Supreme Court - Daily Orders
Union Of India vs Hardy Exploration And Production ... on 12 December, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.1 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(s) for Special Leave to Appeal (C) No(s). 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[AT THE TOP OF THE BOARD])
Date : 12-12-2017 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. Somiran Sharma,Adv.
Mr. Rajat Nair,Adv.
Mr. Srijan Sinha,Adv.
Mr. Robin V.S.,Adv.
For Respondent(s) Mr. A.M.Singhvi,Sr.Adv.
Mr. Ameet Naik,Adv.
Mr. Rishi Agrawala,Adv.
Mr. Abhishek Kale,Adv.
Mr. Harshwardan Jha,Adv.
Mr. Karan Luthra,Adv.
Ms. Devika Mohan,Adv.
For Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned Additional Solicitor Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.12.12 General appearing for the petitioner-Union of India and the 15:36:38 IST Reason: learned senior counsel appearing for the respondent. We 1 are of the view that the matter should be listed on the top of the Board on 23rd January, 2018.
For this period, we do not find any good ground to apprehend that the US Court would proceed in the matter.
Petitioner is at liberty to approach this Court, if any occasion so arises.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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