Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA NOS. 8-9
IN
CIVIL APPEAL NOS. 4809-4810 OF 2007
G.M. TANDA THERMAL POWER PROJECT APPELLANT
VERSUS
JAI PRAKASH SRIVASTAVA & ANR. RESPONDENTS
O R D E R
Heard the learned counsel for the parties.
We find no reason to entertain this application
which is, accordingly, dismissed.
...... ...................J
[HARJIT SINGH BEDI]
.........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI,
DECEMBER 13, 2010.