Supreme Court - Daily Orders
Bharat Aluminium Company Ltd. vs Union Of India on 23 February, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.2 Court No.1 (Video Conferencing) SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).153/2021
BHARAT ALUMINIUM COMPANY LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.12567/2021-EX-PARTE STAY)
Date : 23-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. P. S. Narsimha Sr. Adv.
Mr. Mahesh Agarwal Adv.
Mr. Pallav Mongia Adv.
Mr. Ankur Saigal Adv.
Ms. Sindoora Adv.
Mr. Rishabh Parikh Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, further proceedings in Writ Petition (C) No.748 of 2018 titled “Bharat Aluminium Company Ltd. Vs. Union of India & Anr.”, pending before the High Court of Delhi at New Delhi, shall remain stayed.
Tag with Writ Petition (Civil) No.1150/2020. Signature Not Verified Digitally signed by (SANJAY KUMAR-II) Sanjay Kumar Date: 2021.02.23 16:36:39 IST (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS Reason:
ASSISTANT REGISTRAR