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Soft. Tele Network Pvt. Ltd. vs Noida Software Technology Park Ltd. on 1 December, 2017

Bench: Rohinton Fali Nariman, Navin Sinha

                                           IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION

                                           CIVIL APPEAL NO.       OF 2017
                                                 (D.NO. 36722/2017)


     SOFT TELE NETWORK PVT. LTD.                                            Appellant(s)

                                                       VERSUS

     NOIDA SOFTWARE TECHNOLOGY PARK LTD.                                    Respondent(s)




                                                      O R D E R

Delay condoned.

Heard the learned counsel appearing for the appellant. We do not find any reason to interfere with the impugned order dated 20.11.2015 passed by the Telecom Disputes Settlement & Appellate Tribunal, New Delhi.

In view of this, we find no merit in the appeal. Accordingly, the appeal is dismissed with costs of Rs.50,000/- to be deposited with the Supreme Court Legal Services Committee within a period of two weeks from today.

.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (NAVIN SINHA) Signature Not Verified New Delhi;

December 01, 2017.

R.NATARAJAN Date: 2017.12.06 16:49:35 IST Reason:

ITEM NO.14 COURT NO.11 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 Diary No(s). 36722/2017 (Arising out of impugned final judgment and order dated 20-11-2015 in PN No. 230/2015 passed by the Telecom Disputes Settlement And Appellate Tribunal) SOFT. TELE NETWORK PVT. LTD. Petitioner(s) VERSUS NOIDA SOFTWARE TECHNOLOGY PARK LTD. Respondent(s) ( IA No.123373/2017-CONDONATION OF DELAY IN FILING and IA No.123374/2017-EX-PARTE STAY and IA No.123375/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 01-12-2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Manish Kumar Saran, AOR Mr. S.P. Sharan, Adv.

For Respondent(s) Mr. Vivek Chib, Adv.

Ms. Ruchira Goel, AOR Mr. Asif Ahmed, Adv.

Pracheta Kar, Adv.

UPON hearing the counsel the Court made the following O R D E R Delay condoned.

The appeal is dismissed with costs of Rs.50,000/- to be deposited with the Supreme Court Legal Services Committee within a period of two weeks from today in terms of the signed order. Pending applications, if any, stand disposed of. (R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)