Supreme Court - Daily Orders
Cesc Ltd vs Union Of India on 18 December, 2014
Bench: Madan B. Lokur, Kurian Joseph, A.K. Sikri
ITEM NO.302+303 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 991/2014
CESC LTD AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With application for directions and ex-parte stay and office
report)
WITH
W.P.(C) No. 992/2014
(With appln.(s) for directions and exemption from filing O.T. and
ex-parte stay and Office Report)
WITH
W.P.(C) No. 1022/2014
(With appln.(s) for ex-parte stay and Office Report)
Date : 18/12/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Gopal Subhramanium, Sr. Adv.
991/2014 Mr. K.V. Viswanathan, Sr. Adv.
Mr. Aakash Bajaj, Adv.
Mr. Rajat Jariwal, Adv.
Mr. Sanjeev K. Kapoor, Adv.
For M/s. Khaitan & Co.
992/2014 Mr. K.V. Viswanathan, Sr. Adv.
Mr. Aditya Ganju, Adv.
Mr. Shikhar Srivastava, Adv.
Mr. Sanjeev K. Kapoor, Adv.
For M/s. Khaitan & Co.
1022/2014 Mr. Kapil Sibal, Sr. Adv.
Mr. Devashish Bharuka, Adv.
Mr. Jatin Sehgal, Adv.
Mr. Ravi Bharuka, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
Meenakshi Kohli
Date: 2014.12.19
Mr. Mukul Rohtagi, AG
11:25:56 IST
Reason: Mr. Maninder Singh, ASG
Ms. Binu Tamta, Adv.
Ms. Sushma Suri, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
W.P.(C) No. 991/2014
Heard learned counsel for the parties. We find no merit in the writ petition, which is dismissed accordingly.
We make it clear that we have not dealt with the coal linkages.
W.P.(C) No. 992/2014 This petition is substantially similar to WP (C) No. 991/2014, which we have dismissed today. Learned counsel for the petitioners seeks leave to withdraw this petition.
The Writ Petition is dismissed as withdrawn. W.P.(C) No. 1022/2014 Mr. Kapil Sibal, learned senior counsel for the petitioners did not argue the matter but seeks leave to withdraw the writ petition and move the High Court. Learned Attorney General opposes the request and says that no liberty should be granted to the petitioners to move the High Court.
We make no comment on this.
The Writ Petition is dismissed as withdrawn.
(MEENAKSHI KOHLI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
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