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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) 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  29th 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.  618-620 of 2016 decided on 29th January, 2016.  Therefore,  these writ petitions are disposed of with direction to the  Railways to take the required further steps in the light of  the judgment dated 29th January, 2016, within six weeks.   

         .................J.    [KURIAN JOSEPH]

  ....................J.           [ROHINTON FALI NARIMAN]

NEW DELHI;  MARCH 29, 2016