Supreme Court - Daily Orders
M/S Net 4 India Ltd. vs Union Of India on 11 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.10 COURT NO.9 SECTION XV
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).28135/2016
(Arising out of impugned final judgment and order dated 02/08/2016
in WPC No.6673/2016 passed by the High Court Of Delhi At New Delhi)
M/S. NET 4 INDIA LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(With interim relief and office report)
Date : 11/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Ajay Vikram Singh,Adv.
Ms. Priyanka Singh, Adv.
Mr. Rajiv Arora, Adv.
Mr. Ujjwal Mishra, Adv.
Mr. Pritam Bishwas, Adv.
For Respondent(s) Mr. A.K. Kaul, Adv.
Mr. Amrish Kumar, Adv.
Mr. R.K. Verma, Adv.
Mr. Gurmeet Singh Makkar, Adv.
Mr. Brijesh Kumar Tamber,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for Respondent no.1 – Union of India, prays for and is granted four weeks' time to file vakalatnama and counter affidavit on behalf of respondent no.1 – Union of India.
In the meantime, petitioner is given liberty to file rejoinder Signature Not Verified affidavit to the counter affidavit filed by respondent no.2.
Digitally signed by SANJAY KUMAR Date: 2017.01.12 16:56:03 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master