Supreme Court - Daily Orders
Union Of India vs M/S Indian Oil Corporation Ltd on 15 July, 2022
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
1
ITEM NO.9 COURT NO.3 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11932/2022
(Arising out of impugned final judgment and order dated 23-02-2018
in FAFO No. 726/2014 23-02-2018 in FAFO No. 730/2014 23-02-2018 in
FAFO No. 731/2014 23-02-2018 in FAFO No. 732/2014 23-02-2018 in
FAFO No. 733/2014 23-02-2018 in FAFO No. 734/2014 23-02-2018 in
FAFO No. 735/2014 23-02-2018 in FAFO No. 736/2014 23-02-2018 in
FAFO No. 737/2014 23-02-2018 in FAFO No. 738/2014 23-02-2018 in
FAFO No. 739/2014 23-02-2018 in FAFO No. 765/2014 23-02-2018 in
FAFO No. 772/2014 23-02-2018 in FAFO No. 773/2014 23-02-2018 in
FAFO No. 774/2014 23-02-2018 in FAFO No. 775/2014 23-02-2018 in
FAFO No. 776/2014 23-02-2018 in FAFO No. 777/2014 23-02-2018 in
FAFO No. 778/2014 23-02-2018 in FAFO No. 779/2014 23-02-2018 in
FAFO No. 780/2014 23-02-2018 in FAFO No. 781/2014 23-02-2018 in
FAFO No. 782/2014 23-02-2018 in FAFO No. 783/2014 23-02-2018 in
FAFO No. 784/2014 23-02-2018 in FAFO No. 785/2014 23-02-2018 in
FAFO No. 786/2014 23-02-2018 in FAFO No. 787/2014 23-02-2018 in
FAFO No. 788/2014 23-02-2018 in FAFO No. 789/2014 23-02-2018 in
FAFO No. 790/2014 23-02-2018 in FAFO No. 791/2014 23-02-2018 in
FAFO No. 792/2014 23-02-2018 in FAFO No. 793/2014 23-02-2018 in
FAFO No. 798/2014 23-02-2018 in FAFO No. 799/2014 23-02-2018 in
FAFO No. 800/2014 23-02-2018 in FAFO No. 801/2014 23-02-2018 in
FAFO No. 802/2014 23-02-2018 in FAFO No. 803/2014 23-02-2018 in
FAFO No. 804/2014 23-02-2018 in FAFO No. 805/2014 23-02-2018 in
FAFO No. 806/2014 23-02-2018 in FAFO No. 807/2014 23-02-2018 in
FAFO No. 808/2014 23-02-2018 in FAFO No. 809/2014 23-02-2018 in
FAFO No. 810/2014 23-02-2018 in FAFO No. 811/2014 23-02-2018 in
FAFO No. 812/2014 23-02-2018 in FAFO No. 813/2014 23-02-2018 in
FAFO No. 814/2014 23-02-2018 in FAFO No. 825/2014 23-02-2018 in
FAFO No. 826/2014 23-02-2018 in FAFO No. 829/2014 23-02-2018 in
FAFO No. 830/2014 23-02-2018 in FAFO No. 833/2014 23-02-2018 in
FAFO No. 834/2014 23-02-2018 in FAFO No. 835/2014 23-02-2018 in
FAFO No. 836/2014 23-02-2018 in FAFO No. 837/2014 23-02-2018 in
FAFO No. 838/2014 23-02-2018 in FAFO No. 839/2014 23-02-2018 in
FAFO No. 840/2014 23-02-2018 in FAFO No. 841/2014 23-02-2018 in
FAFO No. 842/2014 23-02-2018 in FAFO No. 844/2014 23-02-2018 in
FAFO No. 845/2014 23-02-2018 in FAFO No. 846/2014 23-02-2018 in
FAFO No. 847/2014 23-02-2018 in FAFO No. 848/2014 23-02-2018 in
FAFO No. 850/2014 23-02-2018 in FAFO No. 851/2014 23-02-2018 in
FAFO No. 852/2014 23-02-2018 in FAFO No. 853/2014 23-02-2018 in
FAFO No. 854/2014 23-02-2018 in FAFO No. 855/2014 passed by the
Signature Not Verified
High Court Of Judicature At Allahabad)
Digitally signed by
BALA PARVATHI
Date: 2022.07.15
16:29:35 IST
Reason:
UNION OF INDIA Petitioner(s)
VERSUS
2
M/S INDIAN OIL CORPORATION LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.67301/2022-CONDONATION OF DELAY
IN FILING and IA No.67304/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 15-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Vikramjit Banerjee,ASG
Mr. Nachiketa Joshi,Adv.
Mr. Raghav Sharma,Adv.
Ms. Rukhmini Bobde,adv.
Ms. Shruti Agrwal,Adv.
Mr. Siddhartha Sinha,adv.
Mr. Prashant Rawat,adv.
Mr. Nring Chamwinbo Zeliang,Adv.
Mr. Amrish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks. Dasti service in addition is permitted. Liberty is granted to serve advance copy of petition on the Standing counsel for the respondent.
(B.Parvathi) (Vidya Negi)
Court Master Assistant Registrar