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Supreme Court - Daily Orders

North Eastern Electric Power Corp.Ltd. vs M/S Patel Engineering Ltd. on 3 February, 2014

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ITEM NO.42                  COURT NO.12              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 (Civil) No(s).20978/2013

(From the judgement and order dated 30/04/2010 in AP No.26/2008 of
The HIGH COURT OF GUWAHATI AT ASSAM)


NORTH EASTERN ELECTRIC POWER CORP.LTD.                Petitioner(s)

                   VERSUS

M/S PATEL ENGINEERING LTD.                        Respondent(s)
(With appln(s) for permission to file additional documents)

WITH
SLP(C) NO. 20962 of 2013
(With appln(s) for permission to file additional documents on
record, exemption from filing c/c of the impugned order and
permission to file lengthy list of dates and office report)
SLP(C) NO. 20968 of 2013
(With office report)
SLP(C) NO. 20971 of 2013
(With appln. for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record,
permission to file lengthy list of dates and office report)
SLP(C) NO. 29777 of 2013
(With appln. for exemption from filing c/c of the impugned order,
permission to file addl. documents, permission to file lengthy
list of dates and office report)


Date: 03/02/2014    These Petitions were called on for hearing today.


CORAM :
          HON’BLE MR. JUSTICE ANIL R. DAVE
          HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR



For Petitioner(s)         Mr. S.B. Sanyal,Sr.Adv.
                       Mr. Subhro Sanyal,Adv.
                          Mr. Kawaljeet Singh Bhatia,Adv.
                          Mr. Kumar Rajeev,Adv.
                                                                        ..2/-




                                          .2.

For Respondent(s)         Mr. Mukul Rohatgi,Sr.Adv.
                          Mr. Shyam Divan,Sr.Adv.
                          Mr. Ranjit Shetty,Adv.
                          Mr. Mahesh Agarwal,Adv.
                          Mr. Rishi Agrawala,Adv.
                       Mr. E.C. Agrawala,Adv.
                          Mr. Ankur Saigal,Adv.
                          Mr. Abhinav Agrawal,Adv.
           UPON hearing counsel the Court made the following
                               O R D E R

Upon hearing learned counsel we do not find much substance in the matters.

However, the learned counsel for the petitioner seeks permission to withdraw these Special Leave Petitions so as to file review application.

Permission is granted.

The Special Leave Petitions are dismissed as withdrawn.

|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar |