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M/S Star Wire (India) Vidyut Pvt Ltd vs Haryana Electricity Regulatory ... on 26 February, 2019

Bench: A.M. Khanwilkar, Ajay Rastogi

     ITEM NO.13                                 COURT NO.9               SECTION IV-B

                                   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).   8432/2017

     (Arising out of impugned final judgment and order dated 23-11-2016
     in FO No. 25337/2015 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     M/S STAR WIRE (INDIA) VIDYUT PVT LTD & ANR.                          Petitioner(s)

                                                       VERSUS

     HARYANA ELECTRICITY REGULATORY COMMISSION                            Respondent(s)


     Date : 26-02-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)
                                       Mr.    C.A. Sundaram, Sr. Adv.
                                       Ms.    Radhika Singh, Adv.
                                       Mr.    P. S. Sudheer, AOR
                                       Mr.    Rishi Maheshwari, Adv.
                                       Ms.    Anne Mathew, Adv.
                                       Mr.    Abhishek Gupta, Adv.
                                       Mr.    Jaafar Inayat, Adv.
                                       Mr.    Bharat Sood, Adv.
                                       Ms.    Shruti Jose, Adv.

     For Respondent(s)
                                       Mr. Pallav Mongia, AOR
                                       Mr.Mridul Chakravarty, Adv.


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

Heard learned counsel for the parties.

Arguments concluded.

Judgment reserved.

Reason: The written submissions be filed within two weeks.

(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)