Supreme Court - Daily Orders
Majestic Infracon Private Limited vs Etisalat Mauritius Limited . on 14 July, 2014
1
ITEM NO.67 COURT NO.2 SECTION IX
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). 15927/2014
(Arising out of impugned final judgment and order dated
08/04/2014 in AN No. 461/2013,08/04/2014 in CP No. 114/2012
passed by the High Court Of Bombay)
MAJESTIC INFRACON PRIVATE LIMITED Petitioner(s)
VERSUS
ETISALAT MAURITIUS LIMITED & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 14/07/2014 This petition was called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Rishikesh Soni, Adv.
Mr. Chirag Modi, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E.C. Agrawala,Adv.
Ms. Parul Shukla, Adv.
Mr. Vivek Jain, Adv.
Mr. Ankur Saigal, Adv.
For Respondent(s) Mr. Harish N Salve, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Rohan P Shah, Adv.
Mr. Monish panda, Adv.
Mr. Faral Sagar, Adv.
Mr. Praveen Kumar,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Charanjeet Kaur Date: 2014.07.14 17:34:59 IST Dismissed.
Reason:However, we permit the petitioner to make an appropriate application before the Division Bench of 2 the High Court, if they are of the view that the remuneration payable to Mr. Soloman, Advocate is excessive. If and when such an application is made, the division Bench of the High Court will consider the same in accordance with law.
We make it clear that the filing of the aforesaid application or its pendency will not come in the way of the learned Single Judge in deciding the company petition pending before him.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar