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Oil And Natural Gas Corporation Ltd. vs Union Of India on 3 May, 2019

Bench: Arun Mishra, Navin Sinha

     ITEM NO.32                                        COURT NO.4                  SECTION XIV

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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14640/2019

     (Arising out of impugned final judgment and order dated                            07-01-2019
     in WA No. 266/2004 passed by the Gauhati High Court)

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

                                                             VERSUS

     UNION OF INDIA & ANR.                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.68093/2019-CONDONATION OF DELAY
     IN FILING and IA No.68096/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH
     SLP(C) No. 10321/2019 (XIV)
     (FOR ADMISSION and I.R.)

     Date : 03-05-2019 These petitions were called on for hearing today.


     CORAM :
                              HON'BLE MR. JUSTICE ARUN MISHRA
                              HON'BLE MR. JUSTICE NAVIN SINHA


     For Petitioner(s)                     Mr.   J.P. Cama,Sr.Adv.
                                           Ms.   Divyani Aasara,Adv.
                                           Ms.   Kumud Lata Das, AOR
                                           Mr.   M. Prasad,Adv.

     For Respondent(s)                     Mr. Pravir Choudhary, AOR
                                           Mr. Reepak Kansal,Adv.
                                           Ms. Suman Shekhar Jha,Adv.

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

Delay condoned.

No case is made out to interfere with the impugned order(s) passed by the High Court. The special leave petitions are, accordingly, dismissed.

Pending application(s), if any, shall stands disposed of.

13:16:45 IST
Reason:




     (NARENDRA PRASAD)                                                    (JAGDISH CHANDER)
       COURT MASTER                                                         COURT MASTER