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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  

judgment  dated  22nd 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  

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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:2:

I.A. No.4 is disposed of in the above terms.   

....................,J. (SURINDER SINGH NIJJAR)

....................,J. (A.K. SIKRI)

NEW DELHI MAY 05, 2014