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Union Of India Ministry Of Petroleum And ... vs Hardy Exploration And Production ... on 27 April, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.6                                    COURT NO.10                    SECTION XIV

                                     S U P R E M E C O U R T O F           I N D I A
                                             RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.31356/2016

     (Arising out of impugned final judgment and order dated 27/07/2016
     in FAO No.59/2016 passed by the High Court Of Delhi At New Delhi)

     UNION OF INDIA                                                             Petitioner(s)

                                                            VERSUS

     HARDY EXPLORATION & PRODUCATION (INDIA) INC                                Respondent(s)
     (with appln. (s) for directions, permission                             to file additional
     documents)
     (For final disposal)
     (As first item)

     Date : 27/04/2017 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE R.K. AGRAWAL
                               HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                    Mr.   Tushar Mehta, ASG
                                          Mr.   K. R. Sasiprabhu,Adv.
                                          Mr.   Srijan Sinha, Adv.
                                          Mr.   Soumran Sharma, Adv.

     For Respondent(s)                    Dr.   A.M. Singhvi, Sr. Adv.
                                          Mr.   Ameet Naik, Adv.
                                          Mr.   Rishi Agrawala, Adv.
                                          Mr.   Abhishek Kale, Adv.
                                          Mr.   Harshwardhan Jha, Adv.
                                          Mr.   Karan Luthra, Adv.
                                          Ms.   Devika Mohan, Adv.
                                          Mr.   E. C. Agrawala,Adv.

                           UPON hearing the counsel the Court made the following
                                               O R D E R

Heard Mr. Tushar Mehta, learned Additional Solicitor General appearing for the petitioner in part.

Put up tomorrow i.e. on 28.04.2017 immediately after the miscellaneous matters, as part-heard.

                               (ASHA SUNDRIYAL)                             (CHANDER BALA)
                                 COURT MASTER                                COURT MASTER