Supreme Court - Daily Orders
The Goa Foundation vs M/S Sesa Sterlite Ltd. And Ors. on 22 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
1
REVISED
ITEM NO.52 COURT NO.3 SECTION IX
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). 32138/2015
(Arising out of impugned final judgment and order dated 13/08/2014
in WP No. 293/2014 passed by the High Court Of Bombay At Goa)
GOA FOUNDATION Petitioner(s)
VERSUS
M/S SESA STERLITE LTD AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c and interim relief
and office report)(for final disposal)
WITH
W.P.(C) No. 720/2015
(With (With (With appln.(s) for directions and appln.(s) for
impleadment and appln.(s) for directions and Office Report)
W.P.(C) No. 711/2015
(With (With (With (With appln.(s) for directions and appln.(s) for
intervention and appln.(s) for impleadment and appln.(s) for stay
and Office Report)
SLP(C) No. 32699-32727/2015
(With (With appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and Office Report)
W.P.(C) No. 203/2016
(With appln.(s) for permission to file additional documents and
Office Report)
Date : 22/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Prashant Bhushan,Adv.
Mr. Govind Jee, Adv.
Mr. Rohit Kumar Singh,Adv.
Ms. Anitha Shenoy,Adv.
Signature Not Verified
Ms. Surabhi Aggarwal, Adv.
Digitally signed by
PARVEEN KUMAR
Date: 2016.08.01
16:30:17 IST
Reason: Mr. R.S. Suri, Sr. Adv.
Mr. Ajay Baury, Adv.
Ms. Pallavi Tayal Chadda, Adv.
Ms. Rekha Dwivedi, Adv.
Mr. Avinash Kumar,AOR
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For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Ninad Laud, Adv.
Mr. Abhijit Gosavi, Adv.
Mr. Jayant Mohan, AOR
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Ninad Laud, Adv.
Mr. Abhijit Gosavi, Adv.
Mr. Karan Mathur, Adv.
Mr. Jayant Mohan, AOR
Mr. Ninad Laud, Adv.
Mr. Abhijit Gosavi, Adv.
Mr. Jayant Mohan, AOR
Mr. ANS Nadkarni, Sr. Adv.
Mr. Anshuman Srivastava, adv.
Mr. S.S. Rebello, Adv.
Ms. Purna Bhandari, Adv.
Mr. Amoigh Prabhudesai, Adv.
Mr. ANS Nadkarni, ASG
Mr. Siddharth Bhatnagar, Adv.
for Mr. Nirnimesh Dube, AOR
Mr. Som Raj Choudhury, Adv.
Dr. Rajeev B. Masodkar, Adv.
Ms. A. Mutatkar, AOR
Mr. Yashraj Singh Deora,Adv.
Ms. Priyadarshinee, Adv.
Ms. Swati Kamat, Adv.
Ms. Ashmita Singh, Adv.
Mr. Santanu Ghosh, Adv.
for Mr. S.K. Verma, AOR
Mr. Anil Kumar Sangal, Adv.
Mr. Siddharth Sangal, Adv.
Mr. Abhay Tayal, Adv.
Mr. Vipin Kumar Jai,Adv.
Ms. Shailly Dinkar, Adv.
Ms. Meera Mathur, AOR
Mr. Aarohi Bhalla, adv.
Mr. Devashish A. Mehrotra, adv.
Mr. Rahul Tripathi, Adv.
for Ms. Sujata Kurdukar, AOR
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Mr. Ninad Laud, Adv.
Mr. Jayant Mohan, AOR
Mr. Bhavanishankar V. Gadnis, Adv.
for Mr. A.V. Balan, AOR
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Anuj Sarma, adv.
Mr. P.K. Jha, Adv.
Ms. Niharika, Adv.
Mr. Aman Shukla, Adv.
for M/s K.J. John & Co.
Mr. Balaji Srinivasan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the non-applicants/respondents state, that they have no objection if IA No.4 in Writ Petition (C) No. 711 of 2015, and IA No.3 in Writ Petition (C) No. 720 of 2015 are allowed.
Accordingly, IA No.4 in Writ Petition (C) No. 711 of 2015, and IA No.3 in Writ Petition (C) No. 720 of 2015 are allowed, in terms of the prayer made. Amended memo has already been filed.
Liberty is granted to the learned counsel for the respondents in Writ Petition (C) No. 203/2016 to file their respective counter affidavit within four weeks. Rejoinder, if any, be filed within two weeks thereafter.
Post for hearing after eight weeks, on a day other than Monday and Friday.
(Renuka Sadana) (Parveen Kumar)
Court Master AR-cum-PS
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ITEM NO.52 COURT NO.3 SECTION IX
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). 32138/2015
(Arising out of impugned final judgment and order dated 13/08/2014 in WP No. 293/2014 passed by the High Court Of Bombay At Goa) GOA FOUNDATION Petitioner(s) VERSUS M/S SESA STERLITE LTD AND ORS Respondent(s) (with appln. (s) for exemption from filing c/c and interim relief and office report)(for final disposal) WITH W.P.(C) No. 720/2015 (With (With (With appln.(s) for directions and appln.(s) for impleadment and appln.(s) for directions and Office Report) W.P.(C) No. 711/2015 (With (With (With (With appln.(s) for directions and appln.(s) for intervention and appln.(s) for impleadment and appln.(s) for stay and Office Report) SLP(C) No. 32699-32727/2015 (With (With appln.(s) for c/delay in filing SLP and appln.(s) for c/delay in refiling SLP and Office Report) W.P.(C) No. 203/2016 (With appln.(s) for permission to file additional documents and Office Report) Date : 22/07/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Prashant Bhushan,Adv.
Mr. Govind Jee, Adv.
Mr. Rohit Kumar Singh,Adv.
Ms. Anitha Shenoy,Adv. Ms. Surabhi Aggarwal, Adv.
Mr. R.S. Suri, Sr. Adv.
Mr. Ajay Baury, Adv.
Ms. Pallavi Tayal Chadda, Adv. Ms. Rekha Dwivedi, Adv. Mr. Avinash Kumar,AOR 5 For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Ninad Laud, Adv.
Mr. Abhijit Gosavi, Adv. Mr. Jayant Mohan, AOR Mr. Huzefa Ahmadi, Sr. Adv. Mr. Ninad Laud, Adv.
Mr. Abhijit Gosavi, Adv. Mr. Karan Mathur, Adv.
Mr. Jayant Mohan, AOR Mr. Ninad Laud, Adv.
Mr. Abhijit Gosavi, Adv. Mr. Jayant Mohan, AOR Mr. ANS Nadkarni, Sr. Adv. Mr. Anshuman Srivastava, adv. Mr. S.S. Rebello, Adv.
Ms. Purna Bhandari, Adv. Mr. Amoigh Prabhudesai, Adv.
Mr. ANS Nadkarni, ASG Mr. Siddharth Bhatnagar, Adv. for Mr. Nirnimesh Dube, AOR Mr. Som Raj Choudhury, Adv.
Dr. Rajeev B. Masodkar, Adv. Ms. A. Mutatkar, AOR Mr. Yashraj Singh Deora,Adv. Ms. Priyadarshinee, Adv. Ms. Swati Kamat, Adv.
Ms. Ashmita Singh, Adv.
Mr. Santanu Ghosh, Adv. for Mr. S.K. Verma, AOR Mr. Anil Kumar Sangal, Adv. Mr. Siddharth Sangal, Adv. Mr. Abhay Tayal, Adv.
Mr. Vipin Kumar Jai,Adv. Ms. Shailly Dinkar, Adv.
Ms. Meera Mathur, AOR Mr. Aarohi Bhalla, adv. Mr. Devashish A. Mehrotra, adv. Mr. Rahul Tripathi, Adv. for Ms. Sujata Kurdukar, AOR Mr. Ninad Laud, Adv.6
Mr. Jayant Mohan, AOR Mr. Bhavanishankar V. Gadnis, Adv. for Mr. A.V. Balan, AOR Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv. Mr. Anuj Sarma, adv.
Mr. P.K. Jha, Adv.
Ms. Niharika, Adv.
Mr. Aman Shukla, Adv.
for M/s K.J. John & Co.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the non-applicants/respondents state, that they have no objection if IA No.4 in Writ Petition (C) No. 711 of 2015, and IA No.3 in Writ Petition (C) No. 720 of 2015 are allowed.
Accordingly, IA No.4 in Writ Petition (C) No. 711 of 2015, and IA No.3 in Writ Petition (C) No. 720 of 2015 are allowed, in terms of the prayer made. Amended memo has already been filed.
Liberty is granted to the learned counsel for the respondents in Writ Petition (C) No. 230/2016 to file their respective counter affidavit within four weeks. Rejoinder, if any, be filed within two weeks thereafter.
Post for hearing after eight weeks, on a day other than Monday and Friday.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS