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Jaisinh Parshottambhai Patel vs Essar Power Transmission Co. Ltd. . on 11 March, 2016

Bench: Jagdish Singh Khehar, C. Nagappan

     ITEM NO.29 & 54                         COURT NO.3                SECTION IX

                               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)......CC         No(s).
     4276/2016
     (Arising out of impugned final judgment and order dated 28/10/2015
     in LPA No. 1104/2013 passed by the High Court Of Gujarat At
     Ahmedabad)

     JAISINH PARSHOTTAMBHAI PATEL                                    Petitioner(s)

                                     VERSUS
     ESSAR POWER TRANSMISSION CO. LTD. AND ORS.         Respondent(s)
     (with appln. (s) for c/delay in filing slp)
     WITH
     SLP(C)...CC NO.4385/2016
     (with appln(s) for c/delay in filing SLP and office report)

     Date : 11/03/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                         HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)             Mr.   Shyam Divan, Sr. Adv.
                                   Mr.   Yatin N. Oza, Sr. Adv.
                                   Ms.   Bina Madhavan, Adv.
                                   Mr.   S.U.K. Sagar, Adv.
                                   Ms.   Apurva Kapadia, Adv.
                                   Ms.   Swati Vellodi, Adv.
                                   for   M/s. Lawyer S Knit & Co.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard learned counsel for the petitioners. Delay condoned.

No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.

Digitally signed by PARVEEN KUMAR Date: 2016.03.11

The special leave petitions are accordingly dismissed.

16:55:10 IST
Reason:




     (Renuka Sadana)                                      (Parveen Kr. Chawla)
      Court Master                                             AR-cum-PS