Supreme Court - Daily Orders
Reliance Communications Ltd vs Mtnl on 12 September, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
C.A.No.7801/14 1
ITEM NO.19+24 COURT NO.7 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).7801/2014
RELIANCE COMMUNICATIONS LTD Appellant(s)
VERSUS
MTNL Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and office report)
With
C.A.D22764/2014
(With appln.(s) for c/delay in filing reply and condonation of
delay in filing appeal and office report)
Date : 12/09/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr.Kapil Sibal, Sr.Adv.
Ms.Manali Singhal, Adv.
Mr.Santosh Sachin, Adv.
Mr. Abhijat P. Medh, Adv.
For Respondent(s) Mr.Maninder Singh, ASG
In CA D22764/14 Mr.Ravi Sikri, Sr.Adv.
Mr.Deepank Yadav, Adv.
Mrs.N.Annapoorani, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the appellant in consonance with the Motion Bench order dated 05.09.2014 has filed an Additional Affidavit dated 12.09.2014. The same is taken on record. A copy thereof has been furnished to the learned ASG appearing on Signature Not Verified Digitally signed by behalf of the respondent.
Satish Kumar YadavDate: 2014.09.12
Learned senior counsel for the appellant 16:32:23 IST Reason:
seeks liberty to make necessary amendments to the affidavit in conformity with Order VI Rule 15 of the Code of Civil Procedure. C.A.No.7801/14 2 Prayer is allowed. Necessary amendments be made within one week.
Liberty is also granted to the respondent to respond to the Additional Affidavit within two weeks.
List on 14.10.2014.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR