Supreme Court - Daily Orders
Devas Multimedia Private Limited vs Antrix Corporation Limited on 26 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
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ITEM NO.10 Court 11 (Video Conferencing) 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). 5766/2021
DEVAS MULTIMEDIA PRIVATE LIMITED Appellant(s)
VERSUS
ANTRIX CORPORATION LIMITED & ANR. Respondent(s)
(FOR ADMISSION and IA No.118959/2021-STAY APPLICATION and IA
No.118961/2021-PERMISSION TO FILE LENGTHY LIST OF DATES )
WITH
C.A. No. 5906/2021 (XVII)
(IA No.121784/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.121781/2021-STAY APPLICATION and IA
No.121790/2021-EXEMPTION FROM FILING AFFIDAVIT)
Date : 26-11-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Appellant(s) Mr. Harish N. Salve, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Pawan Sharma, Adv.
Ms. Priyanka MP, Adv.
Mr. Chaitanya Kaushik, Adv.
Mr. Ambar. Bhushan, Adv.
Mr. Haaris Fazili, Adv.
Mr. Kunal Dutt, Adv.
Mr. Paramjit Singh Patwalia, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Pawan Sharma, Adv.
Ms. Priyanka MP, Adv.
Mr. Chaitanya Kaushik, Adv.
Mr. Ambar. Bhushan, Adv.
Mr. Haaris Fazili, Adv.
Mr. Kunal Dutt, Adv.
Signature Not Verified
For Respondent(s) Mr. Balbir Singh, ASG
Digitally signed by R
Natarajan
Date: 2021.11.27
10:34:56 IST
Reason: Mr. N.Venkataraman, Adv.
Mr. Ankur Talwar, Adv.
Mr. Rajat Nair, Adv.
Mr. P.V.Yogeswaran, Adv.
Mr. Arvind Kumar Sharma, AOR
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Mr. N. Venkataraman, ASG
Mr. V. Chandrashekara Bharathi, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Arvind Ray, Adv.
Mr. Karan Gupta, Adv.
Ms. Vansha S. Suneja, Adv.
Mr. Chinmoy Roy, Adv.
for M/S. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
List these matters for arguments on 30.11.2021.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)