Supreme Court - Daily Orders
Petroleum And Natural Gas Regulatory ... vs M/S Sanwariya Gas Limited on 4 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.35 Court 7 (Video Conferencing) 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). 7918/2021
PETROLEUM AND NATURAL GAS REGULATORY BOARD Appellant(s)
VERSUS
M/S SANWARIYA GAS LIMITED & ORS. Respondent(s)
(IA No. 170718/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 12631/2022 - INTERVENTION/IMPLEADMENT IA No. 170719/2021 - STAY APPLICATION) WITH C.A. No. 10/2022 (IA No. 282/2022 - EX-PARTE STAY IA No.31677/2022 - FOR PERMISSION TO PLACE ON RECORD ADDITIONAL DOCUMENTS) C.A. No. 147/2022 (IA No. 1486/2022 - EX-PARTE STAY IA No. 1485/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 347/2022 (IA No. 5195/2022 - EX-PARTE STAY) C.A. No. 464/2022 (IA No. 11607/2022 - STAY APPLICATION) Date : 04-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Appellant(s) Mr. Ramji Srinivasan,Sr.Adv.
Mr. Piyush Joshi,Adv.
Mr. Senthil Jagadeesan, AOR Ms. Sumiti Yadava,Adv. Ms. Sonakshi Malhan,Adv. Mr. Sajal Jain,Adv.
Ms. Remya Raj,Adv.Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.03.05
Mr. Rajat Navet,Adv.12:41:42 IST
Reason: Mr. Kushagra Pandit,Adv.
Mr. Manish K. Bishnoi, AOR 1 Mr. Rahul Sagar Sahay,Adv.
Mr. Utkarsh Sharma, AOR Ms. Tanuja Dhoulakhandi,Adv. Mr. Mohit Budhiraja,Adv. Ms. Pinki Mehra,Adv.
Ms. Shipra Malhotra,Adv.
For Respondent(s) Ms. Madhavi G.Divan,ASG Mr. Prashant Bezboruah,Adv. Mr. T. Mahipal, AOR Mr. Gaurav Juneja,Adv. Mr. Aayush Jain,Adv.
Mr. Anmol Jassal,Adv.
Mr. Arjit Oswal,Adv.
For M/S. Khaitan & Co., AOR Mr. Rajeev Kapoor,Adv. Mr. Shivam Bharara,Adv. Mr. Shubham Bharara,Adv. Mr. Shubham Seth,Adv.
Mr. Nikilesh Ramachandran, AOR Mr. Ajit Pudussery, AOR Mr. Mayank Pandey,Adv. Mr. Kanu Agarwal,Adv.
Mr. Ketan Paul,Adv.
Mr. Amrish Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R A letter has been circulated by learned counsel for the respondent No.1 seeking adjournment to file additional documents.
IA No.31677/2022 in Civil Appeal No.10/2022 will be considered at the time of hearing of these appeals.
Counter affidavit, if any, be filed within four weeks.
List these appeals after three months.
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER 2