Supreme Court - Daily Orders
Union Of India Ministry Of Petroleum And ... vs Cairn India Ltd. . on 8 December, 2022
Bench: Aniruddha Bose, Sudhanshu Dhulia
1
ITEM NO.21 COURT NO.12 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). 24053/2016
(Arising out of impugned final judgment and order dated 03-05-2016
in FAOOS No. 519/2015 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA MINISTRY OF PETROLEUM AND NATURAL GASPetitioner(s)
VERSUS
CAIRN INDIA LTD. . & ORS. Respondent(s)
Date : 08-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. K. R. Sasiprabhu, AOR
Mr. Vishnu Sharma V.S., Adv.
Mr. Tushar Bhardwaj, Adv.
For Respondent(s) Mr. Anirudh Das, Adv.
Ms. Sadhika Gulati Adv.
Mr. S. S. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let notice be issued.
Respondent nos. 1 and 2 is represented by their counsel. Formal service of notice is waived in respect of respondent nos.1 and 2.
Signature Not Verified
So far as respondent no.3 is concerned, we are apprised by Digitally signed by Jatinder Kaur Date: 2022.12.08 learned counsel for the petitioner that there is an insolvency 16:51:00 IST Reason:
proceeding against respondent no.3 and Resolution Professional has been engaged. Let service be affected upon the Resolution 2 Professional.
In the event, any of the respondents want to file counter affidavit, they may do so by 20th January, 2023.
Rejoinder, if any, may be filed before the next date of hearing.
List in the third week of February, 2023.
(JATINDER KAUR) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR