Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C)NO.456 OF 2007
STEEL AUTHORITY OF INDIA LTD. ... PETITIONER
1.
VERSUS
BABLU CHANDRA BHOWMICK & ORS. ... RESPONDENTS
WITH T.P.(C)NOS.137, 138, 140, 153, 156, 157, 158, 159, 160, 169,
179, 188, 238, 252, 407, 303, 200, 205 AND 492 OF 2008
O R D E R
We have heard the learned counsel appearing for the Steel
Authority of India and for the respective respondents.
Learned counsel appearing for the Steel Authority of India
has brought to our attention the order passed by this Court in Civil
Appeal No.1774 of 2008 @ Special Leave Petition (C)No.1415 of 2007
th
in Steel Authority of India Ltd. Vs. Deby Lal Mahato & Ors. on 5
March, 2008.
In the peculiar facts and circumstances, we request the
High Court of Jharkhand to dispose of these petitions as
expeditiously as possible, in any event, within six months from the
date of communication of this order.
We direct the parties to appear before the High Court on
th
26 July, 2011. Parties are directed not to seek unnecessary
adjournments in these petitions.
: 2 :
In view of this order, these transfer petitions are
disposed of.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
13TH JULY, 2011