Supreme Court - Daily Orders
Indian Oil Corporation vs M/S. Bapuji Fuels on 8 November, 2016
Bench: Pinaki Chandra Ghose, Ashok Bhushan
ITEM NO.20 COURT NO.8 SECTION XIA
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). 14214/2012
(Arising out of impugned final judgment and order dated 17/01/2012
in WP No. 9519/2009 passed by the High Court of Orissa at Cuttack)
INDIAN OIL CORPORATION & ORS. Petitioner(s)
VERSUS
M/S. BAPUJI FUELS Respondent(s)
(With interim relief and office report)
Date : 08/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Ms. Sangeeta Mandul, Adv.
Ms. Mamta Tiwari, Adv.
M/s Fox Mandal & Co.,Adv.
For Respondent(s) Mr. Rajdipa Behura, Adv.
Mr. A. Venayagam Balan,Adv.
Mr. V.S. Lakshmi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter after two weeks, as prayed.
(JYOTI GUPTA) (SNEH LATA SHARMA)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
JYOTI GUPTA
Date: 2016.11.09
16:38:30 TLT
Reason: