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Supreme Court - Daily Orders

D.D. Lpg Carriers vs Indian Oil Corporation Ltd. on 26 August, 2016

Bench: Madan B. Lokur, R.K. Agrawal

     ITEM NO.9                               COURT NO.7               SECTION XIV

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     I.A. 6-7/2016 & I.A. 8-9/2016 in
     Petition(s) for Special Leave to Appeal (C)                  No(s).19945-19946/2016

     (Arising out of impugned final judgment and order dated 23/03/2016
     in WPC No. 11400/2015 30/05/2016 in CM No. 17868/2016 passed by the
     High Court of Delhi at New Delhi)

     D.D. LPG CARRIERS AND ORS.                                         Petitioner(s)

                                                     VERSUS

     INDIAN OIL CORPORATION LTD. AND ORS.                               Respondent(s)

     (for directions and permission to file additional documents and
     office report)

     Date : 26/08/2016 These applications were called on for hearing
     today.

     CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)                Mr. Shantanu Krishna, AOR


     For Respondent(s)                Mr. Rajat Nakot, Adv.
                                      Mr. Pradeep K. Bakshi, Adv.

                                      Ms. Meenakshi Arora, Sr. Adv.
                                      Mr. Neeraj Kumar, AOR

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

The directions earlier passed should be complied with by the petitioners.

List the matter after the needful is done.

(SANJAY KUMAR-I) (JASWINDER KAUR) Digitally signed by AR-CUM-PS COURT MASTER SANJAY KUMAR Date: 2016.08.26 16:49:12 IST Reason: