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Supreme Court - Daily Orders

Tata Steel Ltd Thr. Its Chief Legal ... vs Union Of India Ministry Of Coal on 12 April, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

                                                  1

     ITEM NO.112                          COURT NO.7                  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 & ORS.                           Respondent(s)

     (IA No. 103649/2018 - EXEMPTION FROM FILING O.T.)

     WITH
     C.A. No. 8159/2018 (XVII)
     (IA No. 66978/2020 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 52362/2019 - EXEMPTION FROM FILING O.T.
     IA No. 105120/2018 - EXEMPTION FROM FILING O.T.
     IA No. 66979/2020 - EXEMPTION FROM FILING O.T.
     IA No. 52366/2019 - EXEMPTION FROM FILING O.T.)
      C.A. No. 8158/2018 (XVII)
     (FOR
     FOR EXEMPTION FROM FILING O.T. ON IA 103556/2018
     IA No. 103556/2018 - EXEMPTION FROM FILING O.T.)

     Date : 12-04-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJIV KHANNA
                         HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Appellant(s)
                                  Dr. Abhishek Manu Singhvi, Sr. Adv.
                                  Mr. Gopal Sankaranarayanan, Sr. Adv.
                                  Mr. Punit Dutt Tyagi, AOR
                                  Mr. Amit Bhandari, Adv.
                                  Ms. Janvi Dubey, Adv.
                                  Ms. Nisha Jha, Adv.

     For Respondent(s)
                                  Mr. Tushar Mehta, Solicitor General
                                  Mr. Balbir Singh, A.S.G.
                                  Mr. Gurmeet Singh Makker, AOR
Signature Not Verified
                                  Ms. Vanshaja Shukla, Adv.
                                  Mr. S.k. Singhania, Adv.
Digitally signed by
BABITA PANDEY
Date: 2023.04.13
19:03:08 IST
Reason:                           Mr. Rajat Nair, Adv.
                                  Ms. Monica Benjamin, Adv.

                                  Mr. Krishnanand Pandeya, AOR
                                      2


                      Mr. Arunabh Chowdhury, Sr. Adv.
                      Mr. Anando Mukherjee, AOR
                      Mr. Karma Dorjee, Adv.
                      Mr. Dechen W Lachungpa, Adv.
                      Mr. Shwetank Singh, Adv.


             UPON hearing the counsel, the Court made the following

                                  O R D E R

It is pointed out that respondent no.1 – Union of India has filed counter affidavit yesterday i.e. 11.04.2023.

The respondent no.3 – State of Jharkhand is yet to file counter affidavit.

Rejoinder affidavit, if any, may be filed within a period of four weeks after service of the counter affidavit.

Re-list on a non-miscellaneous day in the month of August, 2023.

In the meanwhile, the parties would complete the pleadings.

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)