Hindusthan Steel Works ... vs Hindustan Steel Works ...
2022 Latest Caselaw 8393 AP

Citation : 2022 Latest Caselaw 8393 AP
Judgement Date : 7 November, 2022

Andhra Pradesh High Court - Amravati

Hindusthan Steel Works ... vs Hindustan Steel Works ... on 7 November, 2022

       HON'BLE SRI JUSTICE U. DURGA PRASAD RAO

                   Writ Petition No.10648 of 2002

ORDER:

When the matter is taken up today, learned counsel for the

petitioner Sri N. Krishna Murthy would submit that the docket order

dated 12.09.2022 may be made as a final order in the writ petition

with certain modifications to the effect that instead of granting two

weeks time, six (6) weeks time may be granted to make a fresh

representation and while enclosing the relevant documents, the

petitioner may be permitted to submit a copy of judgment in

W.P.No.6235(w) of 2002 of Hon'ble High Court of Kolkata for

consideration of the respondent authorities.

2. Heard.

3. Having regard to the reasonability in the prayer, this writ

petition is disposed of with the following order:

While advancing his arguments, learned counsel for the

respondents Sri Sai Gangadhar Chamarty would submit

that to his information the petitioner has not made any

representation ventilating its grievance and filed writ

petition and if a fresh representation is made, the same

will be considered in accordance with the applicable law

and rules and order will be passed in due course. In that

view of the matter, petitioner is permitted to submit fresh

representation to the respondents 1 and 2 by enclosing

relevant documents including the copy of order in

W.P.No.6235(w) of 2002 of Hon'ble High Court of

Kolkata for consideration within six (6) weeks from the

date of receipt of a copy of this order, in which case the

respondents 1 and 2 shall consider the same and if

necessary afford personal hearing to the petitioner and

pass appropriate order within two (2) weeks from the

date of submission of the representation.