Kamyab Television Pvt Ltd vs Union Of India on 17 January, 2023

[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Kamyab Television Pvt Ltd vs Union Of India on 17 January, 2023

Bench: M.M. Sundresh

                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                      CIVIL APPEAL NO.       OF 2023
                                               (@ DIARY NO. 9387/2022



     KAMYAB TELEVISION PRIVATE LIMITED                         .....       APPELLANT

                                          VERSUS

     UNION OF INDIA ANTRIX CORPORATION                         .....      RESPONDENT
     LIMITED



                                                   O R D E R

Delay in refiling is condoned. We do not find any good ground and reason to interfere with the impugned order dated 20.12.2022 passed by the Telecom Disputes Settlement and Appellate Tribunal, New Delhi (‘Appellate Tribunal’) and hence, the appeal is dismissed.

We clarify that the impugned order is an interim order and the main matter is pending before the Appellate Tribunal.

Pending application(s), if any, shall stand disposed of.

……………………………………………………….J. (SANJIV KHANNA) ……………………………………………………….J. Signature Not Verified (M.M. SUNDRESH) Digitally signed by POOJA SHARMA Date: 2023.01.19 NEW DELHI;

17:19:54 IST Reason:

JANUARY 17, 2023.

     ps
ITEM NO.16                 COURT NO.7                SECTION XVII

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

CIVIL APPEAL DIARY NO(S). 9387/2022 (Arising out of impugned final judgment and order dated 20-12-2022 in EA No. 1/2022 passed by the Telecom Disputes Settlement And Appellate Tribunal, New Delhi) KAMYAB TELEVISION PVT LTD PETITIONER(S) VERSUS UNION OF INDIA RESPONDENT(S) (IA No.1235/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.1234/2023-STAY APPLICATION and IA No.1233/2023- CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ) Date : 17-01-2023 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Ms. Manju Jetley, AOR For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Delay in refiling is condoned.

The appeal is dismissed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(POOJA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file.)

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders