Supreme Court - Daily Orders
M/S Indsil Hydro Power And Manganese ... vs State Of Kerala And Others on 10 May, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
1
ITEM NO.1 COURT NO.8 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 12564/2019 in Civil Appeal No(s). 9845-9846/2016
M/S INDSIL HYDRO POWER AND MANGANESE LIMITED Appellant(s)
VERSUS
STATE OF KERALA AND OTHERS Respondent(s)
(ONLY I.A.NO.12564/2019(As mentioned) IN CA NO.9847-48/2016 to be
listed.)
WITH
C.A. No. 9847-9850/2016 (XI-A)
Date : 10-05-2019 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Appellant(s) Mr. C.A. Sundram, Sr. Adv.
Mr. S.Sukumaran, Adv.
Mr. Anand Sukumar, Adv.
Mr. Bhpesh Kumar Pathak, Adv.
Ms. Meera Mathur, AOR
Mr. R. Gopalakrishnan, AOR
For Respondent(s) Mr. P.V. Surendranath, Sr. Adv.
Mr. C. K. Sasi, AOR
Ms. Nayantara Roy, Adv.
Mr. Abdulla Naseen, Adv.
Mr. Jaideep Gupta, Sr. Adv.
Mr. P. V. Dinesh, AOR
Mr. Mukund P.Unny, Adv.
Mr. T.P. Sindhu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.05.11 The applicant/appellant by this application prays for the 12:42:06 IST Reason: following reliefs:
“A. Directing Respondent No.2-Kerala State 2 Electricity Board(KSEB) not to raise any demand and/or take any coercive steps for recovery of royalty and cost component for controlled release of water pursuant to the Demand Notices dated 28.11.2018 & 03.01.2019 and continue to honor and comply with the oral undertaking made by the counsel for the Respondent - KSEB on 04.08.2014 before this Hon'ble Court till the final hearing and disposal of the above appeal.
B. Stay the Demand Notices No. SOR/AMU/STB8/854 dated 28.11.2018 & 03.01.2019 issued by the Respondent No.2-KSEB till the adjudication of the dispute involved and finally decided by this Hon'ble Court in the above appeal.
C. Stay the operation of the impugned judgment and order dated 3.4.2014 passed by the Hon'ble High Court of Kerala at Ernakulam in W.A. No.1355 of 2013, W.A.No.116 of 2014, C.O.No.96 of 2013 and C.O.No.18 of 2014 till the final hearing and disposal of the above appeal.” In response, the Kerala State Electricity Board has denied the relevant assertions and submissions made in the interim application.
Without going into the merits and demerits of the respective contentions raised by the parties we list C.A. Nos. 9847-9850 of 2016 for consideration whether interim relief be granted in the matter or not.
List the above said appeals for the aforesaid purposes on 01.07.2019.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER