Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3195 OF 2016
(Arising out of SLP (C) NO. 29714 of 2013)
M/S SHEIKH NANHEY & SONS & ORS. APPELLANTS
VERSUS
UNION OF INDIA & ORS. RESPONDENTS
WITH
CIVIL APPEAL NO.3196 OF 2016
(Arising out of SLP (C) NO. 17358 of 2014)
WITH
WRIT PETITION NO. 848 OF 2014
WITH
WRIT PETITION NO. 207 OF 2015
WITH
WRIT PETITION NO. 177 OF 2015
J U D G M E N T
KURIAN, J.
C.A. NO.3195/2016 (@ SLP (C) No.29714/2013) and
C.A. NO.3196/2016 (@ SLP (C) No.17358/2014)
JUDGMENT
1 . Leave granted.
2. The issue raised in these cases pertains to the renewal
of licence of the apellants, by the Railways.
3. It is fairly submitted by the learned counsel on both
sides that the issue in principle, is covered by the decision
of this Court in Civil Appeal Nos. 618-620 of 2016 decided on
th
29 January, 2016. Therefore, these appeals are allowed
directing the Railways to take the required action in the
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light of the said judgment, within six weeks.
4. The impugned judgments are set aside and appeals are
allowed as above.
W.P. Nos. 848/2014, 207/2015 & 177/2015
The issue on renewal of licence in principle, is
covered by the decision of this Court in Civil Appeal Nos.
th
618-620 of 2016 decided on 29 January, 2016. Therefore,
these writ petitions are disposed of with direction to the
Railways to take the required further steps in the light of
th
the judgment dated 29 January, 2016, within six weeks.
.................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
MARCH 29, 2016
JUDGMENT
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