Supreme Court - Daily Orders
Maars Software International Ltd. vs Union Of India on 4 December, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.58 COURT NO.8 SECTION XII
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) Nos. 32177-32179/2017
(Arising out of impugned final judgment and order dated 18-04-2017
in CMA Nos.1997/2010 and 1998/2010 and WP No. 15793/2010 passed by
the High Court of Judicature at Madras)
MAARS SOFTWARE INTERNATIONAL LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 04-12-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ashish Tiwari,Adv.
Mr. Sumeer Sodhi,Adv.
Mr. Varun Tankha,dv.
Mr. T. Mahipal, AOR
For Respondent(s) Mr. A.K.Panda,Sr.Adv.
Ms. Shirin Khajuria,Adv.
Mr. Ritesh Kumar,Adv.
Ms. Ayushi Gaur,Adv.
Ms. Sanskriti Bhardwaj,Adv.
For Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time is granted to file counter affidavit.
List these matters after four weeks.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by COURT MASTER COURT MASTER ASHA SUNDRIYAL Date: 2017.12.05 17:27:54 IST Reason: