Supreme Court - Daily Orders
M/S Sree Rayalaseema Alkalies & Allied ... vs A.P. Electricity Regulatory ... on 17 June, 2014
¦ ITEM NO.10 COURT NO.4 SECTION XI
IA
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).
14638-14639/2014
(Arising out of impugned final judgment and order dated 24/02/2014
in WP 20473 and 20505/2013 passed by the HIGH COURT OF A.P AT
HYDERABAD)
M/S SREE RAYALASEEMA ALKALIES & ALLIED CHEMICALS LTD, REP BY ITS
DEPUTY GEN. MANAGER ANUPAM SRIVASTAV Petitioner(s)
VERSUS
A.P. ELECTRICITY REGULATORY COMMISSION & ORS. Respondents(s)
(With prayer for exemption from filing c/c of the impu
gned
Judgment and Prayer for Interim Relief and Office Report)
WITH
SLP(C) No. 15205/2014
(With prayer for exemption from filing c/c of the impu
gned
Judgment and Prayer for Interim Relief and Office Report)
Date : 17/06/2014 These petitions were called on for hear
ing
today.
CORAM : HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
(Vacation Bench)
For Petitioner(s) Mr. Dinesh Dwevedi, Sr. Adv.
Mr. Manish Shanker, Adv.
Mr. Y. Kant, Adv.
Mr. Krishnan, Adv.
Mr. Sudhir Nagar, Adv.
Mr. Mohit Singh, Adv.
Mr. Mohan Prasaran, Sr. Adv.
Mr. V. Sridhar Reddy, Adv.
Mr. A. Ravinder, Adv.
Signature Not Verified
Digitally signed by
Mr. Abhijit Sengupta,Adv.
Sanjay Kumar
Date: 2014.06.20
11:49:26 IST
Reason:
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, no coercive action for recovering the FSA charges for the term April 2010 to June 2012 shall be taken. Tag with SLP (C) No. 12398 of 2014.
(MEENAKSHI KOHLI) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
2