Supreme Court - Daily Orders
M/S K.P.Mozika vs Oil And Natural Gas Corporation Ltd. on 15 March, 2023
Bench: Abhay S. Oka, Rajesh Bindal
1
ITEM NO.110 COURT NO.16 SECTION XIV-A
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). 3548/2017
M/S K.P.MOZIKA Appellant(s)
VERSUS
OIL AND NATURAL GAS CORPORATION LTD. & ORS. Respondent(s)
WITH
C.A. No. 4658/2013 (XIV-A)
C.A. No. 4657/2013 (XIV-A)
C.A. No. 3580/2017 (XIV-A)
C.A. No. 383/2013 (XIV-A)
C.A. No. 9291/2012 (XIV-A)
C.A. No. 8714/2012 (XIV-A)
C.A. No. 8715/2012 (XIV-A)
C.A. No. 8710/2012 (XIV-A)
C.A. No. 8705/2012 (XIV-A)
C.A. No. 4659/2013 (XIV-A)
C.A. No. 4660/2013 (XIV-A)
C.A. No. 3579/2017 (XIV-A)
C.A. No. 3578/2017 (XIV-A)
C.A. No. 4661/2013 (XIV-A)
C.A. No. 3577/2017 (XIV-A)
C.A. No. 3576/2017 (XIV-A)
C.A. No. 3575/2017 (XIV-A)
Signature Not Verified
C.A. No. 3574/2017 (XIV-A)
Digitally signed by
Indu Marwah
Date: 2023.03.16
18:54:18 IST
Reason:
C.A. No. 3573/2017 (XIV-A)
C.A. No. 7954/2012 (XIV-A)
2
C.A. No. 8693/2012 (XIV-A)
C.A. No. 4662/2013 (XIV-A)
C.A. No. 3554/2017 (XIV-A)
C.A. No. 3549/2017 (XIV-A)
C.A. No. 3556/2017 (XIV-A)
C.A. No. 3553/2017 (XIV-A)
C.A. No. 3555/2017 (XIV-A)
C.A. No. 3557/2017 (XIV-A)
C.A. No. 3565/2017 (XIV-A)
C.A. No. 3551/2017 (XIV-A)
C.A. No. 3552/2017 (XIV-A)
C.A. No. 3558/2017 (XIV-A)
C.A. No. 3559/2017 (XIV-A)
C.A. No. 3566-3569/2017 (XIV-A)
( FOR ON IA 64174/2012)
C.A. No. 3570/2017 (XIV-A)
C.A. No. 3571/2017 (XIV-A)
C.A. No. 3572/2017 (XIV-A)
C.A. No. 3560/2017 (XIV-A)
C.A. No. 3550/2017 (XIV-A)
C.A. No. 3561/2017 (XIV-A)
C.A. No. 3562/2017 (XIV-A)
C.A. No. 3564/2017 (XIV-A)
C.A. No. 3563/2017 (XIV-A)
Date : 15-03-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
3
For Appellant(s)
Mr. Ananga Bhattacharyya, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Manish Goswami, Adv.
Mr. C M Angadi, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Sumeet Lall, AOR
Mr. R. C. Kaushik, AOR
Mr. S. Ganesh, Sr. Adv.
Mr. Hrishikesh Baruah, AOR
Mr. Kumar Kshitij, Adv.
Mr. Mohan Pandey, AOR
Mr. Anil Shrivastav, AOR
Mr. Jagjit Singh Chhabra, AOR
For Respondent(s) Mr. N. Venkataraman, ASG
Ms. Aishwarya Bhatri, ASG
Mr. Arijit Prasad, Sr. Adv.
Ms. Ruchi Kohli, Adv.
Mohamad Akhil, Adv.
Ms. Nisha Bagchi, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Vivasvan Gauram, Adv.
Mr. M.K. Maroria, AOR
Mr. B. Krishna Prasad, AOR
Ms. Ruchi Kohli, AOR
M/S. Corporate Law Group, AOR
Mr. Ananga Bhattacharyya, AOR
Mr. Anil Shrivastav, AOR
Ms. Sangeeta Bharti, Adv.
Ms. Sangeeta Albharti, Adv.
Ms. Prerna Mehta, Adv.
Ms. Prerna Mehta, AOR
Mr. Raj Bahadur Yadav, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. A K Srivastava, Sr. Adv.
Mrs. Nisha Bagchi, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Ruchi Kohli, Adv.
Mr. Sabrish Subramanium, Adv.
Mr. Saurav Agrawal, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, AOR
4
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Shashank Sai, Adv.
Mr. Aashtik Dhingra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mentioned at 10.45 a.m. A prayer is made on behalf of the State Government for grant of adjournment. The said prayer is opposed by the learned Senior Counsel appearing in Civil Appeal No. 383/2013. List on 22.03.2023.
Civil Appeal No.3548/2017 shall be taken as the lead matter. Parties are permitted to file written submissions not exceeding five pages alongwith copies of the decisions relied upon. We grant time till 20.03.2023 to do so.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER(NSH)