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Vedanta Limited vs Union Of India on 11 November, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

                                                  1

     ITEM NO.32                            COURT NO.2                    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).   11123/2021

     (Arising out of impugned final judgment and order dated 26-03-2021
     in LPA No. 346/2018 passed by the High Court Of Delhi At New Delhi)

     VEDANTA LIMITED & ANR.                                               Petitioner(s)

     VERSUS

     UNION OF INDIA & ORS.                                                Respondent(s)
     IA No. 35419/2022 - AMENDMENT OF THE PETITION
     IA No. 98328/2021 - STAY APPLICATION

     Date : 11-11-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                              HON'BLE MR. JUSTICE ABHAY S. OKA

     For Petitioner(s)              Mr. Arvind P. Datar, Sr. Adv.
                                    Mr. Buddy A. Ranganadhan, Adv.
                                    Ms. Anuradha Dutt, Adv.
                                    Mr. Anish Kapur, Adv.
                                    Ms. Priyanka M.P., Adv.
                                    Mr. Chaitanya Kaushik, Adv.
                                    Mr. Avinash K. Singh, Adv.
                                    Ms. B. Vijayalakshmi Menon, AOR
                                    Ms. Srishti Prakash, Adv.

     For Respondent(s)              Mr. Sanjay Jain, ASG
                                    Mr. K. R. Sasiprabhu, AOR
                                    Mr. Tushar Bhardwaj, Adv.
                                    Mr. Vishnu Sharma A.S., Adv.
                                    Mr. Prakhar Agarwal, Adv.
                                    Mr. Harshim S., Adv.
                                    Ms. Tanya Aggarwal, Adv.


                UPON hearing the counsel the Court made the following

                                               O R D E R

Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2022.11.12 Leave granted.

Reason: De hors the merits of the matter, learned senior counsel for the petitioner on instructions submits  2 that the production capacity can be doubled by further investments on behalf of the petitioners which would generate more revenue for the respondent and save foreign exchange but has not been done as the respondent is wanting additional 10 per cent share of the revenue in the existing production.

The aforesaid is a commercial aspect which must be examined by the respondents – Ministry of Petroleum and Natural Gas.

We call upon the concerned respondent(s) to take a call on the issue within a period of six weeks from today and an affidavit in that behalf be filed within the same period of time.

Without prejudice to the aforesaid, the counter affidavit to the present petition be filed within four weeks.

Rejoinder, if any, be filed within two weeks thereafter.

List for directions in Miscellaneous matters on 04.01.2023.

(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)