Supreme Court - Daily Orders
M/S. Suryachakra Power Corporation ... vs Electricity Department, Rep. By Its ... on 22 July, 2016
ITEM NO.33 REGISTRAR COURT. 1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. CHIRAG BHANU SINGH
Civil Appeal No(s). 5958/2015
M/S. SURYACHAKRA POWER CORPORATION LIMITED Appellant(s)
VERSUS
ELECTRICITY DEPARTMENT AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents)
Date : 22/07/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Mukund P. Unny, Adv.
Mr. Ananga Bhattacharyya,Adv.
For Respondent(s)
Ms. Ruchi Sindhwani, Adv.
Mr. Mohit Paul,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos.1 and 2 have already filed the counter affidavit.
Respondent No.3 is duly served but none has put in appearance.
Parties have not filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
The matter stands complete.
Registry to process to list the same before the Hon'ble Court, as per rules.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.07.23 (CHIRAG BHANU SINGH) 12:48:04 IST Reason: Registrar