Supreme Court - Daily Orders
M/S Ashoka Smokeless Coal Industries ... vs The Central Coalfields Ltd on 12 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) No.210 OF 2016
M/S ASHOKA SMOKELESS COAL INDUSTRIES PVT LTD
AND ANR .......PETITIONERS
VERSUS
THE CENTRAL COALFIELDS LTD AND ORS .......RESPONDENTS
WITH
T.P.(C) No.212/2016
T.P.(C) No.213/2016
O R D E R
Heard learned counsel for the petitioners. Ms.Aishwarya Bhati, learned counsel, has entered appearance on behalf of the respondents. She has no objection to the prayer made in the instant petitions for transfer of C.W.J.C.No.17218/2010 (M/s Ashoka Smokeless Coal Industries Pvt.Ltd. & Anr. vs. The Central Coalfields Ltd. & Ors.), W.P. (C)No.439/2011 (M/s Laddu Enterprises vs. Central Coalfields Ltd. & Ors.) and W.P.(C)No.433/2011 (M/s Durga Chemicals vs. Central Coalfields Ltd. & Ors.), pending before the High Court of Judicature at Patna and the Jharkhand High Court at Ranchi, so as the same be tagged and heard with SLP(C)No.21888 of 2012 (M/s Coal India Ltd. & Ors. vs. Rahul Industries Ltd. & Ors.). Signature Not Verified Digitally signed by Renuka Sadana Date: 2016.02.16
In view of the above, the instant petitions are allowed 17:04:44 TLT Reason:
and C.W.J.C.No.17218/2010 (M/s Ashoka Smokeless Coal Industries 2 Pvt.Ltd. & Anr. vs. The Central Coalfields Ltd. & Ors.), W.P. (C)No.439/2011 (M/s Laddu Enterprises vs. Central Coalfields Ltd. & Ors.) and W.P.(C)No.433/2011 (M/s Durga Chemicals vs. Central Coalfields Ltd. & Ors.), pending before the High Court of Judicature at Patna and the Jharkhand High Court at Ranchi, are directed to be transferred to this Court and be listed for hearing along with SLP(C)No.21888 of 2012 (M/s Coal India Ltd. & Ors. vs. Rahul Industries Ltd. & Ors.).
..........................J. (JAGDISH SINGH KHEHAR) ..........................J. (C.NAGAPPAN) NEW DELHI;
FEBRUARY 12, 2016.
3
ITEM NO.18 COURT NO.3 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).210/2016 M/S ASHOKA SMOKELESS COAL INDUSTRIES PVT LTD AND ANR Petitioner(s) VERSUS THE CENTRAL COALFIELDS LTD AND ORS Respondent(s) (With office report) WITH T.P.(C) No.212/2016 (With Office Report) T.P.(C) No.213/2016 (With Office Report) Date : 12/02/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Manish Kumar Saran, Adv.
Dr.Anand Kumar, Adv.
For Respondent(s) Ms.Aishwarya Bhati, Adv.
Mr.Lopendra Tandon, Adv.
Mr.T.Gopal, Adv.
Upon hearing the counsel the Court made the following O R D E R The instant petitions are allowed in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)