Supreme Court - Daily Orders
Power Grid Corporation Of India Ltd vs Kamlesh Kumar Chimanbhai Patel on 29 June, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5396 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 30704 OF 2013 ]
POWER GRID CORPORATION OF INDIA LTD. Appellant(s)
VERSUS
KAMLESH KUMAR CHIMANBHAI PATEL & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 5470 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 30706 OF 2013 ]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The main issue in these appeals pertains to the framing of guidelines regarding payment of compensation in respect of the damage caused by drawing of transmission lines. During the pendency of these appeals, the Government of India has framed fresh guidelines regarding the mode and manner of Signature Not Verified assessment of compensation. Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.02 13:05:43 IST Reason: 2
3. These appeals are, hence, disposed of with liberty to the respondents to approach the Government of India, if they have any further grievance(s) with regard to the guidelines.
No costs.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] New Delhi;
JUNE 29, 2016.
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ITEM NO.50 COURT NO.11 SECTION IX
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) No(s). 30704/2013
(Arising out of impugned final judgment and order dated 29/08/2013 in SCA No. 871/2012 passed by the High Court Of Gujarat At Ahmedabad) POWER GRID CORPORATION OF INDIA LTD Petitioner(s) VERSUS KAMLESH KUMAR CHIMANBHAI PATEL & ORS Respondent(s) (with interim relief and office report) WITH SLP(C) No. 30706/2013 (with Interim Relief and Office Report) Date : 29/06/2016 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv. Ms. Sharmila Upadhyay, Adv.
For Respondent(s) Mr. K. K. Trivedi, Adv.
Mr. K. V. Sreekumar, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed non-reportable Judgment.
Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (Chander Bala)
Sr. P.A. Court Master
(Signed non-reportable Judgment is placed on the file) 4