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Oil And Natural Gas Corporation Limited vs Reliance Energy Limited on 1 August, 2014

Z          SLP(C)...[CC 10794/2014]
                                                         1

          ITEM NO.17                            COURT NO.1                     SECTION IX

                                   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)......
                                                 CC No(s). 10794/2014

          (Arising out of impugned final judgment and order dated 09/12/2013
          in A No. 477/2013 in AP No. 905/2010 passed by the High Court Of
          Bombay)

          OIL AND NATURAL GAS CORPORATION LIMITED                               Petitioner(s)

                                                        VERSUS

          RELIANCE ENERGY LIMITED                                               Respondent(s)
          (with appln. (s) for c/delay in filing SLP)

          Date : 01/08/2014 This petition was called on for hearing today.

          CORAM :              HON’BLE THE CHIEF JUSTICE
                               HON’BLE MR. JUSTICE KURIAN JOSEPH
                               HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN

          For Petitioner(s)                 Mr. L. Nageswara Rao, A.S.G.
                                            Mr. Somiran Sharma, Adv.
                                            Mr. K. R. Sasiprabhu ,Adv.

          For Respondent(s)                 Mr. J.J. Bhatt, Sr. Adv.
                                            Mr. Hasan Murtaza, Adv.
                                            Mr. Rajesh Kumar ,Adv.


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

Delay in filing special leave petition is condoned.

Issue notice.

Mr. Rajesh Kumar, Advocate, waives service for Reason: the sole respondent.

Counter affidavit may be filed by the SLP(C)...[CC 10794/2014] 2 respondent within six weeks.

Rejoinder, if any, may be filed by the petitioner within two weeks therefrom.  List the matter after eight weeks.

(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER