Supreme Court - Daily Orders
Jsw Energy Limited vs State Of Goa on 28 April, 2025
ITEM NO.38 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S).19987/2025
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14-09-2023
IN WP NO. 475/2014 PASSED BY THE HIGH COURT OF JUDICATURE AT BOMBAY
AT GOA]
JSW ENERGY LIMITED PETITIONER(S)
VERSUS
STATE OF GOA & ORS. RESPONDENT(S)
(IA NO. 97001/2025 - CONDONATION OF DELAY IN FILING
IA NO. 97000/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA NO. 96998/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Date : 28-04-2025 This matter was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) : M/S. Trilegal Advocates On Record, AOR Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Nitesh Jain, Adv.
Mr. Ninad Laud, Adv.
Mr. Rajat Jariwal, Adv.
Mr. S. Abhishek Iyer, Adv.
Mr. Adrish Guha Majumder, Adv. Mr. Zubin Dash, Adv.
Mr. Varad Kohle, Adv.
Ms. Ishani Shekhar, Adv.
Ms. Sneha Seth, Adv.
Mr. Ojaswi Shankar, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Digitally signed by BORRA LM VALLI Date: 2025.05.01 Learned senior counsel appearing for the 17:44:50 IST Reason: petitioner(s) submitted that the petitioner(s) may be 1 permitted to withdraw this Special Leave Petition with liberty to file Writ Petition under Article 32 of the Constitution of India within a period of one week from today. However, till the Writ Petition is considered by this court, some relief may be granted by way of an interim arrangement.
In the circumstances, we dispose of this Special Leave Petition reserving liberty to the petitioner(s) herein to file a Writ Petition within a period of one week from today.
In the circumstances, there shall be no coercive steps taken as against the petitioner(s) herein only for a period of three weeks from today.
All pending application(s) including delay condonation and also permission to file Special Leave Petition shall stand disposed of.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2