IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION(C)NO.456 OF 2007

STEEL AUTHORITY OF INDIA LTD. ... PETITIONER 1.

VERSUS

BABLU CHANDRA BHOWMICK & ORS. ... RESPONDENTS

WITH T.P.(C)NOS.137, 138, 140, 153, 156, 157, 158, 159, 160, 169,  179, 188, 238, 252, 407, 303, 200, 205 AND 492 OF 2008

O R D E R We have heard the learned counsel appearing for the Steel  

Authority of India and for the respective respondents.

Learned counsel appearing for the Steel Authority of India  

has brought to our attention the order passed by this Court in Civil  

Appeal No.1774 of 2008 @ Special Leave Petition (C)No.1415 of 2007  

in Steel Authority of India Ltd. Vs. Deby Lal Mahato & Ors. on 5th  

March, 2008.

In the peculiar facts and circumstances, we request the  

High  Court  of  Jharkhand  to  dispose  of  these  petitions  as  

expeditiously as possible, in any event, within six months from the  

date of communication of this order.  

We direct the parties to appear before the High Court on  

26th July,  2011.  Parties  are  directed  not  to  seek  unnecessary  

adjournments in these petitions.

: 2 :  

In  view  of  this  order,  these  transfer  petitions  are  

disposed of.  

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 13TH JULY, 2011