Supreme Court - Daily Orders
The State Of Himachal Pradesh Multi ... vs Uhl Power Company Ltd. on 16 April, 2015
ITEM NO.97 REGISTRAR COURT. 1 SECTION XIV
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 MRS. RACHNA GUPTA
Civil Appeal No(s). 10342/2011
STATE OF H.P. Appellant(s)
VERSUS
UHL POWER CO.LTD. Respondent(s)
(with office report)
Date : 16/04/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Suryanarayana Singh, Adv.
Ms. Pragati Neekhra,Adv.
For Respondent(s)
Ms. Aditi Mishra, Adv.
Mr. Santosh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
None of the parties has filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.
The appeal stands complete, in the given circumstances. Signature Not Verified Registry to process to list the same before the Hon'ble Digitally signed by Rupam Dhamija Date: 2015.07.21 Court, as per rules.
10:40:28 IST Reason:
(RACHNA GUPTA) Registrar