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Supreme Court - Daily Orders

State Of A.P vs M/S.Sree Rayalaseema ... on 24 July, 2017

Bench: A.K. Sikri, Ashok Bhushan

                                               1

                                 IN THE SUPREME COURT OF INDIA
                                 CIVIL APPELLATE JURISDICTION


                            CIVIL APPEAL NO(S). 008036-008060/2017
                         (Arising out of SLP(C) Nos. 8053-8077 of 2008)


  STATE OF A.P. & ORS.                                       APPELLANT(S)

                                             VERSUS

  M/S. RAYALSEEMA ALKALIES LTD. & ORS.                           RESPONDENT(S)


  C.A. NO. 8154/2017
  (@ SLP (C)NO. 15745/2017)
  (@ S.L.P.(C)... /2008 CC NO. 15314)

  C.A. NO. 8061/2017
  (@ SLP(C) NO. 18533/2008)

  C.A. NO. 8155/2017
  (@ SLP (C)NO. 15746/2017)
  (@ S.L.P.(C)... /2009 CC NO. 2867)

  C.A. NO. 8156/2017
  (@ SLP (C)NO. 15747/2017)
  (@ S.L.P.(C)... /2009 CC NO. 5803)

  C.A. NO. 8062/2017
  (@ SLP(C) NO. 10192/2009)

  C.A. NO. 8063/2017
  (@ SLP(C) NO. 10952/2009)

  C.A. NO. 8064-8066/2017
  (@ SLP(C) NO. 10954-10956/2009)

  C.A. NO. 8067/2017
  (@ SLP(C) NO. 12948/2009)
Signature Not Verified

Digitally signed by
  C.A. NO. 8068/2017
RASHI GUPTA
Date: 2017.07.28

  (@ SLP(C) NO. 13517/2009)
15:56:51 IST
Reason:




  C.A. NO. 8070/2017
  (@ SLP(C) NO. 16789/2009)
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C.A. NO. 8073-8083/2017
(@ SLP(C) NO. 16888-16898/2009)


C.A. NO. 8085/2017
(@ SLP(C) NO. 22293/2009)

C.A. NO. 8087/2017
(@ SLP(C) NO. 22295/2009)

C.A. NO. 8090/2017
(@ SLP(C) NO. 22302/2009)

C.A. NO. 8095/2017
(@ SLP(C) NO. 22303/2009)

C.A. NO. 8099/2017
(@ SLP(C) NO. 22304/2009)

C.A. NO. 8102/2017
(@ SLP(C) NO. 22306/2009)

C.A. NO. 8106/2017
(@ SLP(C) NO. 22307/2009)

C.A. NO. 8109/2017
(@ SLP(C) NO. 22308/2009)

C.A. NO. 8112/2017
(@ SLP(C) NO. 22309/2009)

C.A. NO. 8115/2017
(@ SLP(C) NO. 22310/2009)

C.A. NO. 8121/2017
(@ SLP(C) NO. 22311/2009)

C.A. NO. 8125/2017
(@ SLP(C) NO. 22312/2009)

C.A. NO. 8126/2017
(@ SLP(C) NO. 22313/2009)

C.A. NO. 8129/2017
(@ SLP(C) NO. 22316/2009)
C.A. NO. 8134/2017
(@ SLP(C) NO. 22317/2009)
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C.A. NO. 8135/2017
(@ SLP(C) NO. 22318/2009)


C.A. NO. 8137/2017
(@ SLP(C) NO. 22320/2009)

C.A. NO. 8071/2017
(@ SLP(C) NO. 22321/2009)

C.A. NO. 8084/2017
(@ SLP(C) NO. 22322/2009)

C.A. NO. 8086/2017
(@ SLP(C) NO. 22323/2009)

C.A. NO. 8087/2017
(@ SLP(C) NO. 22324/2009)

C.A. NO. 8088/2017
(@ SLP(C) NO. 22325/2009)

C.A. NO. 8091/2017
(@ SLP(C) NO. 25474/2009)

C.A. NO. 8093/2017
(@ SLP(C) NO. 25753/2009)

C.A. NO. 8094/2017
(@ SLP(C) NO. 28583/2009)

C.A. NO. 8097/2017
(@ SLP(C) NO. 31410/2009)

C.A. NO. 8100/2017
(@ SLP(C) NO. 31411/2009)

C.A. NO. 8103/2017
(@ SLP(C) NO. 31412/2009)

C.A. NO. 8105/2017
(@ SLP(C) NO. 33672/2009)

C.A. NO. 8108/2017
(@ SLP(C) NO. 35585/2009)
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C.A. NO. 8112/2017
(@ SLP(C) NO. 35740/2009)

C.A. NO. 8114/2017
(@ SLP(C) NO. 35742/2009)

C.A. NO. 8117-8120/2017
(@ SLP(C) NO. 35743-35746/2009)

C.A. NO. 8123/2017
(@ SLP(C) NO. 35747/2009)

C.A. NO. 8069/2017
(@ SLP(C) NO. 35749/2009)

C.A. NO. 8072/2017
(@ SLP(C) NO. 35750/2009)

C.A. NO. 8089/2017
(@ SLP(C) NO. 35751/2009)

C.A. NO. 8092/2017
(@ SLP(C) NO. 35752/2009)

C.A. NO. 8096/2017
(@ SLP(C) NO. 35753/2009)

C.A. NO. 8098/2017
(@ SLP(C) NO. 35754/2009)

C.A. NO. 8101/2017
(@ SLP(C) NO. 35755/2009)

C.A. NO. 8104/2017
(@ SLP(C) NO. 35756/2009)

C.A. NO. 8107/2017
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C.A. NO. 8110/2017
(@ SLP(C) NO. 36196/2009)
C.A. NO. 8111/2017
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C.A. NO. 8113/2017
(@ SLP(C) NO. 36271/2009)
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C.A. NO. 8116/2017
(@ SLP(C) NO. 245/2010)

C.A. NO. 8122/2017
(@ SLP(C) NO. 247/2010)

C.A. NO. 8124/2017
(@ SLP(C) NO. 248/2010)

C.A. NO. 8157/2017

C.A. NO. 8158/2017
(@ SLP (C)NO. 15749/2017
(@S.L.P.(C)... /2010 CC NO. 1082)

C.A. NO. 8127/2017
(@ SLP(C) NO. 1876/2010)

C.A. NO. 8159/2017
(@ SLP (C)NO. 15750/2017
(@ S.L.P.(C)... /2011 CC NO. 2103)

C.A. NO. 8128/2017
(@ SLP(C) NO. 4730/2011)

C.A. NO. 8129/2017
(@ SLP(C) NO. 4743/2011)

C.A. NO. 8130/2017
(@ SLP(C) NO. 4747/2011)

C.A. NO. 8133/2017
(@ SLP(C) NO. 4750/2011)

C.A. NO. 8136/2017
(@ SLP(C) NO. 5105/2011)

C.A. NO. 8132/2017
(@ SLP(C) NO. 5106/2011)

C.A. NO. 8138/2017
(@ SLP(C) NO. 5110/2011)

C.A. NO. 8131/2017
(@ SLP(C) NO. 5112/2011)

C.A. NO. 8139/2017
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(@ SLP(C) NO. 6351/2011)

C.A. NO. 8140/2017
(@ SLP(C) NO. 12605/2011)

C.A. NO. 8141/2017
(@ SLP(C) NO. 13451/2011)

C.A. NO. 8142/2017
(@ SLP(C) NO. 14144/2011)

C.A. NO. 8143/2017
(@ SLP(C) NO. 18858/2011)

C.A. NO. 8144/2017
(@ SLP(C) NO. 18859/2011)

C.A. NO. 8145/2017
(@ SLP(C) NO. 18862/2011)

C.A. NO. 8147/2017
(@ SLP(C) NO. 18863/2011)

C.A. NO. 8146/2017
(@ SLP(C) NO. 18864/2011)

C.A. NO. 8148/2017
(@ SLP(C) NO. 33344/2011)

C.A. NO. 8149/2017
(@ SLP(C) NO. 8333/2012)

C.A. NO. 8150/2017
(@ SLP(C) NO. 37680/2012)

C.A. NO. 8151/2017
(@ SLP(C) NO. 10466/2013)

C.A. NO. 1838/2014

C.A. NO. 8152/2017
(@ SLP(C) NO. 7319/2015)

W.P.(C) NO. 512/2003


                            O R D E R

7 In the order dated 29th March, 2017 while disposing of the instant matters, we had permitted the appellants to file fresh petition before the respective High Courts by May 31, 2017 and directed that the interim orders which were passed by this Court shall remain continue till May 31, 2017. Since the appeals were filed by the State and it is the State which was the appellant and, therefore, it was wrongly mentioned that the appellants are given time to file the fresh petition by 31st May, 2017 instead it should have been the respondents. Therefore, it is clarified that instead of appellants, the respondents are permitted to file fresh petition(s) before the respective High Court(s) by August 15, 2017 Likewise, the interim orders which were passed by this Court and which are continued in these appeals shall continue till August 15, 2017.

