Supreme Court - Daily Orders
Mahanagar Telephone Nigam Limited And ... vs Tata Communications Limited on 19 March, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.64 COURT NO.11 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). 2619-2621/2018
MAHANAGAR TELEPHONE NIGAM LIMITED AND ORS ETC. Appellant(s)
VERSUS
TATA COMMUNICATIONS LIMITED Respondent(s)
(FOR EX-PARTE STAY ON IA 6670/2018)
Date : 19-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Ms. Ayushi Gupta,Adv.
Mr. Aishwarya Kumar,Adv.
M/S. Meharia & Company, AOR
For Respondent(s) Mr. Upamanyu Hazarika,Sr.Adv.
Mr. Paul Roy Paske,Adv.
Ms. Dharitry Phookan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Appeals admitted.
Hearing expedited.
In the meanwhile, status quo obtaining as on today, shall be maintained by the parties.
(OM PARKASH SHARMA) (PARVEEN KUMARI PASRICHA)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.03.20
17:47:09 IST
Reason: