Supreme Court - Daily Orders
Matrix Cellular (International) ... vs State (Nct Of Delhi) on 3 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
1
ITEM NO.5 COURT NO.8 SECTION II-C
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 (Crl.) No. 4037/2021
(Arising out of impugned final judgment and order dated 27-05-2021
in WPCRL No. 975/2021 passed by the High Court Of Delhi At New
Delhi)
MATRIX CELLULAR (INTERNATIONAL) SERVICES PRIVATE LIMITED
Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(IA No. 65454/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 76933/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 65455/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 65456/2021 - EXEMPTION FROM FILING O.T. IA No. 65453/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 03-11-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Parties Mr. Azmat Hayat Amanullah, AOR Nitya Sharma, Adv.
Samudra Sarangi, Adv.
Mr. Suryaprakash V. Raju, ASG Sairica Raju, Adv.
Mr. Guntur Pramod Kumar, Adv. Mr. Siddhant Kohli, Adv.
Mr. Annirudh Sharma-(II), Adv. Mr. Zoheb Hussain, Adv.
Mr. G.S. Makker, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by SNEHA DAS Date: 2022.11.03 19:06:29 IST Reason: O R D E R Permission to file rejoinder affidavit is granted.
In view of the letter circulated by the learned counsel for 2 the petitioner, the matter stands adjourned.
List this matter after four weeks, as prayed.
(SNEHA DAS) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)