Supreme Court - Daily Orders
Rajasthan Vidyut Prasaran Nigam ... vs M/S.Shree Cement Limited on 14 August, 2014
¶ IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3787 OF 2014
RAJASTHAN VIDYUT PRASARAN NIGAM LIMITED Appellant(s)
VERSUS
M/S.SHREE CEMENT LIMITED Respondent(s)
O R D E R
We do not find any merit in the appeal as the Appellate Tribunal for Electricity, New Delhi has rightly refused to condone the delay.
The civil appeal is dismissed.
..........................J. [ J. CHELAMESWAR ] NEW DELHI ...........................J. AUGUST 14, 2014 [ A.K. SIKRI ] Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.08.20 11:01:34 IST Reason: ITEM NO.7 COURT NO.9 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). 3787/2014 RAJASTHAN VIDYUT PRASARAN NIGAM LIMITED Appellant(s) VERSUS M/S.SHREE CEMENT LIMITED Respondent(s) Date : 14/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR HON’BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr. P.S. Narsimha,ASG Mr. S.S. Shamshery,AAG,Rajasthan Mr. Sansdeep Singh,Adv.
Mr. Amit Sharma,Adv.
Mr. Harshvardhan Singh Rathore,Adv. Mr. Varun Punia,Adv.
Ms. Ruchi Kohli ,Adv.
For Respondent(s) Mr. Kumar Mihir ,Adv.
Ms. Anushree Bardhan,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed, in terms of the signed order.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER
(Signed order is placed on the file)