Supreme Court - Daily Orders
Timarpur Okhla Waste Management Co. ... vs Delhi Electricity Regulatory ... on 1 March, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.62 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 No(s). 1652/2016
TIMARPUR OKHLA WASTE MANAGEMENT CO. LTD. Appellant(s)
VERSUS
DELHI ELECTRICITY REGULATORY COMMISSION & ANR. Respondent(s)
WITH C.A. No. 218/2019
(IA No. 182418/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 182417/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) C.A. No. 1655/2016 Date : 01-03-2024 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Mr. Rimali Batra, Adv.
Mr. Anirudh Wadhwa, Adv. Mr. Atul Shankar Vinod, Adv. Mr. Rahul Sharma, Adv.
Mr. M. P. Vinod, AOR Ms. Molshree Bhatnagar, Adv. Mr. Mohit D. Ram, AOR Mr. Rishabh Sehgal, Adv. Mr. Deepak Thakur, Adv.
Mr. Anubhav Sharma, Adv.
For Respondent(s) Ms. Pritha Srikumar Iyer, AOR Mr. Abhyudaya Shishodia, Adv.
Mr. Arjun Krishnan, AOR Mr. Ankur Singh, Adv.
Mr. Amit Kapur, Adv.Signature Not Verified
Mr. Pukhrambam Ramesh Kumar, AOR Digitally signed by Anita Malhotra Date: 2024.03.02 Mr. Rahul Kinra, Adv.
14:38:26 IST Reason: Mr. Aditya Ajay, Adv.
Mr. Karun Sharma, Adv.1
Ms. Isnain Muzamil, Adv.
Ms. Anupam Ngangom, Adv. Ms. Rajkumari Divyasana, Adv.
UPON hearing the counsel the Court made the following O R D E R The notice has been issued in these appeals.
Therefore, these appeals shall be treated as admitted for final hearing.
Since the appeals are of the year 2016 and 2019, the same shall be listed for hearing on 25th September, 2024.
The parties are free to file brief written submissions, not exceeding five pages, along with common compilation of the decisions relied upon two weeks before the next date.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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