Supreme Court - Daily Orders
Mtnl vs Reliance Communications Ltd. on 8 May, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4952 OF 2014
MTNL .....APPELLANT
VERSUS
RELIANCE COMMUNICATIONS LTD. ....RESPONDENT
O R D E R
Heard.
We are not inclined to interfere with the impugned order dated 13.02.2014 passed by the the Telecom Disputes Settlement & Appellate Tribunal, New Delhi (for short the ’Tribunal’).
It is the contention of the appellant that one of the applications filed by the appellant which was directed to be heard along with the main matter and pressed at the time of hearing has not been considered by the Tribunal. This is disputed by the learned Senior Counsel representing the respondent.
As prayed for, the appellant is given liberty to seek review of the impugned order before the Tribunal. 2
It is made clear that we have not expressed any opinion in regard to the merit thereof.
In case the order goes adverse to the appellant, it shall have liberty to approach this Court against the order impugned in the present appeal as also the order which the Tribunal may pass in the review application.
The appeal stands dismissed with the observations aforesaid.
.........................J [Chandramauli Kr. Prasad] ........................J [Pinaki Chandra Ghose] New Delhi;
May 08, 2014.
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ITEM NO.49 COURT NO.8 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.4952 OF 2014 MTNL Appellant (s) VERSUS RELIANCE COMMUNICATIONS LTD. Respondent(s) (With appln(s) for ex-Parte stay,permission to place addl. documents on record and office report) Date: 08/05/2014 This Appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Appellant(s) Mr. Maninder Singh, Sr. Adv.
Mr. Ravi Sikri, Adv.
Mr. Ayyushya Kumar, Adv.
Ms. N. Annapoorani,Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Ms. Manali Singhal, Adv.
Mr. Santosh Sachin, Adv.
Mr. Abhijat P. Medh,Adv.
Mr. Abhikalp P. Singh, Adv.
UPON hearing counsel the Court made the following O R D E R The appeal stands dismissed in terms of the signed order.
(Sanjay Kumar) (Indu Satija) Court Master Assistant Registrar (Signed order is placed on the file)