Supreme Court - Daily Orders
Bharat Sanchar Nigam Limited vs Sterlite Technologies Limited on 1 February, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.31 COURT NO.13 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) No.2718/2015
(Arising out of impugned final judgment and order dated 11/06/2014
in AA No.4/2012 passed by the High Court of Delhi at New Delhi)
BHARAT SANCHAR NIGAM LIMITED Petitioner(s)
VERSUS
STERLITE TECHNOLOGIES LIMITED Respondent(s)
(Office report for directions)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Rajiv Tyagi,Adv.
Mr. Afsar Nabi,Adv.
Mr. Sambhar Gupta,Adv.
Mr. Divakar Kumar,Adv.
For Respondent(s) Mr. Rohan Dheman,Adv,
Ms. Mukta Dutta,Adv.
Mr. Harish Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that he has served copy of the petition upon Mr. Harish Pandey, Learned Advocate, appearing for the Caveator. After having effected, service proof in that behalf, shall be filed in the Registry within 3 days.
(Rachna) (Rajinder Kaur)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RACHNA
Date: 2016.02.02
16:58:45 IST
Reason: