Supreme Court - Daily Orders
Dirk India Pvt.Ltd. vs Maharashtra State Elect. Gen. Co.Ltd. on 21 July, 2014
ô ITEM NO.205 COURT NO.2 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). 13688/2013
(Arising out of impugned final judgment and order dated 18/03/2013
in AN No. 114/2013,18/03/2013 in AP No. 355/2011,18/03/2013 in AN
No. 333/2012 passed by the High Court Of Bombay)
DIRK INDIA PVT.LTD. Petitioner(s)
VERSUS
MAHARASHTRA STATE ELECT. GEN. CO.LTD. Respondent(s)
(with appln. (s) for permission to file additional documents and
permission to file rejoinder affidavit and permission to file SLP
without c/copy as well as plain copy of impugned order and office
report)
(for final disposal)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Jatin Zaveri ,Adv.
Mr.Neel Kamal Mishra, Adv
For Respondent(s) Mr. Aniruddha P. Mayee ,Adv.
Mr.A.Selvin Raja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Call the matter after six weeks on a non-miscellaneous day for final disposal.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.07.22 10:34:54 IST Reason: