Supreme Court - Daily Orders
Star India Pvt Ltd. vs Noida Software Technology Park Ltd on 26 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1446 OF 2016
STAR INDIA PVT LTD. APPELLANT(S)
VERSUS
NOIDA SOFTWARE TECHNOLOGY PARK LTD AND ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO.D3890 OF 2016
CIVIL APPEAL NO.947 OF 2016
O R D E R
CIVIL APPEAL NOS.1446 AND 947 OF 2016 After having heard learned Senior Counsel appearing for the parties and perusing the record, we are not inclined to interfere with the impugned order/s passed by the Telecom Disputes Settlement and Appellate Tribunal, New Delhi.
Accordingly, these appeals are dismissed. CIVIL APPEAL NO.D3890 OF 2016 Permission to file this appeal is rejected.
......................J [ANIL R. DAVE] Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2016.02.27 12:26:34 IST Reason: ......................J [ADARSH KUMAR GOEL] NEW DELHI;
FEBRUARY 26, 2016.
2 ITEM NO.8 COURT NO.2 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.1446/2016 STAR INDIA PVT LTD. Appellant(s) VERSUS NOIDA SOFTWARE TECHNOLOGY PARK LTD AND ORS. Respondent(s)
(With appln. For interim stay and placing addl. Facts and documents on record and office report) WITH C.A. NO.D3890/2016 (With appln.(s) for stay and appln.(s) for permission to file appeal and Office Report) C.A. No. 947/2016 (With appln.(s) for permission to file additional documents and appln.(s) for ad-interim ex-parte stay and Office Report) Date : 26/02/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Abhishek Malhotra, Adv. Mr. Angad Dugal, Adv.
Ms. Liz Mathew,Adv.
Mr. L. Nagaswar Rao, Sr. Adv. Mr. Tejveer Singh Bhatia, Adv. Mr. Rohan Swrup, Adv.
Mr. Upender Thakur, Adv. Mr. Ragvinder Chouddary, Adv. Mr. Gaurav Sharma,Adv.
Mr. Gopal Jain, Sr. Adv. Mr. Amit Sibal, Sr. Adv. Ms. Stephanle Sonawane, Adv. Mr. Manu Nair, Adv.
Mr. Sandeep Grover, Adv. Mr. Malak Bhatt, Adv.
Mr. Aditya Mukharji, Adv. Mr. S. S. Shroff,Adv.3
For Respondent(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Vivek Chib, Adv.
Ms. Ruchira Goel, Adv. Mr. Asif Ahmed, Adv.
Mr. Joby P. Varghese, Adv. Mr. Rishabh Kapur, Adv. Mr. Ankit, Adv.
Mr. Prakash, Adv.
Mr. Neeraj Shekhar,Adv.
Mr. Kishman Singh, Adv. Mr. Gautam Narayan,Adv. Mr. Tishampati Sen, Adv.
Mr. Manjul Bajpai, Adv. Ms. Bina Gupta,Adv.
Mr. Abhay A. Jena, Adv. Mr. Shashwat Bajpai, Adv. Mr. Ranjit Raut, Adv.
Mr. Jayant K. Mehta, Adv. Mr. Nasir Husain, Adv.
Mr. Nar Hari Singh, Adv. Mr. Navin Chawla, Adv. Mr. Abhay Chattopadhaya, Adv.
UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL NOS.1446 AND 947 OF 2016 These appeals are dismissed in terms of the signed order.
Let the vakalatnama filed on behalf of M/s All India Digital Cables Ltd, be not taken on record.
CIVIL APPEAL NO.D3890 OF 2016 Permission to file this appeal is rejected.
(Sanjay Kumar-II) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed Order is placed on the file)