KOHINOOR STEEL PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties. By order dated 27.02.2013 this Court has granted four weeks' time to the respondent-CCL, as prayed for by them, for filing detailed affidavit. In the meantime, the respondent-CCL was directed to continue to make supply of fuel as per the terms and conditions of fuel supply agreement to the petitioner's unit.

(2.) Against the said order, the respondent nos. 3 and 4 preferred an appeal being LPA No. 107 of 2013. The said appeal was dismissed by order dated 30.07.2013

(3.) The said respondents, thereafter, preferred SLP (Civil) CC 18135 of 2013 in the Hon'ble Supreme Court.