Supreme Court - Daily Orders
Karnataka State Digital Cable Tv ... vs Siti Cable Network Ltd on 22 March, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.810 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. 10583/2018
(Arising out of impugned final judgment and order dated 05-03-2018
in BD No. 195/2018 passed by the Telecom Disputes Settlement And
Appellate Tribunal)
KARNATAKA STATE DIGITAL CABLE TV
OPERATORS WELFARE ASSOCIATION Petitioner
VERSUS
SITI CABLE NETWORK LTD Respondent
Date : 22-03-2018 This matter was MENTIONED today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Mr. Shekhar G. Devasa, Adv.
Mr. Manish Tiwari, Adv.
for M/s. Devasa & Co.
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
On mentioning, the matter is taken on Board.
List the matter during the course of next week before the appropriate Bench as per the roster, subject to curing of defects, if any.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.03.22 16:33:06 IST Reason: