Supreme Court - Daily Orders
Rototron Containers Private Limited vs Birds Jute And Exports Limited on 16 January, 2024
Bench: M.M. Sundresh, Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2024
(@ SLP(CIVIL) No.631/2024
ROTOTRON CONTAINERS PRIVATE LIMITED APPELLANT(S)
VERSUS
BIRDS JUTE AND EXPORTS LIMITED & ORS. RESPONDENT(S)
O R D E R
Leave granted.
2. The short question that arises for consideration is as to whether the High Court should have gone into the merits of the case, when the West Bengal Land Reforms and Tenancy Tribunal itself has issued notice and the matter remains pending.
3. We are of the considered view that the impugned order is liable to be set aside as nothing more remains to be done by the Tribunal, especially when the application is still pending consideration. We do not wish to say anything on merit, as we are inclined to set aside the impugned order Signature Not Verified with a direction to the Tribunal to dispose of M.A. No.1269 Digitally signed by GEETA AHUJA Date: 2024.01.19 17:30:27 IST Reason: of 2023 in OA No.2210/2022 (LRTT) within a period of six 1 weeks from today.
4. In view of the same, the writ proceedings pending before the High Court stand closed.
5. The appeal is accordingly allowed.
6. Pending application(s), if any, shall stand disposed of.
.......................J. (M.M. SUNDRESH) .......................J. (ARAVIND KUMAR) .......................J. (S.V.N. BHATTI) NEW DELHI JANUARY 16, 2024 2 ITEM NO.25 COURT NO.14 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). 631/2024 (Arising out of impugned final judgment and order dated 18-12- 2023 in WPLRT No. 133/2023 passed by the High Court At Calcutta) ROTOTRON CONTAINERS PRIVATE LIMITED Petitioner(s) VERSUS BIRDS JUTE AND EXPORTS LIMITED & ORS. Respondent(s) (FOR ADMISSION and IA No.3761/2024-PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 16-01-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Abhrajit Mitra, Sr. Adv. Mr. Awani Kumar Roy, Adv.
Mr. Rauf Rahim, AOR Mr. Ali Asghar Rahim, Adv.
Mr. Satadeep Bhattacharyya, Adv. Mrs. Devanshi, Adv.
For Respondent(s) Ms. Liz Mathew, Adv.
Mr. Indranil Ghosh, Adv.
Mr. Debabrata Das, Adv.
Mr. Palzer Moktan, Adv.
Ms. Aanchal Tikmani, AOR Ms. Mallika Agarwal, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order which is placed on the file.
Pending application(s), if any, shall stand disposed of.
(KAVITA PAHUJA) (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH) 3