Supreme Court - Daily Orders
Mac Charles (I) Ltd vs M/S Indian Performing Rights Society ... on 25 July, 2014
n ITEM NO.10 COURT NO.7 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 823/2014
MAC CHARLES (I) LTD Petitioner(s)
VERSUS
M/S INDIAN PERFORMING RIGHTS SOCIETY LTD. Respondent(s)
(with appln. (s) for ex-parte stay and office report)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. B.S. Satyanand, Adv.
Mr. Abhijeet Sinha ,Adv.
For Respondent(s) Mr. Pravin Anand, Adv.
Ms. Tanvi Misra, Adv.
Mr. Dhruv Anand, Adv.
For M/s Karanjawala & Co.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner at some length.
No case for transfer is made out in exercise of our jurisdiction under Article 139A(1) of the Constitution of India.
The transfer petition is, accordingly, dismissed.
(Parveen Kr. Chawla) (Phoolan Wati Arora)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2014.07.25
17:31:28 IST
Reason: