Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. No. 320 of 2019
IN
Civil Appeal No. 11907 of 2018
State Trading Corporation of India Ltd. …Petitioner
versus
M/s Global Steel Holding Limited & Ors. …Respondents
ORDER
INDU MALHOTRA, J.
1. Pursuant to the Order dated December 6, 2018 passed by
this Court, we are informed by Senior Counsel Mr. D. A.
Dave representing the State Trading Corporation of India,
and Mr. Kapil Sibal, Senior Advocate for the Respondents,
that the amount of Rs. 600 crores payable by the
th
Respondents towards Interest @ 8% p.a. by 28 February,
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2019.03.15
18:12:22 IST
Reason:
2019 has been paid. As a consequence, all the liabilities
under the Settlement Agreement dated 15.11.2010, and
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Further Settlement Agreement dated 17.05.2012, stand
fully satisfied. It is stated on behalf of S.T.C. that there is no
further claim of the Appellants against the Respondents,
arising out of the aforesaid Agreements.
2.
As a consequence, in exercise of our powers under Article
136 r.w. Article 142 of the Constituion of India, we hereby
quash the following proceedings which have arisen from the
Agreements mentioned hereinabove :
i. F.I.R. lodged by C.B.I. on Complaint of State Trading
Corporation bearing R.C. No.
217/2017/A0005/CBI//ACUVI/ACII/New Delhi.
ii.
E.C.I.R. by Enforcement Directorate on the basis of the
F.I.R. lodged by C.B.I. bearing ECIR No. –
ECIR/03/DZI/2017 dated 29.03.2017.
iii. Show Cause Notice dated 29.12.2017 issued by the
High Commission of India, Passport & Consular Wing,
India House, London.
iv.
Any Look Out Notice issued against Mr. Pramod Mittal
or his wife, or their children, by the Authorities and/or
Agencies arising from the aforesaid Agreements.
v. Eleven Complaints under S. 420 and 409 I.P.C.
pending before the Court of Shri Dharmendra Kumar,
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Ld. Metropolitan Magistrate, Patiala House Courts,
New Delhi.
3. It was further stated by Mr. D.A. Dave, Senior Advocate on
instructions of his clients, that since the amounts due and
owing to S.T.C. under the Agreements mentioned
hereinabove, stood satisfied, it would not prosecute the
WindingUp proceedings instituted by it against GSHIL –
Respondent No. 1 in the Isle of Man Court. We take on
record the said statement made by S.T.C.
M.A. No. 320/2019, stand disposed of in the above
terms with no Order as to Costs.
.........................................J.
(ABHAY MANOHAR SAPRE)
.................……………………J.
(INDU MALHOTRA)
New Delhi,
March 12, 2019
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ITEM NO.301 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No.320/2019 in C.A.No.11907/2018
STATE TRADING CORPORATION OF INDIA LTD. PETITIONER(S)
VERSUS
M/S GLOBAL STEEL HOLDING LIMITED (GSHL) RESPONDENT(S)
(FOR ADMISSION and IA No.5409/2019-APPROPRIATE ORDERS/DIRECTIONS)
Date : 12-03-2019 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr.Dushyant Dave, Sr.Adv.
Mr.Uday Gupta, Adv.
Ms.Shivani Lal, Adv.
Mr.Tarkeshwar Nath, Adv.
Mr.Hiren Dasan, Adv.
Mr.Madhu Sudan Bhayana, Adv.
Mr.M.K.Tripathi, Adv.
Mrs.Sarla Chandra, Adv.
For Respondent(s)
Mr.Kapil Sibal, Sr.Adv.
Mr.Gautam Mitra, Adv.
Mr.Pankaj Baghla, Adv.
Mr.Gaurav Mitra, Adv.
Mr.Rishad Medora, Adv.
Mr.Avishkar Singhvi, Adv.
Ms.Deepali Dwivedi, Adv.
Mr.Samar Kachwaha, Adv.
Mr.Nipun Katyal, Adv.
Mr.Mohit D. Ram, Adv.
Ms.Binu Tamta, Adv.
Mrs.Anil Katiyar, Adv.
Mr.Shiv Mangal Sharma, Adv.
Ms.Anju Jain, Adv.
(For Intervenor) Mr.Hitesh Sachar, Adv.
Ms.Shruti Kiran, Adv.
UPON hearing the counsel the Court made the following
O R D E R
M.A.No.320/2019 in Civil Appeal No.11907/2018 is
disposed of in terms of the signed reportable order.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
(Signed order is placed in the file)
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