Supreme Court - Daily Orders
Union Of India vs M/S Indian Oil Corporation Ltd on 6 February, 2024
1
ITEM NO.23 COURT NO.17 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 67301/2022,67304/2022, in SPECIAL LEAVE PETITION (CIVIL) Diary
No(s). 11932/2022
(Arising out of impugned final judgment and order dated 23-02-2018
in FAFO No. 726/2014 23-02-2018 in FAFO No. 730/2014 23-02-2018 in
FAFO No. 731/2014 23-02-2018 in FAFO No. 732/2014 23-02-2018 in
FAFO No. 733/2014 23-02-2018 in FAFO No. 734/2014 23-02-2018 in
FAFO No. 735/2014 23-02-2018 in FAFO No. 736/2014 23-02-2018 in
FAFO No. 737/2014 23-02-2018 in FAFO No. 738/2014 23-02-2018 in
FAFO No. 739/2014 23-02-2018 in FAFO No. 765/2014 23-02-2018 in
FAFO No. 772/2014 23-02-2018 in FAFO No. 773/2014 23-02-2018 in
FAFO No. 774/2014 23-02-2018 in FAFO No. 775/2014 23-02-2018 in
FAFO No. 776/2014 23-02-2018 in FAFO No. 777/2014 23-02-2018 in
FAFO No. 778/2014 23-02-2018 in FAFO No. 779/2014 23-02-2018 in
FAFO No. 780/2014 23-02-2018 in FAFO No. 781/2014 23-02-2018 in
FAFO No. 782/2014 23-02-2018 in FAFO No. 783/2014 23-02-2018 in
FAFO No. 784/2014 23-02-2018 in FAFO No. 785/2014 23-02-2018 in
FAFO No. 786/2014 23-02-2018 in FAFO No. 787/2014 23-02-2018 in
FAFO No. 788/2014 23-02-2018 in FAFO No. 789/2014 23-02-2018 in
FAFO No. 790/2014 23-02-2018 in FAFO No. 791/2014 23-02-2018 in
FAFO No. 792/2014 23-02-2018 in FAFO No. 793/2014 23-02-2018 in
FAFO No. 798/2014 23-02-2018 in FAFO No. 799/2014 23-02-2018 in
FAFO No. 800/2014 23-02-2018 in FAFO No. 801/2014 23-02-2018 in
FAFO No. 802/2014 23-02-2018 in FAFO No. 803/2014 23-02-2018 in
FAFO No. 804/2014 23-02-2018 in FAFO No. 805/2014 23-02-2018 in
FAFO No. 806/2014 23-02-2018 in FAFO No. 807/2014 23-02-2018 in
FAFO No. 808/2014 23-02-2018 in FAFO No. 809/2014 23-02-2018 in
FAFO No. 810/2014 23-02-2018 in FAFO No. 811/2014 23-02-2018 in
FAFO No. 812/2014 23-02-2018 in FAFO No. 813/2014 23-02-2018 in
FAFO No. 814/2014 23-02-2018 in FAFO No. 825/2014 23-02-2018 in
FAFO No. 826/2014 23-02-2018 in FAFO No. 829/2014 23-02-2018 in
FAFO No. 830/2014 23-02-2018 in FAFO No. 833/2014 23-02-2018 in
FAFO No. 834/2014 23-02-2018 in FAFO No. 835/2014 23-02-2018 in
FAFO No. 836/2014 23-02-2018 in FAFO No. 837/2014 23-02-2018 in
FAFO No. 838/2014 23-02-2018 in FAFO No. 839/2014 23-02-2018 in
FAFO No. 840/2014 23-02-2018 in FAFO No. 841/2014 23-02-2018 in
FAFO No. 842/2014 23-02-2018 in FAFO No. 844/2014 23-02-2018 in
FAFO No. 845/2014 23-02-2018 in FAFO No. 846/2014 23-02-2018 in
FAFO No. 847/2014 23-02-2018 in FAFO No. 848/2014 23-02-2018 in
FAFO No. 850/2014 23-02-2018 in FAFO No. 851/2014 23-02-2018 in
FAFO No. 852/2014 23-02-2018 in FAFO No. 853/2014 23-02-2018 in
FAFO No. 854/2014 23-02-2018 in FAFO No. 855/2014 passed by the
Signature Not Verified
High Court Of Judicature At Allahabad)
Digitally signed by
Jatinder Kaur
Date: 2024.02.07
17:24:28 IST
Reason:
UNION OF INDIA Petitioner(s)
VERSUS
2
M/S INDIAN OIL CORPORATION LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.67301/2022-CONDONATION OF DELAY
IN FILING and IA No.67304/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 67301/2022 - CONDONATION OF DELAY IN FILING
IA No. 67304/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-02-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Amrish Kumar, AOR
Mr. Nachiketa Joshi, Adv.
Mr. Raghav Sharma, Adv.
Mrs. Rukhmini Bobde, Adv.
Mr. Varun Chugh, Adv.
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Mala Narayan, Adv.
Mr. Shashwat Goel, AOR
Ms. Nanakey Kalra, Adv.
Ms. Isha Ray, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
We have heard learned counsel appearing for the parties at length.
Learned counsel for the parties shall submit their written submissions with necessary case law which is proposed to rely upon without fail by 12.2.2024.
The written submission of the parties should address the following three questions:
i) What is the scope of Section 106 of the Railway Act, 1989, and if the said provision is applicable to the present case at hand ?3
ii) Whether the decision of this Court in Birla Cement Works vs. G.M. Western Railways (1995) is applicable to the case at hand?
iii) What was the reason for revising the freight charges? In other words, whether the revision of freight charges was done pursuant to a new methodology being adopted or due to an error in the existing notified freight charges?
Hearing concluded.
Judgment reserved.
(JATINDER KAUR) (RAM SUBHAG SINGH) P.S. to REGISTRAR COURT MASTER (NSH)