Supreme Court - Daily Orders
Coal India Ltd vs Competition Commission Of India on 4 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
CA 2845/2017
1
ITEM NO.5 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.2845/2017
COAL INDIA LTD & ANR. Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ANR. Respondent(s)
Date : 04-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr. K.K. Venugopal, A.G.
Mr. Ankur Talwar, Adv.
Mr. Gaurav Ray, Adv.
Ms. Saanjh Purohit, Adv.
Mr. Yaman Verma, Adv.
Mr. Toshit Shandilya, Adv.
Mr. S. S. Shroff, AOR
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Abhay A. Jena, Adv.
Mr. Ranjit B. Raut, Adv.
Ms. Bina Gupta, AOR
Mr. Salman Khurshid, Sr. Adv.
Mr. Rishad Ahmed Chowdhury, AOR
Ms. Asiya Khan, Adv.
Mr. Noveen Sarma, Adv.
Ms. Mithali Chauhan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.10.05 I.A. No.87971/2017 17:06:12 IST Reason: Mr. K.K. Venugopal, learned Attorney General for India appearing for the appellant submits that he may be granted a week's time to file a reply to the interlocutory CA 2845/2017 2 application. Prayer stands allowed. Rejoinder, if any, be filed within a week therefrom.
Let the matter be listed on 26th October, 2017, before the appropriate Bench.
Be it clarified, if the Bench feels, the appeal as agreed to by the learned counsel for the parties, can be finally disposed of.
I.A. No.66587/2017Mr. Salman Khurshid, learned senior counsel appearing for the Competition Commission of India is at liberty to file a reply to the interlocutory application.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar