Delhi High Court - Orders
M/S Indian Oil Corporation Limited & Ors vs Competition Commission Of India & Anr on 21 July, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~68 & 69 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7303/2013 and CM APPL. 15713/2013 (interim relief)
M/S INDIAN OIL CORPORATION
LIMITED & ORS ..... Petitioners
Through: Mr. Rajshekhar Rao, Sr.
Advocate with Mr. Aashish Gupta, Mr.
Areeb Amanullah and Ms. Gunjan Soni,
Advs.
versus
COMPETITION COMMISSION
OF INDIA & ANR ..... Respondents
Through: Mr. Manish Vashisht, Sr.
Advocate with Mr. Avishkar Singhvi, Mr.
Vivek Kumar and Mr. Naved Ahmed, Advs.
for R-1
Ms. Sonali Malhotra and Mr. Mohit
Budhiraja, Advs. for R-2
+ W.P.(C) 8211/2010, CM APPL. 21149/2010, CM APPL.
22164/2010, CM APPL. 484/2011 and CM APPL. 25841/2021
INDIAN OIL CORPORATION LIMITED & ORS.. Petitioners
Through: Mr. Rajshekhar Rao, Sr.
Advocate with Mr. Aashish Gupta, Mr.
Areeb Amanullah and Ms. Gunjan Soni,
Advs.
versus
RELIANCE INDUSTRIES LTD. ..... Respondents
Through: Mr. Gaurav Mitra, Mr. K.R.
Sasiprabhu, Mr. Tushar Bhardwaj and Mr.
Vishnu Sharma, Advs. for R-1
Ms. Akanksha Das, Adv. for R-2
Signature Not Verified
Digitally Signed W.P.(C) 7303/2013 & contd. matter Page 1 of 2
By:SUNIL SINGH NEGI
Signing Date:25.07.2022
19:22:55
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 21.07.2022
1. These matters would have to be taken up at the end of the board. Mr. Rao submits that he is held up in a part heard matter at 2:25 PM before another Bench. Learned Counsel for the parties also submit ad idem that it would facilitate adjudication of these matters if the parties are permitted to place brief notes of their respective submissions on record.
2. Accordingly, renotify for disposal on 10th November 2022.
3. Both sides are directed to place on record short notes of their respective written submissions not exceeding five pages accompanied by duly indexed compilations, of any judicial authorities on which they may seek to place reliance with the relevant paragraph numbers mentioned in the index accompanying the compilations after exchanging with each other, at least 48 hours in advance of the next date of hearing. Written submissions and compilations may be filed in the Registry as well as placed on record by way of email to the Court Master at least 24 hours in advance of the next date of hearing.
C. HARI SHANKAR, J JULY 21, 2022 r.bararia Signature Not Verified Digitally Signed W.P.(C) 7303/2013 & contd. matter Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:25.07.2022 19:22:55