Supreme Court - Daily Orders
Union Of India Ministry Of Petroleum And ... vs Hardy Exploration And Production ... on 2 May, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.7 (Part-heard) COURT NO.10 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 & PRODUCATION (INDIA) INC Respondent(s)
(With appln. (s) for directions and permission to file additional
documents)
Date : 02/05/2017 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,Sr.Adv.
Mr. K. R. Sasiprabhu,Adv.
Mr. Somiran Sharma,Adv.
Mr. Srijan Sinha,Adv.
For Respondent(s) Dr. A.M.Singhvi,Sr.Adv.
Mr. Amit Naik,Adv.
Mr. Rishi Agrawala,Adv.
Mr. Abhishek Kale,Adv.
Mr. Harshwardhan Jha,Adv.
Mr. Karan Luthra,Adv.
Ms. Devika Mohan,Adv.
For Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
When Mr.Tushar Mehta, learned Additional Solicitor General appearing on behalf of the petitioner-Union of India was making his submissions, Dr. A.M.Singhvi, learned senior counsel appearing on behalf of the Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.05.03 respondents submitted that the next date of filing in 16:49:14 IST Reason: U.S.Court is 26th September, 2017.
1 On the joint request of the parties, list the matter on 11th July, 2017 as part-heard.
(Anita Malhotra) (Saroj Kumari Gaur)
Court Master Court Master
2