......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;

JULY 24, 2017
                                     8

ITEM NO.801                  COURT NO.7               SECTION III

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

Civil Appeal No(s). 008036-008060/2017 (Arising out of SLP(C) Nos. 8053-8077 of 2008) STATE OF A.P. & ORS. Appellant(s) VERSUS M/S. RAYALSEEMA ALKALIES LTD. & ORS. Respondent(s) WITH C.A. NO. 8154/2017 (@ SLP (C)NO. 15745/2017) (@ S.L.P.(C)... /2008 CC NO. 15314) C.A. NO. 8061/2017 (@ SLP(C) NO. 18533/2008) C.A. NO. 8155/2017 (@ SLP (C)NO. 15746/2017) (@ S.L.P.(C)... /2009 CC NO. 2867) C.A. NO. 8156/2017 (@ SLP (C)NO. 15747/2017) (@ S.L.P.(C)... /2009 CC NO. 5803) C.A. NO. 8062/2017 (@ SLP(C) NO. 10192/2009) C.A. NO. 8063/2017 (@ SLP(C) NO. 10952/2009) C.A. NO. 8064-8066/2017 (@ SLP(C) NO. 10954-10956/2009) C.A. NO. 8067/2017 (@ SLP(C) NO. 12948/2009) C.A. NO. 8068/2017 (@ SLP(C) NO. 13517/2009) C.A. NO. 8070/2017 9 (@ SLP(C) NO. 16789/2009) C.A. NO. 8073-8083/2017 (@ SLP(C) NO. 16888-16898/2009) C.A. NOS. 8036-8060/ 2017 (@ SLP (C) Nos. 8053-8077/ 2008) C.A. NO. 8085/2017 (@ SLP(C) NO. 22293/2009) C.A. NO. 8087/2017 (@ SLP(C) NO. 22295/2009) C.A. NO. 8090/2017 (@ SLP(C) NO. 22302/2009) C.A. NO. 8095/2017 (@ SLP(C) NO. 22303/2009) C.A. NO. 8099/2017 (@ SLP(C) NO. 22304/2009) C.A. NO. 8102/2017 (@ SLP(C) NO. 22306/2009) C.A. NO. 8106/2017 (@ SLP(C) NO. 22307/2009) C.A. NO. 8109/2017 (@ SLP(C) NO. 22308/2009) C.A. NO. 8112/2017 (@ SLP(C) NO. 22309/2009) C.A. NO. 8115/2017 (@ SLP(C) NO. 22310/2009) C.A. NO. 8121/2017 (@ SLP(C) NO. 22311/2009) C.A. NO. 8125/2017 (@ SLP(C) NO. 22312/2009) C.A. NO. 8126/2017 (@ SLP(C) NO. 22313/2009) C.A. NO. 8129/2017 10 (@ SLP(C) NO. 22316/2009) C.A. NO. 8134/2017 (@ SLP(C) NO. 22317/2009) C.A. NO. 8135/2017 (@ SLP(C) NO. 22318/2009) C.A. NOS. 8036-8060/ 2017 (@ SLP (C) Nos. 8053-8077/ 2008) C.A. NO. 8137/2017 (@ SLP(C) NO. 22320/2009) C.A. NO. 8071/2017 (@ SLP(C) NO. 22321/2009) C.A. NO. 8084/2017 (@ SLP(C) NO. 22322/2009) C.A. NO. 8086/2017 (@ SLP(C) NO. 22323/2009) C.A. NO. 8087/2017 (@ SLP(C) NO. 22324/2009) C.A. NO. 8088/2017 (@ SLP(C) NO. 22325/2009) C.A. NO. 8091/2017 (@ SLP(C) NO. 25474/2009) C.A. NO. 8093/2017 (@ SLP(C) NO. 25753/2009) C.A. NO. 8094/2017 (@ SLP(C) NO. 28583/2009) C.A. NO. 8097/2017 (@ SLP(C) NO. 31410/2009) C.A. NO. 8100/2017 (@ SLP(C) NO. 31411/2009) C.A. NO. 8103/2017 (@ SLP(C) NO. 31412/2009) 11 C.A. NO. 8105/2017 (@ SLP(C) NO. 33672/2009) C.A. NO. 8108/2017 (@ SLP(C) NO. 35585/2009) C.A. NO. 8112/2017 (@ SLP(C) NO. 35740/2009) C.A. NO. 8114/2017 (@ SLP(C) NO. 35742/2009) C.A. NO. 8117-8120/2017 (@ SLP(C) NO. 35743-35746/2009) C.A. NOS. 8036-8060/ 2017 (@ SLP (C) Nos. 8053-8077/ 2008) C.A. NOS. 8036-8060/ 2017 (@ SLP (C) Nos. 8053-8077/ 2008) C.A. NOS. 8036-8060/ 2017 (@ SLP (C) Nos. 8053-8077/ 2008) C.A. NOS. 8036-8060/ 2017 (@ SLP (C) Nos. 8053-8077/ 2008) W.P.(C) NO. 512/2003 Date : 24-07-2017 These matters were mentioned on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Rakesh K. Sharma, Adv. (Mentioned by) For Respondent(s) Mr. S. Uday Sagar, Adv.

UPON hearing the counsel the Court made the following O R D E R 12 Upon being mentioned, the order dated 29th March, 2017 is modified as per the signed order. (ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)