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Supreme Court - Daily Orders

M/S Star Wire (India) Vidyut Pvt Ltd vs Haryana Electricity Regulatory ... on 4 July, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 8432/2017

     ITEM NO.31                                     COURT NO.1                      SECTION IV-B

                                    S U P R E M E C O U R T O F           I N D I A
                                            RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (C) No. 8432/2017

     (Arising out of impugned final judgment and order dated 23-11-2016
     in CWP No. 25337/2015 (O&M) passed by the High Court Of Punjab &
     Haryana At Chandigarh)

     M/S STAR WIRE (INDIA) VIDYUT PVT LTD & ANR                                 Petitioners

                                                        VERSUS

     HARYANA ELECTRICITY REGULATORY COMMISSION                                  Respondent

     Date : 04-07-2018 This petition was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioners
                                        Ms.     Radhika Singh, Adv.
                                        Mr.     P.S. Sudheer, AOR
                                        Mr.     Rishi Maheshwari, Adv.
                                        Ms.     Anne Mathew, Adv.
                                        Ms.     Shruti Jose, Adv.

     For Respondent
                                        Mr. Pallav Mongia, AOR
                                        Mr. Sabyasachi Bhaduri, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Learned counsel for the respondent submits that he does not intend to file counter affidavit, and the counter affidavit filed by the respondent before the High Court may be taken up as his stand.

In view of the aforesaid, let the matter be listed for final disposal on 20.8.2018.

Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.07.04 16:48:46 IST Reason:

(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar