Supreme Court - Daily Orders
Spml Infra Limited vs South Bihar Power Distribution Company ... on 23 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.45 COURT NO.13 SECTION XVI
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. 31852/2015
(Arising out of impugned final judgment and order dated 08/10/2015
in APO No. 193/2015 in CS No. 37/2015 passed by the High Court Of
Calcutta)
SPML INFRA LIMITED Petitioner(s)
VERSUS
SOUTH BIHAR POWER DISTRIBUTION
COMPANY LIMITED & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Dushyant Dave, Sr. Adv.
Mr. Abhijat P. Medh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, interim protection granted by the High Court is extended by another four weeks to enable the petitioner to approach the competent court in Patna. Therefore, we make it clear that stay is extended only to enable the petitioner to file the appropriate proceedings and without going into merits as and when the proceedings are filed in the competent court of law in Patna, it would be open to the Signature Not Verified ASHWANI KUMAR Date: 2015.11.24 said court to consider it on its own merits as to whether Digitally signed by 17:59:32 IST Reason:
the status quo is to be extended or not.
(Nidhi Ahuja) (Rajinder Kaur)
COURT MASTER COURT MASTER