Supreme Court - Daily Orders
Advert Communications Pvt Ltd vs Jsl Media Ltd on 28 November, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.37 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 31192/2016
(Arising out of impugned final judgment and order dated 16/09/2016
in RFA No. 48/2016 passed by the High Court of Delhi at New Delhi)
ADVERT COMMUNICATIONS PVT LTD Petitioner(s)
VERSUS
JSL MEDIA LTD Respondent(s)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Girdhar Govind, Adv.
Mr. Sudarsh Menon, Adv.
Mr. Alam Noor, Adv.
Ms. Neetu Singh, Adv.
Mr. Sudarsh Menon,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition which is, accordingly, dismissed.
(B.Parvathi) (Renu Diwan)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2016.11.30
10:48:15 IST
Reason: