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Rural Electrification Corporation ... vs Shri Ravi Sawlani on 27 November, 2024

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.12                              COURT NO.13                 SECTION XIV

                                   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)                   No(s).   23944/2011

     [Arising out of impugned final judgment and order dated 27-05-2011
     in WP No. 3082/1996 passed by the High Court of Delhi at New Delhi]

     RURAL ELECTRIFICATION CORPORATION LTD.
     THROUGH ITS CHAIRMAN & ANR.                                         Petitioner(s)

                                                    VERSUS

     SHRI RAVI SAWLANI                                                   Respondent(s)

     WITH

     SLP(C) No. 11103/2012 (XIV)
     (FOR ON IA 77733/2012
     FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2/2012

     FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA 3/2012
     IA No. 3/2012 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
     IA No. 2/2012 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 27-11-2024 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)                 Mr. Shankar Divate, AOR
                                       Mr. L.B.rai, Adv.
                                       Mr. Kartik Rai, Adv.
                                       Mr. Satvik Rai, Adv.

                                       Mrs. B. Sunita Rao, AOR
                                       Mrs. B Sunita Rao, Adv.
                                       Mr. Gunmaya Mann, Adv.

     For Respondent(s)                 Mrs. B. Sunita Rao, AOR
                                       Mrs. B Sunitarao, Adv.
                                       Mr. Gunmaya Mann, Adv.

                                       Mr. Shankar Divate, AOR
Signature Not Verified
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Digitally signed by KAPIL TANDON Date: 2024.11.27 18:29:01 IST Reason:

1. Heard the learned counsel appearing for the petitioners.

2. We are not inclined to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave Petitions are dismissed.

3. Pending application(s), if any, shall stand disposed of.

(KAPIL TANDON)                                          (NIDHI WASON)
COURT MASTER (SH)                                     COURT MASTER (NSH)




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