Supreme Court - Daily Orders
Bajaj Electricals Limited vs M.P. Paschim Kshetra Vidyut Vitran Co. ... on 28 March, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.15 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 6819/2018
(Arising out of impugned final judgment and order dated 02-02-2018
in RP No. 158/2018 24-10-2017 in WP No. 8133/2016 passed by the
High Court Of M.P At Indore)
BAJAJ ELECTRICALS LIMITED Petitioner(s)
VERSUS
M.P. PASCHIM KSHETRA VIDYUT VITRAN CO. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.40157/2018-CONDONATION OF DELAY
IN FILING and IA No.40158/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 28-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Siddharth Mehta, Adv.
Mr. A.S. pal, Adv.
Mr. Syed Mehdi Imam, AOR
Mr. Atif Suhrawardy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
Issue notice, returnable in six weeks. The encashment of the bank guarantee by the respondent(s), already made will naturally be subject Signature Not Verified to the result of the present special leave Digitally signed by NEETU KHAJURIA Date: 2018.03.28 17:45:04 IST petitions/appeals.
Reason: (NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER