Supreme Court - Daily Orders
New Delhi Television Ltd. vs Union Of India on 23 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 84 OF 2013
ZEE MEDIA CORPORATION & ORS. ... Petitioners
VERSUS
UNION OF INDIA & ORS. ... Respondents
O R D E R
This petition was filed challenging the show cause notice dated 18.04.2013 which was issued by respondent No. 1- Union of India, to the petitioner. Union of India has now passed order dated 10.03.2017 withdrawing the show cause notice dated 18.04.2013. Because of this development, Mr.Aman Lekhi, learned senior counsel appearing for the petitioners, submits that the petitioners intend to withdraw this petition as it has become infructuous.
Respondent No.2 has filed Interlocutory Application No. 76678 of 2017 wherein it is, inter alia, prayed that respondent No.1 be directed to proceed with the show cause notice dated 18.04.2013. In essence, in this application, it is contended by respondent No.2 that the show cause notice should not have been withdrawn. That is not the subject matter of these proceedings. Since the show cause notice stands withdrawn by Union of India, insofar as the present Signature Not Verified Digitally signed by NIDHI AHUJA petition is concerned, it has definitely become infructuous Date: 2017.08.29 16:59:53 IST Reason: and we allow the request of the petitioner to withdraw the same.
1W.P. (C)No. 84/2013 In fact, the applicant-respondent No.2 is aggrieved by order dated 10th March, 2017. It is for the the applicant-respondent No.2 to take whatever steps which are available to it in law and this Court is not making any comments thereupon.
I.A. No. 76678 of 2017 is, accordingly, dismissed and the writ petition stands dismissed as withdrawn.
........................., J.
[ A.K. SIKRI ] ........................., J.
[ ASHOK BHUSHAN ] New Delhi;
August 23, 2017.
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ITEM NO.9 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No. 888/2016 NEW DELHI TELEVISION LTD. & ORS. Petitioner(s) VERSUS UNION OF INDIA Respondent(s) WITH W.P.(C) No. 84/2013 (X) (With IA No.76678/2017-PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS) C.A. No. 3385/2016 (XIV) Date : 23-08-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Aman Lekhi, Sr. Adv. Mr. Tejbeer Singh, Adv. Ms. Pallavi Langar, AOR Mr. R. K. Mohit Gupta, Adv.
Ms. Anuradha Dutt, Adv. Mr. Chaitanya Kaushik, Adv. Mr. Navrup Singh Bakshi, Adv. Mr. Dhirtiman Roy, Adv. Ms. B. Vijayalakshmi Menon, AOR Mr. Abhishek Malhotra, Adv. Ms. Liz Mathew, AOR Mr. M. F. Philip, Adv.
For Respondent(s) Mr. Gopal Jain, Sr. Adv. Mr. Rajat J., Adv.
Mr. S. Narang, Adv.
Ms. Nandita Bajpai, Adv. Mr. Sanjeev Kumar, Adv. Mr. Nikhil Rohatgi, Adv. M/s. Khaitan & Co., AOR 3 W.P. (C) No. 888/2016 etc. Mr. Ranjit Kumar, SG. Mr. P. S. Narsimha, ASG. Mr. Ajay Sharma, Adv. Mr. Ravindra Kr. Verma, Adv. Ms. Arunima Dwivedi., Adv. Mr. S. S. Rai, Adv.
Mr. D. S. Mahra, AOR Mr. R. K. Verma, Adv.
Mr. R. K. Rathore, Adv.
Mr. Shreekant N. Terdal, AOR UPON hearing the counsel the Court made the following O R D E R List the matters in the last week of October, 2017.
W.P. (C)No.84 of 2013 stands dismissed as withdrawn in terms of the signed order.
(NIDHI AHUJA) (MADHU NARULA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.] 4