Delhi High Court - Orders
Union Of India Through Ministry Of ... vs Vedanta Ltd & Anr on 4 April, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~1 & 111
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 1/2021 & I.A. 416/2021
UNION OF INDIA THROUGH MINISTRY OF PETROLEUM
AND NATURAL GAS ..... Petitioner
Through: Mr. K.R. Sasiprabhu and Mr.
Tushar Bhardwaj, Advocates.
versus
VEDANTA LTD & ANR. ..... Respondents
Through: Mr. Hairsh N. Salve, Senior Advocate
with Ms. Anuradha Dutt, Mr. Anish
Kapur, Ms. Priyanka M. P., Mr.
Chaitanya Kaushik, Mr. Kunal Dutt
and Mr. Junaid Aamir, Advocates for
D-1 & 2.
+ O.M.P.(I) (COMM.) 307/2020 & I.A. 11798/2020
UNION OF INDIA MINISTRY OF PETROLEUM AND NATURAL
GAS ..... Petitioner
Through: Mr. K.R. Sasiprabhu and Mr.
Tushar Bhardwaj, Advocates.
versus
VEDANTA LTD. & ORS. ..... Respondents
Through: Mr. Hairsh N. Salve, Senior Advocate
with Ms. Anuradha Dutt, Mr. Anish
Kapur, Ms. Priyanka M. P., Mr.
Chaitanya Kaushik, Mr. Kunal Dutt
and Mr. Junaid Aamir, Advocates for
D-1 & 2.
Mr. Abhijeet Kumar Bhatt, Mr. Som
Raj Choudhary and Ms. Shrutee
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:05.04.2022
17:29:58
Aradhana, Advocates for R-3.
Mr. Sameer Parekh, Mr. Lalit
Chauhan, Mr. Ishan Nagar and Mr.
Abhiram Naik, Advocates for R-6.
Mr. Somiran Sharma, Advocate for
R-7.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 04.04.2022
1. The matter was passed over on the first call on account of non- availability of the learned Solicitor General.
2. Considering the heavy board, counsel for the parties were permitted to make a mention before lunch.
3. In the second call, the position remains the same and the matter is not likely to be called again. In these circumstances, counsel for the parties request for an adjournment.
4. At their request, re-notify on 25th May, 2022.
SANJEEV NARULA, J APRIL 4, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:05.04.2022 17:29:58