Supreme Court - Daily Orders
Government Of Nct Of Delhi vs North Delhi Power Ltd. (Now Tata Power ... on 1 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP CC 8806/15
1
ITEM NO.42 COURT NO.5 SECTION IIIA
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)......CC 8806/2015
(Arising out of impugned final judgment and order dated 09/12/2013
in LPA No. 2630/2005 passed by the High Court of Delhi at New
Delhi)
GOVERNMENT OF NCT OF ELHI Petitioner(s)
VERSUS
NORTH DELHI POWER LTD AND ANR Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 01/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mrs. Avnish Ahlawat, Adv.
Dr. Monika Gusain, AOR
Mr. Hari Om Yaduvanshi, Adv.
Mrs. Geeta Singh, Adv.
For Respondent(s) M<r. Dhruv Mehta, Sr. Adv.
Mr. Anupam Varma, Adv.
Mr. Nikhil Sharma, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Samit H., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.07.01 17:17:27 IST Reason: Issue notice on the application for condonation of delay, as also on the merits of the special leave petition. SLP CC 8806/15 2 As Mr. Dhruv Mehta, learned senior counsel, along with Mr. Pukhrambam Ramesh Kumar, learned counsel, has entered appearance on behalf of the respondent No.1, no further notice need be issued. As far as the respondent No.2, Municipal Corporation of Delhi, is concerned, let steps be taken for effecting service. Registry is directed to fix a returnable date within eight weeks.
Tag with Civil Appeal No.5653 of 2014.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master