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Bharat Coking Coal Ltd. vs Shree Enterprises Coal Sales Pvt. Ltd. on 12 February, 2019

Bench: S.A. Bobde, Sanjay Kishan Kaul, Deepak Gupta

                   ITEM NO.3                   COURT NO.3              SECTION XVI

                                   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).   16670/2018

                   (Arising out of impugned final judgment and order dated
                   11-01-2018 in MAT No. 1769/2016 passed by the High Court At
                   Calcutta)

                   BHARAT COKING COAL LTD. & ANR.                        Petitioner(s)

                                                       VERSUS

                   SHREE ENTERPRISES COAL SALES PVT. LTD. & ORS.         Respondent(s)

                   Date : 12-02-2019This petition was called on for hearing today.

                   CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE DEEPAK GUPTA


                   For Petitioner(s)     Mr. Anupam Lal Das, AOR
                                         Mr. Anirudh Singh, Adv.

                   For Respondent(s)     Mr. Kalyan Bandopadhyay, Sr. Adv.
                                         Mr. Ramesh Dhara, adv.
                                         Mr. Ramanand Aggarwal, Adv.
                                         Mr. Anindo Mukherjee, Adv.
                                         Mrs. Sarla Chandra, AOR

                                         Ms. Seema Bengani, Adv.
                                         Ms. Swarpana Chaturvedi, Adv.
                                         Mr. Anas Zaidi, Adv.
                                         Mr. G.S. Makker, Adv.
                                         Mr. Raj Bahadur, Adv.
                                         Mrs. Anil Katiyar, AOR

                         UPON hearing the counsel the Court made the following
                                               O R D E R

In the circumstances of the case, we are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

However, liberty is granted to apply for 16:28:36 IST Reason: release of amount deposited in the High Court.

                         [ Charanjeet Kaur ]          [ Indu Kumari Pokhriyal ]
                            A.R.-cum-P.S.                  Asstt. Registrar