Supreme Court - Daily Orders
M/S Nocil Ltd. vs Forech India Ltd. on 5 August, 2021
Bench: Navin Sinha, R. Subhash Reddy
REVISED(APPEARANCE)
ITEM NO.12 Court 9 (Video Conferencing) SECTION XIV
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). 15859-
15861/2018
(Arising out of impugned final judgment and order dated 31-05-2018
in WP(C) No. 4810/2014 31-05-2018 in WP(C) No. 4886/2014 31-05-2018
in WP(C) No. 1749/2017 passed by the High Court of Delhi at New
Delhi)
M/S NOCIL LTD. Petitioner(s)
VERSUS
FORECH INDIA LTD. & ORS. Respondent(s)
IA No. 106378/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 76527/2020 - INTERVENTION APPLICATION
IA No. 102115/2019 - INTERVENTION APPLICATION
IA No. 90135/2018 - INTERVENTION APPLICATION
IA No. 90129/2018 - INTERVENTION APPLICATION
IA No. 90121/2018 - INTERVENTION APPLICATION
IA No. 76546/2020 - INTERVENTION APPLICATION
IA No. 90115/2018 - INTERVENTION APPLICATION
IA No. 76539/2020 - INTERVENTION APPLICATION
IA No. 99150/2019 - STAY APPLICATION)
WITH
ITEM 12.1
SLP(C) No. 18834/2019 (III)
IA No. 106384/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 112648/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) ITEM 12.2 SLP(C) No. 2470/2020 (III) (FOR impleading party ON IA 24730/2020 FOR INTERVENTION/IMPLEADMENT ON IA 24730/2020 IA No. 180548/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) IA No. 24730/2020 - INTERVENTION/IMPLEADMENT) Signature Not Verified Date : 05-08-2021 These matters were called on for hearing today.
Digitally signed by Rachna Date: 2021.08.06 16:20:16 IST Reason:CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE R. SUBHASH REDDY ..2/-: 2 :
For parties Mr. K.M. Natraj, ASG Mr. Shaileah Mandiyal, Adv. Mr. B.K. Satija, Adv.
Mr. Raj Bahadur Yadav, AOR Ms. Charanya Lakshmikumaran, AOR Mr. Atul Gupta, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. Neeraj Chhabra, Adv.
Mr. Vikrant Nehra, Adv.
Mr. Basava Prabhu Patil, Adv. Ms. Reena Asthana Khair, Adv. Ms. Praveena Gautam, AOR Mr. Rajesh Sharma,Adv.
Ms. Shreya Dahiya, Adv.
Mr. Pawan Shukla, Adv.
Mr. Raja Ram, Adv.
Mr. Aman S. Sharma, Adv.
Mr. N. Venkataraman, ASG Mr. Mukesh Kumar Maroria, AOR Ms. Aakansha Kaul, Adv.
Ms. Shirin Khajuria,Adv.
Mr. Adit Khorana, Adv.
Mr. Sughosh Subramaniyam, Adv. Mr. Punit Dutt Tyagi, AOR Mr. Atulesh Kr., Adv.
Ms. Priya Mishra, Adv.
Ms. Preeti Rani, Adv.
Mr. Manish, Adv.
Mr. Amrish Kumar, AOR Mr. Vikas Mehta, AOR Mr. Naresh Jain, Adv.
Ms. Laxmi Rungta, Adv.
Mr. Kushal Sarkar, Adv.
Mr. Mayank Pandey, AOR Mr. Sanjay Sharawat, AOR Ms. Praveena Gautam, AOR UPON hearing the counsel the Court made the following ..3/-: 3 :
O R D E R SLP(C) NOS. 15859-15861 OF 2018 The issues arising in the present case with regard to anti- dumping duty have become academic with passage of time and duration. We are, therefore, not inclined to take up these matters for consideration and dispose them with the observation that all questions of law are left open for discussion in an appropriate case.
Needless to state that the impugned order cannot be an impediment for such future consideration at any point of time.
With above observations, the Special Leave Petitions are disposed of and pending applications therein also stand disposed of.
ITEM 12.1 AND ITEM 12.2 SLP(C) No. 18834/2019 AND SLP(C) No. 2470/2020 Shri Patil submits that his clients are not pressing relief granted by the High Court as they have taken resort to fresh proceedings.
