Delhi High Court - Orders
Adani Gas Limited & Anr vs Union Of India & Ors on 2 November, 2023
Author: Navin Chawla
Bench: Navin Chawla
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3685/2016 & CM APPL. 15763/2016
ADANI GAS LIMITED & ANR ..... Petitioners
Through: Ms.Shefali Tripathi, Adv.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr.Ravi Prakash, CGSC with
Ms.Usha Jamnal, Advs for
UOI.
Mr.Utkarsh Sharma and
Mr.Siddhant Duti, Advs. for R-
2/PNGRB.
Mr.Saurav Agrawal and
Mr.Anshuman Chowdhury,
Advs for R-3/Green Gas
(through VC)
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 02.11.2023
1. The learned counsel for the petitioners again requests for an adjournment. This is strongly opposed by the learned counsel for the respondents, contending that in view of the judgment of the Supreme Court in Adani Gas Limited v. Union of India & Ors. (2022) 5 SCC 210, this petition is no longer maintainable and the petitioners, if they have any grievances, have an alternate efficacious remedy.
2. The learned counsel for the petitioners submits that the petitioners have filed a synopsis of their arguments. The same are not on record. The learned counsel for the petitioners shall have them This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 01:14:56 placed on record after removing objections.
3. The learned counsel for the respondent no.3 is granted liberty to file the written submissions within two week from today.
4. List on 14th December, 2023.
NAVIN CHAWLA, J NOVEMBER 2, 2023/ns/RP Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 01:14:56