Supreme Court - Daily Orders
Welspun Maxsteel Ltd. vs Union Of India . on 9 September, 2014
Bench: Ranjan Gogoi, S.A. Bobde
ITEM NO.17 COURT NO.11 SECTION IX
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). 30392/2011
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 08/07/2011
IN CWP NO. 3748/2011 PASSED BY THE HIGH COURT OF BOMBAY)
WELSPUN MAXSTEEL LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
T.C.(C) NO. 56/2012
(WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
OFFICE REPORT)
Date : 09/09/2014 These cases were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
SLP(C) NO.30392/11 Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Jaiveer Gill, Adv.
Mr. Ankit Virmani, Adv.
Mr. Aman Gandhi, Adv.
Ms. Bindi Girish Dave, Adv.
TC(C) 56/12 Mr. Gourab Banerji, Sr.Adv.
Ms. Shally Bhasin, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. E. C. Agrawala, Adv.
Mr. Vyom Shah, Adv.
Mr. Abhinav Agrawal, Adv.
For Respondent(s) Mr. L.N. Rao, ASG
Mrs. B. Sunita Rao, Adv.
Mr. T.A. Khan, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Anurag, Adv.
Mr. B. Krishna Prasad, Adv.
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.09.10
16:57:03 IST
Reason:
Page No.1 of 3
Mr. A.S. Chandhiok, Sr. Adv.
Ms. Bindu Saxena, Adv.
Ms. Aparajita Swarup, Adv.
Mr. K.K. Patra, Adv.
Mr. Shailendra Swarup, Adv.
Mr. Kamal Budhiraja, Adv.
Ms. Shruti Agrawal, Adv.
for M/s Dua Associates
Mr. Gopal Jain, Sr. Adv.
Mrs. Nandini Gore, Adv.
Mr. Kartik Bhatnagar, Adv.
Ms. Aditi Bhatt, Adv.
Ms. Trishala Kulkarni, Adv.
for M/s Karanjawala & Co.
Mr. Sameer Parekh, Adv.
Mr. Sumit Goel, Adv.
Ms. S. Lakshmi Iyer, Adv.
for M/s Parekh & Co.
Mr. K.R. Sasiprabhu, Adv.
Mr. Rajat Nair, Adv.
Ms. Kaveeta Wadia, Adv.
Mr. Shashank Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
While the present proceedings will remain pending, we leave it open to the appropriate decision making Authority in the Union Government to take a fresh look into the matter and take a fresh decision with regard to the allocation and distribution of natural gas keeping in mind Page No.2 of 3 the priorities as existing and the availability of the said natural resource as on date and also in the future. Such consideration will be without prejudice to the rights and contentions of the parties. The result of the decision be placed before this Court on the expiry of two months from today.
List the matters for further orders thereafter.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.3 of 3