Supreme Court - Daily Orders
Chief Divisional Retail Sales Manager, ... vs S. Syed Shah Samruddin Etc. Etc. on 18 January, 2019
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.47 COURT NO.11 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(s).
19779-19788/2016
(Arising out of impugned final judgment and order dated 11-02-2015
in WP No. 18888/2014 11-02-2015 in WP No. 18889/2014 11-02-2015 in
WP No. 18890/2014 11-02-2015 in WP No. 18891/2014 11-02-2015 in WP
No. 18892/2014 11-02-2015 in WP No. 18893/2014 11-02-2015 in WP No.
19760/2014 11-02-2015 in WP No. 19761/2014 11-02-2015 in WP No.
19762/2014 11-02-2015 in WP No. 19763/2014 passed by the High Court
Of Judicature At Madras)
CHIEF DIVISIONAL RETAIL SALES MANAGER,
INDIAN OIL CORPORATION LTD. ETC. ETC. Petitioner(s)
VERSUS
S. SYED SHAH SAMRUDDIN ETC. ETC. Respondent(s)
Date : 18-01-2019 These petitions were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Rahul Narayan, AOR
Ms. Mala Narayan, Adv.
Mr. Shashwat Goel, Adv.
For Respondent(s) Mr. V. Ramasubramanian, Adv.
Mr. A. Lakshminarayanan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The High Court by its impugned judgment dated 11 February 2015 has relied upon the earlier judgment of its Division Bench in Writ Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.01.24 Appeal Nos. 309 and 377 of 2010 dated 25 August 2014.
17:08:54 IST Reason: Against the
judgment of the High Court in the above writ appeals, petitions for 2 Special Leave to Appeal Nos. 3003-3011 of 2016 were filed by the Indian Oil Corporation Limited which were disposed of in terms of the following order dated 17 April 2018:
“It is submitted by the learned counsel appearing for the respondents that the matter has been rendered infructuous.
Learned senior counsel appearing on behalf of the petitioners also submits that new policy has been framed. Statement is placed on record. As nothing further survive in the matters for adjudication, the special leave petitions stand disposed of.
Pending applications, if any, also stand disposed of.” Learned counsel for the petitioners as well as for the respondents are agreed and stated that the above order squarely governs the present case. Accordingly, the Special Leave Petitions are disposed of in terms of the above order passed by this Court on 17 April 2018.
Pending application(s), if any, shall be disposed of accordingly.
(ASHWANI THAKUR) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER