Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Devas Multimedia Private Limited vs Antrix Corporation Limited on 9 December, 2021

Bench: Hemant Gupta, V. Ramasubramanian

                                                  1

     ITEM NO.1                           COURT NO.11                  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(s).   5766/2021

     DEVAS MULTIMEDIA PRIVATE LIMITED                                  Appellant(s)

                                                 VERSUS

     ANTRIX CORPORATION LIMITED & ANR.                                 Respondent(s)

     (FOR ADMISSION and IA No.118959/2021-STAY APPLICATION                      and    IA
     No.118961/2021-PERMISSION TO FILE LENGTHY LIST OF DATES)

     WITH

     C.A. No. 5906/2021 (XVII)
     (IA No.121784/2021-EXEMPTION FROM FILING C/C OF THE                       IMPUGNED
     JUDGMENT   and   IA    No.121781/2021-STAY   APPLICATION                  and   IA
     No.121790/2021-EXEMPTION FROM FILING AFFIDAVIT)

     Date : 09-12-2021 These appeals were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Appellant(s)              Mr.   Mukul Rohtagi, Sr. Adv.
                                   Ms.   Anuradha Dutt, Adv.
                                   Ms.   B. Vijayalakshmi Menon, AOR
                                   Mr.   Pawan Sharma, Adv.
                                   Ms.   Priyanka MP, Adv.
                                   Mr.   Chaitanya Kaushik, Adv.
                                   Mr.   Ambar. Bhushan, Adv.
                                   Mr.   Haaris Fazili, Adv.
                                   Mr.   Kunal Dutt, Adv.

                                   Mr.   Arvind P. Datar, Sr. Adv.
                                   Ms.   Anuradha Dutt, Adv.
                                   Ms.   B. Vijayalakshmi Menon, Adv.
                                   Mr.   Pawan Sharma, Adv.
                                   Ms.   Priyanka MP, Adv.
                                   Mr.   Chaitanya Kaushik, Adv.
                                   Mr.   Ambar Bhushan, Adv.
                                   Mr.   Haaris Fazili, Adv.
Signature Not Verified
                                   Mr.   Kunal Dutt, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2021.12.09

     For Respondent(s)
16:51:36 IST
Reason:                            Mr.   N.Venkataraman, ASG
                                   Mr.   Balbir Singh, ASG
                                   Mr.   Ankur Talwar, Adv.
                                   Mr.   Rajat Nair, Adv.
                                        2

                         Mr. P.V.Yogeswaran, Adv.
                         Mr. Chinmayee Chandra, Adv.
                         Mr. Arvind Kumar Sharma, AOR

                         Mr.   N. Venkataraman, ASG
                         Mr.   Ajay Bhargava, Adv.
                         Ms.   Vanita Bhargava, Adv.
                         Ms.   Trishala Trivedi, Adv.
                         Mr.   Arvind Ray, Adv.
                         Ms.   Vansha Sethi, Adv.
                         For   M/S. Khaitan & Co., AOR

                         Mr.   Balbir Singh, ASG
                         Mr.   Naman Tandon, Adv.
                         Ms.   Surbhi Singh, Adv.
                         Mr.   Samarvir Singh, Adv.
                         Mr.   Sagarika Kaul, Adv.
                         Mr.   Prahlad Singh, Adv.

           UPON hearing the counsel the Court made the following
                           O R D E R

Mr. Arvind P. Datar, learned senior counsel, resumed his arguments at 10.40 AM and concluded at 03.30 PM. Thereafter, Mr.N. Venkataraman, learned Additional Solicitor General, started his arguments and was on his legs when the Court rose for the day.

List tomorrow i.e. on 10.12.2021 (Friday) as Part Heard for further arguments.




(JAYANT KUMAR ARORA)                                      (V.M. BHATNAGAR)
  COURT MASTER                                             BRANCH OFFICER

PS : The Registry shall allow the learned counsel for the parties to appear physically in Court Room tomorrow i.e. on 10.12.2021.