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Bharat Sanchar Nigam Limited vs Sterlite Technologies Limited on 29 February, 2016

Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde

     ITEM NO.11                             COURT NO.6                   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 for Special Leave to Appeal (C)                No.    2718/2015

     (Arising out of impugned final judgment and order dated 11/06/2014
     in AA No. 4/2012 passed by the High Court of Delhi at New Delhi)

     BHARAT SANCHAR NIGAM LIMITED                                         Petitioner(s)

                                                   VERSUS

     STERLITE TECHNOLOGIES LIMITED                                        Respondent(s)

     (With prayer for interim relief and office report)


     Date : 29/02/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)                Mr.   K. Kumar, Sr. Adv.
                                      Mr.   Rajiv Tyagi, A.O.R.
                                      Mr.   Divakar Kumar, Adv.
                                      Mr.   Sambhar Gupta, Adv.


     For Respondent(s)                Mr. Ashish Prasad, Adv.
                                      Mr. Rohan Dheman, Adv.
                                      Mr. Harish Pandey, A.O.R.


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

Heard learned counsel for the parties at length.

We are fully satisfied that there is no reason to entertain this Special Leave Petition and the same is dismissed.

[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER