Supreme Court - Daily Orders
Bharat Petroleum Corp.Ltd. vs R.Chandramouleeswaran And Ors. on 5 December, 2019
Bench: N.V. Ramana, Sanjiv Khanna, Krishna Murari
ITEM NO.101.3 COURT NO.2 SECTION XII
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).3967/2011
(Arising out of impugned final judgment and order dated 01-11-2010
in Second Appeal No.2274/2004 passed by the High Court of
Judicature at Madras)
HINDUSTAN PETROLEUM CORPORATION LTD. Petitioner(s)
VERSUS
S.SUNDARAM(DEAD) THR.LRS.AND ORS. Respondent(s)
Date : 05-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Bharath Gangadharan, Adv.
Mr. Harshal Narayan, Adv.
Ms. Shubhra Kapur, Adv.
Mr. Sanjay Kapur, AOR
For Respondent(s) Mr. Mohan Parasaran, Sr.Adv.
Mr. V. Balachandran, Adv.
Mr. Siddharth Naidu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties at length and carefully perused the record.
We find no ground to interfere with the impugned order passed by the High Court in exercise of our jurisdiction under Article 136 of the Constitution.
The special leave petition is accordingly dismissed. However, the petitioner is granted three months’ time to vacate and hand over peaceful possession of the suit premises to the respondents-landlords subject to filing of usual undertaking in this Court within four weeks from today.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.12.06 16:45:43 IST Reason: (SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR ITEM NO.101.13 COURT NO.2 SECTION XII 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).5649/2018 (Arising out of impugned final judgment and order dated 09-10-2017 in S.A.No.1109/1998 passed by the High Court of Judicature at Madras) HINDUSTAN PETROLEUM CORPORATION LTD. Petitioner(s) VERSUS M.RAMAKRISHNAN (D) THROUGH LRS. Respondent(s) Date : 05-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr.Parijat Sinha, Adv.
For Respondent(s) Mr. Aravindh S., AOR UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties at length and carefully perused the record.
We find no ground to interfere with the impugned order passed by the High Court in exercise of our jurisdiction under Article 136 of the Constitution.
The special leave petition is accordingly dismissed. However, the petitioner is granted three months’ time to vacate and hand over peaceful possession of the suit premises to the respondents-landlords subject to filing of usual undertaking in this Court within four weeks from today.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR
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ITEM NO.101 COURT NO.2 SECTION XII
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(s).2870/2007 BHARAT PETROLEUM CORP.LTD. Appellant(s) VERSUS R.CHANDRAMOULEESWARAN AND ORS. Respondent(s) ([TO GO BEFORE THREE HON'BLE JUDGES][ PART-HEARD BY HON'BLE N.V. RAMANA, HON'BLE SANJIV KHANNA AND HON'BLE KRISHNA MURARI, JJ.]) WITH SLP(C) No.2645/2010 (XII) SLP(C) No.19246/2010 (XII) SLP(C) No.34955/2011 (XII) (and FOR APPLICATION FOR SUBSTITUTION ON IA 15023/2018 FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA 45474/2018) SLP(C) No.34945/2011 (XII) SLP(C) No.34839/2011 (XII) SLP(C) No.16686/2012 (XII) SLP(C) No.17435/2012 (XII) SLP(C) Nos.29712-29713/2013 (XII) SLP(C) No.7165/2016 (XII) (and FOR ON IA 57142/2017) SLP(C) No. 3842/2017 (XII) ([ TO GO BEFORE THREE HON'BLE JUDGES ]) SLP(C) No.32286/2017 (XII) SLP(C) Nos.18342-18343/2018 (XII) (FOR ADMISSION and I.R. and IA No.95602/2018-EXEMPTION FROM FILING O.T. IA No. 95602/2018 - EXEMPTION FROM FILING O.T.) Date : 05-12-2019 This appeal/petitions was/were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE KRISHNA MURARI
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For Appellant(s) Mr. Sudhir Chandra, Sr.Adv. In SLP(C)2645/10 Mr. Parijat Sinha, Adv. & SLP(C)34955/11 Mr. Anil Kumar Mishra, Adv.
Ms. Reshmi Rea Sinha, Adv. Mr. Rudra Dutta, Adv.
Mr. Devesh Mishra, Adv. Ms. Akriti Jain, Adv.
Ms. Pallak Bhagat, Adv.
In SLP(C)19246/10 Mr. Kailash Vasdev, Sr.Adv.
Mr. Parijat Sinha, Adv. Mr. Anil Kumar Mishra, Adv. Ms. Reshmi Rea Sinha, Adv. Mr. Rudra Dutta, Adv.
Mr. Devesh Mishra, Adv. Ms. Akriti Jain, Adv.
Ms. Pallak Bhagat, Adv.
In SLP(C)34945/11 Mr. S. Guru Krishnakumar, Sr.Adv.
