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Tata Steel Ltd Thr. Its Chief Legal ... vs Union Of India Ministry Of Coal ... on 13 January, 2021

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.3                      Court 1 (Video Conferencing)                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(s). 8157/2018
     TATA STEEL LTD THR. ITS CHIEF LEGAL (CORPORATE MATTERS) MRS MEENA
     LALL                                             Appellant(s)

                                                         VERSUS

     UNION OF INDIA MINISTRY OF COAL SECRETARY & ORS.    Respondent(s)
     (ONLY I.A. NO. 66978/2020 IN C.A. NO. 8159/2018 TO BE LISTED )
      WITH
     C.A. No. 8159/2018 (XVII)
     (FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 66978/2020
     FOR EXEMPTION FROM FILING O.T. ON IA 66979/2020
     IA No. 66978/2020 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 66979/2020 - EXEMPTION FROM FILING O.T.)

     Date : 13-01-2021 This appeal was called on for hearing today.

     CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE A.S. BOPANNA
                              HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Appellant(s)                     Dr. Abhishek Manu Singhvi,Sr.Adv.
                                          Ms. Swastika Chakravarti,Adv.
                                          Mr. Punit Dutt Tyagi, AOR

     For Respondent(s)                    Mr.   Tushar Mehta,SG
                                          Mr.   Balbir Singh,Adv.
                                          Mr.   Gurmeet Singh Makker, AOR
                                          Mr.   Vanshaja Shukla,Adv.
                                          Mr.   S.K. Singhania,Adv.

     R.Nos.3 to 6                         Mr. Arunabh Chowdhury,AAG
                                          Mr. Anando Mukherjee, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

IA 66978/2020 in C.A. No. 8159 of 2018 At the request of Mr. Arunabh Chowdhury, learned counsel appearing on behalf of the respondent nos. 3 to 6, list the matter after two weeks.

No coercive steps shall be taken in the meantime.

Date: 2021.01.13
16:54:09 IST
Reason:




     (MADHU BALA)                                                     (INDU KUMARI POKHRIYAL)
     AR-CUM-PS                                                          ASSISTANT REGISTRAR