ELECTROSTEEL CASTINGS LIMITED Vs. GOVERNMENT OF INDIA THROUGH SECRETARY, MINISTRY OF COAL, NEW DELHI AND ANR.

JUDGEMENT

(1.) When the case was called out, objection was raised on behalf of the Union of India that the petitioner got this case listed today without taking consent of the Counsel appearing for the Union of India and, therefore, the matter be adjourned to other day as the counsel appearing for the Union of India has gone out of station and would be returning only in the 2nd week of Nov., 2014.

(2.) Upon it, Mr. Sinha, learned Senior counsel appearing for the petitioner submits that the case had been listed on Friday on which date this Bench did not hold the court for some reason and thereby, the matter could not be taken up. But the situation was as such, which compelled the petitioner to make mention for getting the case listed and in that situation, the case was ordered to be listed.

(3.) It was submitted that he will not ask the Court to pass any fresh order by which the interest of the Central Government would be jeopardized or the Central Government would be harmed in any manner rather this petition is confined only to the modification of that part of the order dated 24.06.2014 whereunder in operative part of the order, it was observed that the holding company may use the coal for its associate company after having formal permission from the Central Government. In the fact and circumstances which would be dwelt upon the clause "Formal Permission" warrants to be deleted.