Supreme Court - Daily Orders
Tata Power Delhi Distribution Ltd. ... vs Ramesh Kumar Rohilla on 1 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.35 COURT NO.5 SECTION XVII
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). 26557/2015
(Arising out of impugned final judgment and order dated 16/12/2014
in RP No. 1653/2014 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
TATA POWER DELHI DISTRIBUTION LTD.
(FORMERLY NORTH DELHI POWER LTD) Petitioner(s)
VERSUS
RAMESH KUMAR ROHILLA Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 27278/2015
(With Interim Relief and Office Report)
Date : 01/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. K. Datta, Adv.
Mr. Manish Srivastava, Adv.
Mr. Rahul Malhotra, Adv.
Mr. Birendra Kumar Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable within eight weeks.
(Gulshan Kumar Arora) (H.S. Parasher)
Signature Not Verified
Digitally signed by
Court Master Court Master
Gulshan Kumar Arora
Date: 2015.10.01
18:12:18 IST
Reason: