Supreme Court - Daily Orders
Interglobe Aviation Limited vs Union Of India on 23 February, 2018
Bench: Chief Justice, D.Y. Chandrachud
SLP 4979/18
1
ITEM NO.34 COURT NO.1 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.4979/2018
(Arising out of impugned final judgment and order dated 13-02-2018
in LPA No. 16/2018 passed by the High Court of Delhi at New Delhi)
INTERGLOBE AVIATION LIMITED & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment, permission to file lengthy list of dates and permission
to file additional documents)
Date : 23-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Gaurav Sarin, Adv.
Mr. Buddy Ranganadhan, Adv.
Mr. Arjun Krishnan, AOR
Mr. Ankur Singh, Adv.
Mr. Sumit Srivastava, Adv.
Mr. Ashish Tiwari, Adv.
For Respondent(s) Mr. Parag P. Tripathi, Sr. Adv.
Ms. B. Vijayalakshmi Menon, AOR
Ms. Anuradha Dutt, Adv.
Ms. Fereshte D. Sethna, Adv.
Mr. Anish Kapur, Adv.
Mr. Anirudh Bakhru, Adv.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2018.02.23
Mr. Neeraj Kishan Kaul, Sr. Adv.
16:58:44 IST
Reason: Mr. Darpan Wadhwan, Sr. Adv.
Ms. Meghna Mishra, Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Ankit Rajgarhia, Adv.
Mr. Manish Sharma, Adv.
SLP 4979/18
2
Mr. Aviral Kapoor, Adv.
Iqra Khalid, Adv.
For M/s. Karanjawala & Co.
Mr. C.A. Sundaram, Sr. Adv.
Mr. Dhruv Mehta, Adv.
Mr. Mishra Saurabh, AOR
Ms. Vanshaja Shukla, Adv.
Mr. Ankit Kr. Lal, Adv.
Mr. Anupam D., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Mukul Rohatgi and Mr. Shyam Divan, learned senior counsel for the petitioners, Mr. Parag P. Tripathi, learned senior counsel for the respondent No.2, Mr. C.A. Sundaram, Mr. Dhruv Mehta and Mr. Neeraj Kishan Kaul, learned senior counsel for the respondents.
Having heard learned counsel for the parties, though we are not inclined to interfere, we extend the time under the first direction issued by the High Court, till 3rd March, 2018. After intimation is sent to the respondent No.2, regard being had to the direction issued by the High Court, within a week, the respondent No.2 shall take a decision within ten days therefrom. However, we would like to convey that the respondent No.2 shall not take up any decision prior to expiry of one week. After direction No.2 is complied with within the time stipulated herein-above, the petitioner shall comply with the same within ten days therefrom.
The special leave petition is disposed of accordingly.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar