Supreme Court - Daily Orders
S.Nagaraj Sethupathi vs K.Ramamurthy on 7 March, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.32 Court 6 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 1493/2022
(Arising out of impugned final judgment and order dated 15-12-2021
in WP No. 8084/2017 passed by the High Court Of Judicature At
Madras)
S.NAGARAJ SETHUPATHI & ANR. Petitioner(s)
VERSUS
K.RAMAMURTHY & ORS. Respondent(s)
Date : 07-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Sriram P., AOR
Mr. M.S. Vishnu Shankar, Adv.
Mr. Pawan Kr. Dabas, Adv.
Ms. N.C. Kavitha, Adv.
Ms. Muskaan Garg, Adv.
Ms. Prerna Robin, Adv.
For Respondent(s)
R-37 Mr. Neeraj Shekhar, AOR
Dr. B. Kalaivannan, Adv.
Mr. Ashutosh Thakur, Adv.
Dr. Sumit Kumar, Adv.
Mr. Hemant Kumar Sunny, Adv.
R-25 Mr. Anupam Lal Das, Sr. Adv.
Mr. Shashank Shekhar, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Devashish Bharuka, AOR
Mr. C. Manishanker, Sr. Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by Charanjeet kaur Date: 2022.03.09 17:24:30 IST Reason: In the Court proceedings, as per the instructions, respondent No.37 upped the bid to Rs.7.10 crores and the petitioner upped the bid to Rs.8 crores 2 straightaway. The respondent No.37 is not willing to go beyond his bid. The result is that the petitioner is the successful bidder at Rs.8 crores. The beneficiaries will be people who have to recover the money since the bid process from Rs.6.11 crores has now reached Rs.8 crores.
We declare accordingly and the necessary amounts be deposited with the Committee and on such deposit, the amount deposited by respondent No.37 be released. The amount be deposited within a month from today failing which the next highest bid of Rs.7.10 crores of respondent No.37 shall stand accepted.
The Committee will take necessary steps for obtaining approval from the High Court.
We are told that there is a challenge pending to the role of the Committee by an association being SLP(C) No.1545/2021 before another Bench, the call on the Committee’s working will naturally have to be taken by that Court.
The Special Leave Petition accordingly stands disposed of.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)