Supreme Court - Daily Orders
M/S Deccan Chronicle Holdings Ltd. vs U.O.I.. on 14 March, 2014
ITEM NO.63 COURT NO.2 SECTION XIIA
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)....../2014
CC 4636/2014
(From the judgement and order dated 03/03/2014 in WPMP No.6563/2014 in WP
No.5286/2014 of The HIGH COURT OF A.P AT HYDERABAD)
M/S DECCAN CHRONICLE HOLDINGS LTD. Petitioner(s)
VERSUS
U.O.I.& ORS. Respondent(s)
(for permission to file SLP without c/copy as well as plain copy of
impugned order and exemption from filing c/copy as well as plain copy of
the impugned order and with prayer for interim relief and office report )
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Kavin Gulati, Sr. Adv.
Mr. Alok Dhir, Adv.
Mr. Apoorup Karol, Adv.
Mr. Ashu Kansal, Adv.
Mr. Rahul Pratap,Adv.
Mr. Nishant Piyush, Adv.
Mr. Pruthvi Raj, Adv.
For Respondent(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Bharat Sangal,Adv.
Mr. Mayur Bhagwani, Adv.
Ms. I. Abenla, Adv.
Ms. Srijana Lama, Adv.
Ms. Saumya Agarwal, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard Dr. Abhishek Manu Singhvi, learned senior counsel for the petitioner.
Special leave petition is dismissed. However, having regard to the controversy involved in the matter, we request the High Court to hear and decide Writ Petition No. 5286 of 2014, titled "M/s. Deccan Chronicles Holdings Ltd. vs. The Union of India and others" as expeditiously as may be possible and preferably within eight weeks from today. Needless to say the dismissal of special leave petition shall not be construed as an opinion of this Court on the merits of the case.
This disposes of I.A. No. 1 of 2014 as well.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |