Supreme Court - Daily Orders
Western Dedicated Freight Corridor ... vs Original Claimants Anand on 5 February, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
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ITEM NOS.10+11+12+13 Court 3 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 25661/2020 in D. No.
40949/2018
(Arising out of impugned final judgment and order dated 05-10-2019
in D No. No. 40949/2018 passed by the Supreme Court Of India)
WESTERN DEDICATED FREIGHT CORRIDOR CORPORATION
OF INDIA LTD. Petitioner(s)
VERSUS
ORIGINAL CLAIMANTS ANAND & ORS. Respondent(s)
(APPLICATION FOR RESTORATION OF SLP IA No. 121210/2020)
IA No. 121212/2020 - CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION )
WITH
MISCELLANEOUS APPLICATION Diary No(s). 26124/2020 in D. No.
40930/2018 (Item No. 11)
( IA No. 123790/2020 - CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION
IA No. 123788/2020 – RESTORATION)
MISCELLANEOUS APPLICATION Diary No(s). 26126/2020 in D. No.
40958/2018 (Item No. 12)
( IA No. 123802/2020 - CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION
IA No. 123801/2020 - RESTORATION)
MISCELLANEOUS APPLICATION Diary No(s). 26129/2020 in D. No.
40965/2018 (Item No. 13)
( IA No. 123814/2020 - CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION
IA No. 123813/2020 - RESTORATION)
Date : 05-02-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Signature Not Verified
HON'BLE MR. JUSTICE B.R. GAVAI
Digitally signed by R
Natarajan
Date: 2021.02.05
For Petitioner(s)
16:02:47 IST
Reason: Mr. Sanjay Jain, ASG
Mr. Sanjeev Bansal, Adv.
Mr. Subhash Chandra, Adv.
Mr. Rajeev Kumar Bansal, AOR
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
Delay in filing the application(s) for restoration is condoned.
Applications for restoration are allowed. The Special Leave Petitions are restored to the file. On 02.09.2019, this Court, in a similar matter (SLP (C) D. No. 40909/2018), had condoned the delay and dismissed the Special Leave Petition. Following this order, we dismiss the Special Leave Petitions in all cases.
Miscellaneous Applications stand disposed of. SLP (C) No. 3967/2020 & SLP (C) No. 3968/2020:
Taken on Board.
Mr. Sanjay Jain, learned ASG points out to us that vide an order dated 07.02.2020 in SLP (C) No. 3967/2020 & SLP (C) No. 3968/2020, this Court was pleased to issue notice. It was obviously done without pointing out our order dated 02.09.2019. Consequently, this order shall also stand recalled and the Special Leave Petitions are dismissed.
Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER