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Bharti Airtel Limited vs Vijaykumar V. Iyer on 26 September, 2023

     ITEM NO.2                                COURT NO.3               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).   3088-3089/2020

     BHARTI AIRTEL LIMITED & ANR.                                        Appellant(s)

                                                      VERSUS

     VIJAYKUMAR V. IYER & ORS.                                           Respondent(s)

     (IA No. 87490/2020 - STAY APPLICATION)

     Date : 26-09-2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Appellant(s)                  Mr. Darius Khambata, Sr. Adv.
                                       Mr. Harsh Kaushik, Adv.
                                       Mr. Sandeep Devashish Das, AOR
                                       Mr. Ramakant Rai, Adv.
                                       Mr. Somesh Srivastava, Adv.
                                       Mr. Tushar Hathiramani, Adv.
                                       Mr. Kumar Gourav, Adv.
                                       Mr. Varun Kumar Tikmani, Adv.

     For Respondent(s)                 Mr. Shyam Divan, Sr. Adv.
                                       Mr. Rishi Agrawala, Adv.
                                       Mr. Mahesh Agarwal, Adv.
                                       Mr. Victor Das, Adv.
                                       Mr. E. C. Agrawala, AOR

                                       Mr. N Venkataraman, A.S.G.
                                       M/S. Cyril Amarchand Mangaldas, AOR
                                       Mr. Raunak Dhillon, Adv.
                                       Ms. Ananya Dhar Choudhury, Adv.
                                       Ms. Niharika Shukla, Adv.

                                UPON hearing the counsel, the Court made the following
                                                 O R D E R

Arguments heard.

Judgment reserved.

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR