Supreme Court - Daily Orders
Dept.Of Telecommunication vs Data Access India Limited on 7 February, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.115 COURT NO.7 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). 311-318/2008
UNION OF INDIA & ORS. Appellant(s)
VERSUS
VIDESH SANCHAR NIGAM LIMITED Respondent(s)
(IA NO.3218/2009 – FOR IMPLEADMENT)
WITH
C.A. No. 565-568/2008
(IA No.9293/2008, IA NOS.13, 19735 AND 23632/2009 – FOR ADDITIONAL
DOCUMENTS, IA NO.8097/2010 – FOR STAY, IA NO.34030/2010 – LEAVE TO
WITHDRAW WITH AFFIDAVIT, IA NO.102801/2017 – FOR DIRECTIONS)
C.A. No. 6065/2010
(IA No. 2/2010 - EX-PARTE STAY AND IA NO.92287/2010 – FOR
ADDITIONAL DOCUMENTS)
C.A. No. 9827/2010
(IA NO.98562/2019 – FOR CHANGE OF NAME OF RESPONDENT)
C.A. No. 258/2012
(IA No. 2/2012 - STAY APPLICATION)
C.A. No. 6645/2012
(IA NO.1/2012 – CONDONATION OF DELAY)
C.A. No. 6575/2010
(IA No. 2/2010 - STAY APPLICATION AND IA NO.114790/2019 – FOR
CHANGE OF NAME)
C.A. No. 6664-6669/2010
(IA NO.7/2010 – FOR EX PARTE STAY)
C.A. No. 4896/2010
(IA No. 1/2010 – FOR STAY AND IA NO.250295/2023 – FOR DIRECTIONS)
C.A. No. 10676/2010
(IA NO.98562/2019 – FOR CHANGE OF NAME OF RESPONDENT)
C.A. No. 5921/2012
Signature Not Verified
C.A. No. 10675/2010
Digitally signed by
ASHISH KONDLE
Date: 2024.02.08
19:48:22 IST
Reason:
C.A. No. 4430/2011
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C.A. No. 5582-5583/2012
(IA NO.1/2012 – CONDONATION OF DELAY AND IA NO.5/2012 – PERMISSION
TO FILE ANNEXURES)
C.A. No. 5574/2012
(IA NO.1/2012 – CONDONATION OF DELAY AND IA NO.2/2012 – FOR STAY,
IA NO.3/2014 – FOR STAY AND IA NO.4/2014 – FOR PERMISSION TO FILE
ANNEXURES)
C.A. No. 5575/2012
(IA NO.1/2012 – CONDONATION OF DELAY AND IA NO.2/2012 – FOR STAY,
IA NO.3/2014 – FOR STAY AND IA NO.4/2014 – FOR PERMISSION TO FILE
ANNEXURES AND IA NO.114796/2019 – FOR CHANGE OF NAME OF RESPONDENT)
C.A. No. 5576/2012
(IA NO.1/2012 – CONDONATION OF DELAY AND IA NO.2/2012 – FOR STAY,
IA NO.3/2014 – FOR STAY AND IA NO.4/2014 – FOR PERMISSION TO FILE
ANNEXURES)
C.A. No. 5572/2012
(IA NO.1/2012 – CONDONATION OF DELAY, IA NO.2/2012 – FOR STAY, IA
NO.3/2014 – FOR STAY AND IA NO.4/2014 – FOR PERMISSION TO FILE
ANNEXURES)
C.A. No. 3099/2016
Date : 07-02-2024 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) Mr. Abhishek Singhvi, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Mansoor Ali Shoket, Adv.
Ms. Kritika Sachdeva, Adv.
Mr. Kunal Singh, Adv.
Ms. Uzma Sheikh, Adv.
M/S. Karanjawala & Co., AOR
Mrs. Anjani Aiyagari, AOR
Mr. Arijit Prasad, Sr. Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. H R Rao, Adv.
Ms. Shraddha Deshmukh, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Rajat Nair, Adv.
For Respondent(s) Mr. Naveen Kumar, AOR
Mr. Mahesh Agarwal, Adv.
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Mr. Rishi Agrawala, Adv.
Mr. Manu Krishnan, Adv.
Mr. Victor Das, Adv.
Ms. Madhavi Agarwal, Adv.
Mr. Vipul Singh, Adv.
Mr. E.C. Agrawala, AOR
Ms. Sumita Hazarika, AOR
M/S. Karanjawala & Co., AOR
Mr. Navnit Kumar, Adv.
M/S. Corporate Law Group, AOR
Mr. Harsh Kaushik, AOR
Mr. Mohit Paul, AOR
Mr. Vikrant Singh Bloria, Adv.
Mr. Sushant Tomar, Adv.
Ms. Rangoli Seth, Adv.
Ms. Sanjleena Lal, Adv.
Mr. Mansoor Ali Shoket, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Nitin Kala, Adv.
Mr. Kunal Singh, Adv.
Ms. Anupama Ngangom, Adv.
Mr. Karun Sharma, Adv.
Ms. Rajkumari Divyasana, Adv.
Mrs. Bina Gupta, AOR
Mr. Gurmeet Singh Makker, AOR
Mr. Rajan Narain, AOR
Mr. Gaurav Kejriwal, AOR
Mr. Ajit Sharma, AOR
Mr. Lakshmeesh S. Kamath, AOR
Ms. Samriti Ahuja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Our attention is invited to an order dated 28th February, 2017. In terms of the said order, we direct that the following cases falling under the category of ‘AGR’ shall be listed for hearing on 3 25th April, 2024:
1. Civil Appeal Nos.565-568 of 2008
2. Civil Appeal Nos.311-318 of 2008
3. Civil Appeal No.4430 of 2011
4. Civil Appeal No. 10675 of 2010
5. Civil Appeal No.5921 of 2012 We appoint Mr. Mansoor Ali Shoket, learned counsel and Mr. Gurmeet Singh Makker, learned Advocate-on-Record as Nodal Advocates to prepare a common agreed compilation in these cases.
Though the other cases may be listed along with the aforesaid five cases, they will not be taken up unless the group of ‘AGR’ matters is heard. The common compilation to be filed and the copies thereof be provided to the learned counsel appearing for the parties by 10th April, 2024.
The learned counsel appearing for the respondent in CA No.10675/2010 (Item No.115.11) states that this Appeal does not fall under the category of ‘AGR’. He states that this Appeal falls under the category of ‘Method of Accounting’. Therefore, this Appeal will not be heard on the next date fixed for hearing the Appeals falling under the category of ‘AGR’.
List only IA No.250295/2023 in CA No.4896/2010 on 1st March, 2024.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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