Supreme Court - Daily Orders
Reliance Communications Ltd. vs Tata Communications Ltd. on 8 October, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
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ITEM NOS.10+58 COURT NO.8 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 23351-23352/2018
(Arising out of impugned final judgment and order dated 02-07-2018
in WA No. 283/2017 02-07-2018 in WA No. 285/2017 passed by the High
Court Of Judicature At Madras)
RELIANCE COMMUNICATIONS LTD. Petitioner(s)
VERSUS
TATA COMMUNICATIONS LTD. & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.120994/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.125762/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS)
WITH
SLP(C) Nos. 26726-26727/2018 (XII)
(FOR ADMISSION and I.R. and IA No.143083/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS)
SLP(C) Nos. 25506-25507/2018 (XII)
(FOR ADMISSION and I.R. and IA No.143328/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS)
Date : 08-10-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
Counsel for parties:
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Sayaree Basu Malik, Adv.
Mr. E. C. Agrawala, AOR
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Chaitanya Safaya, Adv.
Ms. Surabhi Limaye, Adv.
Ms. Shally Bhasin, AOR
Signature Not Verified
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Sanjay Kapur, AOR
Digitally signed by R
NATARAJAN
Date: 2018.10.09
16:43:10 IST
Reason: Mr. Bharath Gangadharan, Adv.
Ms. Sheena Taqui, Adv.
Ms. Mansi Kapur, Adv.
Mr. Saket Singh, Adv.
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Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. Ashok Kumar Singh, AOR
Mr. Paul Roy Pauske, Adv.
Mr. Shantwanu Singh, Adv.
Mr. Murari Babu, Adv.
Mr. Anirudh Gupta, Adv.
Mr. P. Chidambaram, Sr. Adv.
Mr. Harsh Kaushik, AOR
Mr. Abhat Chattopadhyay, Adv.
Ms. Sarita Panda, Adv.
Mr. C.M. Patel, Adv.
Mr. K. R. Sasiprabhu, AOR
UPON hearing the counsel the Court made the following
O R D E R
In these Special Leave Petitions filed against the High Court judgment, it is clear that the Division Bench of the High Court has interfered only on two counts. Insofar as both the counts are concerned, the ultimate finding is that both need to be re-worked by the Authority.
We would request the Authority to re-work the figures on both counts within a period of six weeks from today. It will be open to the Authority, if it so finds, to re-determine the same two figures that have been accepted by the learned Single Judge. All contentions may be raised and are kept open to both sides. The parties shall not take adjournment on any count. The Special Leave Petitions are disposed of accordingly. Pending applications also stand disposed of.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER