Supreme Court - Daily Orders
M/S Reliance Power Limited vs The State Of Uttar Pradesh on 29 July, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.21 COURT NO.7 SECTION XI
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). 17456/2019
(Arising out of impugned final judgment and order dated 15-04-2019
in MB No. 5024(M/B)/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
M/S RELIANCE POWER LIMITED Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 29-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Mukul Rohatgi,Sr.Adv.
Mr. Sajan Poovayya,Sr.Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Venkatesh,Adv.
Mr. Rishi Agrawala,Adv.
Ms. Aanchal Mullick,Adv.
Mr. Anshuman Srivastava,Adv.
Mr. Vikas Maini,Adv.
Mr. Nishant Rao,Adv.
Mr. Suhael Buttan,Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Mukul Rohatgi, learned senior counsel appearing on behalf of the petitioner.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2019.07.30 (MADHU BALA) 18:00:45 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER