Supreme Court - Daily Orders
Telecom Regulatory Authority Of India vs Karnataka State Digital Cable Tv ... on 22 January, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.58 COURT NO.8 SECTION XVI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 1940-1944/2016
TELECOM REGULATORY AUTHORITY OF INDIA Petitioner(s)
VERSUS
KARNATAKA STATE DIGITAL CABLE TV OPERATORS AND ANR. ETC. ETC.
Respondent(s)
(FOR STAY APPLICATION ON IA 1/2016)
Date : 22-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Meet Malhotra, Sr.Adv.
Mr. Kirtiman Singh, Adv.
Mr. Waize Ali Noor, Adv.
Mr. Prateek Dhanda, Adv.
Mr. Palak Singh, Adv.
Mr. Saeed Qadri, Adv.
Mr. R. Chandrachud, AOR
For Respondent(s) Ms. Kiran Suri, Sr.Adv.
Mr. Shiv Mangal Sharma, Adv.
Ms. Arunima Dwivedi, Adv.
Mr. H.D. Makker, Adv,
Mrs. Priya Puri, AOR
UPON hearing the counsel the Court made the following
O R D E R
The transfer petitions are dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(USHA RANI BHARDWAJ) (CHANDER BALA) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by USHA RANI BHARDWAJ Date: 2018.01.24 10:39:21 IST Reason: Signed order is placed on the file. IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NOS. 1940-1944 OF 2016 TELECOM REGULATORY AUTHORITY OF INDIA ..PETITIONER(S) Versus KARNATAKA STATE DIGITAL CABLE TV OPERATORS ..RESPONDENT(S) AND ANR. ETC. ETC.
O R D E R Heard learned counsel for the parties. The transfer petitions are dismissed.
........................J. (R.K. AGRAWAL) ….......................J. (ABHAY MANOHAR SAPRE) NEW DELHI, JANUARY 22, 2018.