Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Competition Commission Of India vs Bharti Airtel Ltd on 12 March, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                           1

     ITEM NO.59                   COURT NO.6                  SECTION IX

                         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 (C)         No(s).   35574/2017

     (Arising out of impugned final judgment and order dated 21-09-2017
     in WP No. 7173/2017 passed by the High Court Of Judicature At
     Bombay)

     COMPETITION COMMISSION OF INDIA                           Petitioner(s)

                                          VERSUS

     BHARTI AIRTEL LTD & ORS.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.138290/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.138287/2017-APPL. FOR
     ADDITIONAL GROUNDS and IA No.138285/2017-PERMISSION TO FILE LENGTHY
     LIST OF DATES and IA No.6023/2018-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS and IA No.24601/2018-INTERVENTION APPLICATION)


     WITH
     SLP(C) No. 35497/2017 (IX)
     (FOR ADMISSION and I.R. and IA No.137993/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.137992/2017-PERMISSION TO
     PLACE ADDITIONAL FACTS AND GROUNDS and IA No.137990/2017-PERMISSION
     TO FILE LENGTHY LIST OF DATES and IA No.6026/2018-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS)

      SLP(C) No. 35532-35533/2017 (IX)
     (FOR ADMISSION and I.R. and IA No.138172/2017-PERMISSION TO PLACE
     ADDITIONAL FACTS AND GROUNDS and IA No.138171/2017-PERMISSION TO
     FILE LENGTHY LIST OF DATES and IA No.6017/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS)

      SLP(C) No. 115/2018 (IX)
     (FOR ADMISSION and I.R. and IA No.1206/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.1204/2018-PERMISSION TO
     PLACE ADDITIONAL FACTS AND GROUNDS and IA No.1203/2018-PERMISSION
     TO FILE LENGTHY LIST OF DATES and IA No.6029/2018-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS)

      SLP(C) No. 37285-37289/2017 (IX)
     (FOR ADMISSION and I.R. and IA No.141589/2017-PERMISSION TO FILE
Signature Not Verified


     LENGTHY LIST OF DATES and IA No.141591/2017-PERMISSION TO FILE
Digitally signed by
ASHWANI KUMAR
Date: 2018.03.13

     ADDITIONAL DOCUMENTS and IA No.11995/2018-PERMISSION TO FILE
17:07:06 IST
Reason:


     ADDITIONAL DOCUMENTS)

     Date : 12-03-2018 These petitions were called on for hearing today.
                                   2


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


For Petitioner(s)   Mr.   P.S. Naraimha, ASG
                    Mr.   Prashanto Sen, Sr. Adv.
                    Mr.   Dhruv Malik, Adv.
                    Mr.   Arjun Krishnan, AOR
                    Mr.   V.C. Shukla, Adv.
                    Mr.   Sumit Srivastava, Adv.
                    Mr.   Ankur Singh, Adv.
                    Mr.   Udayan Verma, Adv.
                    Mr.   Sarvesh Mishra, Adv.

                     Dr. Abhishek Manu Singhvi, Sr. Adv.
                     Mr. Shyam Diwan, SR. Adv.
                     Mr. Amit Sibal, Sr. Adv.
                     Mr. Ramji Srinivasan, SR. Adv.
                    Mr. K. R. Sasiprabhu, AOR
                     Mr. Ritin Rai, Adv.
                     Mr. Raghav Shankar, Adv.
                     Mr. Biju Raman, Adv.
                     Mr. Hiten Sampat, Adv.
                     Mr. Bhavuk Agarwal, Adv.
                     Mr. Vishnu Sharma, Adv.
                     Mr. Abhas Kshetarpal, Adv.
                     Mr. Jayant Mallik, Adv.
                     Mr. Nakul Nayak, Adv.
                     Ms. Kritika Bhardwaj, Adv.
                     Mr. Tushar Bhardwaj, Adv.
                     Mr. Avishkar Singhvi, Adv.

For Respondent(s)   Mr.   P. Chitambram, Sr. Adv.
                    Mr.   Syed Jafar Alam, AOR
                    Mr.   Aman Shukla, Adv.
                    Mr.   Vipul Wadhwa, Adv.

                    Mr.   Darius Khambata, Sr. Adv.
                    Mr.   Soli Cooper, Sr. Adv.
                    Ms.   Alka Bharucha, Adv.
                    Ms.   Swathi Girimaji, Adv.
                    Mr.   Areen De, Adv.
                    Mr.   Marezban P. Bharucha, AOR

                    Mr.   Harsh Kaushik, AOR
                    Mr.   Atul Dua, Adv.
                    Mr.   Ankush Walia, Adv.
                    Mr.   Param Tandon, Adv.

                    Mr. Ranjit Kumar, Sr. Adv.
                    Mr. Neeraj Kishan Kaul, Sr. Adv.
                                    3

                     Mr. Aditya Mukherjee, Adv.
                     Ms. Sugandha Rohatgi, Adv.
                     Mr. S.S. Shroff, Adv.

                     Mr.   Arvind Datar, Sr.   Adv.
                     Mr.   Siddharth Luthra,   Sr. Adv.
                     Mr.   Aditya Mukherjee,   Adv.
                     Ms.   Sugandha Rohatgi,   Adv.
                     Mr.   S. S. Shroff, AOR

                     Mr.   Rakesh Dwivedi, Sr. Adv.
                     Mr.   Sanjay Kapur, Adv.
                     Ms.   Megha Karnwal, Adv.
                     Ms.   Mansi Kapur, Adv.

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

Heard in part.

List on 19.03.2018 for further hearing.

(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER