Supreme Court - Daily Orders
Cairn India Ltd. (Formerly Cairn Energy ... vs Union Of India on 22 February, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.109 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 2642-2643/2017
CAIRN INDIA LTD. (FORMERLY CAIRN ENERGY
INDIA PVT. LTD.) Appellant(s)
VERSUS
UNION OF INDIA ETC. Respondent(s)
(IA No. 34020/2021-AMENDMENT IN CAUSE TITLE and IA No. 136578/2021-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 2824/2017 (XV)
(FOR AMENDMENT IN CAUSE TITLE ON IA 34022/2021)
Date : 22-02-2023 These matters were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Appellant(s)
Mr. Arvind P Datar, Sr. Adv.
Mr. Rohit Jain, Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Ajitesh Dayal Singh, Adv.
Mr. Harish Pandey, AOR
For Respondent(s)
Mr. B. Krishna Prasad, AOR
Mr. N. Venkatraman, A.S.G. (N/P)
Mr. Mukesh Kumar Maroria, AOR
Mr. Sandeep Kumar Mahapatra, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Annirudh Sharma II, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted on behalf of the respondent – Union of India that learned Attorney General is held up in another Court and, therefore, this matter may be adjourned.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.02.23 18:01:08 ISTReason: In view of the request made, list after three weeks.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS COURT MASTER (NSH)