Supreme Court - Daily Orders
Viom Networks Ltd.(Now Known As Atc ... vs The State Of Bihar on 26 November, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.803 COURT NO.12 SECTION XVI
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). 27401/2019
(Arising out of impugned final judgment and order dated 24-09-2019
in IA No. 04/2019 passed by the High Court Of Judicature At Patna)
VIOM NETWORKS LTD.
(NOW KNOWN AS ATC TELECOM
INFRASTRUCTURE PRIVATE LTD) Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
Date : 26-11-2019 This petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. Trishala Trivedi, Adv.(mentioned by)
M/S. Khaitan & Co., AOR
For Respondent(s)
UPON being mentioned the Court made the following
O R D E R
Taken on Board.
Learned counsel for the petitioner points out that there is some typographical error in the order dated 22.11.2019 which needs to be corrected.
The order dated 22.11.2019 reads as under:
“An adjournment slip has been circulated by learned Signature Not Verified Digitally signed by ANITA MALHOTRA counsel for the petitioner. But now learned counsel Date: 2019.11.27 16:51:36 IST Reason: submits that since in a similar matter i.e. SLP 26639/2019 orders have been passed on 13.11.2019, the same course of action be adopted.2
Applications for exemption from filing official translation and exemption from filing certified copy of the impugned judgment is allowed.
Application for exemption from filing official translation is allowed.
Issue notice.
There shall be no recovery under the new demands, in the meantime.
Tag with SLP [C] No.25447/2019.” As prayed for, the order dated 22.11.2019 be read as under:
An adjournment slip has been circulated by learned counsel for the petitioner. But now learned counsel submits that since in a similar matter i.e. SLP [C] No.25447/2019 orders have been passed on 04.11.2019, the same course of action be adopted.
Applications for exemption from filing official translation and exemption from filing certified copy of the impugned judgment are allowed.
Issue notice.
There shall be no recovery under the new demands, in the meantime.
The towers sealed, in the meantime, be de-sealed. Tag with SLP [C] No.25447/2019.” (ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER