Supreme Court - Daily Orders
Knowledge Infrastructure Systems Pvt. ... vs Maharashtra Power Generation Co, Ltd. ... on 6 August, 2014
r ITEM NO.602 COURT NO.3 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 (C) No(s).20996/2014
(Arising out of impugned final judgment and order dated 31/07/2014
in WP No. 2003/2014 passed by the High Court Of Bombay)
KNOWLEDGE INFRASTRUCTURE SYSTEMS PVT. LTD. AND ANR Petitioner(s)
VERSUS
MAHARASHTRA POWER GENERATION CO, LTD. ANR Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date: 06/08/2014 This petition was called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Kapil Sibal,Sr.Adv.
Mr. Shyam Divan,Sr.Adv.
Mr. Akhil Sibal,Adv.
Mr. Ninand L.,Adv.
Ms. Manali Singhal,Adv.
Mr. Surabh Kirpal,Adv.
Mr. Santosh Sachin,Adv.
Ms. Ranjeeta Rohatgi,Adv.
Mr. C.D. Mehta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The impugned order passed by the High Court is an interim order with which we do not propose to interfere at this stage. Signature Not Verified
The special leave petition is dismissed.
Digitally signed by Mahabir Singh Date: 2014.08.07 09:52:17 IST Reason: (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER