Supreme Court - Daily Orders
M.P Power Management Company Ltd vs M.P Biomass Energy Developers ... on 26 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.4 COURT NO.11 SECTION XVII
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). 25150-
25151/2017
(Arising out of impugned final judgment and order dated 02-08-2017
in RP No. 4/2017 20-03-2017 in AN No. 338/2016 passed by the
Appellate Tribunal for Electricity at New Delhi)
M.P POWER MANAGEMENT COMPANY LTD Petitioner(s)
VERSUS
M.P BIOMASS ENERGY DEVELOPERS ASSOCIATION & ORS. Respondent(s)
Date : 26-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Purushaindra Kaurav, AG (M.P.)
Mr. Saurabh Mishra, Adv.
Ms. Anuradha Mishra, Adv.
Mr. Varun Mohan, Adv.
Mr. Mishra Saurabh, AOR
For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Ms. Swapna Seshadri, Adv.
Mr. Nikunj Dayal, AOR
Mr. Pramod Dayal, Adv.
Ms. Payal Dayal, Adv.
Ms. Neha Garg, Adv.
Mr. S. Venkatesh, Adv.
Mr. Varun Singh, Adv.
Mr. Vikas Maini, Adv.
Mr. Lakshmi Raman Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
On request, the matters are adjourned to 26th April, 2018. Learned counsel for the respondents has made a statement Signature Not Verified that Digitally signed by in the meanwhile respondents will not proceed with the SWETA DHYANI Date: 2018.03.27 execution.
17:19:34 IST Reason:(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER