Supreme Court - Daily Orders
U.P. State Electricity Board Hathras vs M/S Hindustan Metal Works Hathras on 6 February, 2024
Bench: Pamidighantam Sri Narasimha, Aravind Kumar
ITEM NO.42 COURT NO.15 SECTION XI
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) Nos.10448-10449/2022
(Arising out of impugned final judgment and order dated 11-02-2022
in FAFO No. 310/1985 and FAFO No.326/1985 passed by the High Court
Of Judicature At Allahabad)
U.P. STATE ELECTRICITY BOARD HATHRAS Petitioner(s)
VERSUS
M/S HINDUSTAN METAL WORKS HATHRAS Respondent(s)
Date : 06-02-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Rakesh Uttamchandra Upadhyay, AOR
For Respondent(s) Mr. Sheyansh Jain, Adv.
Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Vedant Bharadwaj, Adv.
Ms. Apoorva Chauhan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard the matter in detail, we are not inclined to interfere with the impugned judgment(s) and order(s) passed by the High Court. Hence, the Special Leave Petitions are dismissed.
Pending application(s), if any, shall stand disposed of. (RASHMI DHYANI PANT) Signature Not Verified (NIDHI WASON) COURT MASTER (SH) Digitally signed by NEETA SAPRA Date: 2024.02.07 COURT MASTER (NSH) 16:40:07 IST Reason: