Supreme Court - Daily Orders
Tamil Nadu Electricity Board vs Cerc . on 18 February, 2014
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ITEM NO.20 REGISTRAR COURT.2 SECTION XVII
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 SUNIL THOMAS
CIVIL APPEAL NO(s). 1882 OF 2011
TAMIL NADU ELECTRICITY BOARD Appellant (s)
VERSUS
CERC & ORS. Respondent(s)
(With appln(s) for c/delay in re-filing appeal)
Date: 18/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Naresh Kumar,Adv.
For Respondent(s) Mr. Rajat Nair,Adv.
Mr. K.R. Sasiprabhu,Adv.
UPON hearing counsel the Court made the following
O R D E R
Appellant has not filed the process fee and spare copy in spite of last chance granted. However, I am inclined to grant four more weeks time subject to the condition that he takes steps and deposits a sum of Rs. 500/- in the Supreme Court Legal Services Committee as cost within four weeks. If the above conditions are not satisfied, list the matter before the Hon’ble Judge in Chambers for non-prosecution. If steps are taken, issue notice. Await return of notice.
List the matter on 9.7.2014.
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