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National Stock Exchange Of India Ltd vs Competition Commission Of India on 4 July, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

     ITEM NO.54                                COURT NO.9                     SECTION XVII
                                     S U P R E M E C O U R T O F          I N D I A
                                             RECORD OF PROCEEDINGS

                                        Civil Appeal     No(s).    8974/2014

     NATIONAL STOCK EXCHANGE OF INDIA LTD                                         Appellant(s)

                                                         VERSUS

     COMPETITION COMMISSION OF INDIA AND ANR                                      Respondent(s)

     Date : 04/07/2016 This appeal was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                              HON'BLE MR. JUSTICE AMITAVA ROY

     For Appellant(s)
                                            Mr. Amit Sibal, Sr. Adv.
                                            Mr. Manu Nair, Adv.
                                            Manika Brar, Adv.
                                            Mr. Anuj Berry, Adv.
                                            Mr. Aman Singh Sethi, Adv.
                                            Mr. Tahir Siddiqui, Adv.
                                            Mr. S. S. Shroff,Adv.
     For Respondent(s)
                                            Mr. Ranjit Kumar, SG
                                            Mr. Arjun Krishnan,Adv.
                                            Mr. Ankur Singh, Adv.

                                            Mr.   A.N. Haksar, Sr. Adv.
                                            Mr.   Udayan Jain, Adv.
                                            Mr.   Akshay Nanda, Adv.
                                            Ms.   Anju Thomas, Adv.
                                            Mr.   Ashok Panigrahi,Adv.
                                            Mr.   Santosh Kumar, Adv.
                                            Mr.   Om Swarup, Adv.

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

On the joint prayer made by the learned Senior counsel appearing for the parties, let the Civil Appeal be listed in the month of September, 2016 on a non-miscellaneous day.

In the meantime, as prayed, liberty is granted to the learned Senior counsel for the parties to file additional documents in the Signature Not Verified Digitally signed by VISHAL ANAND matter.

                         (VISHAL ANAND)                             (SNEH LATA SHARMA)
                          COURT MASTER                                 COURT MASTER