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Supreme Court - Daily Orders

Mrf Ltd. Through Its Operations Manager vs Union Of India And Ors. Ministry Of ... on 7 February, 2023

Bench: M.R. Shah, C.T. Ravikumar

     ITEM NO.11                   COURT NO.4                  SECTION XII-A

                         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).   17081/2016

     (Arising out of impugned final judgment and order dated 19-05-2016
     in WP No. 8285/2004 passed by the High Court Of Judicature At
     Hyderabad for the State of Telangana and the State of Andhra
     Pradesh)

     MRF LTD. THROUGH ITS OPERATIONS MANAGER                   Petitioner(s)

                                          VERSUS

     UNION OF INDIA AND ORS. MINISTRY OF ENERGY
     SECRETARY & ORS.                                        Respondent(s)

     (IA No. 2/2016 - PERMISSION TO FILE ANNEXURES
      IA No. 3/2016 - STAY APPLICATION)

     WITH
     SLP(C) No. 5028/2017 (XII-A)

     SLP(C) No. 34055/2016 (XII-A)

     (IA No. 89833/2017 - CLARIFICATION/DIRECTION)

         SLP(C) No. 30388/2016 (XII-A)

         SLP(C) No. 30366-30367/2016 (XII-A)

         SLP(C) No. 23005/2016 (XII-A)

     ( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     1/2016 FOR ON IA 2/2016, IA No. 1/2016 - EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT)

         SLP(C) No. 18547-18566/2016 (XII-A)

      SLP(C) No. 18359-18368/2016 (XII-A)
     ( FOR [PERMISSION TO FILE ANNEXURES] ON IA 11/2016
     IA No. 11/2016 - PERMISSION TO FILE ANNEXURES)

         SLP(C) No. 19032-19039/2016 (XII-A)

         SLP(C) No. 19904-19924/2016 (XII-A)
Signature Not Verified


         SLP(C) No. 19139/2016 (XII-A)
Digitally signed by
Neetu Sachdeva
Date: 2023.02.08
14:36:10 IST
Reason:

         SLP(C) No. 18745/2016 (XII-A)

                                                                   contd..
                             - 2 -

 SLP(C) No. 19166/2016 (XII-A)
( FOR ON IA 2/2016
FOR STAY APPLICATION ON IA 3/2016
IA No. 3/2016 - STAY APPLICATION)

 SLP(C) No. 20146/2016 (XII-A)

 SLP(C) No. 19548/2016 (XII-A)

 SLP(C) No. 19306/2016 (XII-A)
( FOR ON IA 2/2016
FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2016
FOR STAY APPLICATION ON IA 4/2016
IA No. 3/2016 - PERMISSION TO FILE ANNEXURES
IA No. 4/2016 - STAY APPLICATION)

 SLP(C) No. 21857-21863/2016 (XII-A)

 SLP(C) No. 21977-21978/2016 (XII-A)

 SLP(C) No. 22936/2016 (XII-A)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2016
IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

 SLP(C) No. 24920/2016 (XII-A)
( FOR ON IA 1/2016)

 SLP(C) No. 24867/2016 (XII-A)
( FOR PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS ON IA 1/2016
IA No. 1/2016 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS)

 SLP(C) No. 27275-27284/2016 (XII-A)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2016
IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

 SLP(C) No. 31334-31336/2016 (XII-A)

 SLP(C) No. 27047/2016 (XII-A)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2016
IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

 SLP(C) No. 27045/2016 (XII-A)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2016
IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

 SLP(C) No. 26639/2016 (XII-A)

                                                      contd..
                              - 3 -
 SLP(C) No. 26443/2016 (XII-A)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2016, IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
 SLP(C) No. 26816/2016 (XII-A)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2016, IA No. 1/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

 SLP(C) No. 26873/2016 (XII-A)

 SLP(C) No. 30709/2016 (XII-A)

 SLP(C) No. 29208/2016 (XII-A)

 SLP(C) No. 29277/2016 (XII-A)

 SLP(C) No. 29278/2016 (XII-A)

 SLP(C) No. 31343/2016 (XII-A)

 SLP(C) No. 2789/2017 (XII-A)

 SLP(C) No. 2788/2017 (XII-A)

 SLP(C) No. 3087-3089/2018 (XII-A)
(IA No. 7593/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Date : 07-02-2023 These matters were called on for hearing today.

