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Supreme Court - Daily Orders

Energy Watchdog vs Central Electricity Regulatory ... on 16 January, 2017

Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman

     ITEM NO.801                   COURT NO.6                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).   5399-5400/2016

     ENERGY WATCHDOG                                         Appellant(s)

                                          VERSUS

     CENTRAL ELECTRICITY REGULATORY COMMISSION               Respondent(s)
     AND ORS. ETC.

     (With appln.(s) for exemption from filing c/c of the impugned
     Judgment and permission to place addl. documents on record and stay
     and office report)
     (For final disposal)

     WITH
     C.A. No. 5347/2016
     (With appln.(s) for exemption from filing c/c of the impugned
     Judgment and appln.(s) for directions and appln.(s) for permission
     to file additional documents and Office Report)

     C.A. No. 5348/2016
     (With appln.(s) for directions and appln.(s) for permission to file
     additional documents and Office Report)

     C.A. No. 5364/2016
     (With Office Report)

     C.A. No. 5346/2016
     (With appln.(s) for exemption from filing c/c of the impugned
     Judgment and appln.(s) for directions and appln.(s) for permission
     to file additional documents and Office Report)

     C.A. No. 5351-5352/2016
     (With appln.(s) for exemption from filing c/c of the impugned
     Judgment and appln.(s) for ex-parte stay and Office Report)

     C.A. No. 5415/2016
     (With appln.(s) for stay and Office Report)

     C.A. No. 9643-9644/2016
     (With Office Report)

     C.A. No. 9635-9642/2016
     (With Office Report)
Signature Not Verified

Digitally signed by
VISHAL ANAND
Date: 2017.01.17
     Date: 16/01/2017 These appeals were orally mentioned for hearing
17:34:57 IST
Reason:

     today.
                                  -2-
CORAM :
          HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

For Appellant(s)
                      Mr. Pranav Sachdeva, AOR

                     Mr. M.G. Ramachandran, Adv.
                     Mr. K. V. Mohan, AOR
                     Ms. Ranjitha Ramachandran, Adv.

                     Mr. Anand Ganesan, Adv.
                     Mr. Nikunj Dayal, AOR

                      Mr. Anup Jain, AOR

                      Mr. Raj Kumar Mehta, AOR

                      Mr. Pukhrambam Ramesh Kumar, AOR
For Respondent(s)
                      Mr. Nikhil Nayyar, AOR

                      Mr. Prashant Bhushan, AOR

                      Mr. Pukhrambam Ramesh Kumar, AOR

                     Mr.   Tushar Mehta, ASG (N.P.)
                     Mr.   G. Umapathy, Adv.
                     Mr.   Rakesh K. Sharma, AOR
                     Mr.   Aditya Singh, Adv.

                     Mr. Harish N. Salve, Sr. Adv.
                     M/s. Karanjawala & Co.

                     M/s. Udit Kishan & Associates

                      Mr. Sidharth Sethi, AOR

                     Mr. E.C. Agrawala, AOR

                     Ms. Hemantika Wahi, AOR

                     Mr. Sumit Kumar, AOR

                     Mr. Vikas Upadhyay, AOR

                     Udita Singh, AOR
                                 -3-

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

On the prayer made by Mr. Harish N. Salve, learned Senior counsel appearing for the respondent(s), list the Civil Appeals on Wednesday, the 18th January, 2017 as Part-Heard. The Registry is directed to update the data base without fail so that all the names of the learned Advocates-on-Record and the applications which are shown in the Cause List appear in the matters.

    (VISHAL ANAND)                           (SNEH LATA SHARMA)
     COURT MASTER                               COURT MASTER