Caretel Infotech Ltd. Petitioner(S) v. Hindustan Petroleum Corporation Limited And Others (S)., Supreme Court Of India, Judgment, Law, casemine.com

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CITATION CODES

Equivalent Citations

citation codes

CASE NO.

(With appln.(s) for exemption from filing c/c of the impugned judgment),Petition(s) for Special Leave to Appeal (C) No(s). 46/2019†

DISPOSITION

JUDGES

S.A. Bobde

Deepak Gupta, JJ.

ACTS

No Acts

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Supreme Court Of India

Caretel Infotech Ltd. Petitioner(S) v. Hindustan Petroleum Corporation Limited And Others (S).

(Jan 7, 2019) Copy Cite

Case Information

CITATION CODES

citation codes

CASE NO.

(With appln.(s) for exemption from filing c/c of the impugned judgment),Petition(s) for Special Leave to Appeal (C) No(s). 46/2019†

DISPOSITION

JUDGES

S.A. Bobde

Deepak Gupta, JJ.

ACTS

No Acts

See more information ...

Smart Summary (Beta)

Factual and Procedural Background

This opinion is an interim order concerning a petition in which the court primarily addresses the issuance of notices to respondents and grants temporary relief allowing the petitioner to continue under the existing contract until further orders.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court issued notice to the respondents and waived service for two of them because their counsel were already present. It permitted those respondents to file reply affidavits. While allowing Respondent No. 1 (HPCL) to make a decision, the court restrained it from implementing that decision, thereby maintaining the status quo. This interim arrangement was directed to continue until further orders, ensuring that the petitioner remains under the contract while the matter is pending.

Holding and Implications

Interim Relief Granted; Petitioner to Continue Under Contract Until Further Orders

Notices were issued, replies were permitted, and Respondent No. 1 was barred from implementing any decision during the pendency of the proceedings. The order preserves the existing contractual arrangement and has no stated broader precedential effect.

Show full summary ...

Caretel Infotech Ltd. Petitioner(S) v. Hindustan Petroleum Corporation Limited And Others (S).

1. Issue notice returnable on 06.02.2019.

2. Waive service on respondent nos. 1 and 3 since Mr. Parijat Sinha, learned counsel, and Mr. Rajesh Singh Chauhan, learned counsel, are appearing on behalf of those respondents respectively. As prayed for, they are allowed to file their respective reply affidavits in the meantime.

3. Let notice be issued to other respondent/s.

4. In the meantime, Respondent No. 1 (HPCL) may take a decision but not implement it. The petitioner may continue under the contract until further orders.

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