Supreme Court - Daily Orders
Media Marketing Services (Mms) vs Bharat Sanchar Nigam Limited on 16 January, 2017
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.29 COURT NO.1 SECTION IX
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)......CC No(s).
650-651/2017
(Arising out of impugned final judgment and order dated 05/01/2015
in AP No.255/2013 and order dated 08/05/2015 in Notice of Motion
(L) No.465 of 2015 in AP No.255/2013 passed by the High Court of
Bombay)
MEDIA MARKETING SERVICES (MMS) Petitioner(s)
VERSUS
BHARAT SANCHAR NIGAM LIMITED Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 16/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Varinder Kumar Sharma, Adv.
Mr.Mohd.Shahid Hussain, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. (SATISH KUMAR YADAV) Signature Not Verified (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR Digitally signed by SATISH KUMAR YADAV Date: 2017.01.16 18:17:17 TLT Reason: