Supreme Court - Daily Orders
Jindal Stainless Ltd vs Union Of India . on 6 May, 2014
ITEM NO.4 COURT NO.6 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 5/2014 in
Petition(s) for Special Leave to Appeal (Civil) No(s).17711/2012
(From the judgement and order dated 18/05/2012 in WP No.2866/2012,MC
No.2981/2012 of The HIGH COURT OF ORISSA AT CUTTACK)
JINDAL STAINLESS LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for clarification/modification of court’s order and
office report )
Date: 06/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. P.P.Tripathi,Sr.Adv.
Mr. Abhimanyu Bhandari,Adv.
Mr. Anchal Mullick,Adv.
Ms. Madhu Sikri,Adv.
Mr. Saket Sikri,Adv.
For Respondent(s) Mr. Gaurab Banerji,ASG.
Mr. Syed A.Haseeb,Adv.
Mr. Sahil Tagotra,Adv.
Mr. T.G. Narayanan Nair,Adv.
Mr. K.N. Madhusoodhanan,Adv.
Mr. P.P.Malhotra,ASG.
Ms. Sunita Sharma,Adv.
Mr. Shailender Saini,Adv.
Mr. D.S. Mahra,Adv.
Mr. S.S.Sastry,Adv.
Mr. Sumit Goel,Adv.
Mr. Pawan,Adv.
Mr. Abhinay,Adv.
M/S. Parekh & Co.
-2-
UPON hearing counsel the Court made the following
O R D E R
I.A.No. 5 is disposed of.
However, We request the High Court to dispose of the M.C. No. 2981/2012 in W.P.(C) NO. 2866/2012 and W.P.(C) No. 29717/2011 within a period of three months.
Learned counsel for Union of India states that period of contract is already over and the petitioner is enjoying the benefits of the interim order. Liberty is therefore granted to the respondent to move the High Court and the High Court is requested to pass appropriate orders on that application, if made.
Interim order dated 28.5.2012 passed by this Court to continue till the application or writ petitions is finally decided by the High Court, whichever is earlier.
(SUMAN WADHWA) (RENUKA SADANA) AR-cum- PS COURT MASTER