Supreme Court - Daily Orders
Deepak Mohan Sethi Etc Etc vs Bses Rajdhani Power Ltd And Ors Etc on 13 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.38 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos.24001-24011/2014
(Arising out of impugned final judgment and order dated 06/05/2014
in LPA No. 308-LPA No. 328/2013 passed by the High Court Of Delhi
at New Delhi)
DEEPAK MOHAN SETHI ETC ETC Petitioner(s)
VERSUS
BSES RAJDHANI POWER LTD AND ORS ETC Respondent(s)
(With prayer for interim relief)
Date : 13/10/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.T.M. Rangaramanujam, Sr. Adv.
Mr. M. A. Chinnasamy, A.O.R.
Mr. Vimal Wadhwan, Adv.
For Respondent(s)
Mr. Abhay Kumar, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed as withdrawn.
[KALYANI GUPTA] [SHARDA KAPOOR] Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Kalyani Gupta Date: 2014.10.13 17:27:56 IST Reason: