Supreme Court - Daily Orders
Golden Iron And Steel Forgins vs Union Of India on 21 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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ITEM NO.103 COURT NO.7 SECTION IV/XIV/XII/
XVIA/IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO. 10695/2011
GOLDEN IRON & STEEL FORGINS APPELLANT(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
[WITH APPLN.(S) FOR PLACING ON RECORD SUBSEQUENT FACT/EVENTS]
WITH
C.A. NO. 10553/2011
C.A. NO. 10767/2011
C.A. NO. 8872-8873/2013
(WITH APPLN.(S) FOR IMPLEADMENT AND OFFICE REPORT)
C.A. NO. 8874-8883/2013
(WITH INTERIM RELIEF AND OFFICE REPORT)
C.A. NO. 8884/2013
(WITH OFFICE REPORT FOR DIRECTION)
C.A. NO. 129-159/2014
(WITH APPLN.(S) FOR DIRECTIONS AND OFFICE REPORT)
T.P.(C) NO. 1160/2014
(WITH OFFICE REPORT)
T.P.(C) NO. 1257/2014
(WITH OFFICE REPORT)
SLP(C) NO. 15104/2014
(WITH APPLN.(S) FOR SEEKING PERMISSION TO RAISE ADDITIONAL GROUNDS
AND INTERIM RELIEF AND OFFICE REPORT)
T.P.(C) NO. 958/2015
(WITH OFFICE REPORT)
T.P.(C) NO. 1394/2015
(WITH OFFICE REPORT)
T.P.(C) NO. 1143/2014
Signature Not Verified
(WITH OFFICE REPORT)
Digitally signed by
VINOD LAKHINA
Date: 2016.07.23
10:15:10 IST
Reason:
2
Date : 21/07/2016 These cases were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For parties (s) Mr. Ashok Mathur, AOR
Mr. Firasat Ali, Adv.
Mr. Rajeev Gupta, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Mohd. Zishan Ansari, Adv.
for M/s Firasat & Associates, AOR
Ms. Rashmi Malhotra, Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. Ajay Sharma, Adv.
Ms. Sunita Sharma, Adv.
Mr. D. S. Mahra, AOR
Ms. Gunjan S. Jain, Adv.
Mr. Simranjeet Singh, Adv.
Mr. Karan Grovar, Adv.
for M/s. M. V. Kini & Associates, AOR
Mr. Abhay Kumar, AOR
Mr. Sanjay Kumar Visen, AOR
Ms. Sumita Hazarika, AOR
Mr. Parag P. Tripathi, Sr. Adv.
Mr. Sumit Gupta, Adv.
Ms. Kanika Tandon, Adv.
Ms. Momota Devi Oinam, AOR
Mr. K. C. Dua, AOR
Mr. R. C. Kaushik, AOR
Mr. P. V. Dinesh, AOR
Mr. B. Subrahmanya Prasad, AOR[N/P]
Mr. Tripurari Ray, Adv.
Mr. B.S. Billowria, Adv.
Mr. Rajinder Singh, Adv.
Mr. Vijay Pratap Singh, Adv.
Ms. Shilpa Singh, AOR
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Mr. A. Venayagam Balan, AOR
Mr. Anup Jain, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Ravindra Bana, AOR
Mr. Satpal Singh, AOR
for M/s Parekh & Co., AOR
Ms. Rukhsana Choudhury, AOR
Mr. Sumit Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. NOS.129-159/2014 AND SLP(C) NO.15104/2014 Civil Appeals as also the Special Leave Petition are closed in terms of the signed order. C.A. NO.10695/2011, C.A. NO. 10553/2011, C.A. NO. 10767/2011, C.A. NO. 8872-8873/2013, C.A. NO. 8874-8883/2013, C.A. NO. 8884/2013, T.P.(C) NO. 1160/2014, T.P.(C) NO. 1257/2014, T.P.(C) NO. 958/2015, T.P.(C) NO. 1394/2015, T.P.(C) NO. 1143/2014, List the matters after two weeks.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE] 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.129-159 OF 2014 UNION OF INDIA & ANR. ...APPELLANTS VERSUS T. CHAKRAPANI & ORS. ETC. ...RESPONDENTS WITH SPECIAL LEAVE PETITION (CIVIL) NO.15104 OF 2014 [PROJECT DIRECTOR, NATIONAL HIGHWAY NO.1-A VS. RAJESHWAR SINGH & ORS.] ORDER In view of the statement made by Shri Ranjit Kumar, learned Solicitor General of India on an earlier date of the hearing that solatium in terms of the impugned order of the High Court would be granted for the instant acquisitions made under the provisions of the National Highways Act, 1956, no subsisting issue remains in the present appeals as also in the special leave petition. The appeals as also the 2 special leave petition are accordingly closed. The respondents – writ petitioners be paid solatium as due in terms of the impugned order(s) along with interest thereon.
....................,J.
(RANJAN GOGOI) ...................,J.
(PRAFULLA C. PANT) NEW DELHI JULY 21, 2016