M/S BHUSHAN STEEL LTD. Vs STATE OF ORISSA .
Bench: SURINDER SINGH NIJJAR,A.K. SIKRI
Case number: W.P.(C) No.-000060-000060 / 2013
Diary number: 2819 / 2013
Advocates: SUNIL FERNANDES Vs
SHIBASHISH MISRA
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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