Supreme Court - Daily Orders
M/S Sravanthi Energy Pvt. Ltd vs Gail (India) Limited on 28 July, 2025
ITEM NO.31 COURT NO.5 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(s). 7467-7468/2021
M/S SRAVANTHI ENERGY PVT. LTD. Appellant(s)
VERSUS
GAIL (INDIA) LIMITED & ANR. Respondent(s)
[TO BE TAKEN UP IMMEDIATELY AFTER FRESH CASES]
IA No. 153600/2025 - APPLICATION FOR VACATION OF INTERIM ORDER
IA No. 20782/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 160493/2021 - EX-PARTE STAY
IA No. 32985/2025 - INTERVENTION/IMPLEADMENT
IA No. 162072/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 160494/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES
IA No. 32990/2025 - VACATING STAY
WITH
SLP(C) No. 1151/2022 (XVII)
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 156783/2021
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
156785/2021
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
157120/2021
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
157123/2021
FOR impleading party ON IA 104308/2022
FOR INTERVENTION/IMPLEADMENT ON IA 104308/2022
FOR APPLICATION FOR VACATION OF INTERIM ORDER ON IA 62781/2024
IA No. 62781/2024 - APPLICATION FOR VACATION OF INTERIM ORDER
IA No. 156785/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 104308/2022 - INTERVENTION/IMPLEADMENT IA No. 157123/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 157120/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 156783/2021 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) SLP(C) No. 3242/2022 (XVII) IA No. 26781/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Signature Not Verified C.A. No. 1340/2022 (XVII) Digitally signed by NEETU SACHDEVA Date: 2025.07.29 IA No. 23604/2022 - APPLICATION FOR PERMISSION 16:29:28 IST Reason:
IA No. 22982/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT 1 Date : 28-07-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Appellant(s) : Mr. Nidhesh Gupta, Sr. Adv.
Ms. Pragya Agrawal, Adv.
Mr. Devesh Tripathi, Adv. Ms. Epsita Agastya, Adv.
Mr. Mohd Faraz Anees, AOR Mr. Mukeshwar Nath Dubey, Adv. Mr. Kartik Vashisht, Adv. Mr. Ajay Kumar, Adv.
Mr. Divesh, Adv.
Mr. Shivendu Sharma, Adv. Mr. Anand, Adv.
Mr. Parag Tripathi, Sr. Adv. Mr. Piyush Joshi, Adv.
Ms. Sumiti Yadava, Adv.
Ms. Meghna Sengupta, Adv. Ms. Vatsla Bhatia, Adv.
Ms. Vatlsa Bhatia, Adv.
Mr. Srinivasan Ramaswamy, Adv. Ms. Sonakshi Malhan, AOR For Respondent(s) :Mr. Tushar Mehta, Solicitor General Mr. S.V. Raju, A.S.G. Mr. A Velan, AOR Ms. Navpreet Kaur, Adv.
Mr. Prince Singh, Adv.
Mr. Tushar Gupta, Adv.
Mr. Rajat Navet, Adv.
Mr. Kushagra Pandit, Adv. Ms. Preeti Gupta, AOR Mr. Yoginder Handoo, AOR Mr. Ashwin Kataria, Adv.
Mr. Garvit Solanki, Adv.
Mr. Fateh Singh, Adv.
Ms. Sakie Jakharia, AOR Mr. R. Venkataramani, Attorney General for India Mr. Tushar Mehta, Solicitor General Mr. K.M Nataraj, A.S.G. Mr. Kanu Agrawal, Adv.2
Mr. Siddhanth Kohli, Adv.
Mr. Mayank Pandey, Adv.
Mr. Ketan Paul, Adv.
Mrs. Rajeshwari Shankar, Adv.
Chitvan Singhal, Adv.
Dr. N. Visakamurthy, AOR Mr. Amrish Kumar, AOR Mr. R. Venkataramani, Attorney General for India Mr. Tushar Mehta, Solicitor General Mr. K.M.nataraj, A.S.G. Mr. Kanu Agrawal, Adv.
Mr. Siddhanth Kohli, Adv. Mr. Mayank Pandey, Adv.
Mr. Ketan Paul, Adv.
Mrs. Rajeshwari Shankar, Adv. Chitvan Singhal, Adv.
Dr. N. Visakamurthy, AOR M/S. D.S.K. Legal, AOR Mr. Parag Tripathi, Sr. Adv. Mr. Piyush Joshi, Adv.
Ms. Sumiti Yadava, Adv.
Ms. Meghna Sengupta, Adv. Ms. Vatsla Bhatia, Adv.
Mr. Srinivasan Ramaswamy, Adv. Ms. Sonakshi Malhan, AOR UPON hearing the counsel the Court made the following O R D E R Learned senior counsel appearing for the respective parties and learned Solicitor General appearing for GAIL (India) Limited submitted that interim order dated 25.02.2022 passed by this Court is in two parts; that the stay of all proceedings relating to GAIL (India) Limited before the Appellate Tribunal for Electricity, New Delhi may be vacated in view of the fact the earlier Technical Member, who was from GAIL (India) Limited has since retired in May, 2024 and subsequently, another Technical Member, who is a former Secretary, Ministry of New and Renewable Energy, Government of India has been appointed w.e.f. 12.06.2025.3
In the circumstances, learned senior counsel and learned Solicitor General submitted in unison that a portion of order dated 25.02.2022 may be vacated.
Taking note of the aforesaid submission, the following portion of order dated 25.02.2022 stands vacated -
“Considering that the grievance raised is with regard to the Technical Member who served in the respondent- Gail (India) Limited and who was a Member of the Bench in Appellate Tribunal and is hearing cases relating to Gail (India) Ltd, we grant stay of all proceedings relating to Gail (India) Ltd. before the Appellate Tribunal for Electricity, New Delhi.“ The application(s) for vacating interim order/stay stand disposed of in the aforesaid terms.
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 4