Supreme Court - Daily Orders
Huawei Telecommunications (India) Co. ... vs Bharat Sanchar Nigam Limited (Bsnl) on 4 September, 2020
Bench: N.V. Ramana, Surya Kant, Hrishikesh Roy
ITEM NO.5 Court 2 (Video Conferencing) 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(s).8790/2020
(Arising out of impugned final judgment and order dated 27-02-2020
in ARBP No.591/2019 passed by the High Court of Delhi at New Delhi)
HUAWEI TELECOMMUNICATIONS (INDIA) CO. PVT. LTD. Petitioner(s)
VERSUS
BHARAT SANCHAR NIGAM LIMITED (BSNL) & ANR. Respondent(s)
(FOR ADMISSION)
Date : 04-09-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Devashish Bharuka, Adv.
Mr. Ravi Bharuka, AOR
Mrs. Jaya Bharuka, Adv.
Ms. Srishti Agarwal, Adv.
For Respondent(s) Mr. Rajiv Shankar Dvivedi, Adv.
For R.No.2 Mr. Rishabh Jain, Adv.
Mr. Sushant Kumar Sarkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard learned counsel for the petitioner.
Issue notice.
(RAJ RANI NEGI) (SATISH KUMAR YADAV) ASSISTANT REGISTRAR DEPUTY REGISTRAR Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2020.09.04 18:04:17 IST Reason: