Supreme Court - Daily Orders
Anchit Agarwal vs Indian Oil Corporation Limited on 3 February, 2026
1
ITEM NO.37 COURT NO.5 SECTION XVI
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). 17833-
17834/2022
[Arising out of impugned final judgment and order dated 07-07-2022
in MAT No. 1212/2021 07-07-2022 in MAT No. 1230/2021 passed by the
High Court at Calcutta]
ANCHIT AGARWAL Petitioner(s)
VERSUS
INDIAN OIL CORPORATION LIMITED & ORS. Respondent(s)
IA No. 151317/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 164713/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 162516/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 151316/2022 - STAY APPLICATION IA No. 248805/2025 - WITHDRAWAL OF CASE / APPLICATION WITH SLP(C) No. 13645/2024 (XVI) IA No. 245506/2025 - APPLICATION FOR PERMISSION IA No. 103704/2025 - APPROPRIATE ORDERS/DIRECTIONS Date : 03-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) Mr. Pawanshree Agrawal, AOR Ms. Aakriti Goel, Adv.
Mr. Parthiv Goswami, Sr. Adv. Mr. Sudip Deb, Sr. Adv.
Mr. Shatadru Chakraborty, Sr. Adv. Ms. Sonia Dube, Adv.
Ms. Kanchan Yadav, Adv. Ms. Saumya Sharma, Adv.Signature Not Verified
Mr. Tanishq Sharma, Adv. M/S. Legal Options, AOR Digitally signed by ASHA SUNDRIYAL Date: 2026.02.03 16:56:29 IST Reason: For Respondent(s) Ms. Madhumita Bhattacharjee, AOR Ms. Debarati Sadhu, Adv.2
Mr. Dhruv Bhalla, Adv.
Mr. B Jagat Nayan, Adv.
M/S. Meharia & Company, AOR Mr. Amit Meharia, Adv.
Ms. Tannishtha Singh, Adv. Mr. Abinash Agarwal, Adv. Mr. Sambhv, Adv.
Mr. Sambhav, Adv.
Mr. Amol Chitale, Adv.
Mr. Rayana Mukherjee, Adv. Ms. Shweta Singh Parihar, Adv. Mr. Ayush P. Shah, Adv.
Mrs. Pragya Baghel, AOR UPON hearing the counsel the Court made the following O R D E R List the matters on 28.04.2026.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR