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M/S Steel Authority Of India Ltd. vs The Dy. Commissioner Of Sto, Rourkela-I ... on 3 August, 2015

Bench: Chief Justice, Arun Mishra, Amitava Roy

                                                       1

     ITEM NO.13                              COURT NO.1                    SECTION III

                                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).    15486/2014

     (Arising out of impugned final judgment and order dated 20/03/2014
     in WP No. 22571/2013,14/05/2014 in WP No. 22571`/2013,22/04/2014 in
     WP No. 22571/2013 passed by the High Court Of Orissa at Cuttack)

     M/S STEEL AUTHORITY OF INDIA LTD.                                         Petitioner(s)

                                                     VERSUS

     THE DY. COMMISSIONER OF STO, ROURKELA-I
     UDITNAGAR & ORS.                                                          Respondent(s)

     (with interim relief and office report)


     Date : 03/08/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE AMITAVA ROY


     For Petitioner(s)                Mr.Harish N.Salve, Sr.Adv.
                                      Mr. Sunil Kumar Jain,Adv.
                                      Mr.Kaushik Choudhury, Adv.


     For Respondent(s)                Mr.L.Nageswara Rao, Sr.Adv.
                                      Mr.Som Raj Choudhury, Adv.
                                      Mr. Abhisth Kumar,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Shri Harish Salve, learned senior counsel, on instructions would submit that the petitioner has already deposited a sum of Rs.2.5 crores before the Signature Not Verified Tribunal/appropriate authority.

Ramana Venkata Ganti Date: 2015.08.03 16:51:39 IST Reason:

The statement so made is taken on record.  2 Now, we request the Tribunal/appropriate authority to dispose of the appeal pending before it on merits as early as possible.

All the contentions of both the parties are left open. The Special Leave Petition is disposed of.

(G.V.Ramana)                                     (Vinod Kulvi)
  AR-cum-PS                                      Asstt.Registrar