DHARAMPAL SATYAPAL LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) In these petitions, an interim order was passed by this Court on 9-7-2013 which reads as follows:-

(2.) In view of the judgment now passed by the Apex Court, nothing survives in the petitions and the petitions are, therefore, disposed of as infructuous at this stage with liberty reserved to the petitioners to again approach this Court if they are aggrieved by the orders passed after the verification by the Investment Appraisal Committee.

(3.) In view of the fact that the decision of this Court asking the Investment Appraisal Committee to verify the claims of the investors has been upheld by the Apex Court, the impugned demand notices shall be kept in abeyance till the Investment Appraisal Committee give its report. In case, the committee find that any of the investments claimed by the petitioners are entitled to the benefits, then obviously fresh notices will have to be issued. Petitions are disposed of in the aforesaid terms. No costs.