Supreme Court - Daily Orders
Union Of India vs Hardy Exploration And Production ... on 27 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
1
ITEM NO.2 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.31356/2016
(Arising out of impugned final judgment and order dated 27-07-2016
in FAO No. 59/2016 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
HARDY EXPLORATION AND PRODUCTION (INDIA) INC Respondent(s)
(and IA No.120687/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION
and IA No.128183/2017-STAY APPLICATION and IA
No.31109/2018-CLARIFICATION/DIRECTION and IA
No.31112/2018-CLARIFICATION/DIRECTION
[TOP OF THE BOARD])
Date : 27-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. K. R. Sasiprabhu, AOR
Mr. Rajat Nair, Adv.
Mr. Somiran Sharma, Adv.
Mr. Srijan Sinha, Adv.
Ms. Kanu Agarwal, Adv.
For Respondent(s) Mr. Ameet Naik, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Abhishek Kale, Adv.
Mr. Harshwardan Jha, Adv.
Mr. Karan Luthra, Adv.
Ms. Devika Mohan, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Heard learned Additional Solicitor General appearing for the Digitally signed by ASHA SUNDRIYAL Date: 2018.03.27 16:55:02 IST Reason: Union of India as well as learned counsel for the respondent.
Judgment reserved.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER 2 Books cited:-
1. (2016) 4 SCC 126
2. (2012) 9 SCC 552
3. (2002) 4 SCC 105
4. (2011) 6 SCC 179
5. Arbitration & Conciliation Act, 1996