Supreme Court - Daily Orders
Maharashtra State Electricity ... vs M/S. Datar Switchgear Ltd . on 21 February, 2014
ITEM NO.9 COURT NO.2 SECTION IX
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 (Civil) No(s).36266/2013
(From the judgement and order dated 19/10/2013 in AN No.166/2009 of The
HIGH COURT OF BOMBAY)
MAHARASHTRA STATE ELEC.DISTBN CO.LTD. Petitioner(s)
VERSUS
M/S. DATAR SWITCHGEAR LTD & ORS. Respondent(s)
(With appln(s) for PERMISSION TO FILE LENGTHY LIST OF DATES and prayer for
interim relief and office report ))
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Chandra Prakash,Adv.
Ms. Deepika Kalia, Adv.
Mr. Varun Aggrawal, Adv.
Mr. Ravi Prakash, Adv.
For Respondent(s) Mr. Rafique Dada, Sr. Adv.
Ms. Swati Deshpande, Adv.
Mr. Mukul Taly, Adv.
Mr. Jatin Zaveri,Adv.
Mr. Neel Kamal Mishra, Adv.
UPON hearing counsel the Court made the following
O R D E R
List the matter for final disposal on a non- miscellaneous day in the month of April 2014.
If the petitioner wishes to file rejoinder, it may do so within four weeks.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |