Supreme Court - Daily Orders
M/S Torrent Power Limited vs State Of U.P. And Ors on 7 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.45 COURT NO.2 SECTION XI
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). 9331/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 24-07-2014
IN WC NO. 37906/2014 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
M/S TORRENT POWER LIMITED PETITIONER(S)
VERSUS
STATE OF U.P. & ORS. RESPONDENT(S)
[I.A. NO.85404/2017 – APPROPRIATE ORDERS/DIRECTIONS]
Date : 07-09-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
For Respondent(s)
Mr. Nitin Singh, Adv.
Mr. Pulkit Manuja, Adv.
For Mr. Harsh V. Surana, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.85404 of 2017 has been filed on behalf of the petitioner stating that the contesting parties have settled the dispute in terms of settlement deed dated 25th July, 2017 which is annexed at Annexure P-1 to the said application.
In view of the above, the present Special Leave Petition is disposed of in terms of the settlement deed dated 25th July, 2017. Parties to give full effect to the said deed of settlement. Consequently, all pending Signature Not Verified Digitally signed by applications are also disposed of. VINOD LAKHINA Date: 2018.09.07 16:13:50 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER