Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs M/S Sony India Pvt. Ltd. on 12 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                                        1

     ITEM NO.11                                 COURT NO.5                  SECTION IX

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20646/2018

     (Arising out of impugned final judgment and order dated 12-01-2018
     in WP No. 13839/2017 passed by the High Court Of Judicature At
     Bombay)

     UNION OF INDIA & ORS.                                                   Petitioner(s)

                                                       VERSUS

     M/S SONY INDIA PVT. LTD.                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.82610/2018-CONDONATION OF DELAY
     IN FILING and IA No.82611/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 12-07-2018 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)                   Mr.   A.N.S. Nadkarni, ASG
                                         Mr.   K. Radhakrishnan, Sr. Adv.
                                         Ms.   Nisha Bagchi, Adv.
                                         Mr.   S.A. Haseeb, Adv.
                                         Mr.   B. Krishna Prasad, AOR

     For Respondent(s)                   Mr.   V. Lakshmikumaran, Adv.
                                         Mr.   L. Badri Narayanan, Adv.
                                         Mr.   Aditya Bhattacharya, Adv.
                                         Ms.   Apeksha Mehta, Adv.
                                         Mr.   Manish Rastogi, Adv.
                                         Mr.   K. Kapur, Adv.
                                         Mr.   Punit Dutt Tyagi, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

Mr. Punit Dutt Tyagi, Advocate-on-Record accepts notice on behalf of the respondent and, therefore, the service of notice  2 stands waived.

Six weeks' time is granted to the learned counsel for the respondent to file counter affidavit.

Rejoinder affidavit, if any, be filed within four weeks thereafter.

List the matter after ten weeks.

(ASHWANI THAKUR) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)