Supreme Court - Daily Orders
Hindustan Oil Exploration Company ... vs Hardy Exploration And Production ... on 11 March, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.4 Court 1 (Video Conferencing) SECTION III
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) Nos.3666-3667/2022
(Arising out of impugned final judgment and order dated 26-10-2020
in RP No. 52/2020 and 10-08-2021 in MCA (for review) No. 1/2021
passed by the High Court of Gujarat at Ahmedabad)
HINDUSTAN OIL EXPLORATION COMPANY LIMITED Petitioner(s)
VERSUS
HARDY EXPLORATION AND PRODUCTION (INDIA) INC. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 11-03-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Gourab Banerji, Sr. Adv.
Mr. Ajay Mehta, Adv.
Mr. Sahil Tagotra, AOR
Mr. Anmol Mehta, Adv.
Mr. Rakesh Talukdar, Adv.
Mr. Sundaram TS, Adv.
Mr. Subhro Mujkherjee, Adv.
For Respondent(s) Mr. Devdatta Kamat, Sr. Adv.
Ms. Manisha T. Karia, Adv.
Mr. Jeet B.Karia, Adv.
Sukhda Kalra, Adv.
Mr. Adarsh Kumar,Adv.
Ms. Nidhi Nagpal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As requested, list the matter after two weeks.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.03.11 17:33:58 ISTReason: (RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)