Supreme Court - Daily Orders
Uber B.V. vs Competition Commission Of India on 4 September, 2017
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
(DIARY NO.3043/2017)
UBER B.V. APPELLANT(S)
VERSUS
COMPETITION COMMISSION OF INDIA & ORS. RESPONDENT(S)
O R D E R
KURIAN, J.
The appellant is granted four weeks' time to cure the defects pointed out by the Registry, otherwise the civil appeal shall stand dismissed without further reference to the Court and any application for restoration shall be entertained only on payment of costs of Rs.1,000/- (Rupees One Thousand) to be paid to the Supreme Court Legal Services Committee.
.......................J. [KURIAN JOSEPH] NEW DELHI;
SEPTEMBER 04, 2017.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.09.06 14:47:15 IST Reason: ITEM NO.45 COURT NO.5 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Diary No(s). 3043/2017 UBER B.V. APPELLANT(S) VERSUS COMPETITION COMMISSION OF INDIA & ORS. RESPONDENT(S)
Date : 04-09-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH [IN CHAMBERS] For Appellant(s) Mr. M. Bhatt,Adv.
Mr. S.S. Shroff, AOR For Respondent(s) Ms. Sonal Jain, AOR UPON hearing the counsel the Court made the following O R D E R The appellant is granted four weeks' time to cure the defects pointed out by the Registry, otherwise the civil appeal shall stand dismissed without further reference to the Court and any application for restoration shall be entertained only on payment of costs of Rs.1,000/- (Rupees One Thousand) to be paid to the Supreme Court Legal Services Committee.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASST. REGISTRAR (Signed order is placed on the file)