Supreme Court - Daily Orders
K Govindaraj And Etc Etc vs M/S Varuni Biomass Energy Products Pvt ... on 3 November, 2014
Bench: Chief Justice, A.K. Sikri
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ITEM NO.51 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)..CC Nos.16720-16730/2014
(Arising out of impugned final judgment and order dated 04/07/2014
in WPMD No. 754/2013 to WPMD No. 764/2013 passed by the High Court
of Madras, Madurai Bench)
K GOVINDARAJ ETC ETC Petitioner(s)
VERSUS
M/S VARUNI BIOMASS ENERGY
PRODUCTS PVT LTD AND ETC ETC Respondent(s)
I.A. 1/2014(with application for permission to file SLPs)
WITH
W.P.(C) No. 897/2014
(With appln.(s) for ex-parte stay and Office Report)
SLP(C) No. 28199-28204/2014
(With appln.(s) for permission to file synopsis and list of dates
and appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
Date : 03/11/2014 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Ratnakar Dash, Sr. Adv.
CC Nos.16720-30/2014 Mr. Ram Sankar, Adv.
Mr. Y. Lokesh, Adv.
Mr. R. V. Kameshwaran,Adv.
W.P.(C) No. 897/2014 Mr. S. Prabhakaran, Adv.
Mr. Ram Sankar, Adv.
Mr. Y. Lokesh, Adv.
Signature Not Verified
Mr. R. V. Kameshwaran,Adv.
Digitally signed by
SLP No.28199-204/2014
NEETU KHAJURIA
Date: 2014.11.05
11:06:37 IST
Mr. J.C. Gupta, Sr. Adv.
Reason:
Mr. Ram Sankar, Adv.
Mr. Y. Lokesh, Adv.
Mr. R. V. Kameshwaran,Adv.
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
SLP(C) CC Nos.16720-16730/2014 Prayer for permission to file special leave petitions is rejected.
However, we permit the petitioner, if he so desires, to file an appropriate review petition before the Division Bench of the Madras High Court for review of its order on the ground that the petitioner was not heard in the matter while passing the impugned order.
If and when the review petition is filed, we request the High Court to consider the review petition on its own merit.
We clarify that we have not expressed any opinion on the review petition that may be filed before the High Court.
W.P.(C) No. 897/2014 Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw this writ petition with liberty to approach the High Court.
Permission sought for is granted. Liberty is granted to the petitioner, if he so desires, to approach the High Court to seek appropriate relief.
The writ petition is disposed of as withdrawn. 3 SLP(C) No. 28199-28204/2014 Dismissed.
However, we permit the petitioner, if he so desires, to file an appropriate review petition before the Division Bench of the Madras High Court for review of its order on the ground that the petitioner was not heard in the matter while passing the impugned order.
If and when the review petition is filed, we request the High Court to consider the review petition on its own merit.
We clarify that we have not expressed any opinion on the review petition that may be filed before the High Court.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar