Supreme Court - Daily Orders
M/S Ankur Filling Station vs Hindustan Petroleum Corp.Ltd. Through ... on 17 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant, A.M. Khanwilkar
ITEM NO.302 COURT NO.6 SECTION XI
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 SPECIAL LEAVE TO APPEAL (C) NO(S). 11193/2009
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02/04/2009
IN WP NO. 3860/2008 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD, LUCKNOW BENCH)
M/S ANKUR FILLING STATION PETITIONER(S)
VERSUS
HINDUSTAN PETROLEUM CORP.LTD.& ORS RESPONDENT(S)
[WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS,
EXEMPTION FROM FILING O.T.]
WITH I.A. NO.3 (APPLN. FOR SUBSTITUTION)
Date : 17/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Kamini Jaiswal, Adv.
Mr. Rohit Kumar Singh, Adv.
Mr. Sumeet Sharma, Adv.
For Respondent(s) Mr. Sanjay Kapur, Adv.
Ms. Priyanka Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.3 for substitution is allowed subject to all just exceptions.
Amended memo of parties be filed within a week. Perused the letter.
List the matters on 2nd September, 2016. [VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.08.17 COURT MASTER COURT MASTER 17:18:01 IST Reason: