Supreme Court - Daily Orders
Standard Casting Pvt. Ltd. vs Indian Oil Corporation Ltd. on 22 July, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.25 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 11817/2022
(Arising out of impugned final judgment and order dated 13-05-2022
in FAO (COMM) No. 83/2021 passed by the High Court of Delhi at New
Delhi)
STANDARD CASTING PVT. LTD. Petitioner(s)
VERSUS
INDIAN OIL CORPORATION LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92317/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP(C) No. 11471/2022 (XIV)
( IA No.91034/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 22-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Arvind Kumar Gupta, AOR
Mr. Bhuvan Gugnani, Adv.
Mr. Abhiesumat Gupta, Adv.
Mr. Rishi Bhardwaj, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Chandan Mishra, Adv.
Mr. Avadhesh Kumar Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
By the impugned judgment and order(s), the High Court has condoned the delay in preferring the appeal(s) and that too considering the extra-ordinary circumstances prevailing at the relevant time, i.e., COVID–19 Pandemic. We see no reason to interfere with the same in exercise of powers under Article 136 of the Constitution of India. The Special Leave Petitions stand dismissed.
Signature Not Verified Digitally signed by Pending application(s) shall stand disposed of. SWETA BALODI Date: 2022.07.23 12:45:36 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR