Supreme Court - Daily Orders
Union Of India vs Niko Resources Ltd. on 18 February, 2022
Bench: B.R. Gavai, S. Ravindra Bhat
ITEM NO.13 Court 16 (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). 32551/2015
(Arising out of impugned final judgment and order dated 26-03-2015
in SCA No. 13134/2009 passed by the High Court of Gujarat at
Ahmedabad)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
NIKO RESOURCES LTD. & ANR. Respondent(s)
WITH SLP(C) No. 32550/2015
SLP(C) No. 32548/2015
SLP(C) No. 31417/2017 (FOR ADMISSION and I.R.)
Date : 18-02-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Sachit Jolly,Adv.
Ms. Anuradha Dutt,Adv.
Mr. Rohit Garg,Adv.
Ms. Disha Jham,Adv.
Ms. Nehak Sachdeva,Adv.
Mr. Sohum Dua,Adv.
Mr. Tushar Jarwal,Adv.
Mr. Kunal Dutt,Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. K.M.Nataraj,ASG
Mr. D.L.Chidananda,Adv.
Ms. Ruchi Kohli,Adv.
Ms. Indira Bhakar,Adv.
Mr. Sughosh Subramanyam,Adv.
Mr. Raghvendra S.Srivastava,Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
Signature Not Verified
Mr. Vinay Navare,Sr.Adv.
Digitally signed by
Anita Malhotra
Date: 2022.02.19
Ms. Abha R. Sharma, AOR
11:19:06 IST
Reason:
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Mr. K.M.Nataraj,ASG
Mr. D.L.Chidananda,Adv.
Ms. Ruchi Kohli,Adv.
Ms. Indira Bhakar,Adv.
Mr. Sughosh Subramanyam,Adv.
Mr. Raghvendra S.Srivastava,Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Parthasarthy Bose,Adv.
Mr. Aman Raj Gandhi,Adv.
Ms. Bindi Girish Dave, AOR
Mr. Gursharan S.Virk,Adv.
Mr. Nakul Mohta,Adv.
Ms. Misha Rohatgi Mohta,Adv.
Mr. Devansh Shrivastava,Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent seeking adjournment on the ground of personal difficulty, list these petitions on 16th March, 2022.
(ANITA MALHOTRA) (VIRENDER SINGH)
COURT MASTER COURT MASTER
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