Supreme Court - Daily Orders
Cg Power And Industrial Solution ... vs Centre For Development Of Telematics (C ... on 8 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.37 COURT NO.5 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. 2764/2019
(Arising out of impugned final judgment and order dated 22-01-2019
in FAOOS No. 10/2017 passed by the High Court of Delhi at New
Delhi)
CG POWER AND INDUSTRIAL SOLUTIONS LIMITED
(FORMERLY CROMPTON GREAVES LIMITED) Petitioner(s)
VERSUS
CENTRE FOR DEVELOPMENT OF TELEMATICS (C DOT) Respondent(s)
(FOR ADMISSION and I.R. and IA No.15319/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. C. A. Sundaram, Sr. Adv.
Mr. Prashanto Chandra Sen, Sr. Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Udyan Verma, Adv.
Ms. Shruti Jose, Adv.
Mr. Kaustubh Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(NIDHI AHUJA) (SANTOSH KUMAR) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.02.09 13:36:22 IST Reason: