Supreme Court - Daily Orders
Haryana Power Purchase Centre &Amp Anr vs M/S Puri Oil Mills Ltd &Ampamp; Anr on 8 October, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2014
(Diary No.23948 of 2014)
HARYANA POWER PURCHASE CENTRE & ANR. ...Appellant(s)
Vs.
M/S PURI OIL MILLS LTD & ANR. ...Respondent(s)
O R D E R
Delay condoned.
Upon hearing the learned counsel for the parties, we do not find any reason to interfere with the impugned order which is quite just and reasonable.
In addition, we do not find any substantial question of law in this appeal. The civil appeal is, accordingly, dismissed.
..............J. [ANIL R. DAVE] ..............J. [UDAY UMESH LALIT] New Delhi;
October 08, 2014.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.10.11 11:03:09 IST Reason: ITEM NO.21 COURT NO.3 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........../2014 (Diary No.23948/2014) HARYANA POWER PURCHASE CENTRE & ANR. Appellant(s) VERSUS M/S PURI OIL MILLS LTD & ANR. Respondent(s) (With appln.(s) for condonation of delay in filing appeal) Date : 08/10/2014 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Narender Hooda,Sr.Adv.
Mr. S.S. Hooda,Adv.
Dr. Monika Gusain,Adv.
For Respondent(s) Mr. Dushyant Dave,Sr.Adv.
Mr. Abhay A. Jena,Adv.
Ms. Bina Gupta,Adv.
Mr. Ranjit Raut,Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeal is dismissed in terms of the signed order.
(Sarita Purohit) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)