Supreme Court - Daily Orders
Chowgule And Company Private Limited vs Goa Foundation on 11 May, 2018
Bench: Madan B. Lokur, Deepak Gupta
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ITEM NO.63 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
Petition(s) for Special Leave to Appeal (C) No(s).12449/2018
(Arising out of impugned final judgment and order dated 04-05-2018
in WP No. 3/2018 passed by the High Court of Judicature at Bombay
At Goa)
CHOWGULE AND COMPANY PRIVATE LIMITED Petitioner(s)
VERSUS
GOA FOUNDATION & ORS. Respondent(s)
WITH
SLP(C) No. 12328-12330/2018 (IX)
Diary No(s). 17815/2018 (IX)
Date : 11-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Mukul Rohatgi, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Ninad Laud, Adv.
Mr. Sumit Goel, Adv.
Mr. Kshatrshal Raj, Adv.
Ms. Malvika Bhannot, Adv.
Mr. Ivo D’Costa, Adv.
for M/S. Parekh & Co.
Mr. Shyam Divan, Sr. Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Yashraj Singh Deora, AOR
Ms. Ninotska Pimenta, Adv.
Ms. Ragya Vaidehy Singh, Adv.
Ms. Asmita Singh, Adv.
Mr. Yashraj Singh Deora, Adv.
Ms. Asmita Singh, Adv.
Signature Not Verified
Ms. Ragya Vaidehy Singh, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.05.11
For Respondent(s)
17:13:00 IST
Reason: Mr. A.N.S. Nadkarni, ASG
Ms. Ruchira Gupta, Adv.
Mr. Salvador Santosh Rebello, Adv.
Ms. Nivedita Nair, Adv.
Ms. Mayuri Nayyar Chawla, Adv.
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Mr. Mayur Jaisingh, Adv.
Mr. Anurag Sharma, Adv.
Mr. Shishir Deshpande, AOR
Mr. Prashant Bhushan, AOR
Mr. Pranav Sachdeva, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Shishir Deshpande and Mr. Prashant Bhushan, learned counsel accept notice.
We have heard learned counsel for the parties at some length.
It is categorically stated by learned counsel for the petitioners that the iron ore which is sought to be loaded on the vessels in the Port area in Goa is royalty paid and it was removed and brought to the jetties on or before 15th March, 2018.
Under these circumstances, we are of the view that the iron ore which is royalty paid and which is lying on the jetties on or before 15th March, 2018 should be permitted to be loaded on the barges and on the vessels so that they can be transported to their destinations.
The State of Goa will ensure and confirm that only that iron ore is loaded which is royalty paid and which is lying in the jetties on or before 15th March, 2018.
Insofar as the other issues are concerned, since the matter is already pending in the High Court, we do not propose to deal with them and leave it to the High Court 3 to adjudicate.
An allegation has been made by learned counsel appearing for Goa Foundation that rampant mining took place after the order passed on 7 th February, 2018 till 15th March, 2018.
We would like to have full details about the mining that has taken place during the period from 7 th February, 2018 till 15th March, 2018.
We make it clear that there will be no movement of iron ore until further orders except the iron ore which has reached the jetties.
List the matter in the third week of July, 2018.
(SANJAY KUMAR-I) (CHANDER BALA)
AR-CUM-PS COURT MASTER