Supreme Court - Daily Orders
Karnataka State Digital Cable Tv ... vs Siti Cable Network Ltd on 28 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.60 COURT NO.10 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3178/2018
KARNATAKA STATE DIGITAL CABLE TV OPERATORS WELFARE ASSOCIATION
Appellant(s)
VERSUS
SITI CABLE NETWORK LTD Respondent(s)
(FOR ADMISSION and IA No.42902/2018-STAY APPLICATION)
Date : 28-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Shekhar G. Devasa,Adv.
Mr. Manish Tiwari,Adv.
Mr. Luv Kumar,Adv.
M/S. Devasa & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2018.04.02 14:59:11 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3178 OF 2018 KARNATAKA STATE DIGITAL CABLE TV OPERATORS WELFARE ASSOCIATION ...APPELLANT(S) VERSUS SITI CABLE NETWORK LTD ...RESPONDENT(S) O R D E R Heard learned counsel for the appellant.
We do not find any ground to interfere with the impugned order. The appeal is, accordingly, dismissed. However, status quo, be maintained for a period two weeks to enable the appellant to take steps afresh.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 28TH MARCH, 2018 [ROHINTON FAIL NARIMAN]