Supreme Court - Daily Orders
Rai Bahadur Shree Ram And Company Pvt Ltd vs Rural Electrification Corporation Ltd on 11 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1484 OF 2019
RAI BAHADUR SHREE RAM AND COMPANY PVT. LTD. Appellant(s)
VERSUS
RURAL ELECTRIFICATION CORPORATION LTD. & ORS. Respondent(s)
O R D E R
Heard learned counsel.
We do not find any merit in the appeal. The civil appeal stands dismissed.
Pending applications stand disposed of.
…………………………………………………………., J. [ ROHINTON FALI NARIMAN ] …………………………………………………………., J. [ VINEET SARAN ] New Delhi;
February 11, 2019.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.02.19 18:19:08 IST Reason: ITEM NO.26 COURT NO.5 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 No. 1484/2019 RAI BAHADUR SHREE RAM AND COMPANY PVT LTD Appellant(s) VERSUS RURAL ELECTRIFICATION CORPORATION LTD & ORS. Respondent(s)
(FOR ADMISSION and IA No.22036/2019-STAY APPLICATION and IA No.23493/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 11-02-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Anish Dayal, Adv.
Mr. N. S. Ahluwalia, Adv. Mr. Adhish Sharma, Adv. Mr. Syed Arsalan Abid, Adv. Mr. Neeraj Malik, Adv. Mr. Umesh Kumar Khaitan, AOR For Respondent(s) Mr. Tushar Mehta, SG.
Ms. Vanita Bhargava, Adv. Mr. Ajay Bhargava, Adv. Mr. Aseem Chaturvedi, Adv. Ms. Shweta Kabra, Adv. Ms. Wamika Trehan, Adv. M/S. Khaitan & Co., AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal stands dismissed in terms of the signed order.
(NIDHI AHUJA) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed order is placed on the file.]