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Supreme Court - Daily Orders

M/S Sony India Pvt Ltd vs Cct on 3 January, 2014

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ITEM NO.11A                   COURT NO.11            SECTION III


              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 (Civil) No(s).39630/2013

(From the judgement and order dated 18/12/2013 in TTR No.449/2013 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)


M/S SONY INDIA PVT LTD                               Petitioner(s)

                   VERSUS

CCT & ANR                                            Respondent(s)

(With appln(s) for exemption from filing c/c of the impugned
Judgment,exemption from filing O.T. and prayer for interim relief and
office report ))

WITH SLP(C) NO. 39631 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 39632 of 2013
(With prayer for interim relief and office report)

Date: 03/01/2014    This Petition was called on for hearing today.

CORAM :
          HON’BLE MR. JUSTICE ANIL R. DAVE
          HON’BLE MR. JUSTICE DIPAK MISRA

For Petitioner(s)      Mr.Dhruv Mehta, Sr.Advocate
                       Mr.Ambuj Agrawal,adv.
                       Ms.Akanksha,advocate
                       Mr. Nikhil Nayyar,Adv.

For Respondent(s)


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

S.L.P.(C) No.39630 of 2013 Taken on board.

Issue notice returnable on 10th February,2014. Dasti, in addition, is permitted.

It has been submitted by the Learned counsel appearing for the petitioner that 10% of the amount demanded has already been deposited by the petitioner. The said fact is supported by a letter dated 27th November,2013.

Contd....2 -2- In the circumstances, it is further directed that the petitioner shall furnish Bank Guarantee of a scheduled bank to the extent of 40% of the amount demanded on or before 3rd February,2014.

In the meantime, there shall be stay of operation and implementation of the impugned Judgment. S.L.P.(C)NO.39631 OF 2013 & S.L.P.(C)NO.39632 OF 2013 Taken on board.

Issue notice returnable on 10th February,2014. Dasti, in addition, is permitted.

In the meantime, there shall be stay of operation and implementation of the impugned Judgment on the condition that the petitioner shall furnish Bank Guarantee of 50% amount demanded within four weeks from today.





       |(Sushma Bajaj)                          | |(Sneh Bala Mehra)               |
|Sr.P.A.                                 | |Assistant Registrar                |