Supreme Court - Daily Orders
Etisalat Mauritius Ltd vs Etisalat Db Tlecom Pvt.Ltd on 1 May, 2014
(ITEM NO.301 COURT NO.2 SECTION IX
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 (Civil) No(s).1307/2014
(From the judgement and order dated 13/11/2013 in AL No.443/2013
In Company Petition 114 of 2012 of The HIGH COURT OF BOMBAY)
ETISALAT MAURITIUS LTD Petitioner(s)
VERSUS
ETISALAT DB TLECOM PVT.LTD AND ORS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned order
and prayer for interim relief)
Date: 01/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
For Petitioner(s) Mr. Harish N Salve, Sr. Adv.
Mr. Kavin Gulati, Sr. Adv.
Mr. Rohan Shah, Adv.
Mr. Kirat Singh Nagra, Adv.
Mr. Monish Panda, Adv.
Mr. Avneesh Arputham, Adv.
Mr. Harish Pandey,Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Rudreshwar Singh, Adv.
Mr. Kaushik Poddar,Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the orders passed by the Division Bench of the Bombay High Court in Appeal (Lodg)No. 461 of 2013 in Company Petition No. 114 of 2012, Shri Harish N Salve, learned senior Counsel appearing for the petitioner(s), on instructions, seeks permission of this Court to withdraw this special leave petition.
Permission sought for is granted.
The special leave petition is disposed of as withdrawn.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar