Supreme Court of India
Barbara Taylor Bradford vs Sahara India & Media Entertainment L. ... on 14 May, 2003
Bench: N. Santosh Hegde, Shivaraj V. Patil
ORDER
1. Leave granted.
2. Printing dispensed with. Appeals to be heard on SLP paper books. Additional document, if any, shall be filed within a period of ten weeks. Original record need not be called for.
3. Interim order granted on 12th May, 2003 shall continue until further orders.
4. Further proceeding before the Single Judge as well as before the Division Bench is stayed.