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Bihar State Electricity Board (Now ... vs Chairman Rajasthan Micro And Small ... on 16 April, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 8782-8783/2018

     ITEM NO.21                                    COURT NO.1                       SECTION XV

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

                  Petition for Special Leave to Appeal (C) Nos. 8782-8783/2018

     (Arising out of impugned final judgment and order dated 24-11-2017
     in DBSAW Nos. 1541/2017 and 1540/2017 passed by the High Court Of
     Judicature For Rajasthan At Jaipur)

     BIHAR STATE ELECTRICITY BOARD (NOW
     SOUTH BIHAR POWER DISTRIBUTION COMPANY LTD.)                                  Petitioner

                                                      VERSUS

     CHAIRMAN RAJASTHAN MICRO AND SMALL
     ENTERPRISES FACILITATION COUNCIL & ANR.                                       Respondents

     (FOR ADMISSION and I.R. and IA No.48771/2018-EXEMPTION FROM FILING
     O.T.)

     Date : 16-04-2018 This matter was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner
                                        Mr.   C.A. Sundaram, Sr. Adv.
                                        Mr.   M.G. Ramachandran, Adv.
                                        Mr.   Navin Prakash, AOR
                                        Ms.   Meetu Singh, Adv.
                                        Mr.   Prakash Kumar, Adv.

     For Respondents


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

Issue notice, fixing a returnable date within eight weeks.

(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar