Supreme Court - Daily Orders
U.P. Power Transmission Corporation ... vs M/S Noida Power Company Ltd.(Npcl) . on 7 January, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.18 COURT NO.7 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL DIARY NO.36060/2014
(Arising out of impugned final judgment and order dated 03/04/2014
in IA No. 131/2014 and IA No. 132/2014 in DFR No. 397/2014 passed
by the Appellate Tribunal For Electricity At New Delhi)
U.P. POWER TRANSMISSION CORPORATION LTD.
(UPPTCL) & ANR. APPELLANT (S)
VERSUS
M/S NOIDA POWER COMPANY LTD.(NPCL) & ORS. RESPONDENT (S)
(with appln. (s) for c/delay in re-filing appeal and condonation of
delay in filing appeal.)
Date : 07/01/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Alka Agrawal,Adv.
Ms. Rashmi Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The civil appeals are dismissed, in terms of the signed order.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.01.29 10:18:33 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO._________OF 2014 (DIARY NO.36060/2014) U.P. POWER TRANSMISSION CORPORATION LTD. (UPPTCL) & ANR. APPELLANT (S) VERSUS M/S NOIDA POWER COMPANY LTD.(NPCL) & ORS. RESPONDENT (S) O R D E R Delay condoned.
We have heard learned counsel for the appellants and perused the record. We do not see any cogent reason to entertain the appeals. The judgment impugned does not warrant any interference.
The Civil Appeals are dismissed.
….........................J. [ J. CHELAMESWAR ] ….........................J. [ ROHINTON FALI NARIMAN ] NEW DELHI JANUARY 07, 2015