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M/S Deep Industries Ltd. vs Oil And Natural Gas Corporation Ltd. on 20 August, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.59                                 COURT NO.9                  SECTION III

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

               Petition(s) for Special Leave to Appeal (C) No(s).               22324/2018

     (Arising out of impugned final judgment and order dated 25-07-2018
     in SCA No. 9305/2018 passed by the High Court Of Gujarat At
     Ahmedabad)

     M/S DEEP INDUSTRIES LTD.                                                Petitioner(s)

                                                       VERSUS

     OIL AND NATURAL GAS CORPORATION LTD. & ANR.                             Respondent(s)

     IA 116317/2018 – EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     IA 116319/2018 – PERMISSION TO FILE LENGTHY LIST OF DATES

     Date : 20-08-2018 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                   Mr.   Mukul Rohatgi, Sr. Adv.
                                         Mr.   Mahesh Agarwal, Adv.
                                         Mr.   Ankur Saigal, Adv.
                                         Ms.   Parul Shukla, Adv.
                                         Mr.   Shubham Kulshreshtha, Adv.
                                         Mr.   Rajesh Kumar, Adv.
                                         Mr.   E. C. Agrawala, AOR

     For Respondent(s)                   Mr. Tushar Mehta, ASG
                                         Mr. Sandeep Mahapatra, Adv.
                                         Ms. Mrinmayee Sahu, AOR

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

Application seeking exemption from filing certified copy of the impugned order is allowed.

Issue notice.

In the meanwhile, there shall be stay of operation of the impugned judgment and order of the High Court.

We make it clear that, pro-tem, the Arbitrator’s order dated 09.05.2018 will operate.

(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER