Supreme Court - Daily Orders
Matrix Cellular Services Pvt. Ltd. vs State Of Nct Of Delhi on 9 February, 2015
Bench: Kurian Joseph, N.V. Ramana
ITEM NO.32 COURT NO.13 SECTION II
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 (Crl.)...... CRLMP No(s).
1991-1993/2015
(Arising out of impugned final judgment and order dated 12/03/2014
in CRLMP No. 4953/2013,23/09/2014 in CRLMP No.
4953/2013,17/12/2014 in CRLMP No. 4953/2013,26/11/2013 in CRLMP
No. 4953/2013 passed by the High Court Of Delhi At New Delhi)
MATRIX CELLULAR SERVICES PVT. LTD. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 09/02/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Ms. Kanika Agnihotri, Adv.
Mr. Karan Minocha, Adv.
For Mr. Abhinav Mukerji, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
However, looking at the peculiar facts and circumstances of the case, we request the High Court to dispose of Crl. Misc. Application No. 17812 of 2013 as soon as possible, Signature Not Verified preferably on the next date of hearing.
Digitally signed by Jayant Kumar Arora Date: 2015.02.11 15:55:12 IST Reason: (Jayant Kumar Arora) (Suman Jain) Sr. P.A. Court Master