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Supreme Court - Daily Orders

Devas Multimedia Private Limited vs Antrix Corporation Limited on 8 December, 2021

Bench: Hemant Gupta, V. Ramasubramanian

                                                    1

     ITEM NO.3                           COURT NO.11               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).   5766/2021

     DEVAS MULTIMEDIA PRIVATE LIMITED                                  Appellant(s)

                                                   VERSUS

     ANTRIX CORPORATION LIMITED & ANR.                                 Respondent(s)

     (FOR ADMISSION and IA No.118959/2021-STAY APPLICATION and IA
     No.118961/2021-PERMISSION TO FILE LENGTHY LIST OF DATES )

     WITH
     C.A. No. 5906/2021 (XVII)
     (IA No.121784/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.121781/2021-STAY APPLICATION and IA
     No.121790/2021-EXEMPTION FROM FILING AFFIDAVIT)

     Date : 08-12-2021 These appeals were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Appellant(s)              Mr.   Mukul Rohtagi, Sr. Adv.
                                   Ms.   Anuradha Dutt, Adv.
                                   Ms.   B. Vijayalakshmi Menon, AOR
                                   Mr.   Pawan Sharma, Adv.
                                   Ms.   Priyanka MP, Adv.
                                   Mr.   Chaitanya Kaushik, Adv.
                                   Mr.   Ambar. Bhushan, Adv.
                                   Mr.   Haaris Fazili, Adv.
                                   Mr.   Kunal Dutt, Adv.

                                   Mr.   Arvind P. Datar, Sr. Adv.
                                   Ms.   Anuradha Dutt, Adv.
                                   Ms.   B. Vijayalakshmi Menon, Adv.
                                   Mr.   Pawan Sharma, Adv.
                                   Ms.   Priyanka MP, Adv.
                                   Mr.   Chaitanya Kaushik, Adv.
                                   Mr.   Ambar. Bhushan, Adv.
                                   Mr.   Haaris Fazili, Adv.
                                   Mr.   Kunal Dutt, Adv.
Signature Not Verified


     For Respondent(s)             Mr.   Tushar Mehta, SG
Digitally signed by R
Natarajan
Date: 2021.12.08
17:28:21 IST
Reason:                            Mr.   S.V. Raju, ASG
                                   Mr.   N.Venkataraman, ASG
                                   Mr.   Balbir Singh, ASG
                                   Mr.   Ankur Talwar, Adv.
                                   Mr.   Rajat Nair, Adv.
                                   2

                    Mr. P.V.Yogeswaran, Adv.
                    Mr. Chinmayee Chandra, Adv.
                    Mr. Arvind Kumar Sharma, AOR

                    Mr.   N. Venkataraman, ASG
                    Ms.   Vanita Bhargava, Adv.
                    Mr.   Ajay Bhargava, Adv.
                    Mr.   Arvind Ray, Adv.
                    For   M/S. Khaitan & Co., AOR

          UPON hearing the counsel the Court made the following
                             O R D E R

Heard the arguments of Mr. Arvind P. Datar, learned senior counsel and Mr. Mukul Rohatgi, learned senior counsel for the appellant(s).

Arguments unconcluded.

List these matters tomorrow, i.e. 09.12.2021 for further arguments.

(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)