Supreme Court - Daily Orders
Cairn India Ltd. (Formerly Cairn Energy ... vs Union Of India on 12 November, 2025
ITEM NO.105 COURT NO.5 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 NO(S). 2642-2643/2017
CAIRN INDIA LTD. (FORMERLY CAIRN ENERGY INDIA
PVT. LTD. Appellant(s)
VERSUS
UNION OF INDIA Respondent(s)
(IA No. 34020/2021 - AMENDMENT IN CAUSE TITLE
IA No. 136578/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 2824/2017 (XV)
(IA No. 34022/2021 - AMENDMENT IN CAUSE TITLE)
Date : 12-11-2025 These matters were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Appellant(s) : Mr. Arvind P. Datar, Sr. Adv.
Mr. Rohan P. Shah, Adv.
Mr. Rohit Jain, Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. Ajitesh Dayal Singh, Adv.
Mr. Pranav Bansal, Adv.
Mr. Harish Pandey, AOR
For Respondent(s) : Mr. B. Krishna Prasad, AOR
Mr. Gurmeet Singh Makker, AOR
Mr. Mohd. Akhil, Adv.
Mr. Sandeep Kr. Mahapatra, Adv.
Mr. Annirudh Sharma -ii, Adv.
Mr. Ishaan Sharma, Adv.
Ms. Neelakshi Bhadauria, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of adjournment letter circulated by learned Signature Not Verified Digitally signed by RADHA SHARMA counsel for the respondent(s) due to personal difficulty, Date: 2025.11.14 16:54:17 IST Reason: list the matters after four weeks.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)