Supreme Court - Daily Orders
M/S Chancery Pavilion vs M/S Indian Performing Right Society ... on 8 September, 2014
Bench: J. Chelameswar, A.K. Sikri
ITEM NO.32 COURT NO.9 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 923/2013
M/S CHANCERY PAVILION Petitioner(s)
VERSUS
M/S INDIAN PERFORMING RIGHT SOCIETY LTD. Respondent(s)
(with appln. (s) for stay and office report)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. B.S. Satyanand, Adv.
Mr. H.K. Naik, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Mr. Anshuman Upadhyay, Adv.
Ms. Lakshmi, Adv.
Mr. Vikas Singh Jangra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is dismissed in terms of the signed order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.09.08 17:47:17 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL.) NO(s). 923 OF 2013 M/S CHANCERY PAVILION Petitioner(s) VERSUS M/S INDIAN PERFORMING RIGHT SOCIETY LTD. Respondent(s) O R D E R We do not see any reason to transfer CS(OS) No. 616 of 2013 entitled as The Indian Performing Right Society Limited Vs. M/s. Chancery Pavilion pending before the High Court of Delhi to this Court.
This Transfer Petition is accordingly, dismissed.
....................J. (J. CHELAMESWAR) ....................J. (A.K. SIKRI) NEW DELHI;
SEPTEMBER 08, 2014.