Supreme Court - Daily Orders
M/S Adani Gas Limited vs Competition Commission Of India on 9 September, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
ITEM NO.3 Court 3 (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). 2953-2954/2020
M/S ADANI GAS LIMITED Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.77246/2020-STAY APPLICATION and IA
No.77249/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 09-09-2020 These matters were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. Arvind P. Datar, Sr. Adv.
M/S. Cyril Amarchand Mangaldas, AOR
For Respondent(s) Mr. Ritesh Kumar, AOR
Mr. Karan Singh Chandhiok, Adv.
Mr. Vikram Sobti, Adv.
Mr. Mehul Parti, Adv.
Mr. Salman Qureshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Admit.
The quantum of the penalty required to be deposited in pursuance of the impugned order is Rs.6,40,00,000/- (Rupees six crore forty lac). The appellant shall deposit 50% of the said amount quantified at Rs.3,20,00,000/- (Rupees three crore twenty lac) within a period of four weeks subject to the result of the appeal. The Signature Not Verified Digitally signed by recovery of the balance amount shall remain stayed pending the disposal of the ARJUN BISHT Date: 2020.09.09 18:52:17 IST Reason: appeal.
Mr. Sobti, learned counsel appears on behalf of the first respondent. 2 Counter affidavit, if any, be filed within a period of eight weeks. List in the month of March 2021for final disposal.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER