Supreme Court - Daily Orders
D.D. Lpg Carriers vs Indian Oil Corporation Ltd. on 22 July, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.29 COURT NO.7 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)......CC No(s).
13349-13350/2016
(Arising out of impugned final judgment and order dated 23/03/2016
in WPC No. 11400/2015 and order dated 30/05/2016 in CM No.
17868/2016 passed by the High Court of Delhi at New Delhi)
D.D. LPG CARRIERS AND ORS. Petitioner(s)
VERSUS
INDIAN OIL CORPORATION LTD. AND ORS. Respondent(s)
(With appln. (s) for permission to file SLP and office report)
Date : 22/07/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. A.K. Singla, Sr. Adv.
Mr. Shantanu Krishna,Adv.
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Neeraj Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP granted. Delay condoned.
Fresh memo of parties be filed including all the parties who are before the High Court.
Issue notice.
Mr. Neeraj Kumar, learned counsel accepts notice on behalf of respondent Nos. 2 to 4.
Notice may now be issued to the remaining respondents. Signature Not Verified Reply be filed within four weeks. List thereafter.
Digitally signed by SANJAY KUMAR Date: 2016.07.23 10:31:55 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master