Supreme Court - Daily Orders
Madhya Pradesh Electricity Regulatory ... vs Bla Power Pvt. Ltd. Managing Director on 2 April, 2025
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 5733 OF 2018
MADHYA PRADESH ELECTRICITY REGULATORY COMMISSION
THROUGH DEPUTY DIRECTOR … APPELLANT
Versus
BLA POWER PVT. LTD. THR. MANAGING DIRECTOR & ORS. …RESPONDENTS
O R D E R
1. I.A. No. 32042 of 2025 has been filed by the
applicant/appellant seeking withdrawal of the matter.
2. Having heard learned counsel for the applicant/appellant
and on carefully perusing the averments made in the application,
I.A. No. 32042 of 2025 is allowed and the appeal is dismissed as
withdrawn.
.....................……...J.
(NONGMEIKAPAM KOTISWAR SINGH)
NEW DELHI;
APRIL 02, 2025.
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2025.04.03
18:16:42 IST
Reason:
ITEM NO.1703 COURT NO.3 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(s).5733/2018
MADHYA PRADESH ELECTRICITY REGULATORY COMMISSION
DEPUTY DIRECTOR Appellant(s)
VERSUS
BLA POWER PVT. LTD. MANAGING DIRECTOR & ORS. Respondent(s)
I.A no. 32042/2025 for withdrawal of the matter
IA No. 32042/2025 - FORMAL DISPOSAL
Date : 02-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
[IN CHAMBER]
For Appellant(s) Ms. Mandakini Ghosh, Adv.
Mr. Prajeet Ghosh, Adv.
Ms. Anindita Mitra, AOR
For Respondent(s) Ms. Divya Roy, AOR
Ms. Mrinal Gopal Elker, AOR
Mr. Vikas Bansal, Adv.
Mr. Chinmoy Chaitanya, Adv.
Mr. Aashish Anand Bernard, Adv.
Mr. Paramhans Sahani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 32042 of 2025 is allowed and the appeal is dismissed as withdrawn.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)