Supreme Court - Daily Orders
Jaydev Babulal Barot vs Oil And Natural Gas Corporation on 8 May, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.20 COURT NO.6 SECTION III-B
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) Diary No. 9066/2026
[Arising out of impugned final judgment and order dated 16-12-2025
in SCA No. 15793/2025 passed by the High Court of Gujarat at
Ahmedabad]
JAYDEV BABULAL BAROT Petitioner(s)
VERSUS
OIL AND NATURAL GAS CORPORATION & ORS. Respondent(s)
IA No. 122661/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 122660/2026 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
Date : 08-05-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) : Mr. Shoem Alam, Sr. Adv.
Mr. Sabarish Subramanian, AOR
Mr. K.s.badhrinathan, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. Veshal Tyagi, Adv.
Ms. Arpitha Anna Mathew, Adv.
Mr. Muthu Mayan R, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
3. The Special Leave Petition is, accordingly, dismissed and the accompanying interlocutory application(s), if any, stands disposed Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2026.05.09 of.
13:18:06 IST Reason:
(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR