- (1.) Heard learned counsel for the parties.
(2.) In view of the order we intend making hereinafter, we do not think it is necessary at this stage to dwell at length on the facts giving rise to the I. As. as well as the Transferred Case. Suffice it to say that I. A. Nos. 4 and 5 in disposed of C. A. No. 14420 of 1996 are filed by shree Cement Ltd. invoking the jurisdiction of this Court under Article 142 of the Constitutions of India, and praying for certain orders and directions against the National Power transmission Corporation Ltd. now Power Grid corporation.
(3.) Transferred Case No. 54 of 2003 is in company appeal filed by National Power Transmission corporation Ltd. before the High Court of Delhi which appeal by virtue of an order made by us on 26.8.2003 stood transferred to this Court for final disposal by this Court.;