Supreme Court - Daily Orders
Espn Software India Pvt.Ltd. vs Intermedia Cable Communication ... on 3 May, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 1442/2008
ESPN SOFTWARE INDIA PVT.LTD. Appellant(s)
VERSUS
INTERMEDIA CABLE COMMUNICATION PVT.LTD. Respondent(s)
O R D E R
For the reasons stated in Interlocutory Application No.4 of 2017 regarding change of name of the appellant, the said application is allowed in terms of prayer at Clause (a).
We have heard the learned counsel appearing for the parties.
We do not find any reason to interfere with the impugned Judgment dated 3-12-2007 passed by the Tribunal.
We find no merit in the Civil Appeal.
Accordingly, the Civil Appeal is dismissed. Learned counsel appearing for the respondent makes a statement before us that whatever amount they have recovered for the period in question, shall be paid to the appellant within a period of four weeks from today. The said Statement is recorded and accepted.
.......................J (PINAKI CHANDRA GHOSE) .....................J (ROHINTON FALI NARIMAN) NEW DELHI;
3RD MAY, 2017.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2017.05.05 10:29:49 IST Reason: ITEM NO.104 COURT NO.6 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). 1442/2008 ESPN SOFTWARE INDIA PVT.LTD. Appellant(s) VERSUS INTERMEDIA CABLE COMMUNICATION PVT.LTD. Respondent(s) (With appln.(s) for application for change of the name of
petitioner/appellant and office report) Date: 03/05/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. N. Ganpathy, Sr. Adv. Mr. Rohan Ganpathy, Adv. Mr. Ajay Dutta, Adv.
Mr. Ashok Mathur, AOR For Respondent(s) Mr. Makarand D. Adkar, Adv. Mr. Vijay Kumar, Adv.
Mr. Vishwajit Singh, AOR UPON hearing the counsel the Court made the following O R D E R I.A. No.4 of 2017 is allowed.
The Civil Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SUMAN JAIN)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)