Supreme Court - Daily Orders
M/S New Swadeshi Sugar Mills vs Bihar Electricity Regulatory ... on 5 September, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.28 COURT NO.7 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 Diary No(s). 19995/2014
M/S NEW SWADESHI SUGAR MILLS Appellant(s)
VERSUS
BIHAR ELECTRICITY REGULATORY COMMISSION AND ANR. Respondent(s)
(with application for condonation of delay in filing appeal)
Date : 05/09/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr. Kumar Rajesh Singh, Adv.
Mr. Pankaj Bhagat, Adv.
Mr. Praveen Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
These appeals have been filed under Section 125 of the Electricity Act, 2003. We find no ground for interference with the impugned order.
The appeals are accordingly dismissed.
(NEELAM GULATI) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file) Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.09.08 14:09:03 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOs. OF 2014 (Diary No(s). 19995/2014) M/S NEW SWADESHI SUGAR MILLS Appellant(s) VERSUS BIHAR ELECTRICITY REGULATORY COMMISSION AND ANR. Respondent(s) O R D E R Delay condoned.
These appeals have been filed under Section 125 of the Electricity Act, 2003. We find no ground for interference with the impugned order.
The appeals are accordingly dismissed.
...................J (JAGDISH SINGH KHEHAR) .....................J (ARUN MISHRA) NEW DELHI September 05, 2014