Supreme Court - Daily Orders
Madan vs North Delhi Power Ltd. on 14 October, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.15 COURT NO.1 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) No(s). 14560/2014
(Arising out of impugned final judgment and order dated
20/01/2014 in LPA No. 42/2014 passed by the High Court Of Delhi
At New Delhi)
MADAN & ORS Petitioner(s)
VERSUS
NORTH DELHI POWER LTD.& ORS Respondent(s)
(With office report)
Date :14/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Manjeet Chawla,Adv.
For Respondent(s) Mr. Subramonium Prasad, Sr. Adv.
Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv.
Mr. A.K. Panda, Sr. Adv.
Mr. Shadman Ali, Adv.
Mr. M.P. Gupta, Adv.
Mr. r.R. Rajesh, Adv.
Mr. D.S. Mahra,Adv.
Mr. S. Wasim A Qadri, Adv.
Mr. Jubair Ahmad Khan, Adv.
Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Mr. Saurabh Chopra, Adv.
Mr. Lakshmi Raman Singh,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Charanjeet Kaur Date: 2015.10.14 18:15:44 IST Adjourned by eight weeks.
Reason:[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar