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Anglo American Metallurgical Coal Pty ... vs Mmtc Ltd. on 10 December, 2020

Bench: Rohinton Fali Nariman, K.M. Joseph

     ITEM NO.18                      Court 3 (Video Conferencing)              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(s) for Special Leave to Appeal (C) No. 11431/2020
     (Arising out of impugned final judgment and order dated 02-03-2020
     in FAOOS No. 532/2015 passed by the High Court of Delhi at New
     Delhi)

     ANGLO AMERICAN METALLURGICAL COAL PTY LTD.        Petitioner(s)
                                    VERSUS
     MMTC LTD.                                         Respondent(s)
     (FOR ADMISSION and I.R. and IA No.95698/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.95697/2020-EXEMPTION FROM
     FILING AFFIDAVIT and IA No.95699/2020-PERMISSION TO FILE LENGTHY
     LIST OF DATES)

     Date : 10-12-2020 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)              Mr.   Kapil Sibal, Sr. Adv.
                                    Mr.   Neeraj Kishan Kaul, Sr. Adv.
                                    Mr.   Aman Ahluwalia, Adv.
                                    Mr.   Samar Singh Kachwaha, Adv.
                                    Ms.   Ankit Khushu, Adv.
                                    Mr.   Raghavendra Mohan Bajaj, Adv.
                                    Ms.   Garima Bajaj, AOR
                                    Mr.   Agnish Aditya, Adv.
                                    Mr.   Aayush Marwah, Adv.
                                    Ms.   Chanan Parwani, Adv.
                                    Ms.   Shivangi Nanda, Adv.

     For Respondent(s)              Mr.   Mukul Rohatgi, Sr. Adv.
                                    Mr.   Sanjiv Puri, Sr. Adv.
                                    Ms.   Anuradha Dutt, Adv.
                                    Ms.   Suman Yadav, Adv.
                                    Mr.   Aditya Sarin, Adv.
                                    Ms.   Divya Krishnan, Adv.
                                    Mr.   Akhil Sachar, Adv.
                                    Ms.   B. Vijayalakshmi Menon, AOR

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard.

Arguments concluded.

Judgment reserved. 16:26:55 IST Reason: Written submissions may be filed by 14th December, 2020.

(NIDHI AHUJA) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER