Supreme Court - Daily Orders
Union Of India vs Hardy Exploration And Production ... on 16 August, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.1 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 AND PRODUCTION (INDIA) INC Respondent(s)
Date : 16-08-2017 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, AOR
Mr. Somiran Sharma, Adv.
Mr. Srijan Sinha, Adv.
For Respondent(s) Mr. A.M. Singhvi, Sr. Adv.
Mr. Ameet Naik, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Abhishek Kale, Adv.
Mr. Harshwardhan Jha, Adv.
Mr. Karan Luthra, Adv.
Ms. Devika Mohan, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the joint request of learned Additional Solicitor General appearing for the petitioner as also learned Senior counsel appearing for the respondent, list this matter on 12.09.2017 as the first case.
Signature Not Verified (ASHA SUNDRIYAL) Digitally signed by ASHA SUNDRIYAL Date: 2017.08.18 (CHANDER BALA) COURT MASTER 16:59:18 IST Reason: COURT MASTER