Supreme Court - Daily Orders
M/S. Delux Enterprises vs H.P. State Electricity Board Ltd. . on 24 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.18 COURT NO.8 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)......CC NO(S).
7038/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 21/10/2014
IN LPA NO. 125/2014 PASSED BY THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA)
M/S. DELUX ENTERPRISES PETITIONER(S)
VERSUS
H.P. STATE ELECTRICITY BOARD LTD. AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Aishwarya Bhati, Adv.
Mr. Hemendra Sharma, Adv.
Mr. Pawan Kr. Saini, Adv.
Ms. Madurima Ghosh, Adv.
Ms. Neha Meena, Adv.
Mr. T. Gopal, Adv.
Mr. Adarsh K. Tiwary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order dated 21st October, 2014 passed by the High court in LPA No.125 of 2014 shall remain stayed.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.04.24 15:16:15 IST Reason: [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER