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Madhya Pradesh Vidyut Mandal Abhiyanta ... vs Madhya Pradesh Power Management ... on 4 May, 2018

Bench: S.A. Bobde, L. Nageswara Rao

                     ITEM NO.11                  COURT NO.7                    SECTION IV-A

                                      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). 13621/2018

                     (Arising out of impugned final judgment and order dated
                     12-01-2018 in RP No. 452/2017, WA No. 1369/2013 passed by the
                     High Court Of M.P Principal Seat At Jabalpur)

                     MADHYA PRADESH VIDYUT MANDAL ABHIYANTA
                     SANGH & ANR.                                         Petitioner(s)

                                                        VERSUS

                     MADHYA PRADESH POWER MANAGEMENT COMPANY
                     LTD.& ORS.                                            Respondent(s)

                     (WITH     PRAYER      FOR     INTERIM      RELIEF     AND             IA
                     No.61543/2018-CONDONATION   OF   DELAY   IN    FILING   and           IA
                     No.61545/2018-EXEMPTION FROM FILING O.T. )

                     Date : 04-05-2018 These petitions were called on
                                          for hearing today.

                     CORAM :
                               HON'BLE MR. JUSTICE S.A. BOBDE
                               HON'BLE MR. JUSTICE L. NAGESWARA RAO

                     For Petitioner(s)     Mr. R.Venkataramani, Sr. Adv.
                                           Mr. Kumar Parimal, Adv.
                                           Mr. Aniruddha P. Mayee, AOR

                     For Respondent(s)


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

Delay condoned.

We see no ground to entertain these petitions. Accordingly, the special leave petitions are dismissed Consequently, pending application stands disposed of.

[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar