Supreme Court - Daily Orders
Devas Multimedia Private Limted vs Antrix Corporation Limited on 28 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
SLP(C) No. 28434/2018 etc.
ITEM NO.42 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 28434/2018
(Arising out of impugned final judgment and order dated 30-05-2018
in FAOOS No. 67/2017 passed by the High Court of Delhi at New
Delhi)
DEVAS MULTIMEDIA PRIVATE LIMTED Petitioner(s)
VERSUS
ANTRIX CORPORATION LIMITED Respondent(s)
(IA No. 8503/2020 – CLARIFICATION/DIRECTION, IA No. 40996/2020 -
INTERVENTION APPLICATION, IA No. 159190/2018 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 152879/2018 -
PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
SLP(C) No. 1399/2019 (XIV)
(IA No. 1172/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES and IA No. 7832/2019 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 44097/2019 (XIV)
(IA No. 2551/2020 - CONDONATION OF DELAY IN FILING and IA No.
2553/2020- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 28-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Ms. Varuna Bhanrale, Adv.
Mr. Aubert Sebastian, Adv.
Mr. Syed Jafar Alam, AOR
Mr. N. Venkatraman, A.S.G.
M/S. Khaitan & Co., AOR
Mr. V Chandrasekhar, Adv.
Signature Not Verified
Mr. Ajay Bhargava, Adv.
Digitally signed by
BABITA PANDEY
Date: 2023.03.01
Mrs. Vanita Bhargava, Adv.
17:46:12 IST
Reason: Mr. Arvind Ray, Adv.
Mr. Karan Gupta, Adv.
Mr. Rahul Vijay Kumar, Adv.
Mr. Shruthi Shivkumar, Adv.
Ms. Amritha Chandramouli, Adv.
SLP(C) No. 28434/2018 etc.
For Respondent(s)
Mr. N Venkatraman, A.S.G.
M/s. Khaitan & Co., AOR
Mr. V Chandrasekhar, Adv.
Mr. Ajay Bhargava, Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Arvind Ray, Adv.
Mr. Karan Gupta, Adv.
Mr. Rahul Vijaykumar, Adv.
Mr. Shruthi Shivkumar, Adv.
Ms. Amritha Chandramouli, Adv.
M/s. Cyril Amarchand Mangaldas, AOR
Ms. Varuna Bhanrale, Adv.
Mr. Aubert Sebastian, Adv.
Mr. Angelika Awasthi, Adv.
Mr. Syed Jafar Alam, AOR
Mr. K.R. Sasiprabhu, AOR
Mr. Vishnu Sharma, Adv.
Mr. Prakhar Agrawal, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel for the parties jointly state that the present special leave petitions have become infructuous in view of subsequent events.
In view of the statement made, the present special leave petitions are disposed of as infructuous, without making any comments on the merit.
We clarify that disposal of the present special leave petitions would have no bearing on the matters pending before the High Court.
Consequently, all pending applications shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER (NSH)