Supreme Court - Daily Orders
Bidul Goswami vs The North Eastern Electric Power ... on 14 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.15 COURT NO.7 SECTION XIV
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).19957/2022
(Arising out of impugned final judgment and order dated 01-11-2022
in WA No.38/2022 passed by the High Court Of Meghalya At Shilong)
BIDUL GOSWAMI Petitioner(s)
VERSUS
THE NORTH EASTERN ELECTRIC POWER CORPORATION
LIMITED (IN SHORT NEEPCO) & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.166899/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 14-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Manish Goswami, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti service, in addition to ordinary process is permitted. In the meanwhile and until the next date, operation and effect of the impugned order dated 01.11.2022 shall remain stayed and thereby, the earlier order dated 18.10.2022 passed by the learned Single Judge in W.P.(C) No.423 of 2022 shall remain in operation.
List this matter after two weeks.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.11.14 (GAGANDEEP SINGH CHADHA) 15:05:14 IST Reason: (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)