Delhi High Court - Orders
Adani Gas Limited & Anr vs Union Of India & Ors on 23 August, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3685/2016 & CM APPL. 15763/2016 & CM APPL.
8184/2021
ADANI GAS LIMITED & ANR ..... Petitioners
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Akshat Jain, Ms. Shefali Tripathi, Ms.
Nishika Bajpai & Mr. Anirudh D,
Advs.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Ravi Prakash, CGSC with Ms.
Shruti Shiv Kumar & Mr. Taha
Yasin, Advs. for R-1.
Mr. Utkarsh Sharma & Mr. Siddhant
Dutt, Advs. for PNGRB.
Mr. Saurav Agrawal, Mr. Anshuman
Chowdhury & Mr. Ayush Gupta,
Advs. for R-3.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 23.08.2022
1. The petitioners have filed the present petition, inter alia, impugning Regulation 18 of the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008 as ultra vires Article 14 and 19(1)(g) of the Constitution of India as well as Section 16 of the Petroleum and Natural Gas Regulatory Board Act, 2006.
2. The petitioner has also sought certain other additional reliefs. It is Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:25.08.2022 stated that the question regarding the challenge to the constitutional validity, as raised by the petitioner, stands covered by the decision of the Supreme Court in Adani Gas Limited vs. Union of India and Ors.: (2022) 5 SCC 210.
3. Since the challenge to the constitutional validity of the Regulations in question does not survive, the present petition is required to be considered by the concerned Roster Bench.
4. Accordingly, list this petition on 01.09.2022 before the concerned Roster Bench subject to the orders of the Hon'ble Chief Justice.
VIBHU BAKHRU, J
AMIT MAHAJAN, J
AUGUST 23, 2022
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Signature Not Verified
Digitally Signed
By:Dushyant Rawal
Signing Date:25.08.2022