Supreme Court - Daily Orders
A.P.Electricity Regulatory ... vs M/S Rvk Energy Pvt.Ltd . on 31 March, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.4936-4941 OF 2007
A.P.ELECTRICITY REGULATORY COMMISSION ... APPELLANT(S)
VS.
M/S. RVK ENERGY PVT.LTD & ORS. ... RESPONDENT(S)
O R D E R
Heard the learned counsel.
It has been brought to our notice that the validity of the impugned judgment had been challenged by the West Bengal Electricity Regulation Commission by filing Civil Appeal No.1079 of 2008. The said appeal has been dismissed by this Court on 2nd April, 2009.
In view of the above fact, we dismiss these appeals with no order as to costs. Pending applications stand disposed of.
............J. [ANIL R. DAVE] .................J. [SHIVA KIRTI SINGH] Signature Not Verified Digitally signed by SARITA PUROHIT .................J. Date: 2016.04.07 16:19:14 IST Reason: [ADARSH KUMAR GOEL] New Delhi;
31st March, 2016.
ITEM NO.103 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4936-4941/2007 A.P.ELECTRICITY REGULATORY COMMISSION Appellant(s) VERSUS M/S RVK ENERGY PVT.LTD AND ORS. Respondent(s) (With appln.(s) for stay and office report) Date : 31/03/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. K.V. Mohan,Adv.
Mr. K.V. Balakrishnan,Adv.
For Respondent(s) Mr. Gopal Chaudhary,Adv.
Ms. Liz Mathew,Adv.
Mr. M.F. Philip,Adv.
For M/s. MCLM & Co.,Advs.
Ms. K. Mamatha Choudary,Adv.(Not present) Ms. Sharmila Upadhyay,Adv.(Not present) UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed with no order as to costs in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)