Supreme Court - Daily Orders
Imc Limited (Formerly Known As United ... vs Union Of India on 16 February, 2024
ITEM NO.10 REGISTRAR COURT. 1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY
Civil Appeal No(s). 6287-6290/2023
IMC LIMITED (FORMERLY KNOWN AS UNITED STORAGE TANKS TERMINALS LTD.)
& ANR.Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
C.A. No. 6295-6296/2023 (III)
(FOR ADMISSION and I.R.)
C.A. No. 6292/2023 (III)
(FOR ADMISSION and I.R. and IA No.85519/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.85518/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES)
C.A. No. 6291/2023 (III)
(FOR ADMISSION and I.R. and IA No.85514/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.85513/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES)
C.A. No. 6293-6294/2023 (III)
(FOR ADMISSION and I.R. and IA No.91128/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
C.A. No. 6297/2023 (III)
(FOR ADMISSION and I.R. and IA No.114790/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.114787/2022-EXEMPTION FROM
FILING AFFIDAVIT)
C.A. No. 6299/2023 (III)
(FOR ADMISSION and I.R. and IA No.116792/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
C.A. No. 6300-6305/2023 (III)
(FOR ADMISSION and IA No.124498/2022-PERMISSION TO FILE LENGTHY
LIST OF DATES and IA No.24448/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 6298/2023 (III)
(IA No.115151/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
C.A. No. 6309-6312/2023 (III)
( IA No.162215/2022-CONDONATION OF DELAY IN FILING and IA
Signature Not Verified
No.162216/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Digitally signed by
PRIYANKA MALIK
Date: 2024.02.17
C.A. No. 6306-6308/2023 (III)
11:08:39 IST
Reason:
(FOR ADMISSION and I.R. and IA No.158368/2022-CONDONATION OF DELAY
IN FILING and IA No.158367/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Contd….
-2-
Item no.10
C.A. No. 6313-6315/2023 (III)
(IA No.169606/2022-CONDONATION OF DELAY IN FILING and IA
No.169607/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
C.A. No. 6318-6319/2023 (III)
C.A. No. 6320-6324/2023 (III)
)
C.A. No. 6316-6317/2023 (III)
(FOR ADMISSION and I.R. and IA No.30537/2023-CONDONATION OF DELAY
IN FILING)
C.A. No. 6325-6330/2023 (III)
(FOR ADMISSION and I.R. and IA No.92207/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 16-02-2024 These appeals were called on for hearing today.
For Appellant(s)
Mr. Shashwat Goel, AOR
Ms. Mala Narayan, Adv.
Ms. Isha Ray, Adv.
Ms. Aastha Mehta, Adv.
Ms. Prerana Mohapatra, Adv.
Ms. Yasha Goyal, Adv.
Mr. Atul Kumar, AOR
Mr. Pradhuman Gohil, Adv.
Mrs. Taruna Singh Gohil, AOR
Ms. Ranu Purohit, Adv.
Mr. Alapati Sahithya Krishna, Adv.
Mr. Rushabh N. Kapadia, Adv.
Mr. Mohit Prasad, Adv.
Mr. Krishan Singhal, Adv.
Mr. T. Sundar Ramanathan, AOR
Ms. Aastha Sardana, Adv.
Mr. Sanjay Kapur, AOR
Mr. Arjun Bhatia, Adv.
Ms. Isha Virmani, Adv.
Mr. Divyam Dhyani, Adv.
Mr. Parijat Sinha, AOR
Mr. Abhay Kumar, AOR
Mr. Shagun Ruhil, Adv.
Ms. Neetu Jain, Adv.
Mr. Saurabh Mishra, Adv.
Mr. Navneet R., AOR
Contd….
-3-
Item no.10
For Respondent(s)
Mr. Ritesh Kumar, AOR
Mr. Navneet R., AOR
Ms. Aastha Mehta, Adv.
Ms. Yasha Goyal, Adv.
Ms. Prerana Mohapatra, Adv.
Mr. Atul Kumar, AOR
Mr. Shashwat Goel, AOR
Ms. Mala Narayan, Adv.
Ms. Isha Ray, Adv.
Mr. Abhay Kumar, AOR
Mr. Shagun Ruhil, Adv.
Mrs. Taruna Singh Gohil, AOR
Mr. Pradhuman Gohil, Adv.
Ms. Taruna Singh Gohil, Adv.
Ms. Ranu Purohit, Adv.
Mr. Alapati Sahithya Krishna, Adv.
Mr. Rushabh N. Kapadia, Adv.
Mr. Mohit Prasad, Adv.
Ms. Deepanwita Priyanka, AOR
Mr. Sanjay Kapur, AOR
Mr. Arjun Bhatia, Adv.
Mr. Divyam Dhyani, Adv.
Mr. Parijat Sinha, AOR
Mr. Shamik Shirishbhai Sanjanwala, AOR
Ms. Aastha Sardana, Adv.
Mr. T. Sundar Ramanathan, AOR
Mr. Krishan Singhal, Adv.
Mr. Yakesh Anand, Adv.
Ms. Sonam Anand, Adv.
Ms. Deepshikha Sansanwal, Adv.
Mr. Santosh Krishnan, AOR
Mr. Abhishek Puri, Adv.
Ms. Surbhi Gupta, Adv.
Mr. Sahil Grewal, Adv.
Mr. P. N. Puri, AOR
Contd….
-4-
Item No.10
UPON hearing the counsel the Court made the following
O R D E R
All matters All respondents are served/duly represented. Ld. Counsel appearing on behalf of Mr Parijat Sinha, Advocate-on-record submits that they have filed vakalatnama on behalf of respondent no.1 in C.A. No. 6313-6315/2023. Office to verify and update the records.
Parties may file statement of case within stipulated time. Registry to process the matters for listing before the Hon'ble Court as per rules.
H. SHASHIDHARA SHETTY Registrar