Supreme Court - Daily Orders
M/S Ceat Ltd. vs Ministry Of Corporate Affairs (Mca) on 28 January, 2022
Bench: D.Y. Chandrachud, Sanjiv Khanna
SLP(C) 958/2022
1
ITEM NO.6+44 Court 4 (Video Conferencing) SECTION XII
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.958/2022
(Arising out of impugned final judgment and order dated 06-01-2022
in WA No.529/2018 passed by the High Court of Judicature at Madras)
M/S CEAT LTD. Petitioner(s)
VERSUS
MINISTRY OF CORPORATE AFFAIRS (MCA) & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.10325/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH S.L.P.(C) No.931/2022 (XII)
(With appln.(s) for I.R. and IA No.10007/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.10769/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
S.L.P.(C) No.1049/2022
(With appln.(s) for I.R. and IA No.11594/2022 – EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 28-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Mr. Vivek Agarwal, Adv.
Ms. Suman Yadav, Adv.
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.01.31
12:37:17 IST
Reason:
SLP(C) 958/2022
2
Ms. Neeharika Aggarwal, Adv.
Mr. Dhruv Nayar, Adv.
Ms. Aayushi Sharma, Adv.
Mr. Divyansh Prasad, Adv.
Ms. B. Vijayalakshmi Menon, AOR
SLP 931/2022 Mr. Fali S. Nariman, Sr. Adv.
Mr. Subhash Sharma, Adv.
Mr. Aditya Narain, Adv.
Mr. Arnav Narain, AOR
SLP 1049/2022 Mr. Mukul Rohatgi, Sr. Adv.
Mr. Faisal Sherwani, AOR
Mr. G.R. Bhatia, Adv.
Ms. Nidhi Singh Prakash, Adv.
Mr. Yuvnesh Sharma, Adv.
For Respondent(s) Mr. N. Venkataraman, ASG
Mr. Arjun Krishnan, AOR
Ms. Aakanksha Kaul, Adv.
Mr. Sumit Srivastava, Adv.
Ms. Khushboo Mittal, Adv.
For R-4 Mr. Gautam Shahi, Adv.
M/s. Dua Associates, AOR
For R-7 Dr. A.M. Singhvi, Sr. Adv.
SLP 958/2022 Ms. Shweta Shroff Chopra, Adv.
Mr. Aashish Gupta, Adv.
Mr. Rohan Arora, Adv.
Mr. L. Nidhiram Sharma, Adv.
Mr. Arjun Pall, Adv.
Ms. Krithika Ramesh, Adv.
Mr. Ravi Gangal, Adv.
Mr. Shradul S. Shroff, Adv.
For R-7 Ms. Shweta Shroff Chopra, Adv.
SLP 931/2022 & Mr. Aashish Gupta, Adv.
SLP 1049/2022 Mr. Rohan Arora, Adv.
Mr. Arjun Pall, Adv.
Ms. Krithika Ramesh, Adv.
SLP(C) 958/2022
3
Mr. Ravi Gangal, Adv.
Mr. Shradul S. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 The Division Bench of the High Court of Madras has in paragraph 47 of its judgment dated 6 January 2022, noted that the investigation which was ordered by the Competition Commission of India has completed and the report of the Investigating Officer has been submitted to the Commission. Moreover, it has been recorded that all the parties took part in the proceedings before the Commission and the final order was kept in a sealed cover in pursuance of an order dated 8 March 2018 of the High Court. In this backdrop, the High Court has left it open to the parties who are likely to be aggrieved to work out their remedies in accordance with law.
2 Having regard both to the stage of the proceedings and the facts and circumstances of the case, we are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution. Since the High Court has clarified that the parties would be at liberty to pursue their remedies in accordance with law, all the rights and contentions of the parties have been kept open to be pursued in accordance with law.
3 The Special Leave Petitions are dismissed.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. COURT MASTER