Supreme Court - Daily Orders
Ashok Shyamsunder Agrawal vs Mah.State Elect.Trans.Co.Ltd.. on 7 May, 2014
ø2SLP(C)No.12338/2012 with connected matters
1
ITEM NO.32 COURT NO.1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).12338/2012
(From the judgement and order dated 22/03/2012 in WP No.3178/2011
of The HIGH COURT OF BOMBAY BENCH AT NAGPUR)
ASHOK SHYAMSUNDER AGRAWAL & ORS. Petitioner(s)
VERSUS
MAH.STATE ELECT.TRANS.CO.LTD.& ORS. Respondent(s)
(With appln(s) for impleadment as party respondent, permission to
file additional documents and prayer for interim relief and office
report)
WITH
CONMT.PET.(C) NO. 208 of 2012 in SLP (C) No. 12338 of 2012
SLP(C) NOS. 13965-13974 of 2012
(With appln.(s) for seeking permission to raise additional grounds
and permission to file additional documents and office report)
CONMT.PET.(C) NOS. 245-254 of 2013 in SLP(C) NOS. 13965-13974 of 2012
Date: 07/05/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
SLP 12338/2012 Mr. Pallav Sisodia, Sr. Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S.Desai,Adv.
Mr. Somnath Padhan, Adv.
CP 208 of 2012 Ms. Anagha S.Desai,Adv.
SLP 13965-13974/2012
Dr. Monika Gusain, Adv.
Mr. Tushar Mandlekar, Adv.
Mr. Hari Om Yaduvanshi, Adv.
Mr. Abhinav Jain, Adv.
SLP(C)No.12338/2012 with connected matters
2
CP 245-254/2013 Dr. Monika Gusain, Adv.
For Respondent(s) Mr. A.V. Savant, Sr. Adv.
Mr. M.Y. Deshmukh,Adv.
Mr. L.N. Rao, A.S.G.
Mr. M. Nizam Pasha, Adv.
Mr. Ajit Sharma, Adv.
Ms. Sushma Suri ,Adv
Mr. Pawan Upadhyay, Adv.
Mr. Sarabjit Singh, Adv.
Mr. R.L. Batra, Adv.
Ms. Sharmila Upadhyay ,Adv.
Mr. Shankar Chillarge, Adv.
Mr. A.P. Mayee, Adv.
Ms. Asha Gopalan Nair, Adv.
UPON hearing counsel the Court made the following
O R D E R
S.L.P. (Civil) No. 12338 OF 2012 Interlocutory Application No. 6 of 2013 has been filed by the petitioners for permission to file additional documents. Annexures thereof are the copies of the order(s) dated 31.10.2013 passed by the District Magistrate, Wardha.
Interlocutory Application No. 6 of 2013 is allowed in terms of prayer clause (a) and Annexures P-1 to P-3 are taken on record.
Having regard to the order(s) dated 31.10.2013 passed by the District Magistrate, Wardha, we are satisfied that nothing further needs SLP(C)No.12338/2012 with connected matters 3 to be done in the special leave petition and it is disposed of accordingly.
If any party is aggrieved by the order(s) dated 31.10.2013 passed by the District Magistrate, Wardha, it will be open to such a party to challenge the same in appropriate proceedings and such challenge shall be considered by the competent forum in accordance with law uninfluenced by the earlier orders, if any.
All questions of law are kept open. In view of disposal of special leave petition as above, no order needs to be passed on interlocutory application for impleadment and it is dismissed as such.
Pending interlocutory application, if any, stands disposed of.
CONTEMPT PETITION (CIVIL) NO. 208 OF 2012 IN S.L.P. (CIVIL) NO. 12338 OF 2012 In view of disposal of Special Leave Petition (Civil) No. 12338 of 2012, Contempt SLP(C)No.12338/2012 with connected matters 4 Petition stands dismissed.
S.L.P. (CIVIL) NOS. 13965-13974 OF 2012 Pursuant to the order dated 02.05.2012, the District Magistrate, Nagpur has passed an order on 10.02.2014, copy of which has been placed on record.
Having regard to the above, we are satisfied that nothing further needs to be done in the special leave petitions and they are disposed of accordingly.
If any party is aggrieved by the order dated 10.02.2014 passed by the District Magistrate, Nagpur, it will be open to such a party to challenge the same in appropriate proceedings and such a challenge shall be considered by the competent forum in accordance with law uninfluenced by the earlier orders, if any.
All questions of law are kept open. Pending interlocutory application, if any, stands disposed of.
SLP(C)No.12338/2012 with connected matters 5 CONTEMPT PETITION (CIVIL) NOS. 245-254 OF 2013 IN S.L.P. (CIVIL) NOS. 13965-13974 OF 2012 In view of disposal of Special Leave Petition (Civil) Nos. 13965-13974 of 2012, Contempt Petitions stand dismissed.
(Rajesh Dham) (Renu Diwan)
Court Master Court Master