Supreme Court - Daily Orders
Star India Pvt. Ltd. vs Department Of Industrial Policy And ... on 12 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
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ITEM NO.33 + 65 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. NO.513 of 2018 in SLP(C) No(s). 14336/2017
IN THE MATTER OF :
STAR INDIA PVT. LTD. Petitioner(s)
VERSUS
DEPARTMENT OF INDUSTRIAL POLICY AND
PROMOTION & ORS. Respondent(s)
TELECOM REGULATORY AUTHORITY OF INDIA Respondent(s)/
Applicant(s)
(IA No.27294/2018-APPLICATION FOR MODIFICATION)
WITH MA 520/2018 in SLP(C) No. 14336/2017 (XII)
(IA No.28005/2018-APPLICATION FOR MODIFICATION)
T.P.(C) NO(s).391-392 of 2018 (XVI-A)
T.P.(C) NO(s).401-404 of 2018 (XVI-A)
T.P.(C) NO(s).398 of 2018 (XVI-A)
Date : 12-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. R. Chandrachud,AOR
(T.Ps.) Mr. Rakesh Dwivedi,Sr.Adv.
Mr. Sanjay Kapur, AOR
Ms. Mansi Kapur,Adv.
Ms. Megah Karnwal,Adv.
For Respondent(s)/ Mr. Tushar Mehta,ASG
Mr. Sanjay Kapur, AOR
(MA 513/2018) Ms. Mansi Kapur,Adv.
(Applicant) Ms. Megha Karnwal,Adv.
(MA 520/2018) Mr. Jayant Kumar Mehta, AOR
(Applicant) Mr. Nasir Hussain,Adv.
Signature Not Verified
Ms. Suremi Bhagat,Adv.
Digitally signed by
MAHABIR SINGH
Date: 2018.03.12
Mr. P.Chidambaram,Sr.Adv.
14:31:42 IST
Reason:
Mr. Amit Sibal,Sr.Adv.
Mr. Gopal Jain,Sr.Adv.
Mr. R.N. Karanjawala,Adv.
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Ms. Ruby Singh Ahuja,Adv.
Mr. Saikrishna,Adv.
Mr. Siddharth Chopra,Adv.
Ms. Aakanksha Munjhal,Adv.
Mr. Siddhaant Gupta,Adv.
Ms. Sneha Jain,Adv.
Ms. Manik Karanjawala,Adv.
Mr. Utsav Trivedi,Adv.
Mr. Arvind Chari,Adv.
For M/s. Karanjawala & Co.
Mr. Neeraj Kishan Kaul,Sr.Adv.
Mr. Rishi Agrawal,Adv.
Ms. Shally Bhasin,Adv.
Ms. Niyali Kohli,Adv.
Mr. Chaitanya Safaya,Adv.
Mr. E.C. Agrawala,Adv.
Mr. Soumik Ghosal,Adv.
Mr. Sndeep S. Lodda,Adv.
Mr. Devender Singh,Adv.
Mr. Gaurav Singh,Adv.
Mr. Abhishek Malhotra,Adv.
Mr. Angad Dugal,Adv.
Mr. Utkarsh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. M.A. NO.513 of 2018 in SLP(C)No.14336 of 2017 M.A. NO.520 of 2018 in SLP(C)No.14336 of 2017:
It is not disputed that the judgment has been given by the Division Bench of the Madras High Court but the two judges have taken a conflicting views and the matter stands referred to a third Judge.
In view of above we request the third Judge to decide the matter as far as possible within one month from the date of receipt of copy of this order.
We make it clear that this order is being passed in view of 3 the fact that the matter has been pending for quite some time and the interim order is in operation.
Applications (M.A. NO.513 of 2018 and M.A. No.520 of 2018) for modification are disposed of accordingly. T.P.(C) NO(s).391-392 of 2018 T.P.(C) NO(s).401-404 of 2018 T.P.(C) NO(s).398 of 2018 :
In view of order passed in M.A.NO.513 of 2018 and M.A. NO.520 of 2018, no order is necessary at this stage. The transfer petitions are accordingly disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER