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Supreme Court - Daily Orders

Indian Reprographic Rights ... vs Rameshwari Photocopy Service on 9 May, 2017

Bench: Ranjan Gogoi, Navin Sinha

                                                  1

     ITEM NO.22                             COURT NO.4                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(s) for Special Leave to Appeal (C)....CC No(s).9194/2017

     (Arising out of impugned final judgment and order dated 09/12/2016
     in RFA No. 81/2016 passed by the High Court of Delhi at New Delhi)

     INDIAN REPROGRAPHIC RIGHTS ORGANIZATION (IRRO)                  Petitioner(s)

                                                 VERSUS

     RAMESHWARI PHOTOCOPY SERVICE AND ORS                            Respondent(s)

     (With appln. (s) for permission to file SLP and office report)

     Date : 09/05/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)             Mr.   Sudhir Chandra, Sr. Adv.
                                   Mr.   Parijat Sinha,Adv.
                                   Ms.   Reshmi Rea Sinha, Adv.
                                   Mr.   Praveen Anand, Adv.
                                   Mr.   Dhruv Anand, Adv.
                                   Ms.   Udita Patra, Adv.
                                   Mr.   Gaurav Ghosh, Adv.
                                   Mr.   Rudra Dutta, Adv.

     For Respondent(s)             Mr.   C.U. Siognh, Adv.
                                   Mr.   Neeraj Yadav, Adv.
                                   Ms.   Astha Sharma, Adv.
                                   Mr.   Rishi K.S. Gautam, Adv.
                                   Mr.   Vaibhav Charalwar, Adv.
                                   Mr.   Gautam Bhatia, Adv.

                                   Mr.   Aman Sinha, Sr. Adv.
                                   Mr.   Mohinder Jit Singh,Adv.
                                   Mr.   Saurav Banerjee, Adv.
                                   Mr.   Sanjai Kumar Pathak, Adv.
                                   Mr.   Shailendra Singh, Adv.
                                   Mr.   Ankur Sudan, Adv.
Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2017.05.11
                                   Mr. Pukhrambam Ramesh Kumar,Adv.
19:53:53 TLT
Reason:


                                   Mr. N.K. Kaul, Sr. Adv.
                                   Ms. Swathi Sukumar, Adv.
                                   Mr. Sai Vinod, Adv.
                            2

             Mr.   Bhuvan Mishra, Adv.
             Mr.   Sanyat Lodha, Adv.
             Mr.   Abhishek Mishra, Adv.
             Ms.   Liz Mathew,Adv.
             Mr.   M.F. Philip, Adv.
             Mr.   Chaman Parwani, Adv.

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

Permission to file special leave petition is granted.

Heard the learned counsel for the petitioner and perused the relevant material.

Permission to file additional documents is granted.

Delay condoned.

We are not inclined to interfere with the impugned judgment. The Special Leave Petition is dismissed.

However, it is open for the petitioner to challenge the order permitting withdrawal of the suit before the appropriate forum, if so advised.



 (Neetu Khajuria)                          (Asha Soni)
   Court Master                            Court Master