Supreme Court - Daily Orders
Union Of India Ministry Of Petroleum And ... vs Hardy Exploration And Production ... on 5 September, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.2 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4628/2018
UNION OF INDIA Appellant(s)
VERSUS
HARDY EXPLORATION AND PRODUCTION (INDIA) INC. Respondent(s)
Date : 05-09-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr. Tushar Mehta, ASG
Mr. Rajat Nair, Adv.
Mr. K.R. Sasiprabhu, Adv. [AOR]
Mr. Nakul Dewan, Adv.
Mr. Somiran Sharma, Adv.
Mr. Robhin V.S., Adv.
Ms. Kanu Agrawal, Adv.
For Respondent(s) Mr. C.U. Singh, 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.
for
Mr. E.C. Agrawala, Adv. [AOR]
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Judgment reserved.
Learned counsel for the parties shall file written notes Signature Not Verified of submissions latest by Monday, the 10th September 2018. Digitally signed by SUBHASH CHANDER Date: 2018.09.05 16:52:25 IST Reason: (Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar