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Ripley & Co. Stevedoring Pvt. Ltd. vs Board Of Trustees For The Port Of Kolkata ... on 12 November, 2014

Bench: Anil R. Dave, Kurian Joseph

     ITEM NO.1                               COURT NO.3                 SECTION XVI

                                   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).29312-29313/2014

     (Arising out of impugned final judgment and order dated 04/09/2014
     in AST No.378/2014 with ASTA No.378/2014 passed by the High Court
     Of Calcutta)

     RIPLEY & CO. STEVEDORING PVT. LTD. & ANR.                            Petitioner(s)

                                                     VERSUS

     BOARD OF TRUSTEES FOR THE PORT OF KOLKATA & ORS.   Respondent(s)
     (With appln.(s) for exemption from filing c/c of the impugned
     judgment)

     Date : 12/11/2014 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)                 Mr.   Shyam Diwan,Sr.Adv.
                                       Mr.   Rana Mukherjee,Adv.
                                       Mr.   Subhojit Ray,Adv.
                                       Ms.   Kanchan Yadav,Adv.
                                       For   M/s. Victor Moses & Associates,Advs.

     For Respondent(s)                 Mr. Parag P. Tripathi,Sr.Adv.
                                       Mr. A.V. Rangam,Adv.
                                       Mr. Buddy A. Ranganadhan,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Looking at the fact that these petitions have been filed at the time when the writ petitions are pending before the High Court, we are not inclined to entertain these special leave petitions.

The Special Leave Petitions are, accordingly, Signature Not Verified dismissed.

Sarita Purohit Date: 2014.11.13 15:24:26 IST Reason: 1  We, however, direct the respondents herein to file their counter affidavits and complete the pleadings before the learned Single Judge of the High Court on or before 18th November, 2014 and rejoinder affidavit, if any, shall be filed by the petitioners on or before 24 th November, 2014. We request the High Court to decide the petitions within one month from today and the learned counsel appearing for the parties have assured this Court that their counterparts appearing before the High Court shall not pray for unnecessary adjournment and shall cooperate the High Court to decide the petitions within one month from today.

We clarify that we have not expressed any opinion on merits of the case.

We are sure that the learned Single Judge shall decide the matters without being influenced by the observations, if any, made by the appellate court.

Intimation of this order be given to the Registrar of the Kolkata High Court immediately.

(Sarita Purohit)                                    (Sneh Bala Mehra)
  Court Master                                     Assistant Registrar




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