In the circumstances, we need not go into the merits of the two petitions and dispose them keeping all questions of law open for consideration in an appropriate case.
With above observations, the Special Leave Petitions are disposed of and pending applications therein also stand disposed of.
(SONIA BHASIN) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)
ITEM NO.12 Court 9 (Video Conferencing) SECTION XIV
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). 15859-
15861/2018
(Arising out of impugned final judgment and order dated 31-05-2018 in WP(C) No. 4810/2014 31-05-2018 in WP(C) No. 4886/2014 31-05-2018 in WP(C) No. 1749/2017 passed by the High Court of Delhi at New Delhi) M/S NOCIL LTD. Petitioner(s) VERSUS FORECH INDIA LTD. & ORS. Respondent(s) IA No. 106378/2019 - APPROPRIATE ORDERS/DIRECTIONS IA No. 76527/2020 - INTERVENTION APPLICATION IA No. 102115/2019 - INTERVENTION APPLICATION IA No. 90135/2018 - INTERVENTION APPLICATION IA No. 90129/2018 - INTERVENTION APPLICATION IA No. 90121/2018 - INTERVENTION APPLICATION IA No. 76546/2020 - INTERVENTION APPLICATION IA No. 90115/2018 - INTERVENTION APPLICATION IA No. 76539/2020 - INTERVENTION APPLICATION IA No. 99150/2019 - STAY APPLICATION) WITH ITEM 12.1 SLP(C) No. 18834/2019 (III) IA No. 106384/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 112648/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) ITEM 12.2 SLP(C) No. 2470/2020 (III) (FOR impleading party ON IA 24730/2020 FOR INTERVENTION/IMPLEADMENT ON IA 24730/2020 IA No. 180548/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) IA No. 24730/2020 - INTERVENTION/IMPLEADMENT) Date : 05-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE R. SUBHASH REDDY ..2/-: 2 :
For parties Mr. K.M. Natraj, ASG Mr. Shaileah Mandiyal, Adv. Mr. B.K. Satija, Adv.
Mr. Raj Bahadur Yadav, AOR Ms. Charanya Lakshmikumaran, AOR Mr. Basava Prabhu Patil, Adv. Ms. Reena Asthana Khair, Adv. Ms. Praveena Gautam, AOR Mr. Rajesh Sharma,Adv.
Ms. Shreya Dahiya, Adv.
Mr. Pawan Shukla, Adv.
Mr. Raja Ram, Adv.
Mr. Aman S. Sharma, Adv.
Mr. N. Venkataraman, ASG Mr. Mukesh Kumar Maroria, AOR Ms. Aakansha Kaul, Adv.
Ms. Shirin Khajuria,Adv.
Mr. Adit Khorana, Adv.
Mr. Sughosh Subramaniyam, Adv. Mr. Punit Dutt Tyagi, AOR Mr. Atulesh Kr., Adv.
Ms. Priya Mishra, Adv.
Ms. Preeti Rani, Adv.
Mr. Manish, Adv.
Mr. Amrish Kumar, AOR Ms. Charanya Lakshmikumaran, AOR Mr. Vikas Mehta, AOR Mr. Naresh Jain, Adv.
Ms. Laxmi Rungta, Adv.
Mr. Kushal Sarkar, Adv.
Mr. Mayank Pandey, AOR Mr. Sanjay Sharawat, AOR Ms. Praveena Gautam, AOR UPON hearing the counsel the Court made the following ..3/-: 3 :
O R D E R SLP(C) NOS. 15859-15861 OF 2018 The issues arising in the present case with regard to anti- dumping duty have become academic with passage of time and duration. We are, therefore, not inclined to take up these matters for consideration and dispose them with the observation that all questions of law are left open for discussion in an appropriate case.
Needless to state that the impugned order cannot be an impediment for such future consideration at any point of time.
With above observations, the Special Leave Petitions are disposed of and pending applications therein also stand disposed of.
ITEM 12.1 AND ITEM 12.2 SLP(C) No. 18834/2019 AND SLP(C) No. 2470/2020 Shri Patil submits that his clients are not pressing relief granted by the High Court as they have taken resort to fresh proceedings.
In the circumstances, we need not go into the merits of the two petitions and dispose them keeping all questions of law open for consideration in an appropriate case.
With above observations, the Special Leave Petitions are disposed of and pending applications therein also stand disposed of.
(SONIA BHASIN) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)