Supreme Court - Daily Orders
Union Of India vs Hardy Exploration And Production ... on 7 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.1 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 for Special Leave to Appeal (C) No.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 AND PRODUCTION (INDIA) INC Respondent(s)
Date : 07-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. K. R. Sasiprabhu, AOR
Mr. Ajay Kr. Jha, Adv.
Mr. Somiran Sharma, Adv.
Mr. Robin V.S., Adv.
Mr. Biju P. Raman, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Himanshu Suman, Adv.
Mr. Srijan Sinha, Adv.
Mr. Rajjat Nair, Adv.
For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Ameet Naik, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Abhishek Kale, Adv.
Mr. Harshwardan Jha, Adv.
Mr. Karan Luthra, Adv.
Ms. Devika Mohan, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the joint request of the parties, list this matter on 14.11.2017 as item No.1.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.11.09 11:23:34 IST Reason: (ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER