Supreme Court - Daily Orders
Devas Multimedia Private Limted vs Antrix Corporation Limited on 11 March, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
1
ITEM NO.5 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.10070/2019 in Petition(s) 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)
(ONLY IA NO. 10070/2019 for clarification/directions IN SLP(C) NO.
28434/2018 BEFORE HON'BLE COURT)
Date : 11-03-2019 The application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Rajive Nayyar, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Sajan Poovayya, Sr. Adv.
Mr. Omar Ahmad, Adv.
Mr. Ishan Gaur, Adv.
Mr. Vikram Shah, Adv.
Ms. Ishmeet Kaur, Adv.
For M/s Cyril Amarchand Mangaldas Aor, AOR
For Respondent(s) Mr. K.K. Venugopal, Ld. Attorney General
Mr. C.A. Sundaram, Sr. Adv.
Mr. Gourab Banerjee, Sr. Adv.
Mr. Saket Sikri, Adv.
Mr. Arjun Krishnan, AOR
Ms. Akanksha Kaul, Adv.
Mr. Ankur Singh, Adv.
Mr. Ankur Talwar, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SANJAY KUMAR Date: 2019.03.11 17:31:24 IST Reason: Issue notice on I.A. No.10070/2019 returnable four weeks.
Waive service on the petitioner viz., Devas Multimedia Private Limited since Mr. Mukul Rohatgi, learned Senior Counsel, assisted 2 by Mr. Omar Ahmad, learned counsel, is appearing on its behalf. As prayed for by Mr. Rohatgi, learned Senior Counsel for the petitioner, let reply to the instant application be filed in the meantime.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR