Supreme Court - Daily Orders
Union Of India vs Aspam Petrochem Pvt. Ltd. on 26 July, 2022
Bench: A.M. Khanwilkar, Abhay S. Oka
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ITEM NO.10+21 COURT NO.3 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6142/2019
UNION OF INDIA & ORS. Appellant(s)
VERSUS
ASPAM PETROCHEM PVT. LTD. Respondent(s)
WITH
C.A. No. 7292/2019 (XIV-A)
C.A. No. 6156/2019 (XV)
C.A. No. 8749/2016 (XIV-A)
C.A. No. 6161/2019 (XIV-A)
C.A. No. 6159/2019 (XIV-A)
C.A. No. 6157/2019 (XIV-A)
C.A. No. 6158/2019 (XIV-A)
C.A. No. 9313/2016 (XIV-A)
C.A. No. 6153/2019 (XIV-A)
C.A. No. 10739/2016 (XIV-A)
C.A. No. 10421/2016 (XIV-A)
C.A. No. 10991/2016 (XIV-A)
C.A. No. 10952/2016 (XIV-A)
C.A. No. 12345/2016 (IV)
C.A. No. 6149-6152/2019 (XIV-A)
C.A. No. 430/2017 (III)
Signature Not Verified
( FOR EX-PARTE STAY ON IA 1/2017
Digitally signed by
DEEPAK SINGH
Date: 2022.07.29
FOR [PERMISSION TO FILE ANNEXURES] ON IA 2/2017
12:51:26 IST
Reason:
IA No. 1/2017 - EX-PARTE STAY
IA No. 2/2017 - PERMISSION TO FILE ANNEXURES)
C.A. No. 6127/2019 (IV)
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C.A. No. 8752/2017 (XIV-A)
C.A. No. 6139-6140/2019 (III)
C.A. No. 6143/2019 (XIV-A)
C.A. No. 6148/2019 (XII)
(FOR CONDONATION OF DELAY IN FILING ON IA 155223/2018
IA No. 155223/2018 - CONDONATION OF DELAY IN FILING)
C.A. No. 6248/2019 (XIV-A)
C.A. No. 6160/2019 (XIV-A)
C.A. No. 8828/2016 (XIV-A)
C.A. No. 9406/2016 (XIV-A)
C.A. No. 9315/2016 (XIV-A)
C.A. No. 10140/2016 (XIV-A)
C.A. No. 9436/2016 (XIV-A)
C.A. No. 9317/2016 (XIV-A)
C.A. No. 10012/2016 (XIV-A)
C.A. No. 10422/2016 (XIV-A)
(FOR EARLY HEARING APPLICATION ON IA 7498/2018
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
25281/2019, IA No. 7498/2018 - EARLY HEARING APPLICATION, IA No.
25281/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 1513/2022 (IV-B)
(IA No. 13845/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 35345/2022 - INTERVENTION APPLICATION, IA No.
35341/2022 - INTERVENTION APPLICATION, IA No. 13846/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 1738/2021 (XVII-A)
(IA No. 59869/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 59870/2021 - STAY APPLICATION)
C.A. No. 2666-2695/2020 (XVII-A)
(IA No. 35065/2020 - EX-PARTE STAY, IA No. 39070/2020 - PERMISSION
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 1793/2021 (XVII-A)
(IA No. 63133/2021 - STAY APPLICATION)
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C.A. No. 2677-2680/2022 (XVII-A)
(IA No. 50010/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 50009/2022 - STAY APPLICATION)
C.A. No. 2367-2368/2022 (XVII-A)
(IA No. 43424/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 43423/2022 - STAY APPLICATION)
SLP(C) No. 2504/2022 (IV-B)
(IA No. 23052/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 23051/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 8416/2022 (IX)
(FOR ADMISSION and I.R. and IA No.68117/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
W.P.(C) No. 504/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 501/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 499/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 502/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 520/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 522/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 507/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 526/2022 (X)
(FOR ADMISSION)
W.P.(C) No. 534/2022 (PIL-W)
(FOR ADMISSION)
W.P.(C) No. 537/2022 (X)
(FOR ADMISSION and IA No.98474/2022-STAY APLICATION)
W.P.(C) No. 548 of 2022
[FOR ADMISSION]
Date : 26-07-2022 This appeal was called on for hearing today.
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CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For parties:
Mr. S. Hariharan, Adv.
Ms. Jaikriti S. Jadeja, AOR
Ms. Prapti Allagh, Adv.
Mr. Siddhant Buxy, AOR
Mr. Fali S. Nariman, Sr. Adv.
Mr. Arshad Hidayatullah, Sr.Adv.
Mr. Rupesh Kumar, AOR
Ms. Shalija Kher, Adv.
Mr. Subhash Sharma, Adv.
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
Mr. Shariq Ahmed, Adv.
Mr. Tariq Ahmed, Adv.
Mr. Sunil Kumar Verma, AOR
Ms. Sharmila Upadhyay, AOR
Mr. V. Lakshmikumaran, Adv.
Ms. Charanya Lakshmikumaran, AOR
Mr. Aditya Bhattacharya, Adv.
Mr. Dhruv Matta, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Mr. Arjun Prasad Sinha, Adv.
Mr. Brajesh Kumar, AOR
Ms. Kavya S. Lokhande, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Vivek Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Manju S. Jaitly, AOR
Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Ms. Himadri Haksar, Adv.
Ms. Medhavi Mishra, Adv.
Mr. K.K.Venugopal, Ld. AG
Mr. Tushar Mehta SG (NP)
Mr. N.Venkataraman ASG
Mr. Arijit Prasad Sr. Adv
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Mr. M.K.Maroria AOR
Mr. Ankur Talwar Adv
Mr. Siddhant Kohli Adv
Mr. S.K. Singhania Adv
Ms. Chinmayee Chandra Adv
Mr. P.V.Yogeswaran Adv
Mr. Aniruddha Purushottam, Adv.
Mr. Ashok Panigrahi, Adv.
Ms. Nisha Bagchi Adv
Ms. Praveena Gautam Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Pawan Upadhyay Adv.
Mr. Sarvjit Pratap Singh, Adv.
Ms. Sharmila Upadhyay, AOR
Ms. Shobha Ramamoorthy, AOR
Mr. Purvish Jitendra Malkan, AOR
Mr. Brajesh Kumar, AOR
Mr. Senthil Jagadeesan, AOR
Mr. B. Krishna Prasad, AOR
Ms. Pooja Dhar, AOR
Mr. Arihant Jain, Adv.
Mr. Pratul Pratap Singh, Adv.
Mr. Shivam Singh, Adv.
Mr. Nirvikar Singh,Adv.
Mr. Hamza Tariq, Adv.
Mr. Gopal Singh, AOR
Mr. Shekhar Vyas, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Sanjay Mishra, Adv.
Mr. Nikhil Jain, AOR
Mr. Nitish Massey, AOR
Mr. Aaditya Vijay Kumar, Adv.
Ms. Rashi Bansal, AOR
Ms. Ayushi Kumar, Adv.
Mr. Rupesh Kumar, AOR
Ms. Pooja Dhar, AOR
Mr. B. V. Balaram Das, AOR
Mr. Vikramaditya Singh, AOR
Mr. Rishi Sehgal, Adv.
Ms. Prabhnees Swami, Adv.
Ms. Arveen Sekhon, Adv.
Ms. Keshavam Chaudhri, Adv.
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Mr. Nikhil Jain, AOR
Mr. Ashok K. Mahajan, AOR
Mr. Rajeev Singh, AOR
Mr. Pawanshree Agrawal, AOR
Mr. M. P. Devanath, AOR
Mr. T. L. Garg, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Ms. Charanya Lakshmikumaran, AOR
Mr. Sanjeev Malhotra, AOR
Mr. Sudhir Malhotra, AOR
Mr. Sanjeev Malhotra, adv.
UPON hearing the counsel the Court made the following
O R D E R
Our attention is invited to the order passed in Review Petition No. 400 of 2021 in the case of Commissioner of Customs Vs. M/s. Canon India Pvt. Ltd. dated 19.05.2022. In deference to the observation made by the Court, learned counsel appearing for the respective parties fairly accept the suggestion to await the decision in review petition.
Accordingly, list these matters after the Review Petition No. 400 of 2021 is decided.
Liberty is granted to the parties to apply as large number of cases are pending involving overlapping issues.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR