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Supreme Court - Daily Orders

Devas Multimedia Private Limited vs Antrix Corporation Limited on 14 December, 2021

Bench: Hemant Gupta, V. Ramasubramanian

                                                  1

     ITEM NO.9                           COURT NO.11                  SECTION XVII

                               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).   5766/2021

     DEVAS MULTIMEDIA PRIVATE LIMITED                                  Appellant(s)

                                                 VERSUS

     ANTRIX CORPORATION LIMITED & ANR.                                 Respondent(s)

     (FOR ADMISSION and IA No.118959/2021-STAY APPLICATION                      and    IA
     No.118961/2021-PERMISSION TO FILE LENGTHY LIST OF DATES)

     WITH

     C.A. No. 5906/2021 (XVII)
     (IA No.121784/2021-EXEMPTION FROM FILING C/C OF THE                       IMPUGNED
     JUDGMENT   and   IA    No.121781/2021-STAY   APPLICATION                  and   IA
     No.121790/2021-EXEMPTION FROM FILING AFFIDAVIT)

     Date : 14-12-2021 These appeals were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Appellant(s)              Mr.   Mukul Rohtagi, Sr. Adv.
                                   Ms.   Anuradha Dutt, Adv.
                                   Ms.   B. Vijayalakshmi Menon, AOR
                                   Mr.   Pawan Sharma, Adv.
                                   Ms.   Priyanka MP, Adv.
                                   Mr.   Chaitanya Kaushik, Adv.
                                   Mr.   Ambar Bhushan, Adv.
                                   Mr.   Haaris Fazili, Adv.
                                   Mr.   Kunal Dutt, Adv.

                                   Mr.   Arvind P. Datar, Sr. Adv.
                                   Ms.   Anuradha Dutt, Adv.
                                   Ms.   B. Vijayalakshmi Menon, Adv.
                                   Mr.   Pawan Sharma, Adv.
                                   Ms.   Priyanka MP, Adv.
                                   Mr.   Chaitanya Kaushik, Adv.
                                   Mr.   Ambar Bhushan, Adv.
                                   Mr.   Haaris Fazili, Adv.
Signature Not Verified
                                   Mr.   Kunal Dutt, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2021.12.14

     For Respondent(s)
16:38:55 IST
Reason:                            Mr.   N.Venkataraman, ASG
                                   Mr.   Balbir Singh, ASG
                                   Mr.   Ankur Talwar, Adv.
                                   Mr.   Rajat Nair, Adv.
                                                2

                           Mr. P.V.Yogeswaran, Adv.
                           Mr. Chinmayee Chandra, Adv.
                           Mr. Arvind Kumar Sharma, AOR

                           Mr.   N. Venkataraman, ASG
                           Mr.   Ajay Bhargava, Adv.
                           Ms.   Vanita Bhargava, Adv.
                           Ms.   Maithili Moondra, Adv.
                           Ms.   Trishala Trivedi, Adv.
                           Mr.   Arvind Ray, Adv.
                           Ms.   Vansha Sethi, Adv.
                           For   M/S. Khaitan & Co., AOR

                           Mr.   Balbir Singh, ASG
                           Mr.   Naman Tandon, Adv.
                           Ms.   Surbhi Singh, Adv.
                           Mr.   Samarvir Singh, Adv.
                           Mr.   Sagarika Kaul, Adv.
                           Ms.   Monica Benjamin, Adv.
                           Mr.   K. Gurumurthy, Adv.
                           Mr.   Prahlad Singh, Adv.

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

Heard Mr. N. Venkataraman and Mr. Balbir Singh, learned Additional Solicitor Generals appearing for the respondent(s). Also heard Mr. Arvind P. Datar, learned senior counsel appearing for the appellant.

Hearing concluded.

Judgment reserved.

Mr. N. Venkataraman, learned ASG, relies upon the written submissions made before the National Company Law Appellate Tribunal [Additional Documents Volume XI, Page Nos. 5279 to 5456). Mr. Arvind P. Datar, learned senior counsel, shall file written submissions on or before 18.12.2021 (Saturday).




(JAYANT KUMAR ARORA)                                                 (RENU BALA GAMBHIR)
  COURT MASTER                                                          COURT MASTER
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List of Books :-

1)   (2020)   3 SCC 86
2)   (2000)   7 SCC 529
3)   (2006)   6 SCC 94
4)   (2019)   14 SCC 449

5) (2005) 7 SCC 605 (Paras 9 to 19)

6) (2012) 3 SCC 1 (Para 91)

7) (2002) 4 SCC 275

8) (1994) 3 SCC 569 (Para 278)