Supreme Court - Daily Orders
Utkal Coal Limited vs Union Of India Through Secretary ... on 21 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.14 COURT NO.5 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). 2752/2017
(Arising out of impugned final judgment and order dated 05/10/2016
in WPC No. 1496/2015 passed by the High Court of Delhi at New
Delhi)
UTKAL COAL LIMITED AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With Interim Relief and Office Report)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. P. Chidambaram, Sr. Adv.
Ms. B. Vijayalakshmi Menon, AOR
Ms. Anuradha Dutt, Adv.
Ms. Fereshte D. Sethna, Adv.
Mr. Munindra Dvivedi, Adv.
Mr. Chaitanya Kaushik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter after six weeks along with judgment of this court rendered in coal block matter.
(Meenakshi Kohli) (Sharda Kapoor) Court Master (SH) Court Master (NS) Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.04.22 12:17:46 IST Reason: