Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A. NO.4
IN
WRIT PETITION (CIVIL) NO. 60 OF 2013
M/S BHUSHAN STEEL LTD. & ANR. ...APPLICANTS/
PETITIONERS
VERSUS
STATE OF ORISSA & ORS. ...RESPONDENTS
ORDER
It is brought to our notice that by our
nd
judgment dated 22 April, 2014 passed in Writ
Petition (Civil) No.60 of 2013 and other connected
matters, we had directed that the petitioners in
the writ petitions can approach the High Court for
the redressal of their grievances.
Today, the petitioners have made a prayer
that the writ petitions will be filed within
seven days. They, however, apprehend that, in
the normal course, writ petitions will not be
heard for a long time. Since the claim of these
JUDGMENT
petitioners/applicants have been pending for a
long time, we request the High Court that if the
writ petition(s) is/are filed within seven days
from today, the High Court may endeavour to
dispose of the same within a period of six
months.
...2/-
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I.A. No.4 is disposed of in the above terms.
....................,J.
(SURINDER SINGH NIJJAR)
....................,J.
(A.K. SIKRI)
NEW DELHI
MAY 05, 2014
JUDGMENT
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