Supreme Court - Daily Orders
Motorola Inc. vs Iridium India Telecom Ltd. And Anr. Etc. on 6 August, 2014
Ò ITEM NO.101 COURT NO.11 SECTION IX
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). 611-612/2005
MOTOROLA INC. Appellant(s)
VERSUS
IRIDIUM INDIA TELECOM LTD. & ORS. Respondent(s)
(With appln. (s) for intervention and intervention and amendment of
appeal)
Date : 06/08/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Appellant(s) Mr. Darrius Khambata,Adv.General
Mr. Rohan Cama,Adv.
Mr. Jai Munim,Adv.
Mr. Pratap Venugopal,Adv.
Mr. Banoo Kapadia,Adv.
Mr. Gaurav Nair,Adv.
Mr. Aditya Swarup,Adv.
For M/s. K. J. John & Co. ,Adv.
For Respondent(s) Mr. Mukul Rohatgi,Sr.Adv.
Mr. Gaurav Shah,Adv.
Ms. Radhika Gautam,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. E.C. Agrawala,Adv.
Mr. Shashank Manish,Adv.
Mr. Vivek Jain,Adv.
Mr. Gopal Jain,sr.Adv.
Mr. Ranjit Raut,Adv.
Ms. Bina Gupta,Adv.
Mr. Abhay A.Jena,Adv.
Mr. Shyam Diwan,Sr.Adv.
Mrs. Gunjan S.Jain,Adv.
For M.V. Kini & Associates
Signature Not Verified
Mr. Sushil K. Tekriwal,Adv.
Digitally signed by
Madhu Bala
Date: 2014.08.09
Mr. K.V. Bharathi Upadhyaya,Adv.
10:57:42 IST
Reason: Dr. Mamta Tekriwal,Adv.
...2/-
-2-
UPON hearing the counsel the Court made the following
O R D E R
At the hearing, Shri Mukul Rohatgi, learned senior counsel for Respondent No.1 has drawn our attention to the contents of an Interlocutory Application, on the basis of which it is submitted that the leave granted by this Court should be withdrawn. Copy of the said I.A. has been served on the counsel for the appellant only yesterday. In that view of the matter, we grant two weeks’ time to the appellant to respond to the statements made in the various documents enclosed to the I.A. List the matters on 3rd September, 2014. The Registry is directed to register the interlocutory application.
(MADHU BALA) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER