UNION OF INDIA Vs. PRAKASH INDUSTRIES LIMITED

JUDGEMENT

(1.) On 19/8/2025, the Special Leave Petition Nos. 3529-3530 of 2020 were dismissed by this Court. The Court observed as follows:

(2.) On 17/9/2025, the Union of India filed an affidavit purporting to be a Compliance Affidavit in terms of the Order dtd. 19/8/2025 in S.L.P. Nos. 3529-3530 of 2020. On 27/9/2025, the Miscellaneous Application Nos. 2111- 2112 of 2025 were filed by the Respondent/Prakash Industries Limited (for short, "PIL"). The prayers in these applications are excerpted hereunder:

(3.) We have heard Learned Senior Counsel, Mr. S.D. Sanjay, ASG, for Southern Eastern Coal Fields Limited/SECL and Mr. Kapil Sibal, for the Respondent/PIL.