Supreme Court - Daily Orders
Punjab State Power Corp.Ltd.Jalandhar vs Gurmeet Kaur . on 19 September, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.3 COURT NO.10 SECTION IVB
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)....../2014
CC No(s). 8256/2014
(Arising out of impugned final judgment and order dated 16/12/2013
in LPA No. 2086/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
PUNJAB STATE POWER CORP.LTD.JALANDHAR Petitioner(s)
VERSUS
GURMEET KAUR & ORS. Respondent(s)
I.A. No. 1/2014 (With appln. (s) for c/delay in filing SLP)
Date : 19/09/2014 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Balaji Srinivasan,Adv.
Ms. Vaishali Dixit,Adv.
Ms. Vaishnavi,Adv.
Ms. Srishti Govil,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Purusant to our orders dated 3.7.2014 and 14.8.2014, the petitioner has filed an affidavit of undertaking dated 12.9.2014. In paragraph 4 of the said affidavit the petitioner has undertook to implement the order with reference to which the present impugned order came to be passed in the contempt petition being C.O.C.P. No.802/2014.
In the light of the present undertaking affidavit, subject to Signature Not Verified the petitioner's implementing the impugned order dated 16.12.2014 Digitally signed by Narendra Prasad Date: 2014.09.20 within fifteen days from today, we only relieve the petitioner from 11:29:51 IST Reason:
payment of costs of Rs.50,000/-. Failing compliance of the 1 directions contained in this order, the benefit granted under this order will automatically cease to operate and the special leave petition shall also stands dismissed on its own without further reference to the Court.
Subject to above, the special leave petition stands disposed of.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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