Supreme Court - Daily Orders
M/S. Power Finance Corportion Ltd. vs M/S. Shree Maheshwar Hydel Power ... on 18 May, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).5028 OF 2018
M/S. POWER FINANCE CORPORATION LTD. ...APPELLANT(S)
VERSUS
M/S. SHREE MAHESHWAR HYDEL
POWER CORPORATION LIMITED & ORS. ...RESPONDENT(S)
O R D E R
1. Heard the learned counsel for the appellant and perused the relevant material.
2. We find no merit in this appeal. Admission is refused and the civil appeal is, accordingly, dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(R. BANUMATHI)
NEW DELHI
MAY 18, 2018
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.05.18
16:42:37 IST
Reason:
ITEM NO.15 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(s). 5028/2018
M/S. POWER FINANCE CORPORATION LTD. Appellant(s)
VERSUS
M/S. SHREE MAHESHWAR HYDEL POWER CORPORATION LIMITED & ORS. Respondent(s) (FOR ADMISSION and IA No.72101/2018-APPLICATION FOR SEEKING INTERIM ORDERS ) Date : 18-05-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Gopal Jain, Sr. Adv.
Mr. Deepak Khurana, Adv. Mr. Tejasv Anand, Adv.
Mr. Umesh Kumar Khaitan, AOR For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Ritin Rai, Adv.
Mr. Abhishek Puri, Adv. Mr. Ankur Sood, Adv.
Ms. Surbhi Gupta, Adv.
Mr. Santosh Krishnan, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)