Supreme Court - Daily Orders
Hindustan Oil Exploration Company ... vs Hardy Exploration And Production ... on 1 April, 2026
ITEM NO.35 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Arbitration No(s). 45/2025
HINDUSTAN OIL EXPLORATION COMPANY LIMITED Petitioner(s)
VERSUS
HARDY EXPLORATION AND PRODUCTION (INDIA) INC & ORS. Respondent(s)
(IA No. 189999/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
/ANNEXURES)
Date : 01-04-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) : Mr. Ankur Kashyap, AOR
For Respondent(s) : Mr. Amit Sibal, Sr. Adv.
Mr. Ritin Rai, Sr. Adv.
Mr. Ajoy Roy, Adv.
Ms. Avlokita Rajvi, Adv.
Mr. Lakshya Khanna, Adv.
Mr. Bakhshind Singh, Adv.
Mr. S. S. Shroff, AOR
Mr. Shyam D. Nandan, AOR
Mr. Anish Chawla, Adv.
Ms. Nandana Menon, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner seeks and is permitted to withdraw this petition.
2. The petition stands dismissed as withdrawn. (NITIN TALREJA) Signature Not Verified (PREETHI T.C.) ASTT. REGISTRAR-cum-PS Digitally signed by NITIN TALREJA Date: 2026.04.01 ASSISTANT REGISTRAR 16:55:49 IST Reason: