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Knowledge Infrastructure Systems Pvt ... vs Maharashtra Power Generation Co. Ltd on 27 August, 2014

Bench: T.S. Thakur, R. Banumathi

         ITEM NO.601                            COURT NO.3                  SECTION IX

                                    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).23089/2014

         (Arising out of impugned final judgment and order dated 14/08/2014
         in WP No. 2003/2014 passed by the High Court Of Judicature at
         Bombay)

         KNOWLEDGE INFRASTRUCTURE SYSTEMS PVT LTD AND ORS                   Petitioner(s)

                                                      VERSUS

         MAHARASHTRA POWER GENERATION CO. LTD AND ANR                       Respondent(s)

         (With appln.(s) for exemption from filing C/C of the impugned
         judgment and interim relief)

         Date : 27/08/2014 This petition was called on for hearing today.

         CORAM :
                                  HON'BLE MR. JUSTICE T.S. THAKUR
                                  HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)              Mr.   Kapil Sibal,Sr.Adv.
                                        Mr.   Shyam Divan,Sr.Adv.
                                        Mr.   Saurabh Kirpal,Adv.
                                        Mr.   Ninad Laud,Adv.
                                        Ms.   Manali Singhal,Adv.
                                        Mr.   Santosh Sachin,Adv.
                                        Mr.   Gaurav Srivastav,Adv.
                                        Mr.   A.P. Singh,Adv.
                                        Ms.   Ranjeeta Rohtagi,Adv.

         For Respondent(s)              Dr.   Ashwini Kumar,Sr.Adv.
                                        Mr.   Huzefa Ahmadi,Sr.Adv.
                                        Mr.   Raghav Chadha,Adv.
                                        Ms.   Astha Sharma,Adv.
                                        Mr.   Sunil Fernandes,Adv.

                         UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard.

We do not see any merit in this special leave petition, which Signature Not Verified is hereby dismissed.

(Mahabir Singh) (VEENA KHERA) COURT MASTER COURT MASTER