Supreme Court of India
U.P. Coop. Cane Unions Federation vs West U.P. Sugar Mills Assn. And Ors. on 15 January, 2003
Equivalent citations: 2003(7)SCALE211, (2003)9SCC168, AIRONLINE 2003 SC 785
Bench: S. Rajendra Babu, D.M. Dharmadhikari, G.P. Mathur
ORDER
1. 1. The matters are placed before us in view of the conflict in the decisions in State of M.P. v. Jaora Sugar Mills Ltd., and State of T.N. v. Kothari Sugars & Chemicals Ltd., . These two judgments have been rendered by Benches composed of two Judges each. One of the judgments has been approved by a decision in S.K.G. Sugar Ltd. v. State of Bihar, by a Bench composed of three Judges.
2. In this view of the matter it would be appropriate to refer these matters to a larger Bench of five Judges. We order accordingly.
3. A contention is sought to be raised by Mr. Harish N. Salve, learned Senior Advocate that Presidential assent has to be disclosed as per the judgment in Kaiser-I-Hind (P) Ltd. v. National Textile Corporation (Maharashtra North) Ltd., . In that regard if appropriate pleadings are filed, the respondents may respond to it.
4. Issue notice on the application for intervention.
5. Dasti notice to Respondent 2.
6. Considering the nature of matters, it would be appropriate to expedite hearing. Liberty to mention for early date of hearing.