LexM/S. S.B. MINERALS versus M/S. MSPL LIMITED
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[2009] 15 (ADDL.) S.C.R. 1102 A MIS. S.B. MINERALS v. ~ M/S. MSPL LIMITED (Special leave Petition (Civil) No. 29213 of 2009) NOVEMBER 23, 2009 B [R.V. RAVEENDRAN AND K.5. RADHAKRISHNAN, JJ.] Code of Civil Procedure, 1908: s. 100(5) - Second appeal - High Court formulating ... c substantial questions of law and admitting the appeal for admission - Order challenged under Article 136 of the Constitution, contending that the case did not involve any substantial law and second appeal ought not to have been admitted - HELD: s.100(5) provides that redpondent, at the hearing of second appeal, can argue that the o'ase does not D involve such questions - Thus the substantial questions of law formulated by High Court are not final, and it is open to the respondent in second appeal to demonstrate during hearing that no substantial question of law arose for consideration in the case and that the second appeal should be dismissed - E Petition for special leave to appeal dismissed - Constitution of India, 1950 - Article 136. Constitution of India, 1950: Article 136 - Petition for special leave to appeal challenging order of High Court admitting a second appeal - F Maintainability of- HELD: An order admitting a second appeal ~ is neither a final order nor an interlocutory/interim order- It does not amount to ajudgment, decree, determination, sentence or even "order" in the traditional sense - It does not decide any issue but merely entertains an appeal for hearing - Scope of G Article 136 and /imitation upon discretionary power of Court thereunder - Explained - The instant case falls under the category of exclusion ofjurisdiction but does not fall under the exception to the exclusion - Court expressed its concern on increase in number of such special leave petitions against such 'non-orders' referred to as orders - Code of Civil Procedure, H 1102 S.S. MINERALS v. MSPL LIMITED 1103 ..._ 1908 - s. 100 - Judgments/Orders - Practice and Procedure A - Filing of petitions for special leave to appeal. CIVIL APPELLATE JURISDICTION: SLP (Civil) No. 29213 of 2009. From the Judgment & Order dated 08.10.2009 of the High B Court of Karnataka, Circuit Bench at Dharwad in RS.A No. 5418 of 2009. " Mukul Rohtagi, S.K. Kulkarni, M. Gireesh Kumar, Ankur S. Kulkarni, for the Petitioner. K.K. Venugopal, Krishnan Venugopal, Udai Tiwary, A. c Raghunath, for the Respondent. The Order of the Court was delivered by ORDER , . ' R.V. RAVEENDRAN, J. 1. The respondent filed a suit for declaration and injunction against the petitioner. The suit was D ,i decreed. The petitioner filed an appeal and the first appellate -+ court allowed the appeal and dismissed the suit. Feeling aggrieved, the respondent filed a regular second appeal under section 100 of the Code of Civil Procedure (for short 'CPC'). By order dated 8.10.2009, the High Court admitted the appeal , E formulating three substantial questions of law. In view of the urgency expressed, the High Court directed that the appeal be set down for final hearing in November, 2009. 2. The respondent has sought leave to file an appeal i against the ·order' of admission of the second appeal. The ~ F petitioner contends that the case did not involve any substantial question of law and the second appeal ought not to have been admitted. 3. Sub-section (5) of section 100 CPC provides that a second appeal shall be heard on the substantial questions of law G formulated by the Court. It also provides that the respondent, at ' the hearing of the second appeal, can argue that the case does • not involve such questions. Thus the substantial questions of law formulated by the High Court are not final, and it is open to the petitioner herein (who is the respondent i.n the pending appeal) to demonstrate during hearing that no substantial question of law H 1104 SUPREME COURT REPORTS [2009] 15 (ADDL.) S.C.R. A arose for consideration in the case and that the second appeal should be dismissed. ;.. ~ ... 4. An order admitting a second appeal is neither a final order nor an interlocutory/interim order. It does not amount to a judgment, decree, determination, sentence or even "order" in the 8 traditional sense. It does not decide any issue but merely entertains an appeal for hearing. 5. The scope of Article 136 is no doubt very wide. Special leave to appeal can be granted under Article 136 against any judgment, decree, determin
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