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Supreme Court - Daily Orders

Andhra Pradesh State Fibenet Ltd vs Shreya Broadcasting Private Limited on 2 March, 2020

Bench: Arun Mishra, Indira Banerjee

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                      CIVIL APPEAL   NO.    1745 OF 2020

                         ANDHRA PRADESH STATE FIBENET LTD              Appellant(s)

                                                     VERSUS

                         SHREYA BROADCASTING PRIVATE LIMITED          Respondent(s)

                                                 O R D E R

Issue notice.

Execution to remain stayed till the next date of hearing.

Steps for service of notice be taken within three days from today, failing which the appeal shall stand dismissed without further reference to the Court. In case the steps are taken within the stipulated time, the matter be listed for hearing on 30.03.2020.

.......................J. [ ARUN MISHRA ] .......................J. [ INDIRA BANERJEE ] New Delhi;

MARCH 02, 2020.





Signature Not Verified

Digitally signed by
JAYANT KUMAR ARORA
Date: 2020.03.03
17:21:11 IST
Reason:
ITEM NO.53                    COURT NO.3                     SECTION XVII

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

                       Civil Appeal    No(s).   1745/2020

ANDHRA PRADESH STATE FIBENET LTD                              Appellant(s)

                                      VERSUS

SHREYA BROADCASTING PRIVATE LIMITED                           Respondent(s)

(FOR ADMISSION )

Date : 02-03-2020 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MS. JUSTICE INDIRA BANERJEE For Appellant(s) Mr. R. Venkataramani, Sr. Adv.

Mr. G. N. Reddy, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Issue notice.

Execution to remain stayed till the next date of hearing. Steps for service of notice be taken within three days from today, failing which the appeal shall stand dismissed without further reference to the Court. In case the steps are taken within the stipulated time, the matter be listed for hearing on 30.03.2020. (JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)