Delhi High Court - Orders
Indian Oil Corporation Limited And ... vs All India Petroleum Dealers ... on 4 August, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~6 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 24/2021 & CM APPLs.1843/2021, 15104/2021 & 24181/2021
INDIAN OIL CORPORATION LIMITED AND OTHERS
..... Appellants
Through: Mr. Tushar Mehta, Solicitor General
of India with Mr. Parijat Sinha, Mr. Rudra Dutta
and Ms. Sanyukta Gupta, Advocates
versus
ALL INDIA PETROLEUM DEALERS ASSOCIATION
REGISTERED AND OTHERS ..... Respondents
Through: None for Respondent No.1.
Mr. Ripudaman Bhardwaj, Central Government
Standing Counsel with Mr. Kushagra Kumar,
Advocate for Respondent No.3.
Dr. Pabitra Pal Chowdhary and Mr. Kumar
Utkarsh, Advocates for Caveator.
Mr. G. Sivabalamurugan, Advocate for Caveator.
+ LPA 30/2021 & CM APPL.2389/2021
INDIAN OIL CORPORATION LIMITED AND OTHERS
..... Appellants
Through: Mr. Tushar Mehta, Solicitor General
of India with Mr. Parijat Sinha, Mr. Rudra Dutta
and Ms. Sanyukta Gupta, Advocates
versus
ALL HARYANA PETROLEUM DEALERS ASSOCIATION
REGISTERED AND OTHERS ..... Respondents
Through: Mr. Rajesh Mahale, Advocate for
Respondent No.1.
Mr. Ripudaman Bhardwaj, Central Government
Signature Not Verified
AMIT NARAYAN
BHARTHUAR
Location:
Signing Date:11.08.2021
15:23:49
Standing Counsel with Mr. Kushagra Kumar,
Advocate for Respondent No.3.
+ LPA 31/2021 & CM APPLs.2392/2021 & 12432/2021
INDIAN OIL CORPORATION LIMITED AND OTHERS
..... Appellants
Through: Mr. Tushar Mehta, Solicitor General
of India with Mr. Parijat Sinha, Mr. Rudra Dutta
and Ms. Sanyukta Gupta, Advocates
versus
BIHAR PETROLEUM DEALERS ASSOCIATION AND
ANOTHER ..... Respondents
Through: Mr. Kumar Utkarsh, Advocate for
Respondent No.1.
Mr. Ripudaman Bhardwaj, Central Government
Standing Counsel with Mr. Kushagra Kumar,
Advocate for Respondent No.3.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 04.08.2021 Proceedings have been conducted through video conferencing. Learned counsel appearing for Respondent No.1 in LPA 31/2021 submits that Mr. Praveen Kumar Rai, who had been engaged to argue the matter, has unfortunately expired and seeks adjournment to take fresh instructions from Respondent No.1.
Learned counsel appearing for Respondent No.1 in LPA 24/2021 also seeks an adjournment.
Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:11.08.2021 15:23:49Learned Solicitor General of India appearing on behalf of the Appellants does not oppose the adjournment, looking to the ground on which adjournment is sought. However, he submits that there is urgency in matter and, therefore, the appeals be fixed for hearing at the earliest possible date, convenient to this Court.
List the appeals on 13.08.2021 for hearing at 2:15 PM. Interim order dated 26.02.2021 in LPA 24/2021 and interim order dated 27.01.2021 in LPA Nos.30/2021 and 31/2021 shall continue till the next date of hearing.
CHIEF JUSTICE JYOTI SINGH, J AUGUST 04, 2021 kks Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:11.08.2021 15:23:49