Supreme Court - Daily Orders
Patel Engineering Ltd. Unity ... vs North Eastern Electric Power ... on 19 July, 2019
Bench: Chief Justice, Deepak Gupta, Aniruddha Bose
ITEM NO.20 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).13629-13631/2019
(Arising out of impugned final judgment and order dated 26-02-2019
in ARBA Nos.3, 4 & 5 of 2018 passed by the High Court Of Meghalya
At Shilong)
PATEL ENGINEERING LTD. UNITY INFRASTRUCTURE (JV) ETC. Petitioner(s)
VERSUS
NORTH EASTERN ELECTRIC POWER CORPN. LTD. (NEEPCO) Respondent(s)
Date : 19-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Mukul Rohatgi,Sr.Adv.
Mr. Abhishek Manu Singhvi,Sr.Adv.
Mr. Shyam Divan,Sr.Adv.
Mr. Ashish Bhan,Adv.
Mr. Mohit Rohatgi,Adv.
Mr. Ketan Gaur,Adv.
Mr. Rajendra Dangwal,Adv.
Mr. Syed Jafar Alam,AOR
For Respondent(s) Mr. Tushar Mehta,SG
Mr. Huzefa Ahmadi,Sr.Adv.
Ms. Liz Mathew,AOR
Mr. Karan Lahiri,Adv.
Mr. Raghav Shankar,Adv.
Mr. Kanu Agrawal,Adv.
Mr. Rohan Sharma,Adv.
Ms. Sonali Jain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the matters. The special leave petitions are, accordingly dismissed.
Signature Not Verified Digitally signed by Pending application, if any, shall stand disposed of. SARITA PUROHIT Date: 2019.07.20 12:28:23 IST Reason: (Anand Prakash) (Sarita Purohit) Branch Officer AR-cum-PS