Supreme Court - Daily Orders
M/S Birla Corporation Limited vs Union Of India Ministry Of Mines Through ... on 17 April, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.15 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 201/2017
M/S BIRLA CORPORATION LTD AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for ad-interim ex-parte stay and office report)
WITH
W.P.(C) No. 205/2017
(With appln.(s) for ex-Parte stay and Office Report)
Date : 17/04/2017 These petition were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Ashok Grover, Sr. Adv.
Mr.Praveen Kumar,Adv.
Ms. Babita Sant, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in both the writ petitions.
Dasti service in addition is permitted.
Subject to the petitioners' giving adequate security to respondent No. 4 & 5 to the extent of outstanding amount of Rs.9.94 Crores in Writ Petition No. 201 of 2017 and to respondent No. 3 to the extent of outstanding amount of Rs. 4.92 Crores in WP(C) No. 205 of 2017, no further coercive steps shall be taken in pursuance of notices dated 03.02.2017/09.02.2017 and dated 09.02.2017 in respective matters.
Signature Not VerifiedWe further observe that the supplies may remain Digitally signed by as usual.
CHARANJEET KAUR Date: 2017.04.17 16:38:52 IST Reason:
Tag with Writ Petition (Civil) No. 1028 of 2016.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master