Supreme Court - Daily Orders
Gangotri Enterprises Ltd. vs Ntpc Tamil Nadu Energy Company Ltd. on 18 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.44 COURT NO.12 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 27318/2017
(Arising out of impugned final judgment and order dated 16-01-2017
in OMP No. 47/2016 and 21-08-2017 in RP No. 289/2016 passed by the
High Court Of Delhi At New Delhi)
GANGOTRI ENTERPRISES LTD. Petitioner(s)
VERSUS
NTPC TAMIL NADU ENERGY COMPANY LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.83755/2017-CONDONATION OF DELAY
IN FILING and IA No.83757/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.84042/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. B.Subramonium Prasad, Sr. Adv.
Mr. Prashant Kumar, Adv.
Mr. S.S.Sinha, Adv.
M/s. Ap & J Chambers, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by SHASHI SAREEN(SHASHI SAREEN) Date: 2017.09.19 16:57:34 IST (SAROJ KUMARI GAUR) Reason: AR CUM PS BRANCH OFFICER