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Delhi High Court - Orders

(Intervene) Bharat Broadband Network ... vs Sterlite Technologies Limited on 22 May, 2024

Author: Rekha Palli

Bench: Rekha Palli, Prateek Jalan

                                    $~F-1
                                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +     O.M.P. (COMM) 20/2024 & I.As. 568/2024 (stay), 570/2024 (delay
                                          of 33 days (RF)), 3462/2024 (delay of 29 days) & 9732/2024
                                          (intervene)
                                          BHARAT BROADBAND NETWORK LIMITED .....Petitioner
                                                               Through: Mr.Jayant Mehtra, Sr. Adv.
                                                                           with Mr.Deepayan Mandal,
                                                                           Mr.Naman       Varma       &
                                                                           Mr.Mridul Bansal, Advs.
                                                                           Mr.Shashank Garg, SC, UoI

                                                                                                  versus

                                                STERLITE TECHNOLOGIES LIMITED           .....Respondent
                                                                 Through: Mr.A.K.Thakur, Mr.Rishi Raj,
                                                                           Mr.Sujeet Kumar & Mr.Ishaan
                                                                           Ojha, Advs.
                                                                           Ms.Payal Chawla, Ms.Hina
                                                                           Shaheen,             Ms.Kanika
                                                                           Tekchandani & Ms.Latika
                                                                           Arora, Advs. for Intervenors

                                                CORAM:
                                                HON'BLE MS. JUSTICE REKHA PALLI
                                                HON'BLE MR. JUSTICE PRATEEK JALAN
                                                HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                              ORDER

% 22.05.2024

1. Pursuant to the last order, Mr. Shashank Garg, learned Standing Counsel for the Union of India has produced a copy of the order passed by the Division Bench in FAO(OS)(COMM)70/2024.

2. Having perused the said order, we find that the Division Bench has opined that the said appeal should also be considered by a larger Bench which, it was noted, had been constituted to examine the This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/05/2024 at 01:40:45 question as to whether the defect of non-filing the Statement of Truth along with the application would be an incurable defect. However, since the said appeal has not been listed before this Court today, both sides pray that hearing be deferred to await the orders of Hon'ble the Acting Chief Justice in the said appeal.

3. List at 4:00 pm on 29.05.2024.

REKHA PALLI, J PRATEEK JALAN, J SAURABH BANERJEE, J MAY 22, 2024 kk This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/05/2024 at 01:40:45