Supreme Court - Daily Orders
Union Of India Ministry Of Petroleum And ... vs Hardy Exploration And Production ... on 11 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
REVISED
ITEM NO.5 COURT NO.8 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). 31356/2016
(Arising out of impugned final judgment and order dated 27/07/2016
in FAO No. 59/2016 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
HARDY EXPLORATION & PRODUCATION (INDIA) INC Respondent(s)
Date : 11/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. K. R. Sasiprabhu,Adv.
Mr. Ajay Kumar Jha, Adv.
Somiran Sharma, Adv.
Mr. Biju P. Raman, Adv.
Mr. Vishnu Sharma, Adv.
For Respondent(s) Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Adjournment is sought.
If there was inconvenience to the arguing counsel for the petitioner he should have circulate a letter for adjournment. However, we, in the interest of justice, adjourn the matter subject to the payment of cost of Rs.10,000/-.
Let the amount of cost be deposited with the Supreme Court Legal Services Committee within two weeks from today. Signature Not Verified
List the matter in the 2nd week of February, 2017.
Digitally signed by ASHWANI KUMAR Date: 2017.01.21 12:38:42 IST Reason: (Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER ITEM NO.5 COURT NO.8 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). 31356/2016
(Arising out of impugned final judgment and order dated 27/07/2016 in FAO No. 59/2016 passed by the High Court Of Delhi At New Delhi) UNION OF INDIA Petitioner(s) VERSUS HARDY EXPLORATION & PRODUCATION (INDIA) INC Respondent(s) Date : 11/01/2017 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. K. R. Sasiprabhu,Adv.
Mr. Ajay Kumar Jha, Adv.
Somiran Sharma, Adv.
Mr. Biju P. Raman, Adv.
Mr. Vishnu Sharma, Adv.
For Respondent(s) Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following O R D E R Adjournment is sought.
If there was inconvenience to the arguing counsel for the respondent he should have circulate a letter for adjournment. However, we, in the interest of justice, adjourn the matter subject to the payment of cost of Rs.10,000/-. Let the amount of cost be deposited with the Supreme Court Legal Services Committee within two weeks from today. List the matter in the 2nd week of February, 2017.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER