Supreme Court - Daily Orders
Union Of India vs Indian Oil Corporation Limited on 11 April, 2022
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.30 COURT NO.11 SECTION III
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). 8600-8601/2017
(Arising out of impugned final judgment and order dated 10-08-2015
in FA No. 1926/2013 11-12-2015 in MCA No. 3543/2015 in FA No.
1926/2013 passed by the High Court Of Gujarat At Ahmedabad)
UNION OF INDIA Petitioner(s)
VERSUS
INDIAN OIL CORPORATION LIMITED Respondent(s)
Date : 11-04-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Aishwarya Bhati, ASG
Ms. Purnima Bhat Kak, Adv.
Mr. H. R. Rao, Adv.
Mr. Digvijay Dam, Adv.
Ms. Shivika Mehra, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Mukul Singh, Adv.
Mr. Amrish Kumar, AOR
For Respondent(s) Mr. Rahul Narayan, AOR
Ms. Mala Narayan, Adv.
Mr. Shashwat Goel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order(s) passed by the High Court as the matter has been remanded back to the Railway Claims Tribunal to decide afresh. The Special Leave Petitions are, accordingly, dismissed. Signature Not Verified
The learned Additional Solicitor General appearing for the Digitally signed by Jayant Kumar Arora Date: 2022.04.12 petitioner-Union of India, states that since the dispute is between 16:53:31 IST Reason:
the Union and the Central Public Sector Undertaking, the Union proposes to resolve the issue through the process of Administrative 2 Mechanism for Resolution of CPSEs Disputes (AMRCD), as per circular dated 20.02.2020. It is always open to the parties to settle issues between them out of Court.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER