Supreme Court - Daily Orders
Department Of Communication, Delhi vs Qualcomm Incorporated on 21 November, 2016
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.7 IN COURT NO.13 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5/2016 in Civil Appeal No(s). 966/2014
DEPARTMENT OF COMMUNICATION, DELHI Appellant(s)
VERSUS
QUALCOMM INCORPORATED, USA & ANR. Respondent(s)
(for change of name of respondent and office report)
Date : 21/11/2016 This application was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Appellant(s) Mr. D. S. Mahra, Adv.
Ms. Gunwat Dara, Adv.
Mr. G.S. Makker, AOR
For Respondent(s) Mr. Kamal Shankar, Adv.
Mr. Ashwarya Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
The application seeks a formal amendment in the name of the respondent no. 2 in pursuance of the Scheme of Amalgamation.
The application is allowed in terms of Clause A of the Scheme of Amalgamation.
(LAYA RAWAT) (MADHU NARULA)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.11.22
17:00:39 IST
Reason: