Supreme Court - Daily Orders
M/S. Ppn Power Generating Co. Ltd. vs Ppn (Mauritius) Co. on 26 February, 2014
B
ITEM NO.114 COURT NO.14 SECTION XII
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). 707 OF 2005
M/S. PPN POWER GENERATING CO. LTD. Appellant (s)
VERSUS
PPN (MAURITIUS) CO. & ANR. Respondent(s)
(With office report )
WITH SLP(C) NO. 20529 of 2005
(With appln.(s) for permission to submit additional document(s) and with
office report)
Date: 26/02/2014
This Appeal and petition were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Appellant(s)
Mr. Abhinav Aggrawal, Adv.
Mr. E.C. Agrawala, Adv.
For Respondent(s)
Ms. Anannya Ghosh, Adv.
M/S Suresh A. Shroff & Co.
UPON hearing counsel the Court made the following
O R D E R
The civil appeal and the special leave petition are disposed of as withdrawn in terms of the signed order.
[Nidhi Ahuja] [Phoolan Wati Arora] Court Master Assistant Registrar [Signed order is placed on the file.] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 707 OF 2005 M/S. PPN POWER GENERATING CO. LTD. ... Appellant(s) VERSUS PPN (MAURITIUS) CO. & ANR. ... Respondent(s) WITH SLP(C) NO. 20529 of 2005 O R D E R Mr. Abhinav Aggrawal, Advocate, states that he has been instructed by the appellant in Civil Appeal No. 707 of 2005 and by the petitioner in SLP (C)No. 20529 of 2005 to withdraw the appeal and petition respectively, as they have been rendered infructuous.
The civil appeal and the special leave petition are disposed of as withdrawn.
....................., J. [ JAGDISH SINGH KHEHAR ] ....................., J. [ M.Y. EQBAL ] New Delhi;
February 26, 2014.