Supreme Court - Daily Orders
Union Of India vs Kamyab Overseas Pvt. Ltd. on 24 August, 2020
Bench: D.Y. Chandrachud, K.M. Joseph
1
ITEM NO.25 Court 3 (Video Conferencing) SECTION XVI
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 (C) No(s).134/2013
(Arising out of impugned final judgment and order dated 24-08-2012
in WP No. 16800/2009 passed by the High Court at Calcutta)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
KAMYAB OVERSEAS PVT. LTD. & ANR. Respondent(s)
(Only I. A. No. 179341/2019 (Application for directions) is to be
listed)
Date : 24-08-2020 This application was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Ms. Rashmi Malhotra, Adv
Ms.Swarupma Chaturvedi, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Sanjay Kumar Visen, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 On 18 January 2013, an order was passed by this Court in the following terms:
“To await the decision in Review Petition (Civil) No 1848 of 2010, call after four weeks.” 2 Signature Not Verified By an order dated 10 February 2020, Review Petition (C) No 1848 of 2010 in Digitally signed by ARJUN BISHT Date: 2020.08.24 18:25:15 IST Special Leave Petition (C) No 19498 of 2010 (Union of India & Ors v Essar Reason: Steel India Ltd & Anr) was allowed and the Special Leave Petition has been restored to file.2
3 Under the circumstances, Special Leave Petition (C) No 134 of 2013 is tagged with Special Leave Petition (C) No 19498 of 2010. 4 IA stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER