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M/S Eenadu Television Pvt.Ltd. vs Noida Software Technology Park Ltd. on 1 August, 2014

ê               ITEM NO.47                   COURT NO.6                    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). 4459/2014

               EENADU TELEVISION PVT.LTD.                                  Appellant(s)

                                                    VERSUS

               NOIDA SOFTWARE TECHNOLOGY PARK LTD.                Respondent(s)
               (with appln. (s) for interim relief and office report)
               WITH
               C.A. No. 4555/2014
               (With appln.(s) for ex-parte stay and Office Report)

               Date : 01/08/2014 These appeals were called on for hearing
                                 today.

               CORAM :
                                HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                                HON’BLE MR. JUSTICE R.K. AGRAWAL


               For Appellant(s)        Mr. Balaji Srinivasan ,Adv.

                                        Mr. Y. Raja Gopala Rao ,Adv.

               For Respondent(s)       Mr. Vivek Chib, Adv.
                                       Ms. Asmita Singh, Adv.
                                       Mr. Gautam Narayan,AOR

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

Learned counsel for the appellant in Civil Appeal No. 4459 of 2014 seeks an adjournment, so as to enable him to file rejoinder affidavit.

Prayer is allowed.

Rejoinder affidavit be filed within four weeks from today, with a copy in advance to the learned counsel for the Signature Not Verified Digitally signed by respondent.

List thereafter.

(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar