Supreme Court - Daily Orders
Matrix Cellular (International) ... vs State (Nct Of Delhi) on 29 June, 2021
Bench: Rohinton Fali Nariman, K.M. Joseph, B.R. Gavai
ITEM NO.38 Court 2 (Video Conferencing) SECTION II-C
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 (Crl.) No(s). 4037/2021
(Arising out of impugned final judgment and order dated 27-05-2021
in WPCRL No. 975/2021 passed by the High Court Of Delhi At New
Delhi)
MATRIX CELLULAR (INTERNATIONAL)
SERVICES PRIVATE LIMITED Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.65455/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.65456/2021-EXEMPTION FROM
FILING O.T. and IA No.65454/2021-EXEMPTION FROM FILING AFFIDAVIT
and IA No.65453/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 29-06-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Samudra Sarangi, Adv.
Mr. Azmat Hayat Amanullah, AOR
Ms. Shruti Raina, Adv.
Ms. Srishti Khare, Adv.
Ms. Nishtha Agarwal, Adv.
Ms. Abhilasha Khanna, Adv.
Ms. Moha Paranjape, Adv.
For Respondent(s) Mr. Chirag M. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in three weeks. Dasti, in addition, is permitted.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.06.29 16:45:25 IST Reason: (JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER