Supreme Court - Daily Orders
Coal India Limited vs Competition Commission Of India And Anr on 5 May, 2017
Bench: Dipak Misra, Mohan M. Shantanagoudar
ITEM NO.16 COURT NO.2 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.5697/2017
COAL INDIA LIMITED Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA AND ANR Respondent(s)
(With appln. (s) for stay)
Date : 05/05/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. P.S. Narasimha, ASG
Mr. Arvind Datar, Sr. Adv.
Mr. Harman Sandhu, Adv.
Mr. Anuj Berry, Adv.
Mr. Yaman Verma, Adv.
Mr. Prateek Bhattacharya, Adv.
Mr. Reva Mann, Adv.
Mr. S. S. Shroff, AOR
For Respondent(s) Mr. Sagar Bandyopadhyay, Adv.
Mr. Hiren Dasan, AOR
Mr. Harish Dasan, Adv.
Mr. Chand Qureshi, Adv.
Mr. Karri Venkata Reddy, Adv.
Mr. Rajiv Ranjan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
As Mr. Sagar Bandyopadhyay, learned counsel has entered appearance on behalf of the respondent No.2, no further notice need be issued. As far as the respondent No.1 is concerned, service be effected within six weeks.
There shall be stay of the order dated 20th March, 2017 passed in Appeal No.81 of 2014 by the Competition Signature Not Verified Digitally signed by Appellate Tribunal, New Delhi. CHETAN KUMAR Date: 2017.05.11 15:41:41 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master