Supreme Court - Daily Orders
Union Of India vs M/S Reliance Communication Limited on 26 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.38 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
MA Nos.327-328/2019 in C.A. No(s).10802-10803/2018
(Arising out of impugned final judgment and order dated 12-10-2018
in C.A. No.10802/2018, 12-10-2018 in C.A. No.10803/2018 passed by
the Supreme Court Of India)
UNION OF INDIA Petitioner(s)
VERSUS
M/S RELIANCE COMMUNICATION LIMITED & ANR. Respondent(s)
(IA No. 22379/2019 - CLARIFICATION/DIRECTION)
Date : 26-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Vikramjit Banerjee, ASG
Mr. R. Balasubramanian, Sr. Adv.
Mr. Sachin Sharma, Adv.
Mr. Apurva Kurup, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Shally Bhasin, Adv.
Mr. Chaitanya Safaya, Adv.
Mr. Prateek Gupta, Adv.
Mr. Vaibhav Niti, Adv.
Mr. E. C. Agrawala, AOR
Mr. Ranjit Kumar, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Malak Bhatt, Adv.
Ms. Shriya Ray Chaudhuri, Adv.
Mr. S. S. Shroff, AOR
Mr. Rishi Raj Sharma, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
ARJUN BISHT
Date: 2019.07.29
O R D E R
16:46:48 IST Reason:
Learned counsel for the Union of India submits that against 1 the order of TDSAT dated 04.02.2019 they have filed an appeal which is in defect. He further submits that steps shall be taken to get the appeal listed on an early date. In the above appeal, it is open for the parties to pray for appropriate order with regard to bank guaranties which were directed to be continued by this Court, till the decision of the TDSAT, in its order dated 07.09.2018. No further order is required in these Miscellaneous Applications, which are accordingly disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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