Supreme Court - Daily Orders
Dakshin Gujarat Vij Company Ltd. vs Amardeep Association on 20 March, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.4 COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2015 & 2/2015 in
Petition(s) for Special Leave to Appeal (C) No(s).73/2015
(Arising out of impugned final judgment and order dated 21/11/2014
in LPA No. 185/2013 passed by the High Court of Gujarat at
Ahmedabad)
DAKSHIN GUJARAT VIJ COMPANY LTD. Petitioner(s)
VERSUS
AMARDEEP ASSOCIATION & ORS. Respondent(s)
(for stay and exemption from filing O.T. and office report)
Date : 20/03/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ranjit Kumar, ASG
Mr. Pradeep Misra, AOR
Mr. Suraj Singh, Adv.
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. Ramesh Lal Bhatia, AOR
Mr. T.K.A. Padmanabhan, Adv.
Mr. K. Krishna Kumar, Adv.
Ms. Vasundhara Pathak Masoodi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. The impugned judgment and order dated 21.11.2014 passed by the High Court of Gujarat is stayed subject to Respondent No.1 furnishing a bank guarantee of 50% of the total dues.
It is made clear that the electricity will be supplied only on furnishing the aforesaid bank guarantee.
Such of those purchasers who wish to pay the amount due to the petitioner are permitted to do so. The petitioner will consider the case on merits and take a Signature Not Verified Digitally signed by decision on providing the electricity connection. Sanjay Kumar Date: 2015.03.21 13:13:33 IST Reason: Applications stand disposed of.
(SANJAY KUMAR-I) (JASWINDER KAUR)
COURT MASTER COURT MASTER