Supreme Court - Daily Orders
Biomass Energy Developers Association vs Andhra Pradesh Electricity Regulatory ... on 17 September, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.44 COURT NO.5 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 Diary No(s). 37313/2014
BIOMASS ENERGY DEVELOPERS ASSO. AND ORS Appellant(s)
VERSUS
A P ELECTRICITY REGULATORY COMMISSION AND ORS Respondent(s)
(office report on default)
Date : 17/09/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Appellant(s) Mr. M.F. Philip, Adv.
Ms. Liz Mathur, Adv.
For M/s. MCLM & Co., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant prays and is allowed six weeks' time to cure the defects pointed out by the registry in its office report dated 24th July, 2015.
If the defects are not cured within the stipulated period, the appeal shall stand dismissed, without further reference to the Court..
Signature Not Verified Digitally signed by Om Parkash Sharma[LAYA RAWAT] [CHANDER BALA] Date: 2015.09.22 14:01:59 IST Reason: Signer card of Mr. Om Parkash Sharma, Court Master is being used by Ms. Laya Rawat,Sr.P.A. for UPLOADING PROCEEDINGS Sr. P.A. COURT MASTER (Chamber Matters -Court No.5) dated 17.9.2015.
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPEALLATE JURIDSICTION Civil Appeal ….........OF 2015 (Diary No. 37313/2014) BIOMASS ENERGY DEVELOPERS ASSO. AND ORS APPELLANT(S) VERSUS A P ELECTRICITY REGULATORY COMMISSION AND ORS RESPONDENT(S) O R D E R Learned counsel for the appellant prays and is allowed six weeks' time to cure the defects pointed out by the registry in its office report dated 24th July, 2015.
If the defects are not cured within the stipulated period, the appeal shall stand dismissed, without further reference to the Court..
....................... J. (Prafulla C.Pant) New Delhi;
Dated September 17, 2015