Supreme Court - Daily Orders
Devas Multimedia Private Limited vs Antrix Corporation Limited on 30 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
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ITEM NO.4 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). 5766/2021
DEVAS MULTIMEDIA PRIVATE LIMITED Appellant(s)
VERSUS
ANTRIX CORPORATION LIMITED & ANR. Respondent(s)
(FOR ADMISSION and IA No.118959/2021-STAY APPLICATION and IA
No.118961/2021-PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
C.A. No. 5906/2021 (XVII)
(IA No.121784/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.121781/2021-STAY APPLICATION and IA
No.121790/2021-EXEMPTION FROM FILING AFFIDAVIT)
Date : 30-11-2021 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Appellant(s) Ms. Priyanka M. P., Adv.
Mr. Chaitanya Kaushik, Adv.
Mr. Ambar Bhushan, Adv.
Ms. B. Vijayalakshmi Menon, AOR
For Respondent(s) Mr. N. Venkataraman, ASG
Mr. Balbir Singh, ASG
Mr. Ankur Talwar, Adv.
Mr. Rajat Nair, Adv.
Mr. P. V. Yogeswaran, Adv.
Ms. Monica Benjamin, Adv.
Mr. Shyam Gopal, Adv.
Ms. Surabhi Singh, Adv.
Ms. Sagarika Kaul, Adv.
Mr. Samarvir Singh, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. N. Venkataraman, ASG
Signature Not Verified
Mr. V. Chandrashekara Bharathi, Adv.
Ms. Vanita Bhargava, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2021.12.02
16:36:31 IST
Reason: Mr. Ajay Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Arvind Ray, Adv.
Mr. Karan Gupta, Adv.
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Ms. Vansha Sethi Suneja, Adv.
Mr. Chinmoy Roy, Adv.
for M/s. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
At one point of time, the appellant sought for an urgent listing of the present Civil Appeals. The appeals were listed on 26.11.2021 when after arguing the matter for some time, Mr. Harish Salve, learned senior counsel, requested that the matter may be taken up for hearing on a non-miscellaneous day. At his request, the matter was adjourned for today i.e. 30.11.2021. Today, a letter has been circulated seeking two weeks’ time. It has been mentioned in the letter that there is no urgency for hearing as the Liquidator is in control of the appellant – Company. Mr. N. Venkataraman, learned Additional Solicitor General, points out that the Liquidator is not being permitted to represent the Company in the overseas jurisdiction.
Keeping in view the facts and circumstances of the case and the request made by Ms. Priyanka M.P., learned counsel, the appeals are posted for final hearing on 07.12.2021.
We make it clear that no further adjournment shall be given to any of the parties on that date.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER