Supreme Court - Daily Orders
Union Of India vs Essar Steel India Ltd. on 10 February, 2020
Bench: D.Y. Chandrachud, Indu Malhotra
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (C) NOs 1848 of 2010
in
Special Leave Petition (C) No 19498 of 2010
Union of India & Ors ...Petitioner(s)
Versus
Essar Steel India Ltd & Anr ...Respondent(s)
WITH
R.P.(C) No. 592/2011 In SLP(C) No. 23835/2010
R.P.(C) No. 1844/2011 In SLP(C) No. 21507/2010
R.P.(C) No. 643/2011 In SLP(C) No. 19490/2010
R.P.(C) No. 644/2011 In SLP(C) No. 19502/2010
R.P.(C) No. 1681/2011 In SLP(C) No. 19492/2010
R.P.(C) No. 904/2013 In SLP(C) No. 19481/2010
R.P.(C) No. 1677/2011 In SLP(C) No. 19496/2010
R.P.(C) No. 1847/2011 In SLP(C) No. 19480/2010
ORDER
1 Notice was issued in Review Petition (C) No 1848 of 2010 on 27 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.02.12 17:37:07 IST Reason: October 2010 while condoning the delay. 2 2 The Special Leave Petitions were dismissed by this Court by an order dated 12 July 2010.
3 At that stage, on 9 July 2010, an office report had been filed in which it was stated:
“It is submitted, that Special Leave Petition (C) CC No 3881 of 2010 (registered as Special Leave Petition (C) No 8741 of 2009) arising out of the common judgment was listed before the Court on 6th April 2010 when the Court was pleased to dismiss the same. Copy of the Record of Proceedings dated 6th April 2010 is enclosed herewith for the kind perusal of the Hon’ble Court.”
4 In the review petitions, it has been submitted that the correct date in the office report of the disposal of Special Leave Petition (C) CC No 3881 of 2010 ought to have been 6 April 2009 and not 6 April 2010. Moreover, it has been stated that the Special Leave Petitions which were disposed of on 6 April 2009 were against an interim order of the High Court of Gujarat. Hence, there was an inadvertent error in the office report and the Special Leave Petitions should, therefore, be restored to file. 5 We find merit in the submission, which has been urged on behalf of the Union of India by Mr K M Nataraj, learned Additional Solicitor General. The office report dated 9 July 2010, which was placed on record when the Special Leave Petitions were dismissed on 12 July 2010, suffered from an inadvertent mistake. In the interests of justice, we recall the order dated 12 July 2010 and restore the Special Leave 3 Petitions to file. The Review Petitions are accordingly allowed.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Indu Malhotra] New Delhi;
February 10, 2020
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ITEM NO.55 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 1848/2010 in SLP(C) No. 19498/2010 UNION OF INDIA & ORS. Petitioner(s) VERSUS ESSAR STEEL INDIA LTD. & ANR. Respondent(s) WITH R.P.(C) No. 592/2011 In SLP(C) No. 23835/2010 (III) R.P.(C) No. 1844/2011 In SLP(C) No. 21507/2010 (III) R.P.(C) No. 643/2011 In SLP(C) No. 19490/2010 (III) R.P.(C) No. 644/2011 In SLP(C) No. 19502/2010 (III) R.P.(C) No. 1681/2011 In SLP(C) No. 19492/2010 (III) R.P.(C) No. 904/2013 In SLP(C) No. 19481/2010 (III) R.P.(C) No. 1677/2011 In SLP(C) No. 19496/2010 (III) R.P.(C) No. 1847/2011 In SLP(C) No. 19480/2010 (III) SLP(C) No. 21128/2014 (XII-A) SLP(C) No. 21626/2014 (XII-A) Date : 10-02-2020 These petitions were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. K.M. Nataraj, ASG Ms. Nisha Bagchi, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. B. Krishna Prasad, AOR Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Mayank Pandey, Adv.
Ms. Payal Chandra, Adv.
Mr. E. C. Agrawala, AOR Mr. Kumar Visalaksh, Adv.
Mr. Praveen Kumar, AOR 5 Mr. M. P. Devanath, AOR Mr. R. Parthasarathy, AOR Mr. Shamik Shirishbhai Sanjanwala, AOR Mr. Sunil Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R The review petitions are allowed in terms of the signed order. The special leave petitions are restored to their original numbers.
List all the Special Leave Petitions after four weeks.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)