Supreme Court - Daily Orders
Somal Pipes Pvt. Ltd vs Coal India Ltd on 8 May, 2023
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.1704 COURT NO.14 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1146/2018 in T.P.(C) No. 100/2006
SOMAL PIPES PVT. LTD Petitioner(s)
VERSUS
COAL INDIA LTD & ORS. Respondent(s)
(Office Report for Direction in Disposed of matter (FDR Matter) )
Date : 08-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
[IN CHAMBERS]
For Petitioner(s) Dr. Sushil Balwada, AOR
For Respondent(s) Gp. Capt. Karan Singh Bhati, Adv.
Aditya Pratap Singh Chauhan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Coal India Limited was being represented by Anip Sachthey, learned counsel (since deceased). Mr. Aditya Pratap Singh Chauhan, learned counsel appears for Coal India Limited and submits that the vakalatnama on behalf of Coal India Ltd would be filed by Gp. Capt. Karan Singh Bhati, learned advocate, and he seeks time till one week after summer vacation in this behalf. He also seeks time to file a proper application for withdrawal of the amount lying in the Fixed Deposit account.
Read the office report dated 27th April, 2023. It appears that an amount Rs.29,36,079/- (Principal + Interest) is lying in deposit with the Registry for a long time and, hence, an order is solicited from this Court for renewal of the fixed deposit for a further period of a year.
Signature Not Verified Digitally signed by Jagdish KumarTime as prayed for by Mr. Chauhan and order as prayed for by Date: 2023.05.17 the Registry are granted.
10:38:55 IST Reason:
List the matter two weeks after summer vacation.
(ABHISHEK KUMAR) (NAND KISHOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)