Supreme Court - Daily Orders
Indian Broadcasting Foundation & ... vs Centre For Transforming India & Another ... on 4 August, 2015
Bench: M.Y. Eqbal, Arun Mishra
ITEM NO.2 COURT NO.10 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 No(s). 5159-5164/2015
INDIAN BROADCASTING FUONDATION & ANOTHER Appellant(s)
VERSUS
CENTRE FOR TRANSFORMING INDIA & ANOTHER ETC. ETC. Respondent(s)
(with appln. (s) for stay and office report)
I.A. Nos. 20-25 and 26 (appln.(s) for impleadment)
WITH
C.A. No. 5277-5282/2015
(With appln.(s) for stay and Office Report)
C.A. No. 5289-5294/2015
(With appln.(s) for stay and Office Report)
C.A. No. 5352-5357/2015
(With appln.(s) for stay and Office Report)
C.A. No. 5283-5288/2015
(With appln.(s) for stay and Office Report)
Date : 04/08/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s)
CA 5283-88/15 Mr. Gopal Jain, Sr.Adv.
Mr. Abhishek Malhotra, Adv.
Mr. Angad Dugal, Adv.
Ms. Liz Mathew,Adv.
CA 5352-57/15 Mr. Amit Sibal, Sr.Adv.
Mr. Abhishek Malhotra, Adv.
Mr. Angad Dugal, Adv.
Ms. Liz Mathew, Adv.
CA 5159-64/15 Mr. Abhishek M. Singhvi, Sr.Adv.
Mr. Abhishek Malhotra, Adv.
Signature Not Verified
Mr. Angad Dugal, Adv.
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.08.05
Ms. Liz Mathew, Adv.
17:02:02 IST
Reason:
CA 5159-64/15 Mr. Salman Khurshid, Sr.Adv.
CA 5277-5282/15 Mr. Antony Julian, Adv.
Mr. Sai Krishna Rajagopal, Adv.
Mr. Sidharth Chopra, Adv.
-2-
Mr. Saurabh Srivastava, Adv.
Ms. Shilpa Gupta, Adv.
Mr. Manish Kumar, Adv.
Mr. Shreyas Jain, Adv.
Mr. Gopal Singh,Adv.
Dr. A.M. Singhvi, Sr.Adv.
Mr. Gopal Jain, Sr.Adv.
Mr. Chinmayee Chandra, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Aakanksha Munjal, Adv.
Ms. Anisha Mitra, Adv.
Mr. Avishkar Singhvi, Adv.
Ms. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.,Adv.
Dr. A.M. Singhvi, Sr.Adv.
Mr. Saikrishna Raj Gopal, Adv.
Mr. Sidharth Chopra, Adv.
Ms. Shilpa Gupta, Adv.
Mr. S. Shrivastva, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Aakanksha Munjal, Adv.
Ms. Anisha Mitra, Adv.
Ms. Manik Karanjawala, adv.
For M/s. Karanjawala & Co., Adv.
For Respondent(s)
Mr. K.K. Venugopal, Sr.Adv.
Mr. Vivek Sarin, Adv.
Md. Rashid Saeed,Adv.
Mr. Ashok Kumar Juneja, Adv.
Mr. Chand Qureshi, Adv.
Mr. Rashid Saeed, Adv.
Mr. Aman Lekhi, Sr.Adv.
Mr. Ashok Kumar Singh, Adv.
Mr. Anup Jain,Adv.
Ms. Shally Bhasin, Adv.
Mr. lakshmeesh Kamath, Adv.
Ms. Ayushi Chadha, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Dushyant Dave, Sr.Adv.
Mr. Gaurav Sharma,Adv.
Mr. Kirtiman Singh, Adv.
Mr. Gautam Narayan,Adv.
Mr. R. Arunadhri Iyer, Adv.
-3-
Mr. Harsh Kaushik, Adv.
Mr. Nar Hari Singh,Adv.
Mr. Sandeep S. Ladda, Adv.
Mr. Soumik Ghoshal, Adv.
Mr. Devender Singh, Adv.
Ms. Rashmi Nandakumar,Adv.
Mr. Vineet Bhagat, Adv.
Ms. Parul Bose, adv.
Ms. Priya Puri, Adv.
Mr. Ranjay Dubey, Adv.
Mr. S.K. Puri, Adv.
Mr. Vibhav Srivastav, Adv.
Mr. Jayant K. Mehta, Adv.
Mr. Vikram Singh, Adv.
Ms. Kanu Priya Gupta, Adv.
Ms. Indu Malhotra, Sr.Adv.
Mr. Apoorva Bhumesh Singh, Adv.
Mr. Tanvir Nayar, Adv.
Mr. Varun Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
These appeals are disposed of in terms of the signed order.
Pending applications, if any, shall stand disposed of.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S. (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.5159-5164 OF 2015 INDIAN BROADCASTING FOUNDATION AND ANOTHER APPELLANT(S) Versus CENTRE FOR TRANSFORMING INDIA AND ANOTHER RESPONDENT(S) ETC. ETC.
W I T H CIVIL APPEAL NOS.5277-5282 OF 2015 VIJAY TELEVISIONS PRIVATE LIMITED APPELLANT(S) Versus CENTRE FOR TRANSFORMING INDIA AND ANOTHER ETC. ETC. RESPONDENT(S) CIVIL APPEAL NOS.5289-5294 OF 2015 STAR INDIA (PRIVATE) LIMITED APPELLANT(S) Versus CENTRE FOR TRANSFORMING INDIA AND ANOTHER ETC. ETC. RESPONDENT(S) CIVIL APPEAL NOS.5352-5357 OF 2015 VIACOM 18 MEDIA PRIVATE LIMITED APPELLANT(S) Versus CENTRE FOR TRANSFORMING INDIA AND ANOTHER ETC. ETC. RESPONDENT(S) CIVIL APPEAL NOS.5283-5288 OF 2015 SUN TV NETWORK LIMITED APPELLANT(S) Versus CENTRE FOR TRANSFORMING INDIA AND ANOTHER ETC. ETC. RESPONDENT(S) -2- O R D E R These appeals are directed against the final judgment and order of the Telecom Disputes Settlement and Appellate Tribunal, at New Delhi dated 28.4.2015 in Appeal Nos. 1(C) of 2014, 2(C) of 2014, 3(C) of 2014, 4(C) of 2014, 5(C) of 2014 and 6(C) of 2014.
We have heard at length, Dr. A.M. Singhvi, learned senior counsel appearing for the appellants and Mr. K.K. Venugopal and Mr. Dushyant Dave, learned senior counsel appearing for the respondents.
At this stage we are not inclined to interfere with the impugned order of remand passed by the Telecom Disputes Settlement and Appellate Tribunal.
Needless to say that the Telecom Regulatory Authority of India shall reconsider the matter, in the light of the observations made in the order impugned and pass a fresh order.
Till the matter is finally adjudicated, the respondents shall not insist for refund of the amount already collected by the appellants.
The civil appeals are disposed of with the above observations.
As a sequel to disposal of the appeals, all -3- pending interlocutory applications, if any, shall stand disposed of.
........................J. (M.Y. EQBAL) .........................J. (ARUN MISHRA) New Delhi, August 04, 2015