CORAM :    HON'BLE MR. JUSTICE M.R. SHAH
          HON'BLE MR. JUSTICE C.T. RAVIKUMAR

For Parties        Mr. Venkateswara Rao Anumolu, AOR

                   Mr. D. Bharat Kumar, Adv.
                    Mr. Aman Shukla, Adv.
                    Mr. Venkat Chalasani, Adv.
                    Mr. M. Chandrakanth Reddy, Adv.
                    Mr. Vishal Arun, AOR

                   Mr. C Raghavendren, Adv.
                   Mr. M. A. Chinnasamy, AOR
                   Mr. Saurabh Gupta, Adv.
                   Mr. M Vishnu Venkatesh, Adv.
                   Mr. T. Meikandan, Adv.
                   Mr. Ch. Leela Sarveswar, Adv.

                   Mr. Sridhar Potaraju, AOR
                   Mr. Y.V.Anil Kumar, Adv.
                   Mr. Rajat Srivastava, Adv.

                                                       contd..
           - 4 -
Mr. Sadineni Ravi Kumar, AOR

Mr. Sudhir Naagar, AOR
Mr. Vikrant Mehta, Adv.
Mr. Mohit Singh, Adv.

M/S. S. Narain & Co., AOR
Mr. K. Gopal Choudhary, Adv.
Mr. Sandeep Narain, Adv.
Ms. Kanak Malik, Adv.

Mrs. Prabha Swami, AOR

Mr. Challa Kodandaram, Sr. Adv.
Mr. Y. Raja Gopala Rao, AOR
Mr. Challa Gunaranjan, Adv.
Ms. Y. Vismai Rao, Adv.
Mr. Y. Ramesh, Adv.
Mr. Dhuli Gopi Krishna, Adv.

Mr. Byrapaneni Suyodhan, Adv.
Ms.Tatini Basu, AOR
Mr. Kumar Shashank, Adv.

M/S. K J John And Co, AOR
Ms. Surekha Raman, Adv.
Mr. Akhil Abraham Roy, Adv.
Mr. Abhishek Anand, Adv.

Mr. Ritin Rai, Sr. Adv.
Mr. Syed Jafar Alam, AOR
Mr. Saahil Kaul, Adv.
 Mr. Ishan Bisht, Adv.

Mr. A. D. N. Rao, Sr. Adv.
 Mr. Annam Venkatesh, AOR
 Mr. Rahul Mishra, Adv.
 Mr. D. Shiva Shankar, Adv.
 Ms. Argimaa Singh, Adv.

Ms. Aishwarya Bhati, ASG
Mr. Shiv Mangal Sharma, Adv.
Ms. Diksha Rai, Adv.
Ms. Chitrangda Rastrawara, Adv.
Ms. Shreya Jain, Adv.
Mr. G. S. Makkar, AOR

Mr. Aravindh S., AOR
Ms. Uma Bhuvaneshwari, Adv.
Mr. Abbas. B, Adv.

                                  contd..
                               - 5 -
                     Mr. S Niranjan Reddy, Sr. Adv.
                    Mr. Mahfooz Ahsan Nazki, AOR
                    Mr. Polanki Gowtham, Adv.
                    Ms. Niti Richhariya, Adv.
                    Mr. Shaik Mohamad Haneef, Adv.
                    Mr. K V Girish Chowdary, Adv.
                    Mr. T Vijaya Bhaskar Reddy, Adv.
                    Mr. Sahil Raveen, Adv.
                    Ms. Rajeswari Mukherjee, Adv.

                    Mr. Guntur Prabhakar, AOR

                    M/S. Venkat Palwai Law Associates, AOR
                    Mr. C. S. Vaidyanathan, Sr. Adv.
                    Mr. P Venkat Reddy, Adv.
                    Mr. Prashant Kumar Tyagi, Adv.
                    Mr. P Srinivas Reddy, Adv.
                    Mr. Vinayak Goel, Adv.

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

Put up on 21.02.2023.

In the meantime, it will be open for the learned counsel for the respective parties to file the short written submissions. One of the learned counsel may also file convenience compilation, which is to be circulated to all concerned.

(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR