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M/S Bhasin Associates P.Ltd. vs Delhi Jal Board on 3 November, 2014

Bench: Dipak Misra, Uday Umesh Lalit

         ITEM NO.201                          COURT NO.5                 SECTION XIV

                                   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 (C)               No(s).   2950/2010

         (Arising out of impugned final judgment and order dated 31/07/2009
         in IA No. 14909/2008 in SN No. 58-A/1995 passed by the High Court
         Of Delhi At N. Delhi)

         M/S BHASIN ASSOCIATES P.LTD. & ANR.                             Petitioner(s)

                                                    VERSUS

         DELHI JAL BOARD                                                 Respondent(s)

         (with appln. (s) for permission to file additional documents and
         interim relief and office report)

         [FOR FINAL DISPOSAL]

         Date : 03/11/2014 This petition was called on for hearing today.

         CORAM :
                             HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

         For Petitioner(s)
                                         Ms. Aruna Gupta,Adv.(NOT PRESENT)

         For Respondent(s)               Ms. Sadhana Sharma, Adv.
                                         Mr. V.S. Lakshmi, Adv.
                                         Mr. A. Venayagam Balan,Adv.


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

None appears for the petitioners.

Ms. Sadhana Sharma, learned counsel, appears for the respondent.

We dismiss the special leave petition for want Signature Not Verified of prosecution.

(RAJESH DHAM) (H.S. PARASHER) COURT MASTER COURT MASTER