Supreme Court - Daily Orders
Reliance Industries Ltd. vs Union Of India on 26 November, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.22 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No.1748/2018 in W.P.(C) No.(s).27/2008
(Arising out of impugned final judgment and order dated 27-10-2015
in W.P.(C) No.27/2008 passed by the Supreme Court Of India)
RELIANCE INDUSTRIES LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.67064/2018-APPROPRIATE ORDERS/DIRECTIONS)
WITH
MA 2958/2018 in T.C.(C) No. 107/2015 (XVI-A)
(FOR ADMISSION and IA No.144691/2018-APPROPRIATE ORDERS/DIRECTIONS
IA No.144691/2018 - APPROPRIATE ORDERS/DIRECTIONS)
MA 259/2019 in T.C.(C) No.33/2007 (XVI-A)
(FOR ADMISSION and IA No.167744/2018-APPROPRIATE ORDERS/DIRECTIONS)
MA 138/2019 in T.C.(C) No.49/2009 (XVI-A)
(FOR ADMISSION and IA No.171906/2018-CLARIFICATION/DIRECTION)
MA 257/2019 in T.C.(C) No.32/2007 (XVI-A)
(FOR ADMISSION and IA No.182057/2018-APPROPRIATE ORDERS/DIRECTIONS)
MA 937/2019 in T.C.(C) No.3/2008 (XVI-A)
(FOR ADMISSION and IA No.64720/2019-CLARIFICATION/DIRECTION
IA No. 64720/2019 - CLARIFICATION/DIRECTION)
Date : 26-11-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
Counsel for the parties:
Mr. M. P. Devanath, AOR
Mr. C.S. Vaidyanathan, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Ashwin Dave, Adv.
Mr. Rohan Shah, Adv.
Mr. S. Mahesh Sahasranaman, Adv.
Signature Not Verified
Ms. Shilpa Balani, Adv.
Digitally signed by
ARJUN BISHT
Date: 2019.11.27
Mr. Amit Bhandari, Adv.
15:05:41 IST
Reason: Mr. Vishnu Sharma, Adv.
Mr. Avishkar Singhvi, Adv.
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Mr. Vikram S. Nankarni, Sr. Adv.
Mr. Naresh Thacker, Adv.
Mr. Kumar Visalaksha, Adv.
Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. M.P. Devanath, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Arijit Prasad, Sr. Adv.
Mr. Zoheb Hossain, Adv.
Mr. Parthiv K. Goswami, Adv.
Mrs. Anil Katiyar, AOR
Mr. Mahfooz Ahsan Nazki, AOR
UPON hearing the counsel the Court made the following
O R D E R
Shri Arijit Prasad, learned senior counsel for the Union of India submits that trade notice dated 08.05.2017 has been issued by the Government of India, Ministry of Commerce and Industry which provides for implementation of the judgment of this Court dated 27.10.2015 with regard to Target Plus Scheme for the export made in the year 2005-06. It is submitted that according to the said notification no dues certificate is required. He has referred to clause 8 which provides for pending dues to Government.
Learned counsel appearing for the applicant(s) submits that no dues certificate has been submitted to the Ministry of Commerce and Industry but still they have not been extended the benefit of scrips under Target Plus Scheme as per the judgment of this Court dated 27.10.2015.
Shri Arijit Prasad, learned senior counsel submitted that applicant(s) may represent the matter to the concerned Secretary, Ministry of Commerce and Industry regarding their entitlement which shall be considered.
We only observe that clause 8 of the notification dated 2 08.05.2017 refers to pending dues to Government only. Those applicant(s), who have not filed their no dues certificate may file the same in the format as required by the notification and represent the matter.
List on 04.02.2020.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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