Mr. Parijat Sinha, Adv. Mr. Anil Kumar Mishra, Adv. Ms. Reshmi Rea Sinha, Adv. Mr. Rudra Dutta, Adv.
Mr. Devesh Mishra, Adv. Ms. Akriti Jain, Adv.
Ms. Pallak Bhagat, Adv.
In SLP(C)3842/17 Ms. Meenakshi Arora, Sr.Adv.
Ms. Mala Narayan, Adv.
Mr. Rahul Narayan, Adv. Mr. Shashwat Goel, Adv. Mr. Digvijay, Adv.
In SLP(C)34839/11 Mr. Parijat Sinha, Adv.
Mr. Anil Kumar Mishra, Adv. Ms. Reshmi Rea Sinha, Adv. Mr. S.C. Ghosh, Adv.
Mr. Rudra Dutta, Adv.
Mr. Devesh Mishra, Adv. Ms. Akriti Jain, Adv.
Ms. Pallak Bhagat, Adv.
In C.A.No.2870/07 Mr. Shekhar Naphade, Sr.Adv. & SLP(C)16686/12 Mr. Parijat Sinha, Adv.
Mr. S.C. Ghosh, Adv.
Ms. Reshmi Rea Sinha, Adv. Mr. Rudra Dutta, Adv.
Mr. Abhikalp Pratap Singh, Adv. Ms. Akriti Jain, Adv.
Mr. Devesh Mishra, Adv. Ms. Pallak Bhagat, Adv. Ms. Aishwarya Dash, Adv.
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For Respondent(s) Ms. V.Mohana, Sr.Adv. In SLP(C)2645/10 Mr. B. Ragunath, Adv.
Mrs. N.C. Kavitha, Adv. Ms. Nikitha Cooper, Adv. Ms. Anikitha Sharma, Adv. Mr. Vijay Kumar, AOR In C.A.2870/2007 Mr. R.Balasubramanian, Sr.Adv.
Mr. M. A. Chinnasamy, AOR Mr. C.Rubavathi, Adv.
Mr. B. Karunakaran, Adv. Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.
Mr. T. Meikandan, Adv.
In SLP(C)19246/10 Mr. R.Balasubramanian, Sr.Adv.
Mr. V. Balaji, Adv.
Mr. Asaithambi MSM, Adv. Mr. Vinod Mehta, Adv.
Mr. Pravesh Thakur, Adv. Ms. Sripradha K., Adv.
Mr. Rakesh K. Sharma, Adv. Mr. Narendra Kumar, AOR In SLP(C)7165/16 Mr. T. R. B. Sivakumar, AOR In SLP(C)32286/17 Mr. Mohan Parasaran, Sr.Adv.
Mr. M. Yogesh Kanna, AOR In SLP(C)34945/11 Col. R.Balasubramanian, Sr.Adv.
Mr. S. Ramesh, Adv.
Mr. R. Venkataraman, Adv. Mr. Thanga Thurai, Adv. Mr. Kumar Dushyant Singh, AOR In SLP(C)17435/12 Mr. R.Balasubramanian, Sr.Adv.
Mr. M.A. Chinnasamy, AOR Mr. C. Rubavathi, Adv.
Mr. P. Raja Ram, Adv.
Mr. V. Senthil Kumar, Adv. Mr. B. Karunakaran, Adv. Mr. K. Ethiraj, Adv.
In SLP(C)3842/17 Mr. N. L. Ganapathi, AOR In SLP(C)16686/12 Mr. Shiv Prakash Pandey, AOR In SLP(C)34839/11 Mr. Chandra Shekher Yadav, Adv.
Mr. Desh Ratan Nigam, Adv. Mr. Pankaj Kumar, Adv.
Mr. Awanish Sinha, AOR In C.A.2870/07 Mr. Vikas Mehta, AOR
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In SLP(C)34945/11 Mr. K. K. Mohan, AOR In SLP(C)18342- Mrs. Prabha Swami, Adv. 18343/18 Mrs. Divya Swami, Adv.
Mr. Nikhil Swami, AOR In SLP(C)16686/12 Mr. Amitabh Sinha, Adv.
Mr. Chandra Bhushan Prasad, AOR Mr. T.K. Nayak, Adv.
In SLP(C)34839/11 Mr. E. C. Agrawala, AOR Mr. Rishi Agrawala, Adv. Ms. Madhavi Agarwal, Adv. Mr. Rajesh Kumar, Adv.
Ms. Abha Saigal, Adv.
Ms. Prashi Tyagi, Adv.
In C.A.2870/07 Mr. M. A. Krishna Moorthy, AOR In SLP(C)34955/11 Ms. Neela Gokhale, Adv.
Ms. Kamakshi S. Mehlwal, AOR In SLP(C)Nos.29712- Mr. K. Rajendran, Adv. 29713/2013 Mr. Roshan Chapagain, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR UPON hearing the counsel the Court made the following O R D E R Arguments concluded.
Judgment reserved.
Written submissions, if any, be filed by 11.12.2019.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR