Supreme Court - Daily Orders
Deora Wires N Machines Pvt. Ltd. vs Gujarat Energy Transmission ... on 23 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman, Uday Umesh Lalit
ITEM NO.67 COURT NO.11 SECTION III
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). 28052/2017
(Arising out of impugned final judgment and order dated 10-04-2017
in AFO No. 98/2017 10-04-2017 in AFO No. 98/2017 passed by the High
Court of Gujarat at Ahmedabad)
DEORA WIRES N MACHINES PVT. LTD. Petitioner(s)
VERSUS
GUJARAT ENERGY TRANSMISSION CORPORATION LTD. (GETCO)Respondent(s)
(IA No.94684/2017-CONDONATION OF DELAY IN FILING and IA
No.94688/2017-CONDONATION OF DELAY IN REFILING and IA
No.122707/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
Date : 23-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Harin Rawal, Sr. Adv.
Mr. Nachiketa Joshi, AOR
Mr. Ujjawal Kumar, Adv.
For Respondent(s) Mr. S.P.Hasurkar, Adv.
Mr. Anshul Narayan, Adv.
Mr. Bhargav Hasurkar, Adv.
Mr. Prem Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
Signature Not Verified(SWETA DHYANI) Digitally signed by SWETA DHYANI Date: 2018.03.24 (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT 12:17:26 IST Reason: BRANCH OFFICER