Supreme Court - Daily Orders
Gail (India) Limited vs Deepak Fertilizers And Petrochemicals ... on 28 February, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.38 Court 7 (Video Conferencing) SECTION XIV
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). 7194/2020
(Arising out of impugned final judgment and order dated 20-12-2018
in ARBA No. 03/2018 passed by the High Court of Delhi at New Delhi)
GAIL (INDIA) LIMITED Petitioner(s)
VERSUS
DEEPAK FERTILIZERS AND PETROCHEMICALS
CORPORATION LIMITED Respondent(s)
(IA No. 53657/2020 - CONDONATION OF DELAY IN FILING THE SPARE
COPIES
IA No. 45458/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-02-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Tushar Mehta,SG
Mr. Arvind Kumar Tewari, AOR
For Respondent(s) Mr. Vivek Kohli,Sr.Adv.
Ms. Pankhuri Jain,Adv.
Mr. Mayank Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time is granted to file rejoinder affidavit.
List the matter after three months on a non-miscellaneous day.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.02.28 16:52:32 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER