Supreme Court - Daily Orders
S. Tel Private Limited vs Union Of India on 4 July, 2019
Bench: Chief Justice, Deepak Gupta
CA D.No. 19306/2019 etc.
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Diary No. 19306/2019
S. TEL PRIVATE LIMITED Appellant
VERSUS
UNION OF INDIA & ANR. Respondents
With
CIVIL APPEAL Diary No. 18893/2019
CIVIL APPEAL Diary No. 19122/2019
CIVIL APPEAL Diary No. 19844/2019
O R D E R
Delay condoned.
Having heard learned counsel for the appellants and on perusing the relevant material, we are not inclined to interfere.
The civil appeals are accordingly dismissed.
....................CJI [Ranjan Gogoi] ....................J. [Deepak Gupta] New Delhi;
July 4, 2019.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.07.08 16:51:28 IST Reason: CA D.No. 19306/2019 etc. 2 ITEM NO.14 COURT NO.1 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 Diary No. 19306/2019 (Arising out of impugned final judgment and order dated 29-01-2019 in TP No. 332/2012 passed by the Telecom Disputes Settlement And Appellate Tribunal) S. TEL PRIVATE LIMITED Appellant VERSUS UNION OF INDIA & ANR. Respondents (IA No.86803/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.86802/2019-CONDONATION OF DELAY IN FILING APPEAL) WITH Diary No. 18893/2019 (XVII) (IA No.89807/2019-CONDONATION OF DELAY IN FILING) Diary No. 19122/2019 (XVII) (IA No.88210/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.88208/2019-CONDONATION OF DELAY IN FILING APPEAL) Diary No. 19844/2019 (XVII) (FOR ADMISSION and I.R. and IA No.88278/2019-CONDONATION OF DELAY IN FILING and IA No.88279/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 04-07-2019 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner Mr. Devashish Bharuka, AOR Mr. Pradeep Dahiya, Adv. Mr. Justine George, Adv. Ms. Sarvshree, Adv.
Mr. Ravi Bharuka, Adv. Mr. Aditya Singala, Adv. Mr. Akshay Amritanshu, Adv.
For Respondents CA D.No. 19306/2019 etc. 3 UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeals are dismissed in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Anand Prakash) Court Master Court Master (signed order is placed on the file)