Supreme Court - Daily Orders
M/S. Refex Energy Ltd. vs Union Of India on 1 August, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.28 COURT NO.13 SECTION XII
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). 19980-19981/2016
(Arising out of impugned final judgment and order dated 02/06/2016
in WP No. 17785/2016 in WMP No. 15469/2016 passed by the High
Court Of Madras)
M/S. REFEX ENERGY LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents and interim
relief and office report)
Date : 01/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S anjay R. Hegde,Sr.Adv.
Mr. Abhinav Mukerji,Adv.
Mrs. Bihu Sharma,Adv.
Mr. Siddharth Garg,Adv.
Ms. Purnima Krishna,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of impugned order is allowed.
Issue notice.
Tag with C.A. Nos. 8885-8886 of 2014. The petitioner is granted liberty to approach this Court for interim relief in case any award is passed against the company-petitioner.
Signature Not Verified Digitally signed by MADHU BALA Date: 2016.08.01 17:16:13 IST Reason: (Madhu Bala) (Madhu Narula) Court Master Court Master