Supreme Court - Daily Orders
Punjab State Electricity Board vs M/S. Five Star Wire Industries on 8 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.103 COURT NO.12 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(s). 350/2008
PUNJAB STATE ELECTRICITY BOARD Appellant(s)
VERSUS
M/S. FIVE STAR WIRE INDUSTRIES Respondent(s)
Date : 08/12/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Satinder S. Gulati, Adv.
Ms. Priyanka S. Mathur, Adv.
Mrs. Kamaldeep Gulati,Adv.
For Respondent(s)
Mr. Yash Pal Dhingra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the sole respondent states that he has not received any instructions from his client for the last two years.
In view of that, learned counsel prays discharge from the Court. However, no application for discharge has yet been filed by him in the matter.
In view of that, we adjourn this matter to enable learned counsel for the respondent to take steps for discharge in the matter.
List the matter after Winter Vacation.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.12.09
17:26:04 EASST
Reason: