Supreme Court - Daily Orders
Union Of India Ministry Of Petroleum And ... vs Videocon Industries Limited on 4 October, 2016
Bench: R.K. Agrawal, Ashok Bhushan
ITEM NO.39 IN COURT NO.11 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).24250/2016
(Arising out of impugned final judgment and order dated 03/05/2016
in FAO No.450/2015 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA, MINISTRY OF PETROLEUM & NATURAL GAS Petitioner(s)
VERSUS
VIDEOCON INDUSTRIES LTD. Respondent(s)
(With appln.(s) for directions and permission to file additional
documents and interim relief and office report)
Date : 04/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vishnu Sharma,Adv.
Mr. Ajay Kumar Jha,Adv.
Mr. Somiran Sharma,Adv.
Mr. Biju P. Raman,Adv.
Mr. Himanshu Suman,Adv.
Mr. Raghu Reddy,Adv.
For Mr. K.R. Sasiprabhu,Adv.
For Respondent(s) Mr. Manu Nair,Adv.
Mr. Anirudh Das,Adv.
Mr. Omar Ahmad,Adv.
Mr. Ishan Gaur,Adv.
For Mr. S.S. Shroff,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent seeking adjournment on the ground of personal difficulty, the matter is adjourned for two weeks.
Signature Not Verified(Sarita Purohit) Digitally signed by SARITA PUROHIT Date: 2016.10.05 (Indu Pokhriyal) 15:06:44 IST Reason: Court Master Court Master