Supreme Court - Daily Orders
Motorola Inc. vs Iridium India Telecom Ltd. And Anr. Etc. on 7 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
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ITEM NO.24 COURT NO.12 SECTION IX
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). 611-612/2005
MOTOROLA INC. Appellant(s)
VERSUS
IRIDIUM INDIA TELECOM LTD. & ORS. Respondent(s)
(with appln. (s) for amendment of cause title of appeal and
intervention and permission to file additional documents and
revocation of leave)
Date : 07/01/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Ashok Desai, Sr. Adv.
Mr. D.J. Khambat, Sr. Adv.
Mr. Jai Muniem, Adv.
Mr. Pratap Venugopal, Adv.
Ms. Banoo Kapadia, Adv.
Ms. Supriya Jain, Adv.
M/s. K. J. John & Co.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Venktesh Dhond, Sr. Adv.
Mr. Gaurav Shah, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Sanjay Bhatt, Adv.
Mr. Dushyant Kumar, Adv.
Mr. Rajeev P., Adv.
Mr. Rabin Majumder,Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Ranjit Raut, Adv.
Ms. Chinmayee Chandra, Adv.
Signature Not Verified
Ms. Bina Gupta,Adv.
Digitally signed by
Vinod Kumar
Date: 2015.01.10
14:04:15 IST
Reason: Mrs. Gunjan S. Jain, Adv.
M/s. M. V. Kini & Associates.
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UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the parties submitted that parties have arrived at certain settlement and reduced the same in writing. Four weeks' time is granted to file the settlement. List the matters on 06.02.2015.
(VINOD KR.JHA) (RENU DIWAN)
COURT MASTER COURT MASTER