Supreme Court - Daily Orders
R.B. Trading Agencies vs Steel Authority Of India Limited . on 28 August, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
1
ITEM NO.1 COURT NO.11 SECTION XVII
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)......CC No(s).
15199-15200/2015
(Arising out of impugned final judgment and order dated 13/01/2015
in LPA No. 521/2014 and LPA No. 527/2014 passed by the High Court
Of Jharkhand At Ranchi)
R.B. TRADING AGENCIES Petitioner(s)
VERSUS
STEEL AUTHORITY OF INDIA LIMITED AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP )
Date : 28/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. S.B. Upadhyay, Sr. Adv.
Mr. Vikas Sethi, Adv.
Mr. Deepak Goel, Adv.
Mr. Kunal Jahangiri, Adv.
Mr. Deepak Goel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the Special Leave Petitions. However we note that there are consecutive and concurrent findings to the effect that the Signature Not Verified forfeiture of the Earnest Money Deposit (in short 'the Digitally signed by Usha Rani Bhardwaj Date: 2015.08.28 16:31:58 IST EMD') was not justified in the facts of the case.
Reason:Learned Senior Counsel states that till date the EMD has not been refunded. If the EMD is not refunded within four weeks from today, the directions awarding cost against 2 the Petitioner shall stand recalled automatically. A copy of these directions be furnished to the Respondent – Steel Authority of India Limited (SAIL) by registered post within three days hereof.
Special Leave Petitions are disposed of with the above directions.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER