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Supreme Court - Daily Orders

Bharat Petroleum Corp.Ltd. vs R.Ravikrishnan on 29 February, 2016

Bench: Ranjan Gogoi, Arun Mishra, Prafulla C. Pant

                                           1



     ITEM NO.302                   COURT NO.7                  SECTION XII

                         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).   33430/2011

     (Arising out of impugned final judgment and order dated          08/08/2011
     in OSA No. 275/2007 passed by the High Court of Madras)

     BHARAT PETROLEUM CORP.LTD.                                Petitioner(s)

                                          VERSUS

     R.RAVIKRISHNAN & ANR                                      Respondent(s)

     (with interim relief and office report)

     WITH

     C.A. No. 2870/2007
     (With Office Report)

      SLP(C) No. 1768/2010
     (With Office Report)

      SLP(C) No. 2645/2010
     (With Interim Relief and Office Report)

      SLP(C) No. 19246/2010
     (With Interim Relief and Office Report)

      SLP(C) No. 3967/2011
     (With Interim Relief and Office Report)

      SLP(C) No. 34839/2011
     (With appln.(s) for permission to place addl. documents on record,
     for vacation of status quo, Interim Relief and Office Report)

      SLP(C) No. 34945/2011
     (With Interim Relief and Office Report)

      SLP(C) No. 34955/2011
     (With Interim Relief and Office Report)
Signature Not Verified

Digitally signed by
      SLP(C) No. 16686/2012
VINOD LAKHINA
Date: 2016.03.01

     (With Interim Relief and Office Report)
17:50:00 IST
Reason:




      SLP(C) No. 17435/2012
     (With Interim Relief and Office Report)
                                   2




 SLP(C) No. 29712-29713/2013
(With appln.(s) for permission to file additional documents,
exemption from filing O.T., Interim Relief and Office Report)

Date : 29/02/2016 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE RANJAN GOGOI
          HON'BLE MR. JUSTICE ARUN MISHRA
          HON'BLE MR. JUSTICE PRAFULLA C. PANT

For the parties :
                    Mr.   K. Ramamoorthy, Sr.Adv.
                    Mr.   Joydeep Mazumdar, Adv.
                    Mr.   Parijat Sinha,Adv.
                    Ms.   Rashmi Rea Sinha, Adv.
                    Mr.   Debojyoti Bhattacharya, Adv.

                    Mr.   Sudhir Chandra, Sr. Adv.
                    Mr.   Parijat Sinha, Adv.
                    Ms.   Rashmi Rea Sinha, Adv.
                    Mr.   Gaurav Ghosh, Adv.

                    Mr.   Shekhar Naphade, Sr. Adv.
                    Mr.   Parijat Sinha, Adv.
                    Mr.   Soumik Ghosal, Adv.
                    Ms.   Rashmi Rea Sinha, Adv.

                    Mr.   Guru Krishna Kumar, Sr. Adv.
                    Mr.   Sanjay Kapur,Adv.
                    Mr.   Anmol Chandan, Adv.
                    Ms.   Priyanka Das, Adv.

                    Mr.   Satish Parasaran, Sr.Adv.
                    Mr.   S. Ramesh, Adv.
                    Mr.   R. Venkataraman, Adv.
                    Mr.   R. Balasubramaniam, Adv.
                    Mr.   K. K. Mohan,Adv.
                    Mr.   Ashish Mohan, Adv.
                    Mr.   Kumar Dushyant Singh, Adv.

                    Mr. Mohan Parasaran, Sr. Adv.
                    Mr. Nikhil Swami,Adv.
                    Ms. Divya Swami, Adv.
                    Ms. Aditi Dani, Adv.
                    Ms. V.E. Gayathri, Adv.
                    Mrs. Prabha Swami,Adv.
                    Mr. R. Balasubramanian, Sr. Adv.
                    Mr. V. Balachandran,Adv.
               3



Mr. B. Karunakaran, Adv.
Mr. A. Lakshminarayanan, Adv.

Mr.   K. Parasaran, Sr. Adv.
Mr.   V. Balaji,Adv.
Mr.   M.S.M. Asaithambi,Adv.
Mr.   Narendra Kumar, Adv.
Mr.   Bipin Kumar, Adv.
Mr.   Atul Sharma, Adv.
Mr.   C. Kannan,Adv.
Ms.   Sripradha Krishnan,Adv.

Mr. Sanjay Hegde, Sr.Adv.
Mr. S.Nithin, Adv.
Mr. Anil Kumar Mishra-I,Adv.

Mr.   Nagendra Rai, Sr. Adv.
Mr.   Amitabh Sinha, Adv.
Mr.   Chandra Bhushan Prasad,Adv.
Mr.   Yogesh Kumar Dahiya, Adv.

Ms. K.V. Vishwanathan, Sr. Adv.
Mr. B. Ragunath,Adv.
Mr. Vijay Kumar,Adv.

Mr. R.Balasubramanian, Adv.
Mr. V. Raman, Adv.
Mr. Santosh Kumar, Adv.

Ms. V. Mohana, Sr. Adv.
Mr. B. Ragunath,Adv.
Mr. Vijay Kumar,Adv.

Mr. Sunil Kumar, Sr. Adv.
Mr. C.S. Yadav, Adv.
Mr. Awanish Sinha,Adv.

Mr.   M.A. Chinnasamy, Adv.
Mr.   V. Senthil Kumar, Adv.
Mr.   C. Rubrathy, Adv.
Mr.   M. Krishnan, Adv.

Mr. R. Balasubramanian, Adv.
Mr. V. Raman, Adv.
Mr. Santosh Kumar, Adv.

Mr. Vikas Mehta,Adv.
Ms. Anushree Menon, Adv.

Mr. M.A. Krishna Moorthy, Adv.
                        4




          Mr. E.C. Agrawala,Adv.

          Mr. K.Rajendran, Adv.
          Mr. Pukhrambam Ramesh Kumar,Adv.

 UPON hearing the counsel the Court made the following
                    O R D E R

It is stated at the Bar that there are some similar matters i.e. Civil Appeal No.2276 of 2011 and other connected cases, which ought to be heard along with this batch of matters.

Registry is directed to verify and list all the cases analogously on 18th March, 2016.

 (Neetu Khajuria)                     (Asha Soni)
      Sr.P.A.                         Court Master