Supreme Court - Daily Orders
Essar Power Gujarat Limited vs Gujarat Urja Vikas Nigam Ltd on 5 March, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8348 OF 2017
ESSAR POWER GUJARAT LIMITED APPELLANT(S)
VERSUS
GUJARAT URJA VIKAS NIGAM LTD & ANR. RESPONDENT(S)
O R D E R
The Civil Appeal is allowed to be withdrawn.
The Gujarat Electricity Regulatory Commission may decide the matter expeditiously.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [UDAY UMESH LALIT] NEW DELHI 5th March, 2018 Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.03.07 11:08:14 IST Reason: ITEM NO.53 COURT NO.10 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). 8348/2017 ESSAR POWER GUJARAT LIMITED Appellant(s) VERSUS GUJARAT URJA VIKAS NIGAM LTD & ANR. Respondent(s) (FOR [EXEMPTION FROM FILING C/C AND PLAIN COPY OF I/O] ON IA 45025/2017 FOR EX-PARTE STAY ON IA 45028/2017) Date : 05-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Mahesh Agarwal, Adv.
Ms. Neeha Nagpal, Adv.
Mr. E. C. Agrawala, AOR Mr. Rajesh Kumar, Adv.
For Respondent(s) Mr. G. Ramachandran, Adv.
Ms. Hemantika Wahi, AOR Ms. Jesal Wahi, Adv.
Ms. Shodhika Sharma, Adv.
Ms. Vishakha, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is allowed to be withdrawn.
The Gujarat Electricity Regulatory Commission may decide the matter expeditiously.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)