Supreme Court - Daily Orders
Think Gas Ludhiana Private Limited vs Petroleum And Natural Gas Regulatory ... on 13 September, 2021
Bench: S. Abdul Nazeer, Krishna Murari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 5659-5662 OF 2021
(Arising out of C.A. D.No. 19392 of 2021)
THINK GAS LUDHIANA PRIVATE LIMITED Appellant(s)
VERSUS
PETROLEUM AND NATURAL GAS REGULATORY BOARD & ORS. Respondent(s)
O R D E R
Permission to file Appeals is granted. We have heard learned counsel for the parties and perused the record. We do not see any cogent reason to entertain these appeals. The judgment impugned does not warrant any interference.
The Appeals are dismissed.
.............................J. ( S. ABDUL NAZEER) Signature Not Verified Digitally signed by Neelam Gulati Date: 2021.09.15 .............................J. 16:03:01 IST Reason: ( KRISHNA MURARI) NEW DELHI SEPTEMBER 13, 2021 2 ITEM NO.14 Court 6 (Video Conferencing) 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 Diary No(s). 19392/2021 (Arising out of impugned final judgment and order dated 06-08-2021 in AN No. 239/2020 AND IA No. 206/2021 IN DFR No. 1 of 2021,, IA No. 375/2021 IN DFR No. 4 of 2021 and IA No. 205/2021 IN DFR No. 467 of 2020 passed by the Appellate Tribunal For Electricity at New Delhi) THINK GAS LUDHIANA PRIVATE LIMITED Petitioner(s) VERSUS PETROLEUM AND NATURAL GAS REGULATORY BOARD & ORS. Respondent(s) ( IA No.110215/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.110222/2021-STAY APPLICATION and IA No.110212/2021-PERMISSION TO FILE APPEAL ) Date : 13-09-2021 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. C S Vaidyanathan, Sr. Adv.
Mr. Ashish Wad, Adv.
Mr. Piyush Joshi, Adv.
Ms. Tamali Wad, Adv.
Ms. Sumiti Yadava, Adv.
Mr. Sidharth Mahajan, Adv. Ms. Sukriti Jaggi, Adv.
Mr. Ajeyo Sharma, Adv.
Ms. Parminder Kaur, Adv. Ms. Manali Joshi,Adv.
Mr. Nitish Raj, Adv.
Mr. Akshay Nagarajan, Adv. M/S. J S Wad And Co, AOR For Respondent(s) Mr. Utkarsh Sharma, AOR Mr. Mukul Rohatgi, Sr. Adv. Mr. Ramji Srinivasan, Sr. Adv. Mr. Saurav Agrawal, Adv. Mr. Anshuman Chowdhary, Adv. Mr. Sahil Tagotra, AOR 3 UPON hearing the counsel the Court made the following O R D E R Permission to file Appeals is granted. The Appeals are dismissed in terms of the signed order. Pending application, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)