Supreme Court - Daily Orders
Delhi Elect. Regult. Commission vs Bses Rajdhani Power Ltd. on 29 April, 2014
RITEM NO.14 COURT NO.7 SECTION XVII/X
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. 884 OF 2010
DELHI ELECTRICITY REGULATORY COMMISSION Appellant (s)
VERSUS
B.S.E.S RAJDHANI POWER LTD. & ORS. Respondent(s)
(With appln(s) for vacating interim order and c/delay in filing
counter affidavit and c/delay in filing rejoinder and
permission to file additional documents and directions and
office report)
[FOR FINAL DISPOSAL]
WITH
Civil Appeal NO. 980 of 2010
(With appln.(s) for stay and c/delay in filing rejoinder and
c/delay in filing counter affidavit and directions and
permission to file additional documents and vacating interim
order and office report)
[FOR FINAL DISPOSAL]
Civil Appeal NO. 1854-1855 of 2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and office report)
[FOR FINAL DISPOSAL]
W.P(C) NO. 104 of 2014
(With appln.(s) for interim relief)
[FOR FINAL DISPOSAL]
W.P(C) NO. 105 of 2014
(With appln.(s) for interim relief)
[FOR FINAL DISPOSAL]
Civil Appeal NO. 4010 of 2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment)
Civil Appeal NO. 4011 of 2014
(With appln.(s) for ex-parte stay and exemption from filing c/c
of the impugned judgment and office report)
Civil Appeal NO. 4013 of 2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and office report)
Page No. 1 of 3
Civil Appeal NO. 4012 of 2014
(With appln.(s) for ex-parte stay and exemption from filing c/c
of the impugned judgment)
Civil Appeal No.9003-9004/2011
(With appln.(s) for vacating interim order and directions and
office report)
[FOR FINAL DISPOSAL]
Date: 29/04/2014 These Appeals were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Parties (s) Mr. Subramonium Prasad, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. U.U. Lalit, Sr. Adv.
Mr. Anupam Varma, Adv.
Mr. Vishal Anand, Adv.
Mr. Gaurav Dudeja, Adv.
Mr. Pukhrambam Ramesh Kumar, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Ms. Tarunima Vijara, Adv.
for M/s Suresh A. Shroff & Co.
Mr. K.K. Venugopal, Sr. Adv.
Mr. L. Nageswara Rao, ASG.
Mr. M.G. Ramachandran, Adv.
Mr. K.V.Mohan, Adv.
Mr. Swetketu Mishra, Adv.
Mr. Siddhartha Chowdhury, Adv.
Mr. Siddharth Luthra, ASG
Mr. S. Wasim A. Qadri, Adv.
Mr. Harsha, Adv.
Mr. Zaid Ali, Adv.
Mr. Lakshmi Raman Singh, Adv.
Mr. M.G. Ramachandran, Adv.
Mr. Pramod Dayal, Adv.
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
Page No. 2 of 3
UPON hearing counsel the Court made the following
O R D E R
List the matters on 1st May, 2014 at 10.30 a.m. as Item No.1 (VINOD LAKHINA) (INDU BALA KAPUR) COURT MASTER COURT MASTER Page No. 3 of 3