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Supreme Court - Daily Orders

State Of West Bengal vs Tata Motors Ltd . on 3 May, 2016

Bench: V. Gopala Gowda, Arun Mishra

       S.L.P.(C) No. 23843/2012 etc.             1

                                                                                 REVISED
       ITEM NO. 3 (PH)                     COURT NO.9                  SECTION XVI

                                 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).   23843/2012

       (Arising out of impugned final judgment and order dated 22/06/2012
       in AST No. 1862/2011 passed by the High Court of Calcutta)

       STATE OF WEST BENGAL AND ORS                                    Petitioner(s)

                                                  VERSUS

       TATA MOTORS LTD AND ORS.                                        Respondent(s)

       (With appln. (s) for impleadment as party respondent and permission
       to file synopsis and list of dates and interim relief and office
       report) (For Final Disposal)

       WITH
       SLP(C) No. 8463/2008
       (With appln.(s) for              directions   and   Interim   Relief   and   Office
       Report)

       SLP(C) No. 10731/2008
       (With Interim Relief and Office Report)

       SLP(C) No. 11783/2008
       (With Interim Relief and Office Report)

       SLP(C) No. 11830/2008
       (With Interim Relief and Office Report)
       (For Final Disposal)

       SLP(C) No. 12360/2008
       (With Interim Relief and Office Report)
       (For Final Disposal)

       SLP(C) No. 12724/2008
       (With Interim Relief and Office Report)
       (For Final Disposal)

       S.L.P.(C)...CC No. 13645/2008
       (With Office Report)
       (For Final Disposal)
Signature Not Verified

Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2016.05.05

       SLP(C) No. 22491/2008
14:00:50 IST
Reason:


       (With Office Report)
       (For Final Disposal)
S.L.P.(C) No. 23843/2012 etc.               2



SLP(C) No. 24269/2012
(With Interim Relief and Office Report)
(For Final Disposal)

SLP(C) Nos. 1881-1911/2013
(With appln.(s) for amendment of cause title and Office Report)

Date : 03/05/2016 These petitions were called on for hearing today.

CORAM :
                HON'BLE MR. JUSTICE V. GOPALA GOWDA
                HON'BLE MR. JUSTICE ARUN MISHRA

For Petitioner(s)               Mr.   Rakesh Dwivedi, Sr. Adv.
(State of W.B.)                 Mr.   Soumitra G. Chaudhuri, Adv.
                                Mr.   Abhrotosh Majumdar, Adv.
                                Mr.   Joydeep Mazumdar, Adv.
                                Ms.   Akriti Jain, Adv.
                                Mr.   Parijat Sinha, AOR

SC 8463/2008                    Mr. Santi Ranjan Das, Adv.
                                Mrs Sarla Chandra, AOR

SC 10731/2008                   Dr. M.P. Raju, Adv.
                                Mr. James P. Thomas, Adv.
                                Mr. Ashwani Bhardwaj, AOR

SC 11783/2008,                  Mr. Kalyan Kumar Bandopadhyay, Sr. Adv.
SC 11830/2008 &                 Mr. Anip Sachthey, AOR
SC 12360/2008                   Ms. Anjali Chauhan, Adv.

SC 12724/2008                   Mr. Colin Gonsalves, Sr. Adv.
                                Ms. Paroma Banerjee, Adv.
                                Ms. Jyoti Mendiratta, AOR

SLP(C)..CC13645/08              Mr. Prashant Bhushan, AOR
                                Mr. Pranav Sachdeva, Adv.
                                Mr. O. Kuttan, Adv.

SC 22491/2008                   Mr. Dharam Bir Raj Vohra, AOR

SC 24269/2012                   Mr.   K. Parasaran, Sr. Adv.
                                Ms.   Reshmi Rea Sinha, AOR
                                Mr.   Parijat Sinha, Adv.
                                Ms.   Akriti Jain, Adv.

SC 1881-1911/2013               Mr. Avijit Bhattacharjee, AOR

For Respondent(s)               Mr. Bikash Ranjan Bhattacharya, Sr. Adv.
(applicant)                     Mr. Rauf Rahim, AOR
S.L.P.(C) No. 23843/2012 etc.                 3


                                Dr.    A.M. Singhvi, Sr. Adv.
                                Mr.    Siddharth Mitra, Sr. Adv.
                                Mr.    Gopal Jain, Sr. Adv.
                                Mr.    R.N. Karanjawala, Adv.
                                Ms.    Nandini Gore, Adv.
                                Mr.    Abhishek Ray, Adv.
                                Ms.    Tahira Karanjawala, Adv.
                                Ms.    Devina Sehgal, Adv.
                                Mr.    Arjun Sharma, Adv.
                                Mrs    Manik Karanjawala, av
                                for    Karanjawala & Co.,Advs.

                                 Mr. Sunil Kumar Verma,AOR

                                Mr. Abhijit Sengupta, AOR

                                Mr. Avijit Bhattacharjee, AOR

                                Mr.    Joydeep Mazumdar, Adv.
                                Mr.    Soumya Chakraborty, Adv.
                                Ms.    Akriti Jain, Adv.
                                Mr.    Soumik Ghosal, Adv.
                                Mr.    S.C. Ghosh, Adv.
                                Mr.    Parijat Sinha, AOR

                 UPON hearing the counsel the Court made the following
                                    O R D E R

Heard Mr. Colin Gonsalves, learned senior counsel for the petitioner in S.L.P.(C) No. 12724/2008, Mr. Santi Ranjan Das, learned counsel for the petitioner in S.L.P. (C) No. 8463/2008, Mr. Kalyan Kumar Bandopadhyay, learned senior counsel for the petitioner in S.L.P.(C) Nos. 11783/2008, 11830/2008 and 12360/2008, Mr. Prashant Bhushan, learned counsel appearing on behalf of the petitioner in S.L.P.(C)...CC No. 13645/2008 and Dr. M.P. Raju, learned counsel for the petitioner in S.L.P.(C) No. 10731/2008.

For further hearing, list the matters tomorrow.





        (S. K. RAKHEJA)                                      (CHANDER BALA)
          COURT MASTER                                        COURT MASTER
S.L.P.(C) No. 23843/2012 etc.             4

ITEM NO. 3 (PH)                     COURT NO.9                  SECTION XVI

                          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).   23843/2012

(Arising out of impugned final judgment and order dated 22/06/2012 in AST No. 1862/2011 passed by the High Court of Calcutta) STATE OF WEST BENGAL AND ORS Petitioner(s) VERSUS TATA MOTORS LTD AND ORS. Respondent(s) (With appln. (s) for impleadment as party respondent and permission to file synopsis and list of dates and interim relief and office report) (For Final Disposal) WITH SLP(C) No. 8463/2008 (With appln.(s) for directions and Interim Relief and Office Report) SLP(C) No. 10731/2008 (With Interim Relief and Office Report) SLP(C) No. 11783/2008 (With Interim Relief and Office Report) SLP(C) No. 11830/2008 (With Interim Relief and Office Report) (For Final Disposal) SLP(C) No. 12360/2008 (With Interim Relief and Office Report) (For Final Disposal) SLP(C) No. 12724/2008 (With Interim Relief and Office Report) (For Final Disposal) S.L.P.(C)...CC No. 13645/2008 (With Office Report) (For Final Disposal) SLP(C) No. 22491/2008 (With Office Report) (For Final Disposal) S.L.P.(C) No. 23843/2012 etc. 5 SLP(C) No. 24269/2012 (With Interim Relief and Office Report) (For Final Disposal) SLP(C) Nos. 1881-1911/2013 (With appln.(s) for amendment of cause title and Office Report) Date : 03/05/2016 These petitions were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Rakesh Dwivedi, Sr. Adv. (State of W.B.) Mr. Soumitra G. Chaudhuri, Adv.
Mr. Abhrotosh Majumdar, Adv. Mr. Joydeep Mazumdar, Adv.
Ms. Akriti Jain, Adv.
Mr. Parijat Sinha, AOR SC 8463/2008 Mr. Santi Ranjan Das, Adv.
Mrs Sarla Chandra, AOR SC 10731/2008 Dr. M.P. Raju, Adv.
Mr. James P. Thomas, Adv.
Mr. Ashwani Bhardwaj, AOR SC 11783/2008, Mr. Kalyan Kumar Bandopadhyay, Sr. Adv. SC 11830/2008 & Mr. Anip Sachthey, AOR SC 12360/2008 Ms. Anjali Chauhan, Adv.
SC 12724/2008 Mr. Colin Gonsalves, Sr. Adv.
Ms. Paroma Banerjee, Adv.
Ms. Jyoti Mendiratta, AOR SLP(C)..CC13645/08 Mr. Prashant Bhushan, AOR Mr. Pranav Sachdeva, Adv.
Mr. O. Kuttan, Adv.
SC 22491/2008 Mr. Dharam Bir Raj Vohra, AOR SC 24269/2012 Mr. K. Parasaran, Sr. Adv.
Ms. Reshmi Rea Sinha, AOR Mr. Parijat Sinha, Adv.
Ms. Akriti Jain, Adv.
SC 1881-1911/2013 Mr. Avijit Bhattacharjee, AOR For Respondent(s) Mr. Bikash Ranjan Bhattacharya, Sr. Adv. (applicant) Mr. Rauf Rahim, AOR S.L.P.(C) No. 23843/2012 etc. 6 Dr. A.M. Singhvi, Sr. Adv.
Mr. Siddharth Mitra, Sr. Adv. Mr. Gopal Jain, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Nandini Gore, Adv.
Mr. Abhishek Ray, Adv.
Ms. Tahira Karanjawala, Adv. Ms. Devina Sehgal, Adv.
Mr. Arjun Sharma, Adv.
Mrs Manik Karanjawala, av for Karanjawala & Co.,Advs.
Mr. Sunil Kumar Verma,AOR Mr. Abhijit Sengupta, AOR Mr. Avijit Bhattacharjee, AOR Mr. Joydeep Mazumdar, Adv.
Mr. Soumya Chakraborty, Adv. Ms. Akriti Jain, Adv.
Mr. Soumik Ghosal, Adv.
Mr. S.C. Ghosh, Adv.
Mr. Parijat Sinha, AOR UPON hearing the counsel the Court made the following O R D E R Heard Mr. Colin Gonsalves, learned senior counsel for the petitioner in S.L.P.(C) No. 12724/2008, Mr. Kalyan Kumar Bandopadhyay, learned senior counsel for the petitioner in S.L.P. (C) Nos. 11783/2008, 11830/2008 and 12360/2008, Mr. Prashant Bhushan, learned counsel appearing on behalf of the petitioner in S.L.P.(C)...CC No. 13645/2008 and Dr. M.P. Raju, learned counsel for the petitioner in S.L.P.(C) No. 10731/2008.

For further hearing, list the matters tomorrow.





        (S. K. RAKHEJA)                                         (CHANDER BALA)
          COURT MASTER                                           COURT MASTER