Supreme Court - Daily Orders
Cable Operators Welfare Federation vs Govt. Of Nct Of Delhi on 3 April, 2018
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.19.2 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos. 18576-18577/2017
(Against the impugned judgment and final common order dated
09.03.2017 passed by the High Court of Delhi at New Delhi in
WP(C) No. 477 of 2014 and WP(C) No. 476/2014)
WALL CITY CABLE TV OPERATORS ASSOCIATION Petitioner(s)
THR. ITS AUTHORIZED REPRESENTATIVE
VERSUS
HATHWAY CABLE & DATACOM LTD. & ORS. ETC. Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date : 03-04-2018 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBER]
For Petitioner(s) Mr. Sateesh Galla, Adv.
Ms. Uma Prasuna Bachu, Adv.
Mr. N. Rajaraman, AOR
For Respondent(s) Ms. Gunwant Dara, Adv.
Mr. B.V. Balaram Das, AOR
Mrs. Priya Puri, AOR
Mr. Biju Raman, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to supply complete set of pleadings upon counsel appearing for respondent No. 1.
[ Charanjeet Kaur ] [ Renuka Sadana ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by CHARANJEET KAUR Date: 2018.04.03 17:15:00 IST Reason: