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Huawei Telecommunications (India) Co. ... vs Bharat Sanchar Nigam Limited (Bsnl) on 5 March, 2021

     ITEM NO.6                         REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     SECTION XIV

                                   S U P R E M E C O U R T O F               I N D I A
                                           RECORD OF PROCEEDINGS


                                  BEFORE THE REGISTRAR SH. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                         No(s).       8790/2020

     HUAWEI TELECOMMUNICATIONS (INDIA) CO. PVT. LTD.                              Petitioner(s)

                                                         VERSUS

     BHARAT SANCHAR NIGAM LIMITED (BSNL) & ANR.                                   Respondent(s)



     Date : 05-03-2021 This petition was called on for hearing today.


     For Petitioner(s)
                                          Mr. Ravi Bharuka, AOR

     For Respondent(s)
                                          Mr. Piyush Sharma, AOR
                                          Mr. Rajiv Shankar Dvivedi, AOR


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

Vakalatnama filed on behalf of respondent no.1 is defective. Defects be cured and counter affidavit be filed within four weeks time.

Application filed for permission to file additional documents alongwith additional documents be processed as per rules.

Respondent no.2(caveator) is granted four weeks time for filing counter affidavit.

Digitally signed by RASHI GUPTA Date: 2021.03.08 16:57:05 IST Reason: List again on 16.4.2021.

RAJESH KUMAR GOEL Registrar