Supreme Court - Daily Orders
Deepak Fertilizers & Petrochemicals ... vs Union Of India on 4 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
1
ITEM NO.40 COURT NO.9 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). 5683/2016
(Arising out of impugned judgment and order dated 21/01/2016 in WP
No. 6873/2015 passed by the High Court Of Bombay)
DEEPAK FERTILIZERS & PETROCHEMICALS CORPORATION LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and placing addl. facts and documents on record and interim
relief)
Date : 04/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Dr. A.M. Singhvi, Sr. Adv.
Mr. Rishi Agarwal, Adv.
Ms. Parul Shukla, Adv.
Mr. Himanshu Satija, Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner.
Signature Not Verified Digitally signed byThe instant special leave petition is against VINOD KUMAR Date: 2016.03.05 12:52:47 IST Reason: interlocutory order dated 21.01.2016 seeking for issuance of a writ of mandamus to the respondents claiming release of huge amount of subsidy due 2 from the respondents under the policy. Since the matter is still pending in the High Court, it would be just and proper for this Court, having regard to the facts and circumstances of the case and the claim made by the petitioner, to request the High Court to consider the pending case on merits and dispose of the same expeditiously within a reasonable time. Ordered accordingly. In view of the above, the special leave petition is dismissed.
(VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER