Supreme Court - Daily Orders
Motorola Inc. vs Iridium India Telecom Ltd. And Anr. Etc. on 27 November, 2014
Bench: V. Gopala Gowda, C. Nagappan
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ITEM NO.106(M) COURT NO.9 SECTION IX
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). 611-612/2005
MOTOROLA INC. Appellant(s)
VERSUS
IRIDIUM INDIA TELECOM LTD. & ORS. Respondent(s)
(with appln. (s) for intervention and intervention and amendment
of appeal and permission to file additional documents and
revocation of leave and appropriate direction)
Date : 27/11/2014 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Appellant(s) Mr. Ashok H. Desai, Sr. Adv.
Mr. J.Munim, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Supriya Jain, Adv.
M/s. K. J. John & Co.
For Respondent(s) Mr. Mukul Rohatgi, AG
Mr. V.R. Dhond, Sr. Adv.
Mr. Gaurav Shah, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Sajal, Adv.
Mr. Shashank Manish, Adv.
Mr. Vivek Jain, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Sanjay Bhatt, Adv.
Mr. Rafeeq P., Adv.
Mr. Naveen Kumar, Adv.
Mr. Rabin Majumder,Adv.
Mr. Gopal Jain, Sr. Adv.
Ms. Bina Gupta,Adv.
Mr. Ranjit Raut, Adv.
Signature Not Verified
Digitally signed by
Mr. Tavinder Sidhu, Adv.
Vinod Kumar
Date: 2014.11.28
11:37:54 IST
Ms. Gunjan S. Jain, Adv.
Reason:
Mr. Praveen Jain, Adv.
M/s. M. V. Kini & Associates
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UPON hearing the counsel the Court made the following
O R D E R
Mr. Ashok H. Desai, learned senior counsel appearing for the appellant, in the presence of Mr. Mukul Rohatgi, learned Attorney General for India and learned counsel for the respondents, submits that efforts are being made between the parties to settle the matter and for this purpose, a period of four weeks is required to reduce the agreement arrived at in writing and place the same on record and for that purpose I.A.Nos. 19-20 of 2014 are being filed.
Learned counsel appearing for State Bank of India as also learned counsel appearing for OMAN International Bank pray that their claim may not be ignored while settling the matter. Mr. Desai, learned senior counsel for the appellant submits at Bar that the same shall be taken into consideration. The statement made at Bar be noted.
In the facts and circumstances of the case and in the interest of justice, we grant three weeks' time for reporting the settlement and/or for passing an appropriate order.
I.A. Nos. 19-20 of 2014 are disposed of in terms of the aforesaid order.
List the matters on 16.12.2014, at the request of Mr. Desai, learned senior counsel for the appellant for settlement and/or passing an appropriate order in these appeals.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER