Supreme Court - Daily Orders
Ntpc Ltd. vs M/S. Deconar Services Pvt. Ltd. on 14 May, 2015
ITEM NO.110 REGISTRAR COURT. 1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
Civil Appeal No(s). 6483/2014
NTPC LTD. Appellant(s)
VERSUS
M/S DECONAR SERVICES P.LTD. Respondent(s)
WITH
C.A. No. 6484/2014
(With Interim Relief)
Date : 14/05/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms. Shaheen, Adv.
Mr. Puneet Taneja,Adv.
For Respondent(s)
Ms. Ritika Kumar, Adv.
Mr. S. Rajappa,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Common sole respondent to both the appeals herein has duly been served.
None of the parties has filed the statement of case. Time stipulated for the purpose has already expired. Otherwise also after the amendment in Supreme Court Rules, 2013, it is no more a mandate. Chronology of events already on record is presumed to have been accepted by the parties.
The appeal stands complete, in the given circumstances. Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.05.18 Registry to process to list the same before the Hon'ble 13:18:11 IST Reason: Court, as per rules.
(RACHNA GUPTA) Registrar