Supreme Court - Daily Orders
Living Media India Ltd. vs Alpha Dealcom Pvt. Ltd. . on 1 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.27 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). 7502/2016
(Arising out of impugned final judgment and order dated 29/01/2016
in FAO No. 110/2014 passed by the High Court Of Delhi At New Delhi)
LIVING MEDIA INDIA LTD. AND ANR. Petitioner(s)
VERSUS
ALPHA DEALCOM PVT. LTD. AND ORS. Respondent(s)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. C. A. Sundaram, Sr. Adv.
Mr. Chander Lal, Adv.
Mr. Sajad Sultan, Adv.
Mr. Sanchit Guru, Adv.
Mr. N. Roy, Adv.
Mr. Himanshu Shekhar, Adv.
For Respondent(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Narendra Kumar, Adv.
Mr. Tanmaya Sinha, Adv.
Ms. Kanika Sinha, Adv.
Mr. Nikhil Mehta, ADv.
Mr Ankit Bhatnagar, Adv.
Mr. A. N. Paul, Adv.
Mr. C. Kannan, Adv.
Mr. Puneet Varshney, Adv.
UPON hearing counsel the Court made the following
O R D E R
Being an interlocutory order, we do not propose to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.04.01 However, the High Court is requested to expedite the trial 16:37:58 IST Reason: of the suit and dispose of the same expeditiously and preferably within three months from today.
2The parties have assured this Court that the learned counsel appearing in the High Court shall extend their cooperation, without praying for unnecessary adjournments, so that the suit can be decided within the stipulated time.
Needless also to say that the suit shall be tried and disposed of untrammelled by the observations and findings, if any, made in the impugned order.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master