Supreme Court - Daily Orders
The State Of Gujarat vs Gas Authority Of India Ltd. on 28 April, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.10 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 8799-8818/2023
(Arising out of impugned final judgment and order dated 31-07-2018
in SCA No. 12980/2007 31-07-2018 in SCA No. 15822/2007 31-07-2018
in SCA No. 15823/2007 31-07-2018 in SCA No. 15824/2007 31-07-2018
in SCA No. 15825/2007 31-07-2018 in SCA No. 15826/2007 31-07-2018
in SCA No. 15827/2007 31-07-2018 in SCA No. 15828/2007 31-07-2018
in SCA No. 15829/2007 31-07-2018 in SCA No. 15830/2007 31-07-2018
in SCA No. 15831/2007 31-07-2018 in SCA No. 15832/2007 31-07-2018
in SCA No. 15833/2007 31-07-2018 in SCA No. 15834/2007 31-07-2018
in SCA No. 15835/2007 31-07-2018 in SCA No. 15836/2007 31-07-2018
in SCA No. 15837/2007 31-07-2018 in SCA No. 15838/2007 31-07-2018
in SCA No. 15839/2007 31-07-2018 in SCA No. 15840/2007 passed by
the High Court of Gujarat at Ahmedabad)
THE STATE OF GUJARAT Petitioner(s)
VERSUS
GAS AUTHORITY OF INDIA LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.178479/2022-CONDONATION OF DELAY
IN FILING and IA No.178478/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS, IA No. 178479/2022 - CONDONATION OF DELAY IN
FILING, IA No. 178478/2022 - CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
Date : 28-04-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Balbir Singh, A.S.G.
Mr. Kanu Agarwal, Adv.
Ms. Deepanwita Priyanka, AOR
For Respondent(s) Mr. Arvind P. Datar, Sr. Adv.
Ms. Kavita Jha, AOR
Ms. Kavita Jha, Adv.
Mr. Shammi Kapoor, Adv.
Ms. Swati Aggarwal, Adv.
Mr. Aditeya Bali, Adv.
Ms. Prachi Jain, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Narendra Prasad Date: 2023.04.29
1. 14:00:51 IST
Reason: Delay condoned.
2. We find that the view taken by the learned Judges of the High Court cannot be said to be erroneous, in the facts and circumstances of the case.
3. We, therefore, are not inclined to interfere with the impugned judgments and orders passed by the High Court. The special leave petitions are, accordingly, dismissed.
4. However, the question of law is kept open.
5. Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER