Supreme Court - Daily Orders
Numaligarh Refinery Limited vs Technip Energies India Ltd. on 18 July, 2023
Bench: A.S. Bopanna, M.M. Sundresh
1
ITEM NO.17 COURT NO.7 SECTION XIV
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). 14773/2023
(Arising out of impugned final judgment and order dated 07-07-2023
in WA No. 258/2023 passed by the Gauhati High Court)
NUMALIGARH REFINERY LIMITED Petitioner(s)
VERSUS
TECHNIP ENERGIES INDIA LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130425/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 18-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Somiran Sharma, AOR
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. C. George Thomas, AOR
Mr. Arush Khanna, Adv.
Ms. Ira Bhatnagar, Adv.
Ms. Prapti Allagh, Adv.
Ms. Prachi Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Solicitor General for the petitioners as also the learned senior counsel for respondent no.1 and perused the petition papers.
Though, the learned solicitor General has touched upon the importance of the project and the manner in which the interim order Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.07.18 is going to effect the public interest, and has also referred to 17:30:47 IST Reason:
the judgment in the case of National High Speed Rail Corpn. Ltd. v. Montecarlo Ltd. (2022 6 SSC 407) with specific reference to 2 paragraph nos. 47 and 48, at this stage, we see no need to go into those aspects of the matter since, from the very impugned order, we note that the Division Bench of the High Court has fixed a date for final disposal as 20.07.2023, which we consider that the High Court being sensitive to this aspect, has fixed it after taking into consideration that the matter requires to be disposed of expeditiously.
In that view of the matter, all contentions are left open to be urged before the High Court and we request the High Court to consider and dispose of the appeal on the date fixed i.e.20.07.2023 or in the manner which it would schedule for early disposal. However, if due to any reason, the appeal cannot be taken up for hearing and disposal, and a request is being made with regard to any interim direction, that aspect may be considered in accordance with law. However, we hope that the High Court would take up the appeal itself on the date fixed. All contentions on merits are left open to be urged.
Petition is accordingly disposed of along with the pending application(s), if any.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR