Supreme Court - Daily Orders
Competition Commission Of India vs Bharti Airtel Ltd on 19 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.8 COURT NO.6 SECTION IX
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. 35574/2017
(Arising out of impugned final judgment and order dated 21-09-2017
in WP No. 7173/2017 passed by the High Court of Judicature at
Bombay)
COMPETITION COMMISSION OF INDIA Petitioner(s)
VERSUS
BHARTI AIRTEL LTD & ORS. Respondent(s)
(With IA No.138290/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.138287/2017-APPL. FOR ADDITIONAL GROUNDS, IA
No.138285/2017-PERMISSION TO FILE LENGTHY LIST OF DATES, IA
No.6023/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.24601/2018-INTERVENTION APPLICATION)
WITH
SLP(C) No. 35497/2017 (IX)
(With IA No.137993/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.137992/2017-PERMISSION TO PLACE ADDITIONAL FACTS
AND GROUNDS and IA No.137990/2017-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.6026/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
SLP(C) No. 35532-35533/2017 (IX)
(With IA No.138172/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS and IA No.138171/2017-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.6017/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 115/2018 (IX)
(With IA No.1206/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.1204/2018-PERMISSION TO PLACE ADDITIONAL FACTS
AND GROUNDS and IA No.1203/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.6029/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 37285-37289/2017 (IX)
(With IA No.141589/2017-PERMISSION TO FILE LENGTHY LIST OF DATES
and IA No.141591/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and
IA No.11995/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2018.02.19
17:26:31 IST
Reason:
Date : 19-02-2018 These petitions were called on for hearing today.
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SLP (C) No. 35574/2017 etc.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Parties
Mr. Kamlendra Singh, Adv.
Mr. Dhruv Malik, Adv.
Mr. P. S. Narasimha, ASG.
Mr. Prashanto Sen, Sr. Adv.
Mr. Dhruv Malik, Adv.
Mr. Arjun Krishnan, AOR
Mr. Ankur Singh, Adv.
Mr. Sumit Srivastava, Adv.
Mr. Udayan Varma, Adv.
Mr. Sarvesh Mishra, Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. P. Chidambaram, Sr. Adv.
Mr. Syed Jafar Alam, AOR
Mr. Vipul Wadhwa, Adv.
Mr. Aman Shukla, Adv.
Mr. Darius Khambata, Sr. Adv.
Mr. Soli Cooper, Sr. Adv.
Mr. Marezban P. Bharucha, AOR
Ms. Alka Bharucha, Adv.
Ms. Swathi Girimaji, Adv.
Mr. Areen De, Adv.
Mr. Gopal Subramonium, Sr. Adv.
Mr. Novroz Seervai, Sr. Adv.
Mr. Harsh Kaushik, AOR
Mr. Atul Dua, Adv.
Mr. Ankush Walia, Adv.
Mr. Paron Tandon, Adv.
Mr. Vivek Roja, Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Neeraj Kishan Kaul, Adv.
Mr. Arvind Datar, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Aashish Gupta, Adv.
Mr. Aditya Mukherjee, Adv.
Ms. Sugandha Rohatgi, Adv.
Mr. S. S. Shroff, AOR
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Sanjay Kapur, Adv.
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SLP (C) No. 35574/2017 etc.
Ms. Megha Karnwal, Adv.
Ms. Shubhra Kapur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters tomorrow, 20th February, 2018.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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