Supreme Court - Daily Orders
M/S Fiitjee Ltd vs E.Eighteen.Com Ltd on 15 July, 2024
SLPC 13996/2024
ITEM NO.15 COURT NO.1 SECTION XIV
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.13996/2024
(Arising out of impugned final judgment and order dated 12-06-2024
in FAO No.31/2024 passed by the Gauhati High Court)
M/S FIITJEE LTD. Petitioner(s)
VERSUS
E.EIGHTEEN.COM LTD. & ORS. Respondent(s)
Date : 15-07-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Upamanyu Hazarika, Sr. Adv.
Mr. Jayant Mohan, AOR
Ms. Adya Shree Dutta, Adv.
Ms. Surbhi Guleria, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 The trial court by an order dated 19 April 2024 granted an injunction against the publication of allegedly defamatory articles. The High Court by its impugned order dated 12 June 2024 stayed the order of the trial court and Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2024.07.16 Page 1 of 2 17:54:05 IST Reason:
SLPC 13996/2024listed the proceedings on 18 July 2024. The proceedings are pending before the High Court.
2 In view of the above factual background, we are not inclined to entertain the Special Leave Petition at this stage. However, the petitioner may move the High Court for expeditious disposal of the proceedings. The High Court is requested to take up the proceedings with all reasonable dispatch.
3 The Special Leave Petition is accordingly disposed of.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
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