COMMNR. OF INCOME TAX, NEW DELHI vs. LURGI OEL GAS CHEMIE GMBH

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C.A. No.-001775-001775 - 2006Supreme Court03 March 20081 pages
For Respondent: KAMAL MOHAN GUPTA
AI SummaryRemanded

What did the Supreme Court hold?

The Supreme Court continued its earlier interim order until the final disposal of the temporary injunction application. The Trial Court was directed to decide the application on merits within a fortnight from March 15, 2008, without unnecessary adjournments.

What were the facts?

The Supreme Court heard an appeal against an interim order of the Bombay High Court. The Court had previously stayed the operation of the High Court's order and directed the Trial Court to consider the interim application uninfluenced by the High Court's observations.

What were the issues?

The primary issue was the continuation of an interim order pending the final disposal of a temporary injunction application before the Trial Court.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 1775 of 2006 PETITIONER: SUBHASH VIJAY SINGH & ANR RESPONDENT: KUSUMLATA VIJAY SINGH DATE OF JUDGMENT: 03/03/2008 BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT O R D E R CIVIL APPEAL NO._1775 OF 2008. (@ SLP(C)NO.20355/2006)

Leave granted.

Heard learned counsel for the parties.

This appeal is directed against an interim order passed by the High Court of Judicature at Bombay on Civil Application No.1088/2006 in Appeal from Order No.794 of 2006. At the time of issuance of notice on this special leave petition, this Court passed the following interim order on 15.12.2006: "In the meantime, operation of the impugned order of the High Court is stayed. However, the Trial Court may proceed to consider the interim application in which the impugned order has been passed by the High Court, uninfluenced by the observations made by the High Court in the impugned order dated 27.11.2006." contd...2/- In view of the aforesaid order, we are of the view that only order that can now be passed on this special leave petition is to continue the above interim order till final disposal of the original application for temporary injunction i.e. Civil Application no.1088/2006 in Appeal from Order No.794/2006 in Notice of Motion no.4152/2006 in S.C. Suit No.4585/2006. We are informed that the said application would be listed for final disposal on 15th March, 2008. That being the position, we direct the Trial Court to decide the said application on merits positively on that day or within a period of fortnight from that date without granting any unnecessary adjournment to either of the parties. The Civil Appeal is accordingly disposed of with no order as to costs.

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