M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicant Hind Agro Industries Ltd. has sought a clarification in respect of the order passed by this Court on 13-9-2000. The applicant refers to an advertisement issued in The Times of India by Agra Nagar Nigam which while calling tenders referred to an order passed by this Court dated 13-9- 2000.

(2.) We have heard learned Senior Counsel appearing for the applicant and counsel for Agra Nagar Nigam. After hearing them, we hereby clarify that the order of this Court dated 13-9-2000 said nothing about the pending contract between the applicant and Agra Nagar Nigam and all that was said was that agra Nagar Nigam would take steps to complete the new slaughterhouse within one month from 13-9-2000. We clarify the position accordingly.

(3.) We are not to be understood as having said anything on the merits of the dispute between the applicant and Agra Nagar Nigam with regard to the cancellation of the contract between the applicant and Agra Nagar Nigam. If any civil proceedings are pending between the parties they will be disposed of on their own merits. IAs Nos. 108-10 are disposed of accordingly. IA No. 111