Supreme Court - Daily Orders
Hari Chand (Dead) Through Legal ... vs National Thermal Power Corporation on 29 January, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.15 & 34 COURT NO.4 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 277/2018
(Arising out of impugned final judgment and order dated 18-11-2016
in FA No. 742/2012 passed by the High Court of Judicature at
Allahabad)
HARI CHAND (DEAD) THROUGH LEGAL REPRESENTATIVES & ORS. Petitioner(s)
VERSUS
NATIONAL THERMAL POWER CORPORATION & ANR. Respondent(s)
(IA No.9545/2018-CONDONATION OF DELAY IN FILING and IA
No.9547/2018-EXEMPTION FROM FILING O.T.)
WITH
DIARY NO.272/2018 (XI)
(WITH CONDONATION OF DELAY IN FILING and EXEMPTION FROM FILING
O.T.)
Date : 29-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Ms. Binu Tamta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Diary No.272/2018 be tagged along with Diary No.277/2018. Delay condoned.
Issue notice.
Tag with SLP (C) Nos.36281-36285/2016.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER Signature Not Verified ASSISTANT REGISTRAR Digitally signed by NARENDRA PRASAD Date: 2018.01.30 17:39:36 IST Reason: