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Supreme CourtDivision Bench(2016) 03 SC CK 0090

Sheikh Nanhey and Sons and Others vs Union of India (UOI) and Others

Supreme Court Of India · Decided on 29 March 2016 · Citation: (2016) 3 JT 517

HON’BLE JUDGES
Kurian Joseph and Rohinton Fali Nariman, JJ.
RESULT
Allowed
CASE NUMBER
Civil Appeal No. 3195 of 2016 (Arising out of SLP (C) No. 29714 of 2013), Civil Appeal No. 3196 of 2016 (Arising out of SLP (C) No. 17358 of 2014), Writ Petition Nos. 848 of 2014, 207 and 177 of 2015

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Judgment

7 paragraphs · 179 words

Kurian Joseph, J.—C.A. No. 3195/2016 (@ SLP (C) No. 29714/2013) and C.A. No. 3196/2016 (@ SLP (C) No. 17358/2014)

1.

Leave granted.

2.

The issue raised in these cases pertains to the renewal of licence of the Appellants, by the Railways.

3.

It is fairly submitted by the learned Counsel on both sides that the issue in principle, is covered by the decision of this Court in Civil Appeal Nos. 618-620 of 2016 decided on 29th January, 2016. Therefore, these appeals are allowed directing the Railways to take the required action in the light of the said judgment, within six weeks.

4.

The impugned judgments are set aside and appeals are allowed as above.

W.P. Nos. 848/2014, 207/2015 & 177/2015

The issue on renewal of licence in principle, is covered by the decision of this Court in Civil Appeal Nos. 618-620 of 2016 decided on 29th January, 2016. Therefore, these writ petitions are disposed of with direction to the Railways to take the required further steps in the light of the judgment dated 29th January, 2016, within six weeks.