Supreme Court - Daily Orders
Aircel Limited Etc. Etc. vs Union Of India And Anr. on 9 September, 2016
Bench: A.K. Sikri, N.V. Ramana
(REVISED)
ITEM NO.67 COURT NO.11 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. 26354-26355/2016
(Arising out of impugned final judgment and order dated 11/08/2016
in WP No. 587/2012 and WP No. 588/2012 passed by the High Court of
Madras)
AIRCEL LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
Date : 09/09/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Meet Malhotra, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Manjul Bajpai, Adv.
Ms. Shally Bhasin, Adv.
Mr. A. Pathak, Adv.
Mr. Lakshmeesh S. Kamath, Adv.
Mr. Akshak Hansana, Adv.
Mr. Harsh Kaushik, Adv.
Ms. Shruti Garg, Adv.
Mr. E. C. Agrawala, Adv.
For Respondent(s) Mr. Maninder Singh, ASG.
Mr. P. S. Narasimha, ASG.
Ms. Binu Tamta, Adv.
Mr. K. Parameshwaran, Adv.
Mr. Ritin Rai, Adv.
Mr. Dhruv Tamta, Adv.
Mr. D. S. Mahra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the petitions on 19th September, 2016, along with Signature Not Verified SLP (C)Nos. 25314-25316 of 2016.
Digitally signed by NIDHI AHUJA Date: 2016.09.19Permission to file amended memo of parties is granted. 09:39:59 IST Reason:
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master ITEM NO.67 COURT NO.11 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. 26354-26355/2016 (Arising out of impugned final judgment and order dated 11/08/2016 in WP No. 587/2012 and WP No. 588/2012 passed by the High Court of Madras) AIRCEL LTD. Petitioner(s) VERSUS UNION OF INDIA AND ANR. Respondent(s) (With appln. (s) for exemption from filing c/c of the impugned judgment, interim relief and office report) Date : 09/09/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Meet Malhotra, Sr. Adv. Mr. Mahesh Agarwal, Adv.
Mr. Manjul Bajpai, Adv.
Ms. Shally Bhasin, Adv.
Mr. A. Pathak, Adv.
Mr. Lakshmeesh S. Kamath, Adv. Mr. Akshak Hansana, Adv.
Mr. Harsh Kaushik, Adv.
Ms. Shruti Garg, Adv.
Mr. E. C. Agrawala, Adv.
For Respondent(s) Mr. Maninder Singh, ASG.
Mr. P. S. Narasimha, ASG.
Ms. Binu Tamta, Adv.
Mr. K. Parameshwaran, Adv. Mr. Ritin Rai, Adv.
Mr. Dhruv Tamta, Adv.
Mr. D. S. Mahra, Adv.
UPON hearing the counsel the Court made the following O R D E R List the petitions on 19th September, 2016, along with SLP (C)Nos. 25314-25316 of 2016.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master