Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Director General Of Foreign Trade vs M/S Kanak Exports on 19 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

                                   IN THE SUPREME COURT OF INDIA
                                    CIVIL ORIGINAL JURISDICTION

                             TRANSFER PETITION (CIVIL) NO. 568 OF 2014
                 DIRECTOR GENERAL OF
                 FOREIGN TRADE AND ANOTHER                                ...Petitioners
                                    VERSUS
                 M/S WELSPUN INDIA LTD AND OTHERS                         ...Respondents


                                                O R D E R

This is a petition filed under Article 139-A of the Constitution of India seeking transfer of L.P.A. No. 290 of 2007 (Union of India and Ors. v. M/s. Welspun India Limited) pending before the High Court of Gujarat at Ahmedabad to this Court to be taken up along with Transferred Case Nos. 32 of 2007, 33 of 2007, 36 of 2007, 3 of 2008, 49 of 2007 and Writ Petition (Civil) No. 27 of 2008.

Having heard learned counsel for the parties and considering the facts of the case, we deem it appropriate to transfer L.P.A. No. 290 of 2007 pending before the High Court of Gujarat to this Court.

The transfer petition is allowed accordingly. Until the original records from the concerned High Court comes, the transferred case would be heard on the available records in the paper book of the transfer petition.

The matter to be taken up along with Civil Appeal No.554 of 2006 and connected matters.

.........................., J. [ A.K. SIKRI ] Signature Not Verified .........................., J.

[ROHINTON FALI NARIMAN ] 17:49:32 IST Reason: New Delhi;

August 19, 2015.

ITEM NO.101 COURT NO.13 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 554/2006 DIRECTOR GENERAL OF FOREIGN TRADE & ANR Appellant(s) VERSUS M/S KANAK EXPORTS & ANR. Respondent(s) (With office report) WITH C.A. No. 1587/2006 (With Office Report) T.C.(C) No. 32/2007 T.C.(C) No. 33/2007 T.C.(C) No. 36/2007 T.C.(C) No. 1/2008 (With Office Report) T.C.(C) No. 3/2008 W.P.(C) No. 27/2008 T.C.(C) No. 49/2009 W.P.(C) No. 343/2009 (With Office Report) W.P.(C) No. 246/2010 (With Office Report) T.P.(C) No. 568/2014 (With appln.(s) for stay and Office Report) C.A. No. 658/2006 C.A. No. 1589/2006 (With appln.(s) for stay and Office Report) Date : 19/08/2015 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN C.A.No. 554/2006 etc. 2 For Parties Mr. A. Subba Rao, Adv.

Mr. Annam D. N. Rao, Adv. Mr. A. Venkatesh, Adv. Ms. Neelam Jain, Adv.

Mr. Sudipto Sircar, Adv. Ms. Vaishali, Adv.

Ms. Ankita Chadha, Adv.

Mr. Sparsh Bhargava, Adv. Mr. Kishore Kunal, Adv. Mr. Shashi Mathews, Adv. Mr. Praveen Kumar, Adv. Mr. Manish Rastogi, Adv.

Mr. Manu Nair, Adv.

Mr. Tanuj Bhushan, Adv. Mr. Arun Sehgal, Adv.

M/s Suresh A. Shroff & Co.

Mr. Kamlendra Mishra, Adv.

Mr. K. R. Sasiprabhu, Adv.

Mr. Shyam Divan, Sr. Adv. Mr. Chetan Kapadia, Adv. Mr. Sameer Parekh, Adv. Mr. Nitin Thukral, Adv. Mr. Galav Sharma, Adv. M/s. Parekh & Co.

Mr. Harish Salve, Sr. Adv. Mr. Vikram S. Nankani, Sr. Adv. Mr. Alok Yadav, Adv.

Mr. Ranjit R., Adv.

Mr. Somnath Shukla, Adv. Ms. Bina Gupta, Adv.

Mr. A. Mariyaputham, Sr. Adv. Mr. S. Wasim A. Qadri, Adv. Ms. Kiran Bhardwaj, Adv. Ms. Rashmi Malhotra, Adv. Mr. D. S. Mahra, Adv.

Mr. V. K. Verma, Adv.

UPON hearing the counsel the Court made the following O R D E R Transfer Petition (Civil) No. 568/2014 The transfer petition is allowed in terms of the C.A.No. 554/2006 etc. 3  signed order.

Until the original records from the concerned High Court comes, the transferred case would be heard on the available records in the paper book of the transfer petition.

The matter to be taken up along with Civil Appeal No. 554 of 2006 and connected matters.

Writ Petition (Civil) No. 27/2008 Writ Petition (Civil) No. 343/2009 Writ Petition (Civil) No. 246/2010 Rule Nisi.

With the consent of the parties, all the matters are taken up for final hearing.

Heard learned counsel for the parties at some length. The matters remain part-heard. List the matters tomorrow, 20th August, 2015, as part-heard, as first item.

(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.] C.A.No. 554/2006 etc. 4