Supreme Court - Daily Orders
South Eastern Coalfields Ltd. vs Controlling Authority on 23 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
1
ITEM NO.202 COURT NO.5 SECTION XV
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). 11088/2014
(Arising out of impugned final judgment and order dated 21/01/2014
in WP No. 160/2012 passed by the High Court of Chhatisgarh at
Bilaspur)
SOUTH EASTERN COALFIELDS LTD. Petitioner(s)
VERSUS
CONTROLLING AUTHORITY & ANR. Respondent(s)
(With appln. (s) for clarification/modification of Court's order
and interim relief and office report)
(For Final Disposal)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Ashwarya Sinha,Adv.
For Respondent(s) Mr. Sanjiv Jha, Adv.
Mr. Braj Kishore Mishra,Adv.
Mr. Abhishek Yadav, Adv.
Mr. Siddhartha Arya, Adv.
Ms. Aparna Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This Court on 03.07.2015 had passed the following order.
Signature Not Verified
“It is submitted by Mr. Ajit Kumar Sinha, Digitally signed by learned senior counsel appearing for the Sushil Kumar Rakheja Date: 2015.11.26 13:59:21 IST petitioner that the amount of Rs. 5 lakhs has Reason: been deposited before the Appellate Authority. The respondent No. 2 is at liberty to withdraw 2 the said amount. Needless to emphasize, the said withdrawal shall be subject to final order passed in the special leave petition.” Learned counsel for respondent No.2 submitted that he has filed an application for withdrawal of the same. The concerned authority shall allow the said application and permit him to withdraw the amount.
With the aforesaid direction, the interlocutory application and the special leave petition stand disposed of. Needless to say that the present order shall not be treated as a precedent. There shall be no order as to costs.
(S. K. RAKHEJA) (H.S. PARASHER)
COURT MASTER COURT MASTER