Supreme Court - Daily Orders
M/S.Ravi Foods Pvt. Ltd. & Ors. Etc. Etc. vs A.P. Electricity Regulatory ... on 22 August, 2014
Bench: J. Chelameswar, A.K. Sikri
ITEM NO.26 + 56 COURT NO.9 SECTION XIIA
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) No(s).
21396-21397/2014
(Arising out of impugned final judgment and order dated 16/07/2014
in WP No. 19822/2014,16/07/2014 in WP No. 19821/2014 passed by the
High Court Of A.P At Hyderabad)
M/S.RAVI FOODS PVT. LTD. & ORS. ETC. ETC. Petitioner(s)
VERSUS
A.P. ELECTRICITY REGULATORY COMMISSION & ORS. ETC.
ETC.Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and office report)
WITH
S.L.P.(C)...CC No. 12767/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 21399/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 21615-21622/2014
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 21624/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 21928/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record and
Interim Relief and Office Report)
SLP(C)..CC No.13828/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C)NO.22665/2014
(With interim relief and office report)
SLP(C)NO.22677/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C)NO.22688-22693/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C)..CC 13447-13448/2014
Signature Not Verified
(With appln.(s) for c/delay in filing SLP and Office Report)
Digitally signed by
Om Parkash Sharma
Date: 2014.08.23
SLP(C)NO.22777-22779/2014
14:00:37 IST
Reason:
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C)NO.22781/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
Date : 22/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Y. Raja Gopala Rao ,Adv.
Mr. Challa Gunaranjan,Adv.
Ms. Y. Vismai Rao,Adv.
Mr. Hitendera Nath Rath,Adv.
Mr. Shuheer Reddy,Adv.
Mr. Sudhir Naagar ,Adv.
Mr. Vijay Kumar,Adv.
Mr. Mullapudi Rambabu,Adv.
M/s. M. Rambabu & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice in all matters.
In the meanwhile, no coercive action for recovering the FSA charges for the term April 2010 to June 2012 shall be taken.
List and tag with SLP(C)No.12398 of 2014 and connected matters.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER