Supreme Court - Daily Orders
Competition Commission Of India vs Bharti Airtel Ltd on 16 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.61 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 and IA No.138287/2017-APPL. FOR ADDITIONAL GROUNDS and IA
No.138285/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and 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: 2018.04.18
17:47:03 IST
Reason:
Date : 16-04-2018 These petitions were called on for hearing today.
1
SLP (C) No. 35574/2017 etc.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Parties
Mr. P. S. Narasimha, ASG.
Mr. Prashanto Sen, Sr. Adv.
Mr. Arjun Krishnan, AOR
Mr. Dhruv Malik, Adv.
Mr. Sumit Srivastava, Adv.
Mr. Ankur Singh, Adv.
Mr. V. C. Shukla, Adv.
Mr. Sarvesh Mishra, Adv.
Mr. Udayan Verma, Adv.
Mr. Kamlendra Singh, Adv.
Mr. Harish N. Salve, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Ramji Srinivasan, Sr. Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Ritin Rai, Adv.
Mr. Raghav Shankar, Adv.
Mr. Biju Raman, Adv.
Mr. Hiten Sampat, Adv.
Mr. Avishkar Singhvi, Adv.
Mr. Bhavuk Agarwal, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Aabhas Kshetarpal, Adv.
Mr. Jayant Malik, Adv.
Ms. Sakshi Agarwal, Adv.
Mr. Nakul Nayak, Adv.
Ms. Kritika Bhardwaj, Adv.
Mr. Tushar Bhardwaj, Adv.
Mr. Nidhiram Sharma, Adv.
Mr. Srijan Sinha, Adv.
Mr. Syed Jafar Alam, AOR
Mr. Vipul Wadhwa, Adv.
Mr. Darius Khambata, Sr. Adv.
Mr. Soli Cooper, Sr. Adv.
Mr. Marezban P. Bharucha, AOR
Ms. Alka Bharucha, Adv.
Ms. Swathi Girimaj, Adv.
Mr. Areen De, Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Atul Dua, Adv.
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SLP (C) No. 35574/2017 etc.
Mr. Chinmayee Chandra, Adv.
Mr. Harsh Kaushik, AOR
Mr. Ankush Walia, Adv.
Mr. Param Tandon, Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Siddharth Luthra, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Aashish Gupta, Adv.
Mr. Aditya Mukherjee, Adv.
Ms. Sugandha Rahotgi, Adv.
Mr. S. S. Shroff, AOR
Mr. Sanjay Kapur, Adv.
Ms. Megha Karnwal, Adv.
Ms. Mansi Kapur, Adv.
Ms. Shubhra Kapur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the matters in part. List the matters for further arguments on 20 th April, 2018.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER 3