Supreme Court - Daily Orders
Commr.Of Exc.West Bengal . vs M/S Clyde Stores P.Ltd.. on 22 September, 2021
Bench: Sanjay Kishan Kaul, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.4751-4752/2013
COMMR.OF EXC. WEST BENGAL & ORS. APPELLANT(S)
VERSUS
M/S CLYDE STORES P.LTD. & ORS. RESPONDENT(s)
O R D E R
On hearing learned counsel for the appellants we are of the view that really there is nothing for the appellants to be aggrieved about as all liberties have been granted by the impugned order to the Collector. The only aspect on which some restriction has been put is that in future the Collector would not be entitled to take the plea of transfer of license by Shaws to Sharmas as he will miss the opportunity when he was contemporaneously notified by the Company as discussed above. In view of the stand taken by the Shaw’s seeking to deny any relationship with the Company, if a finding is reached in that behalf, naturally at that stage the aspect of looking into the transfer may arise but not otherwise.
The civil appeals are dismissed with the aforesaid observation. Pending applications stand disposed of.
………………………………………………………...J. (SANJAY KISHAN KAUL) Signature Not Verified Digitally signed by RASHI GUPTA Date: 2021.09.24 17:28:44 IST Reason: ………………………………………………………...J. (B.R. GAVAI) New Delhi;
22nd September, 2021
ITEM NO.102 COURT NO.6 SECTION XVI
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).4751-4752/2013
COMMR.OF EXC.WEST BENGAL & ORS. Appellant(s)
VERSUS
M/S CLYDE STORES P.LTD. & ORS. Respondent(s)
Date : 22-09-2021 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE B.R. GAVAI For Appellant(s) Mr. Suhaan Mukerji, Adv.
Mr. Vishal Prasad, Adv.
Mr. Nikhil Parikshith, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Sayandeep Pahari, Adv.
M/S. PLR Chambers And Co., AOR For Respondent(s) Mr. Danish Zubair Khan, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of.
(RASHMI DHYANI) (POONAM VAID)
COURT MASTER COURT MASTER
(Signed order is placed on the file)