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M/S Krishna Cable Tv Network Amritsar vs Union Of India on 2 July, 2018

Bench: Ranjan Gogoi, R. Banumathi

     ITEM NO.23                                COURT NO.2                    SECTION IV-B

                                  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)                         Nos.14980-14981/2018

     (Arising out of impugned final judgment and order dated 28-03-2018
     in CWP No.3960/2017 and CWP No. 1699/2017 passed by the High Court
     Of Punjab & Haryana at Chandigarh)


     M/S KRISHNA CABLE TV NETWORK AMRITSAR & ANR.                             Petitioner(s)

                                                        VERSUS

     UNION OF INDIA & ORS.                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.80825/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS)

     Date : 02-07-2018 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE RANJAN GOGOI
                            HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                   Mr. Sudhir Malhotra, Adv.
                                         Mr. Sanjeev Malhotra, AOR

     For Respondent(s)


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

Application for permission to file additional documents is allowed.

We find no merit in the present Special Leave Petitions. The Special Leave Petitions are accordingly dismissed.

                         (POOJA ARORA)                                      (ASHA SONI)
                         COURT MASTER                                      BRANCH OFFICER