity Regulatory Commission seeks permission to file an application for impleadment.
Permission granted.
Let application for impleadment be filed within a period of 7 days from today.
List the matter after three weeks.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.12.05 10:38:43 IST Reason: (SWETA DHYANI) (TAPAN KUMAR CHAKRABORTY) SR.P.A COURT MASTER