Supreme Court - Daily Orders
M.P. State Electricity Board (Now Known ... vs N.T.P.C. Ltd . on 11 April, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5346 OF 2007
M.P. STATE ELECTRICITY BOARD (NOW KNOWN AS M.P.
POWER TRADING CO. LTD.) Appellant(s)
VERSUS
N.T.P.C. LTD & ORS. Respondent(s)
O R D E R
We have heard Mr. Pradeep Misra, learned Counsel appearing for the appellant at length.
Having regard to the facts of the case, we do not find any reason to interfere with the judgment dated 22.01.2007 passed by the Appellate Tribunal for Electricity, New Delhi in Appeal No. 89 of 2006.
In view of this, we find no merit in the appeal. Accordingly, the appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J NEW DELHI; (ROHINTON FALI NARIMAN) April 11, 2017.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.04.19 17:22:09 IST Reason: ITEM NO.103 COURT NO.6 SECTION XVII 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(s). 5346/2007
M.P. STATE ELECTRICITY BOARD (NOW KNOWN AS M.P. POWER TRADING CO. LTD.) Appellant(s) VERSUS N.T.P.C. LTD & ORS. Respondent(s) (with office report) Date : 11/04/2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Pradeep Misra, AOR Mr. Suraj Singh, Adv.
For Respondent(s) Mr. Pankaj Kr. Mishra, Adv.
Mr. A. S. Bhasme, AOR Mr. M.G. Ramachandran, Adv. Mr. K. V. Mohan, AOR Ms. Poorva Saigal, Adv.
Mr. Shubham Arya, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)