Supreme Court - Daily Orders
Union Of India vs M/S Indian Oil Corporation Ltd on 14 October, 2022
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.60 COURT NO.14 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.11932/2022
(Arising out of impugned final judgment and order dated 23-02-2018
in FAFO No. 726/2014 23-02-2018 in FAFO No. 730/2014 23-02-2018 in
FAFO No. 731/2014 23-02-2018 in FAFO No. 732/2014 23-02-2018 in
FAFO No. 733/2014 23-02-2018 in FAFO No. 734/2014 23-02-2018 in
FAFO No. 735/2014 23-02-2018 in FAFO No. 736/2014 23-02-2018 in
FAFO No. 737/2014 23-02-2018 in FAFO No. 738/2014 23-02-2018 in
FAFO No. 739/2014 23-02-2018 in FAFO No. 765/2014 23-02-2018 in
FAFO No. 772/2014 23-02-2018 in FAFO No. 773/2014 23-02-2018 in
FAFO No. 774/2014 23-02-2018 in FAFO No. 775/2014 23-02-2018 in
FAFO No. 776/2014 23-02-2018 in FAFO No. 777/2014 23-02-2018 in
FAFO No. 778/2014 23-02-2018 in FAFO No. 779/2014 23-02-2018 in
FAFO No. 780/2014 23-02-2018 in FAFO No. 781/2014 23-02-2018 in
FAFO No. 782/2014 23-02-2018 in FAFO No. 783/2014 23-02-2018 in
FAFO No. 784/2014 23-02-2018 in FAFO No. 785/2014 23-02-2018 in
FAFO No. 786/2014 23-02-2018 in FAFO No. 787/2014 23-02-2018 in
FAFO No. 788/2014 23-02-2018 in FAFO No. 789/2014 23-02-2018 in
FAFO No. 790/2014 23-02-2018 in FAFO No. 791/2014 23-02-2018 in
FAFO No. 792/2014 23-02-2018 in FAFO No. 793/2014 23-02-2018 in
FAFO No. 798/2014 23-02-2018 in FAFO No. 799/2014 23-02-2018 in
FAFO No. 800/2014 23-02-2018 in FAFO No. 801/2014 23-02-2018 in
FAFO No. 802/2014 23-02-2018 in FAFO No. 803/2014 23-02-2018 in
FAFO No. 804/2014 23-02-2018 in FAFO No. 805/2014 23-02-2018 in
FAFO No. 806/2014 23-02-2018 in FAFO No. 807/2014 23-02-2018 in
FAFO No. 808/2014 23-02-2018 in FAFO No. 809/2014 23-02-2018 in
FAFO No. 810/2014 23-02-2018 in FAFO No. 811/2014 23-02-2018 in
FAFO No. 812/2014 23-02-2018 in FAFO No. 813/2014 23-02-2018 in
FAFO No. 814/2014 23-02-2018 in FAFO No. 825/2014 23-02-2018 in
FAFO No. 826/2014 23-02-2018 in FAFO No. 829/2014 23-02-2018 in
FAFO No. 830/2014 23-02-2018 in FAFO No. 833/2014 23-02-2018 in
FAFO No. 834/2014 23-02-2018 in FAFO No. 835/2014 23-02-2018 in
FAFO No. 836/2014 23-02-2018 in FAFO No. 837/2014 23-02-2018 in
FAFO No. 838/2014 23-02-2018 in FAFO No. 839/2014 23-02-2018 in
FAFO No. 840/2014 23-02-2018 in FAFO No. 841/2014 23-02-2018 in
FAFO No. 842/2014 23-02-2018 in FAFO No. 844/2014 23-02-2018 in
FAFO No. 845/2014 23-02-2018 in FAFO No. 846/2014 23-02-2018 in
FAFO No. 847/2014 23-02-2018 in FAFO No. 848/2014 23-02-2018 in
FAFO No. 850/2014 23-02-2018 in FAFO No. 851/2014 23-02-2018 in
FAFO No. 852/2014 23-02-2018 in FAFO No. 853/2014 23-02-2018 in
FAFO No. 854/2014 23-02-2018 in FAFO No. 855/2014 passed by the
High Court of Judicature at Allahabad)
UNION OF INDIA
Signature Not Verified
Petitioner(s)
Digitally signed by
NEETA SAPRA
Date: 2022.10.15
13:48:59 IST
Reason: VERSUS
M/S INDIAN OIL CORPORATION LTD Respondent(s)
- 2 -
(FOR ADMISSION and I.R. and IA No.67301/2022-CONDONATION OF DELAY
IN FILING and IA No.67304/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 14-10-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. NACHIKETA JOSHI
Mr. RAGHAV SHARMA
Ms.RUKHMINI BOBDE, Adv.
Mr. Amrish Kumar, AOR
For Respondent(s) Mr. Shashwat Goel, AOR
Ms. Mala Narayan, Adv.
Ms. Ramya Soni, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondents seeking an adjournment, list the matter after four weeks.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR