Supreme Court - Daily Orders
Jcb India Limited vs Union Of India on 4 November, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
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ITEM NO.12 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1815/2022 in SLP(C) No. 30204/2018
(Arising out of impugned final judgment and order dated 22-07-2022
in SLP(C) No. No. 30204/2018 passed by the Supreme Court Of India)
JCB INDIA LIMITED Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and IA No.115081/2022-CLARIFICATION/DIRECTION )
Date : 04-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Tarun Gulati,Sr.Adv.
Mr. Ravinder Narain,Adv.
Ms. Mallika Joshi,Adv.
Dr. Kishan Rawat,Adv.
Mr. Ishan Narain,Adv.
Ms. Ashwini Chandrasekaran,Adv.
Ms. Priyanka Rathi,Adv.
Mr. Rajan Narain, AOR
For Respondent(s) Mr. N.Venkataraman,ASG
Mr. Balbir Singh,ASG
Ms. Alka Agrawal, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain,Adv.
Ms. Alka Agarwal,Adv.
Ms. B.Sunita Rao,Adv.
Ms. Seema Bengani,Adv.
Ms. Vimla Sinha,Adv.
Ms. Shradha Deshmukh,Adv.
Mr. Akshay Amritanshu,Adv.
Signature Not Verified
Mr. Prahlad Singh,Adv.
Mr. Gunmaya Mann,Adv.
Digitally signed by
Neelam Gulati
Date: 2022.11.07
17:17:13 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
This is an application for Restoration of SLP (C ) No. 30204 of 2018 alongwith SLP (C ) Nos. 32709-32710 of 2018. The reason why this application has been made is that these three Special Leave Petitions were tagged alongwith a huge batch of cases which were disposed of by this Court vide Order dated 22.07.2022. But the fact remains that these three Special Leave Petitions were not identical with the entire batch.
In view of the above, this application is allowed. The Order dated 22.07.2022, only insofar as these three Special Leave Petitions are concerned, is recalled. These three Special Leave Petitions are restored to their original numbers. However, the Order dated 22.07.2022, insofar as the other matters of the batch are concerned, shall remain intact.
M.A. is disposed of accordingly.
We are informed that in the batch disposed of on 22.07.2022, SLP (C) Nos. 32709-32710 of 2018 relating to FILCO Trade Centre Pvt. Ltd., has been shown as the lead matter. Even after 22.07.2022 many matters were disposed of by this Court by referring to SLP (C) Nos. 32709-32710 of 2018.
But after this order, the status of these SLPs will now be shown as “alive/pending”. This will lead to a mismatch. This mismatch has to be set right technically and till then, this order shall also be uploaded along with the order dated 22.07.2022 so 3 that any person accessing either of two orders will know the subsequent development.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)