Supreme Court - Daily Orders
M/S Sterlite Technologies Ltd. vs Bharat Sanchar Nigam Limited on 5 April, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.55 COURT NO.4 SECTION XIV
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). 36474-
36475/2012
(Arising out of impugned final judgment and order dated 29-03-2011
in AP No. 238/2010 01-05-2012 in IA No. 5646/2011 01-05-2012 in AP
No. 238/2010 passed by the High Court Of Delhi At New Delhi)
M/S STERLITE TECHNOLOGIES LTD. Petitioner(s)
VERSUS
BHARAT SANCHAR NIGAM LIMITED & ANR. Respondent(s)
(IA 1/2012)
Date : 05-04-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rajiv Tyagi, AOR
Mr. Rohit Gupta, Adv.
For Respondent(s) Mr. Dinesh Agnani, Sr. Adv.
Mr. Piyush Sharma, AOR
Ms. Leena Tuteja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) Signature Not Verified (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER Digitally signed by JAYANT KUMAR ARORA Date: 2019.04.06 11:55:27 IST Reason: