Supreme Court - Daily Orders
M/S Himchal Emta Power Limited vs Union Of India on 11 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.23 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 33919-33920/2018
(Arising out of impugned judgment and order dated 12-12-2018 in
LPA No. 588/2018 12-12-2018 in CM No. 43328/2018 passed by the High
Court Of Delhi At New Delhi)
M/S HIMCHAL EMTA POWER LIMITED Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.186191/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Abhimanyu Bhandari, Adv.
Ms. Roohina Dua, Adv.
Mr. Cheitanya Madan, Adv.
Ms. Rukhmini S. Bobde, Adv.
Mr. Kumar Shashank, Adv.
Mr. Naveen Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
In the meanwhile, there shall be stay of operation of the impugned judgment and order of the High Court.
Signature Not Verified(R. NATARAJAN) Digitally signed by R NATARAJAN Date: 2019.01.11 (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) 16:51:47 IST Reason: ASSISTANT REGISTRAR