Supreme Court - Daily Orders
Rashtriya Ispat Nigam Ltd vs Union Of India on 1 February, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.101 COURT NO.12 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 1400-1438/2017
RASHTRIYA ISPAT NIGAM LTD Appellant(s)
VERSUS
UNION OF INDIA Respondent(s)
Date : 01-02-2023 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Appellant(s) Mr. C.U.Singh, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Ramana, Adv.
Mr. Akhil Abraham Roy, Adv.
Mr. Abhishek Anand, Adv.
Ms. Unnimaya S., Adv.
for M/S. K J John And Co, AOR
For Respondent(s) Mrs. Aishwarya Bhati, A.S.G.
Mr. Atulesh Kumar, Adv.
Mr. Durga Dutt, Adv.
Mrs. Aakanksha Kaul, Adv.
Mr. Nitin Chaudhary, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel for the petitioner as also learned Additional Solicitor General appearing on behalf of the Union of India, we find it appropriate that in a matter of the present nature where the petitioner is a Public Sector Undertaking and the respondent is Wester Railways is under the Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.02.01 Union of India, we expect that a situation of this nature should 17:17:10 IST Reason:
C.A. Nos. 1400-1438/2017 1 be discussed amongst themselves and a procedure be laid down so that the matter could be resolved and disputes in future also could be avoided. For doing so, they may also discuss with regard to the present claim which has been made and for an amicable settlement. To know the initiation made in this regard, list after four weeks.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
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