Supreme Court - Daily Orders
Xiaomi Technology vs Telefonaktiebolaget Lm Ericsson ... on 6 December, 2018
Bench: Rohinton Fali Nariman, M.R. Shah
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ITEM NO.1 COURT NO.7 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(s). 23383/2018
(Arising out of impugned final judgment and order dated 08-03-2018
in IA No. 12541/2016 passed by the High Court Of Delhi At New
Delhi)
XIAOMI TECHNOLOGY & ANR. Petitioner(s)
VERSUS
TELEFONAKTIEBOLAGET LM ERICSSON (PUBL) & ANR. Respondent(s)
(IA No.112807/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS)
Date : 06-12-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. M. T. George, AOR
Ms. Julien George, Adv.
Ms. Anu Parcha, Adv.
For Respondent(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. C.S. Vaidyanathan, Sr. Adv.
Mrs. Saya Choudhary, Adv.
Mr. Ashutosh Kumar, Adv.
Mr. Adithya Jayaraj, Adv.
Mr. Abhishek Gupta, Adv.
Mr. Zaffar Inayat, Adv.
Mr. Arjun Singh, Adv.
Ms. Rohini Musa, Adv.
Mr. Prateek Sehrawat, Adv.
Mr. Devanshu Khanna, Adv.
Mr. Sajan Shankar Prasad, Adv.
Mr. Vinod Chouhan, Adv.
Mr. Palash Maheshwari, Adv.
Mr. Anirudh Gupta, Adv.
Signature Not Verified
Mr. Gaurav Sharma, AOR
Digitally signed by R
NATARAJAN
Date: 2018.12.06
16:18:45 IST
Reason: Mr. Kunal Tandon, Adv.
Ms. Niti Jain, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Senior Counsel appearing for the parties. We find no merit in the Special Leave Petition. The Special Leave Petition is, accordingly, dismissed. Pending application stands disposed of. (R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR