Supreme Court - Daily Orders
Dit vs M/S Satellite Television Asian Region ... on 13 October, 2014
Item No. 43 1
REGISTRAR COURT. 2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Petition(s) for Special Leave to Appeal (C)......CC No(s).22184/2013
DIT Petitioner(s)
VERSUS
M/S SATELLITE TELEVISION ASIAN REGION LT Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH
S.L.P.(C)...CC No. 10586/2014
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date : 13/10/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr. Ranjeet Singh,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Utpal Kant,Adv.
Mr. N. Ganpathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
S.L.P.(C)...CC No(s).22184/2013 What gets revealed from the perusal of the office report is that Ms. Anil Katiyar, Ld. Counsel has served the copy of necessary Signature Not Verified Digitally signed by documents to the learned counsel for the respondent and filed proof Madhu Grover Date: 2014.10.14 16:14:37 IST Reason: of service. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
Item No. 43 2S.L.P.(C)...CC No. 10586/2014 Four weeks time, as last chance is given to the learned counsel for the petitioner to comply with the terms of the office report whereafter no further extension shall be given.
List again on 2.1.2015.
(M K HANJURA) Registrar MG