Supreme Court - Daily Orders
Darcl Logistics Ltd. vs Food Corporation Of India on 7 December, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.28 COURT NO.5 SECTION IV-B
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). 29012/2014
(Arising out of impugned final judgment and order dated 22-08-2014
in CWP No. 13329/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
DARCL LOGISTICS LTD. Petitioner(s)
VERSUS
FOOD CORPORATION OF INDIA & ORS. Respondent(s)
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Sanchar Anand, Adv.
Mr. Apoorv S., Adv.
Mr. Devendra Singh, AOR
For Respondent(s)
Mr. Bipin Bihari Singh, AOR
Mr. Y. Prabhakara Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
By virtue of the tender executed in favour of Respondent Nos. 4 and 5 and the term of tender which was for a period of two years having already been expired during the pendency of the Special Leave Petition, the matter has become infructuous.
Therefore, the Special Leave Petition is dismissed as having become infructuous.
However, petitioner is at liberty to pursue the remedies, if any, available in law.
Signature Not Verified (VISHAL ANAND) Digitally signed by VISHAL ANAND Date: 2018.12.07 (RAJ RANI NEGI) COURT MASTER (SH) 16:45:36 IST Reason: ASSISTANT REGISTRAR