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Supreme Court - Daily Orders

Bses Yamuna Power Limited vs Delhi Electricity Regulatory ... on 12 December, 2022

Bench: M.R. Shah, S. Ravindra Bhat

     ITEM NO.37                             COURT NO.5                 SECTION XVII

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Civil Appeal                No(s).   41-43/2022

     BSES YAMUNA POWER LIMITED & ANR.                                   Appellant(s)

                                                    VERSUS

     DELHI ELECTRICITY REGULATORY COMMISSION                            Respondent(s)

     (FOR ADMISSION )

     Date : 12-12-2022 These appeals were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE M.R. SHAH
                            HON'BLE MR. JUSTICE S. RAVINDRA BHAT


     For Appellant(s)                 Mr. Jai Deep Gupta, Sr. Adv.
                                       Mr. Dhruv Mehta, Sr. Adv.
                                      Mr. Anupam Varma, Adv.
                                      Mr. Buddy A. Ranganathan, Adv.
                                      Mr. Pukhrambam Ramesh Kumar, AOR
                                      Mr. Rahul Kinra, Adv.
                                      Mr. Aditya Ajay, Adv.
                                      Mr. Karun Sharma, Adv.
                                      Ms. Manu Tiwari, Adv.
                                      Mr. Aditya Gupta, Adv.
                                      Mr. Girdhar Gopal Khattar, Adv.
                                      Mr. Wahengbam Immanuel Meitei, Adv.

     For Respondent(s)                Mr. Pradeep Kant, Sr. Advocate
                                      Mr. Dhananjay Baijal, AOR
                                      Mr. Simranjeet Singh Rekhi, Adv
                                      Mr. Shubham Kumar, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

The matter is adjourned to 31.01.2023 to enable the learned counsel for the appellants to file rejoinder affidavit.



Signature Not Verified

Digitally signed by
Indu Marwah
Date: 2022.12.14

     (INDU MARWAH)
18:17:29 IST
Reason:                                                              (NISHA TRIPATHI)
     COURT MASTER (SH)                                              ASSISTANT REGISTRAR