Supreme Court - Daily Orders
Union Of India vs Hardy Exploration And Production ... on 11 July, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.15 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(s) for Special Leave to Appeal (C) No(s). 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 : 11-07-2017 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. Rajat Nair,Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Somiran,Adv.
Mr. Srijan Sinha,Adv.
For Respondent(s) Dr. A.M.Singhvi,Sr.Adv.
Mr. Ameet Naik,Adv.
Mr. Rishi Agrawala,Adv.
Mr. Harshwardhan Jha,Adv.
Mr. Karan Luthra,Adv.
Ms. Devika Mohan,Adv.
For Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
On the request of Mr. Tushar Mehta, learned Additional Solicitor General appearing for the petitioner-Union of India, list the matter on 25 th July, 2017, at the top of the List.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.07.12 12:23:56 IST Reason: (ANITA MALHOTRA) (SNEH LATA SHARMA) COURT MASTER COURT MASTER