Supreme Court - Daily Orders
Tamil Nadu Electricity Board vs Cerc . on 11 August, 2014
L IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1882 OF 2011
TAMIL NADU ELECTRICITY BOARD ... APPELLANT(S)
VERSUS
CERC & ORS. ...RESPONDENT(S)
O R D E R
By way of indulgence, further one week time is granted to comply with the directions issued by the Registrar of this Court vide Order dated 18.02.2014, failing which the appeal shall stand dismissed for non-prosecution without reference to the Court.
...........................J. (V. GOPALA GOWDA) New Delhi, August 11, 2014 Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.08.14 17:59:06 IST Reason: ITEM NO.33 COURT NO.12 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). 1882/2011 TAMIL NADU ELECTRICITY BOARD Appellant(s) VERSUS CERC & ORS. Respondent(s) (Office report on default) Date : 11/08/2014 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA [IN CHAMBER] For Appellant(s) Mr. S. Anand, Adv.
Ms. Shase, Adv.
Mr. B. Balaji, Adv.
Mr. Naresh Kumar ,Adv.
For Respondent(s) Mr. K. R. Sasiprabhu ,Adv.
UPON hearing the counsel the Court made the following O R D E R By way of indulgence, further one week time is granted to comply with the directions issued by the Registrar of this Court vide Order dated 18.02.2014, failing which the appeal shall stand dismissed for non-prosecution without reference to the Court.
(S.K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)