Supreme Court - Daily Orders
Government Of India vs Vedanta Limited (Formerly Cairn India ... on 14 August, 2020
Bench: S. Abdul Nazeer, Indu Malhotra, Aniruddha Bose
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ITEM NO.301 Court 8 (Video Conferencing) 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(s) for Special Leave to Appeal (C) No(s). 7172/2020
(Arising out of impugned final judgment and order dated 19-02-2020
in OMP No. 15/2016 passed by the High Court Of Delhi at New Delhi)
GOVERNMENT OF INDIA Petitioner(s)
VERSUS
VEDANTA LIMITED (FORMERLY CAIRN INDIA LTD.) & ORS. Respondent(s)
(FOR ADMISSION and I.R., IA No.50904/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.50906/2020-
PERMISSION TO FILE LENGTHY LIST OF DATES AND
IA No. D.64169/2020 - CLARIFICATION/DIRECTION
IA No. D.64170/2020 - EXEMPTION FROM FILING NOTORISED
AFFIDAVIT AND COURT FEE)
IA No. D.64203/2020 - EXEMPTION FROM FILING NOTORISED
AFFIDAVIT AND COURT FEE)
IA No. D.64912/2020 - CONDONATION OF DELAY IN FILING WRITTEN
SUBMISSION)
IA No. D.64917/2020 - EXEMPTION FROM FILING NOTORISED
AFFIDAVIT AND COURT FEE)
IA No. D.65097/2020 - APPLICATION FOR PERMISSION TO FILE
COMPILATION OF AUTHORITIES)
IA No. D.65098/2020 - EXEMPTION FROM FILING NOTORISED
AFFIDAVIT AND COURT FEE)
I.A. NO. D.65341/2020- PERMISSION TO FILE ADDITIONAL DOCUMENTS
ON BEHALF OF RESPONDENT NO. 1)
I.A. NO. D.65329/2020-EXEMPTION FROM FILING NOTORISED AFFIDAVIT
AND COURT FEE)
I.A. NO. D.70408/2020-EXEMPTION FROM FILING DULY EXECUTED
AFFIDAVIT, ORIGINAL SIGN AND COURT FEE)
I.A. NOs.D. NOs.71520 AND 71521/2020- APPLICATION TO REPLACE
PAGES IN THE REJOINDER AND EXEMPTION FROM FILING DULY EXECUTED
AFFIDAVIT, ORIGINAL SIGN AND COURT FEE)
IA NOS. D. NOS.71527 & 71528/2020- APPLICATIONS FOR PERMISSION
TO FILE ADDITIONAL DOCUMENTS AND EXEMPTION FROM FILING DULY
EXECUTED AFFIDAVIT, ORIGINAL SIGN AND COURT FEE)
Signature Not Verified
Date : 14-08-2020 This matter was called on for hearing today.
Digitally signed by
DEEPAK SINGH
Date: 2020.08.17
13:17:38 IST
Reason:
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CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. K. K. Venugopal, Attorney General
Mr. Tushar Mehta, Solicitor General
Mr. K. R. Sasiprabhu, AoR
Ms. Neelu Mohan, Adv
Mr. Tushar Bhardwaj, Advocate
Mr. Vinayak Maini, Advocate
For Respondent(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Akhil Sibal, Sr. Adv.
Mr. Anirudh Das, Adv.
Mr. Aashish Gupta, Adv.
Mr. Arjun Pal, Adv.
Mr. Anirudh Lekhi, Adv.
Ms. Rohini Musa, Adv.
Mr. Abhishek Gupta, Adv.
Mr. S. S. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard in part.
List on 17.08.2020 at 10.30 a.m. as part heard.
(NEELAM GULATI) (RAJINDER KAUR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR