Supreme Court - Daily Orders
Shri B.L..Malhotra vs Bses Rajdhani Power Ltd. on 2 July, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.24 COURT NO.2 SECTION XIV
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)...... of 2015
CC No(s). 9266/2015
(Arising out of impugned final judgment and order dated 14/10/2014
in RSA No. 270/2013 passed by the High Court Of Delhi At New
Delhi)
SHRI B.L..MALHOTRA Petitioner(s)
VERSUS
BSES RAJDHANI POWER LTD. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Anil Mittal,Adv.
Mr. V. S. Gupta,Adv.
Dr. Kailash Chand,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in this special leave petition, which is hereby dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.07.02 15:40:09 IST Reason: