Supreme Court - Daily Orders
M/S. Lg Polymers India Pvt. Ltd. vs The State Of Andhra Pradesh on 7 May, 2021
Bench: Uday Umesh Lalit, Indira Banerjee, K.M. Joseph
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.1770-1773 OF 2021
(Arising out of SLP (Civil) Nos.6600-6603/2021)
M/s. LG POLYMERS INDIA PVT. LTD. Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH & ORS. ETC. Respondent(s)
ORDER
Leave granted.
These appeals challenge the judgment and order dated 06.04.2021 passed by the High Court of Andhra Pradesh at Amravati in WP(PIL) Nos.112/2020, 117/2020, 119/2020 and 147/2020, to the extent it issued following Direction:-
“5. The sale proceeds should be deposited before the District Collector, Visakhapatnam who will keep the same in a fixed deposit in the name of the District Collector. Ordered accordingly.” Notice was issued in the matter on 30.04.2021, pursuant to which Mr. Y.V. Ravi Prasad, learned Senior Advocate, appointed as Amicus Curiae by the High Court; and Ms. Aishwarya Bhati, ASG, Mr. Nikhil Nayyar, learned Senior Advocate, Mr. C. Sumon Reddy, learned AAG and Mr. Signature Not Verified Mahfooz A. Nazki, Adv. for the State, have appeared.Digitally signed by Dr. Mukesh Nasa Date: 2021.05.10
Mr. Mukul Rohatgi, learned Senior Advocate reiterated his 17:14:26 IST Reason:
submissions confined to Direction No.5, which were extracted in the order 2 dated 30.04.2021.
Considering the facts and circumstances on record, we direct as under:
“The sale as directed by the High Court in terms of its other directions shall be effected and after the sale proceeds are deposited with the District Collector, Visakhapatnam, the appellant shall be at liberty to file an application for withdrawal of the sale proceeds, subject to furnishing adequate and sufficient security to the satisfaction of the Registrar General, High Court of Andhra Pradesh.” The appeals stand disposed of in aforesaid terms.
…………........................J. [UDAY UMESH LALIT] .....................................J. [INDIRA BANERJEE] ....................................J. [K.M. JOSEPH] NEW DELHI;
MAY 07, 2021.3
ITEM NO.18 COURT NO.3 SECTION XII-A (HEARING THROUGH VIDEO CONFERENCING) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) Nos.6600-6603/2021 (Arising out of impugned final judgment and order dated 06-04-2021 in WPPIL No.112/2020, 06-04-2021 in WPPIL No.117/2020, 06-04-2021 in WPPIL No.119/2020, 06-04-2021 in WPPIL No.147/2020 passed by the High Court Of Andhra Pradesh At Amravati) M/s. LG POLYMERS INDIA PVT. LTD. Petitioner(s) VERSUS STATE OF ANDHRA PRADESH & ORS. ETC. Respondent(s) (FOR ADMISSION and I.R.; IA No.58412/2021 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.58413/2021 – FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 07-05-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Chaitanya Safaya, Adv.
Mr. P.S.S. Bhargava, Adv.
Mr. S. S. Shroff, AOR For Respondent(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR Ms. Gayatri Gulati, Adv.
Mr. Siddharth Vasudev, Adv.
Ms. Aishwarya Bhati, ASG Mr. Ashish Rana, Adv.
Mr. Shovan Mishra, Adv.
Mr. B.V. Balaram Das, AOR Mr. G.S. Makker, AOR Mr. C. Sumon Reddy, Adv.
Mr. Mahfooz A. Nazki, AOR Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohammad Haneef, Adv. Mr. T. Vijaya Bhaskar Reddy, Adv. Mr. Amitabh Sinha, Adv.
Mr. Shrey Sharma, Adv.4
Mr. Saurabh Mishra, AOR Mr. Onkar Singh, Adv.
Mr. Rakesh Chander, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of, in terms of the Signed Order.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (VIRENDER SINGH) COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File)