Supreme Court - Daily Orders
Union Of India vs Hindalco Industries Limited on 2 May, 2023
Author: M.R. Shah
Bench: M.R. Shah
1
ITEM NO.9 COURT NO.4 SECTION IV-C
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). 5541/2021
(Arising out of impugned final judgment and order dated 18-02-2020
in WP227 No. 647/2019 passed by the High Court Of Chhatisgarh At
Bilaspur)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
HINDALCO INDUSTRIES LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.47700/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 02-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Ms. Aishwarya Bhati, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Ruchi Kohli, Adv.
Mr. Shantanu Sharma, Adv.
Ms. Archana Phatak Dave, Adv.
Mr. Balendu Shekhar, Adv.
Ms. Manisha Chava, Adv.
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Ashish Prasad, Adv.
Mr. Kaustubh Mishra, Adv.
Ms. Mukta Dutta, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Pruthvi Dhinoja, Adv.
Mr. Siddharth Sharma, Adv.
Mr. S. C. Verma, Sr. Adv.
Mr. Sumeer Sodhi, AOR
Mr. Prannoy Joe Sebastian, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by R Natarajan Date: 2023.05.04 16:31:11 IST Reason: Let the Minutes of the 3rd and 4th Meeting of the Scrutiny Committee be placed on record by way of additional documents along 2 with the chronology of dates and events and when the SB applied for necessary permissions from the various authorities and when they were granted.
Liberty to file the response to the same. List in 01.08.2023.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR