HARYANA POWER GENERATION CORPORATION LIMITED Vs. ALSTOM POWER AND ORS.
LAWS(P&H)-2016-2-37
HIGH COURT OF PUNJAB AND HARYANA
Decided on
February 15,2016
Haryana Power Generation Corporation Limited
Appellant
VERSUS
Alstom Power And Ors.
Respondents
JUDGEMENT
Amit Rawal, J. -
(1.) Civil Misc. No. 2206 -CII of 2016
(2.) For the reasons mentioned in the application, which is supported by an affidavit, delay of 57 days in filing the appeal is condoned.
(3.) CM stands disposed of. F.A.O. No. 770 of 2016 (O&M);
(2.) For the reasons mentioned in the application, which is supported by an affidavit, delay of 57 days in filing the appeal is condoned.
(3.) CM stands disposed of. F.A.O. No. 770 of 2016 (O&M);
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