Supreme Court - Daily Orders
Doordarshan Kendra vs M/S Kuldip Tourist Taxi Service on 2 May, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.43 COURT NO.11 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). 3443/2022
(Arising out of impugned final judgment and order dated 17-01-2022
in WP(C) No. 168/2022 passed by the High Court Of Delhi At New
Delhi)
DOORDARSHAN KENDRA & ORS. Petitioner(s)
VERSUS
M/S KULDIP TOURIST TAXI SERVICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.28602/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 02-05-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Vertika Sharma, Adv.
Ms. Madhusmita Bora, AOR
For Respondent(s) Mr. Rakesh K. Khanna, Sr. Adv.
Mr. Vaibhav Joshi, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter in the first week of August, 2022. Interim order dated 07.03.2022 shall continue in the meantime.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2022.05.04
17:11:13 IST
Reason: