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Union Of India Ministry Of Petroleum And ... vs Hardy Exploration And Production ... on 25 April, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.4                                  COURT NO.9                 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 for Special Leave to Appeal (C) No.31356/2016

     (Arising out of impugned final judgment and order dated 27/07/2016
     in FAO No.59/2016 passed by the High Court Of Delhi At New Delhi)

     UNION OF INDIA                                                        Petitioner(s)

                                                      VERSUS

     HARDY EXPLORATION & PRODUCATION (INDIA) INC      Respondent(s)
     (with appln. (s) for directions and permission to file additional
     documents)
     (For final disposal)
     (As First Item)

     Date : 25/04/2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                 Mr.   Tushar Mehta, ASG
                                       Mr.   K.R. Sasiprabhu, Adv.
                                       Mr.   srijan Sinha,Adv.
                                       Mr.   Somiran Sharma, Adv.

     For Respondent(s)                 Dr.   A.M. Singhvi, Sr. Adv.
                                       Mr.   Ameet Naik, Adv.
                                       Mr.   Rishi Agrawala, Adv.
                                       Mr.   Abhishek Kale, Adv.
                                       Mr.   Harshvardhan Jha, Adv.
                                       Mr.   Karan Luthra, Adv.
                                       Ms.   Devika Mohan, Adv.
                                       For   Mr. E. C. Agrawala,Adv.

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

As jointly prayed, list this matter on 27.04.2017 as the first case.

(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER