Supreme Court - Daily Orders
Gail India Ltd. vs Shyam Industries Ltd. on 25 August, 2014
Bench: T.S. Thakur, R. Banumathi
ITEM NO.2 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2014 in Civil Appeal No(s). 5733/2012
GAIL INDIA LTD. Appellant(s)
VERSUS
SHYAM INDUSTRIES LTD.& ANR Respondent(s)
(for stay of execution and office report)
WITH I.A. NO.2 in C.A. No. 5778/2012
(Appln.(s) for stay and Office Report)
Date: 25/08/2014 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Parag P. Tripathi,Sr.Adv.
Mr. T. V. Ratnam,Adv.
Mr. Munawwar Naseem,Adv.
For Respondent(s) Mr. V. Giri,Sr.Adv.
Mr. Pramod Dayal,Adv.
Mr. Nikunj Daya,Adv.
Ms. Payal Dayal,Adv.
Mr. Anand Ganeshan,Adv.
Ms. Mandakini,Adv.
Mr. I.S. Alag,Adv.
Mrs. Kanchan Kaur Dhodi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Pending further orders from this Court, execution proceedings instituted by the respondents before the Appellate Tribunal shall remain stayed, subject to the appellant-company extending to the Signature Not Verified respondents herein benefit w.e.f. 1st August, 2014 onwards in terms Digitally signed by Mahabir Singh Date: 2014.08.26 10:43:20 IST Reason: of “Chart” furnished to this Court which is as under:
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Sr. Name Quantity Avg Transportation Differe Unit Differ No. (MMBTU) Monthly Charges/Month nce Rs/ Rate ence % for Q1 Qty of As per As per Month (Rs/ (MMBTU) GSTA unit MMBTU) 2014-15 rate submit ted to PNGRB
1. Bharat 93685 31228 2134047 366619 1767428 @11.74 -83% Glass Tube Ltd.
2. HALDYN 139647 46549 629003 546484 82519 @11.74 -13% GLASS LIMITED
3. Punjab 9415 3138 28580 36846 -8266 @11.74 +28% Steel Rolling Mills
4. SCHOTT 66635 22212 548319 260766 287553 @11.74 -52% GLASS INDIA PVT LTD
5. SHYAM 2723 908 430490 85619 344872 @94.34 -80% INDUSTRI ES This arrangement shall be interim in nature and without prejudice to the contentions of the parties.
I.A.Nos.2 in C.A.No.5733 of 2012 and I.A.No.2 in C.A.No.5778 of 2012 are accordingly disposed of. Hearing of the appeals is however expedited.
(Mahabir Singh) (VEENA KHERA) COURT MASTER COURT MASTER
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