Supreme Court - Daily Orders
Morpheus Media Ventures Pvt. Ltd. vs Anthony Maharaj . on 20 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
ITEM NO.58 COURT NO.4 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(S). 715/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/12/2016
IN CAL NO. 28/2016 PASSED BY THE HIGH COURT OF BOMBAY)
MORPHEUS MEDIA VENTURES PVT. LTD. AND ORS. PETITIONER(S)
VERSUS
ANTHONY MAHARAJ AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Kumar Shashank, Adv.
Mr. Anil Jerial, Adv.
Ms. Rukhmini Bobde, Adv.
Mr. Vishal Prasad, Adv.
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Nishant Menon, Adv.
Mr. Abhishek, Adv.
Mr. Sumit R. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsels for the parties submit that the parties have arrived at an out of Court settlement and they may be permitted to file consent terms before this Court. They are permitted to do so within seven days.
List the matter on 30th January, 2017.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.01.21 [VINOD LAKHINA] [ASHA SONI] 13:39:50 IST Reason: COURT MASTER COURT MASTER