Supreme Court - Daily Orders
Independent Gas Based Power Producers ... vs Union Of India . on 24 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.30 COURT NO.8 SECTION XIIA
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). 19991/2015
(Arising out of impugned final judgment and order dated 28/01/2015
in WP No. 39390/2012 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
INDEPENDENT GAS BASED POWER PRODUCERS ASSOCIATION & ORS.
Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With interim relief and office report)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Vikas Singh, Sr.Adv.
Ms. Garima Prashad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the learned senior counsel for the petitioners that against the very same policy impugned by the petitioners before the High Court, writ petition under Article 32 of the Constitution of India has been filed by the Farmers Association which has been entertained by this Court.
In view of the above, issue notice.
Tag with W.P.(C)No. 1022 of 2013.
Signature Not Verified Digitally signed by (MADHU BALA) (ASHA SONI) Madhu Bala Date: 2015.07.24 17:37:39 IST COURT MASTER COURT MASTER
Reason: