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Jaykaycem (Central) Limited vs Union Of India on 7 January, 2022

Bench: Chief Justice, Surya Kant, Hima Kohli

                                                            1

     ITEM NO.31                    Court 1 (Video Conferencing)                      SECTION IV­C

                                   S U P R E M E C O U R T O F              I N D I A
                                           RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)            No.20103/2021

     (Arising out of impugned final judgment and order dated 10­08­2021
     in IA No. 7028/2021 passed by the High Court of M.P. Principal Seat
     at Jabalpur)

     JAYKAYCEM (CENTRAL) LIMITED                                                   Petitioner(s)

                                                           VERSUS

     UNION OF INDIA & ORS.                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.159191/2021­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT, IA No.159192/2021­EXEMPTION FROM
     FILING O.T. and IA No.159190/2021­PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 07­01­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                          Mr.   Ranjit Kumar, Sr. Adv.
                                          Mr.   Mohit Paul, AOR
                                          Mr.   Ayush Agrawal, Adv.
                                          Mr.   Vikrant Singh Bloria, Adv.
                                          Mr.   Sushant Tomar, Adv.
                                          Mr.   Bikram Dwivedi, Adv.
                                          Mr.   Praveen Kumar Singh, Adv.
     For Respondent(s)

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

The Court is convened through Video Conferencing.

Exemptions are allowed Date: 2022.01.07 17:14:02 IST Reason: Having heard Mr. Ranjit Kumar, learned Senior counsel appearing for the petitioner and carefully perusing the material available on record, we are not inclined to interfere with the  2 impugned interim Order passed by High Court of M.P. Principal Seat at Jabalpur.

However, taking into consideration the facts and circumstances of this case, we request the High Court to dispose of the Writ Petition No.10192 of 2021, pending adjudication before it, preferably within a period of four months from the date of communication of a copy of this Order.

With the above observation, the Special Leave Petition is disposed of.

Pending application filed in the matter also stands disposed of.

  (VISHAL ANAND)                                                     (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                              COURT MASTER (NSH)