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Arcelor Mittal Nippon Steel India Ltd. vs Essar Bulk Terminal Ltd. on 3 September, 2021

Bench: Indira Banerjee, J.K. Maheshwari

                                                        1

     ITEM NO.11                    Court 8 (Video Conferencing)               SECTION III

                                   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). 13129/2021
     (Arising out of impugned final judgment and order dated 17-08-2021
     in SCA No. 10492/2021 passed by the High Court of Gujarat at
     Ahmedabad)

     ARCELOR MITTAL NIPPON STEEL INDIA                      LTD.             Petitioner(s)

                                                       VERSUS

     ESSAR BULK TERMINAL LTD.                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.106106/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 03-09-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)                   Mr.   Harish Salve, Sr. Adv.
                                         Mr.   K.V. Vishwanathan, Sr. Adv.
                                         Mr.   Darius Khambata, Sr. Adv .
                                         Mr.   Manu Nair, Adv.
                                         Mr.   Rishab Gupta, Adv.
                                         Mr.   Sairam Subramanian, Adv.
                                         Ms.   Shreya Gupta, Adv.
                                         Mr.   Neelabh Shreesh, Adv.
                                         Ms.   Juhi Gupta, Adv.
                                         Ms.   Swagata Ghosh, Adv.
                                         Ms.   Archismita Raha, Adv.
                                         Mr.   Saloni Gupta, Adv.
                                         Mr.   S. S. Shroff, AOR

     For Respondent(s)                   Mr.   Kapil Sibal, Sr. Adv.
                                         Mr.   Mukul Rohatgi, Sr. Adv.
                                         Mr.   Mahesh Agarwal, Adv.
                                         Mr.   Keyur Gandhi, Adv.
                                         Ms.   Amita Katragadda, Adv.
                                         Ms.   Anuradha Mukherjee, Adv.
                                         Mr.   Raheel Patel, Adv.
                                         Mr.   Rishabh Parikh, Adv.
Signature Not Verified
                                         Mr.   Kaustubh Rai, Adv.
                                         Mr.   E. C. Agrawala, AOR
Digitally signed by
SUNIL KUMAR
Date: 2021.09.03
16:15:44 IST
Reason:


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

Issue notice.

Mr. E.C. Agrawala, learned Advocate on Record accepts notice on behalf of the respondent.

List on 07.09.2021 at 12 Noon.

(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)