Supreme Court - Daily Orders
Union Of India vs Hardy Exploration And Production ... on 14 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
1
OUT TODAY
ITEM NO.12 COURT NO.8 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 AND PRODUCTION (INDIA) INC Respondent(s)
(and IA No.120687/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION
and IA No.128183/2017-STAY APPLICATION and IA
No.31109/2018-CLARIFICATION/DIRECTION and IA
No.31112/2018-CLARIFICATION/DIRECTION
[TO BE TAKEN UP AS FIRST ITEM])
Date : 14-03-2018 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, AOR
Mr. Somiran Sharma, Adv.
Mr. Srijan Sinha, Adv.
For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Ameet Naik, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Abhishek Kale, Adv.
Mr. Harshwardan Jha, Adv.
Mr. Karan Luthra, Adv.
Ms. Devika Mohan, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Heard learned Additional Solicitor General appearing for the Digitally signed by ASHA SUNDRIYAL Date: 2018.03.14 15:49:54 IST Reason: Union of India as well as Dr. Abhishek Manu Singhvi, learned Senior Counsel appearing for the respondent.
As the matter has been substantially heard and is likely to be decided very soon, we deem it fit and appropriate to direct that 2 the operation of the impugned award dated 02.02.2013 shall remain stayed till the final disposal of the matter. IA No.31112/2018 is disposed of.
Heard Dr. Abhishek Manu Singhvi, learned Senior Counsel appearing for the respondent.
On the request of Mr. Tushar Mehta, learned ASG, list this matter on 20.03.2018 as the first case.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER