Steel Authority of India Ltd. Vs. State of Orissa & Ors. [2009] INSC 96 (19 January 2009)
Judgment
SUPREME COURT OF INDIA RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Civil) No(s).2216/2008 (From the judgment and order dated 10/01/2007 in OJC No. 6539/1997 of The HIGH COURT OF ORISSA AT CUTTACK) STEEL AUTHORITY OF INDIA LTD. Petitioner(s) VERSUS STATE OF ORISSA & ORS. Respondent(s) (With appln(s) for c/delay in filing SLP and prayer for interim relief and office report) WITH SLP(C) NO. 2571 of 2008 - With appln. for c/delay in filing SLP & O/R Date: 19/01/2009 These Petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.H. KAPADIA HON'BLE MR. JUSTICE AFTAB ALAM For Petitioner(s) Mr. Sunil Kumar Jain,Adv.
Mr. Ajay Bhatia, Adv.
Mr. Aneesh Mittal, Adv.
For Respondent(s) Mrs. Kirti Renu Mishra,Adv.
Mr. Shibashish Misra, Adv.
UPON hearing counsel the Court made the following ORDER Delay condoned.
Leave granted.
The appeals are allowed with no order as to costs.
(S. Thapar) (Madhu Saxena) PS to Registrar Court Master The signed order is placed on the file.
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.345 OF 2009 (Arising out of SLP(C) No.2216 of 2008) STEEL AUTHORITY OF INDIA LTD. ...APPELLANT (S) VERSUS WITH CIVIL APPEAL NO.346 OF 2009 @ SLP(C) NO. 2571 OF 2008 ORDER Delay condoned.
Leave granted.
In terms of our Order dated 18th January, 2008, and in terms of the judgment of the Division Bench of this Court in the case of National Mineral Development Corporation Ltd.
High Court to decide on the question of computation of royalty which has not been considered in the impugned judgment. The impugned judgment is accordingly set aside and the matters are remitted to the High Court to be decided in accordance with law.
The appeals are accordingly allowed with no order as to costs.
....................J.
