Supreme Court - Daily Orders
Union Of India vs Vedanta Limited (Formerly Cairn India ... on 1 April, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NOS.16+21 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 5061/2019
(Arising out of impugned final judgment and order dated 09-07-2018
in WP Nos. 15796/2018 and 15797/2018 passed by the High Court Of
Judicature At Madras)
UNION OF INDIA & ORS. Petitioners
VERSUS
VEDANTA LIMITED (FORMERLY CAIRN INDIA LTD) Respondent
(IA No.31462/2019-CONDONATION OF DELAY IN FILING)
With
SLP (CIVIL) Diary No. 6566/2019 (III)
(FOR ADMISSION and I.R. and IA No.48521/2019-CONDONATION OF DELAY
IN FILING and IA No.48523/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 01-04-2019 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioners Mr. Tushar Mehta, SG
Ms. Shirin Khajuria, Adv.
Mr. Rajiv Ranjan, Adv.
Ms. Nisha Bagchi, Adv.
Mr. Kanu Agarwal, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent Mr. Arvind P. Datar, Sr. Adv.
Mr. Rajat Chhabra, Adv.
Mr. Archit Gupta, Adv.
Mr. M.P. Devanath, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Signature Not Verified Digitally signed by DEEPAK GUGLANITag with SLP(C) No. 37326/2017.
Date: 2019.04.01 14:42:40 IST Reason:(Deepak Guglani) (Anand Prakash) Court Master Court Master