Supreme Court - Daily Orders
Union Of India Ministry Of Petroleum And ... vs Hardy Exploration And Production ... on 4 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.41 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.4628/2018
UNION OF INDIA MINISTRY OF PETROLEUM AND Appellant(s)
NATURAL GAS THROUGH DIRECTOR GENERAL
VERSUS
HARDY EXPLORATION AND PRODUCTION (INDIA) Respondent(s)
INC REP. BY MACKENZIE AUTHORISED SIGNATORY
Date : 04-07-2018 This appeal was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr. Tushar Mehta, ASG
Mr. K. R. Sasiprabhu, AOR
Mr. Somiran Sharma, Adv.
Mr. Robin V.S., Adv.
Mr. Rajat Nair, Adv.
For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Ameet Naik, Adv
Mr. Rishi Agrawala, Adv.
Mr. Harshwardhan Jha, Adv.
Mr. Abhishek Kale, Adv.
Mr. Karan Luthra, Adv.
Ms. Devika Mohan, Adv.
Ms. Nlyati Kohli, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed at 2.00 p.m. on 16 th July, 2018, for final disposal. It is hereby made clear that no adjournment shall be granted on the next date of hearing.
Learned counsel for the parties are directed to file written notes of submission on or before the next date of Signature Not Verified Digitally signed by hearing. CHETAN KUMAR Date: 2018.07.04 17:06:47 IST Reason: (Chetan Kumar) (H.S. Parasher) A.R.-cum-P.S. Assistant Registrar