Supreme Court - Daily Orders
Tower Vision India Private Limited. vs The State Of Chhattisgarh on 12 March, 2021
Bench: Ashok Bhushan, Aniruddha Bose
ITEM NO.10 Court 6 (Video Conferencing) SECTION IV-A
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).1724-1725/2021
(Arising out of impugned final judgment and order dated 10-02-2020
in WPC No.192/2013. 10-02-2020 in WPC No.1743/2013 passed by the
High Court Of Chhatisgarh At Bilaspur)
TOWER VISION INDIA PRIVATE LIMITED. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.12418/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.12417/2021-EXEMPTION FROM
FILING O.T. and IA No.12419/2021-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.12416/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 12-03-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Gopal Jain, Sr. Adv.
Ms. Nikhar Luthra, Adv.
Mr. Ritesh Kumar, AOR
Mr. Karan Singh Chandhiok, Adv.
Ms. Vinita Sasidharan, Adv.
Ms. Aastha Kulshrestha, Adv.
Mr. N. Swaminathan, Adv.
Mr. Manoj Kumar Sharma, Adv.
Ms. Ashu Joshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petitions as well as on the prayer for interim relief.
Tag with SLP(C) No.16014-16015/2020. In the meantime, the respondents may not seal the towers, if not already sealed.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2021.03.12 15:04:09 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER