Supreme Court - Daily Orders
Maharashtra State Electricity ... vs Maharashtra Electricity Regulatory ... on 15 September, 2016
Author: Arun Mishra
Bench: Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2016
(D.No. 14929/2016)
Maharashtra State Electricity Distribution
Company Limited ..Appellant
versus
Maharashtra Electricity Regulatory
Commission and another ..Respondents
O R D E R
Perused the office report.
Let defects pointed out by the Registry be cured, by the learned counsel for the appellant, within a period of four weeks from today, failing which the appeal shall stand dismissed for non-prosecution, without further reference to the Bench.
….....................J. [ARUN MISHRA] NEW DELHI;
SEPTEMBER 15, 2016.
Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.09.16 17:09:00 IST Reason: ITEM NO.63 IN COURT NO.3 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(s). 14929/2016 MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD Appellant(s) VERSUS MAHARASHTRA ELECTRICITY REGULATORY COMMISSION AND ANR Respondent(s) (office report on default) Date : 15/09/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA [IN CHAMBER] For Appellant(s) Mr. Raj Kumar Parashar, Adv.
Ms. Ramni Taneja, Adv.
for Mr. Anil Shrivastav,AOR For Respondent(s) Mr. K. V. Mohan,AOR UPON hearing the counsel the Court made the following O R D E R Perused the office report.
Let defects pointed out by the Registry be cured, by the learned counsel for the appellant, within a period of four weeks from today, failing which the appeal shall stand dismissed for non-prosecution, without further reference to the Bench.
(Sharda Kapoor) (Parveen Kumar)
Court Master AR-cum-PS
[signed order is placed on the file]