Supreme Court - Daily Orders
Amazon.Com, Inc vs Blueberry Books on 2 January, 2017
Bench: Ranjan Gogoi, L. Nageswara Rao
1
ITEM NO.23 COURT NO.5 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) No(s). 29604/2016
(Arising out of impugned final judgment and order dated 25/05/2016
in FAO No. 69/2014 passed by the High Court of Delhi at New Delhi)
AMAZON.COM, INC Petitioner(s)
VERSUS
BLUEBERRY BOOKS AND ORS. Respondent(s)
(with interim relief and office report)
Date : 02/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Ms. Sneha Jain, Adv.
Mr. Siddharth Chopra, Adv.
Mr. Abhinav Mukerji,Adv.
Mr. Siddharth Garg, Adv.
For Respondent(s) Mr. Subhash Bhutoria, Adv.
Mr. Abhay Kumar, Adv.
Mr. Tenzing Tsering, Adv.
Mr. Khalid Akhtar, Adv.
Mr. Himanshu, Adv.
Mr. Ashwin Kumar D.S., Adv.
Mr. D. L. Chidananda,Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Saransh Jain, Adv.
Mr. Praveen Sehrawat, Adv.
Mr. E.C. Agrawala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.01.02 17:48:48 IST On the prayer made by the learned counsel Reason: for the petitioner, names of the respondent Nos. 4 to 13 are struck off from the array of parties at 2 the risk of the petitioner.
Four weeks' time is granted to the counsel for the respondent Nos. 1 to 3 to file counter affidavit.
Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List the matter after six weeks.
(Neetu Khajuria) (Asha Soni) Court Master Court Master