Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6413 OF 2008
(Arising out of S.L.P. (C) No.8503 of 2007)
M/s. Bharat Coking Coal Ltd. & Ors. ...Appellant(s)
Versus
M/s. Saraswati Hard Coke Manufacturers
& Ors. ...Respondent(s)
O R D E R
Heard learned counsel for both the sides.
Delay condoned.
Leave granted.
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Against the order of the High Court dated 26 April, 2006, passed in
L.P.A. No.121 of 2005, the appellants have moved this Court.
By the impugned order, the Division Bench of the High Court, by referring
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to letter dated 8 September, 2003, disposed of the Letters Patent Appeal as
th
infructuous. It is relevant to refer to the earlier order of this Court dated 11
February, 2005, which reads as under:
“The appeal is allowed, the impugned order is set aside and the
matter is remitted to the Division bench of the High Court to
consider the LPA on merits in accordance with law, as
expeditiously as possible, without being prejudiced by any
observation made in this order.”
...2/-
- 2 -
Though learned counsel appearing for the respondent once again referred
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to the letter dated 8 September, 2003, in view of the specific order passed by this
Court requesting the High Court to consider the Letters Patent Appeal on merits and
dispose of the same in accordance with law, we are of the view that the High Court
has not adverted to the said direction and disposed of the appeal as infructuous
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which, according to us, is not in accordance with the order of this Court dated 11
February, 2005. In such circumstances, the impugned order of the High Court is set
aside and the matter is remitted to the High Court with a request to consider and
dispose of the Letters Patent Appeal on merits and in accordance with law,
expeditiously.
The civil appeal is allowed in the above terms.
......................J.
[P. SATHASIVAM]
......................J.
[G.S. SINGHVI]
New Delhi,
November 03, 2008.