Supreme Court - Daily Orders
Chhattisgarh State Power Distribution ... vs Chhattisgarh State Electricity ... on 14 August, 2015
Bench: M.Y. Eqbal, C. Nagappan
CORRECTED
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.D18349 OF 2015
CHHATTISGARH STATE POWER DISTRIBUTION CO. LTD. APPELLANT
VERSUS
CHHATTISGARH STATE ELECTRICITY REGULATORY
COMMISSION AND ORS. RESPONDENTS
O R D E R
Delay condoned.
This appeal is directed against the impugned judgment and order dated 03.03.2015 passed by the Appellate Tribunal for Electricity, New Delhi, in Appeal No.147/2014.
We have heard learned counsel appearing for the appellant and perused the record.
In our considered view, we do not find any substantial question of law involved in this appeal, and that there is no legal infirmity in the impugned judgment and order warranting our interference under Section 125 of the Electricity Act, 2003. The appeal is dismissed accordingly.
.....................J [M. Y. EQBAL] Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.09.10 10:33:19 IST Reason: .....................J [C. NAGAPPAN] NEW DELHI;
AUGUST 14, 2015.
ITEM NO.27 COURT NO.10 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.D18349/2015
CHHATTISGARH STATE POWER DISTRIBUTION CO. LTD. Appellant(s)
VERSUS
CHHATTISGARH STATE ELECTRICITY REGULATORY COMMISSION AND ORS. Respondent(s) (With appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal.) Date : 14/08/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE C. NAGAPPAN For Appellant(s) Mr. Ram Swarup Sharma,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order. As a sequel to the above, interlocutory application for exemption from filing official translation is disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master