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Supreme Court - Daily Orders

Idea Cellular Limited vs Union Of India on 30 January, 2014

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ITEM NO.MM-4                  COURT NO.8               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. 9906 OF 2011


IDEA CELLULAR LIMITED                                  Appellant (s)

                   VERSUS

UNION OF INDIA & ANR.                                  Respondent(s)

Date: 30/01/2014    This Appeal was mentioned today.

CORAM :
          HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
          HON’BLE MR. JUSTICE A.K. SIKRI

For Appellant(s)
CA 9906/11                  Dr.   A.M. Singhvi, Sr. Adv.
                            Mr.   Gopal Jain, Adv.
                            Mr.   Navin Chawla, AOR
                            Mr.   Abhishek Kr. Jha, Adv.
                            Mr.   Kaushik Laik, Adv.

For Respondent(s)           Mr.   V. Shekhar, Sr. Adv.
                            MR.   Y.P. Mahajan, Adv.
                            Mr.   D.S. Mahra, Adv.
                            for   Mr. Arvind Kumar Sharma, AOR.


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

It appears that inadvertently in the penultimate para of the order passed by this Court on 29th January, 2014, we had mentioned as follows:

"the licence will be duly endorsed by Saturday i.e. 1st February, 2014, within office hours, subject to the final outcome of the Petition in TDSAT."

....2/-

:2:

This part of the sentence shall read as under:

"the licences (Punjab and Karnataka) will be duly endorsed by Saturday i.e. 1st February, 2014, within office hours, subject to the final outcome of the Petition in TDSAT."

|(VINOD LAKHINA) | |(INDU BALA KAPUR) | |COURT MASTER | |COURT MASTER | (SIGNED ORDER IS PLACED ON THE FILE) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9906 OF 2011 IDEA CELLULAR LIMITED ...APPELLANT VERSUS UNION OF INDIA & ANR. ...RESPONDENTS ORDER It appears that inadvertently in the penultimate para of the order passed by this Court on 29th January, 2014, we had mentioned as follows:

"the licence will be duly endorsed by Saturday i.e. 1st February, 2014, within office hours, subject to the final outcome of the Petition in TDSAT."

This part of the sentence shall read as under:

"the licences (Punjab and Karnataka) will be duly endorsed by Saturday i.e. 1st February, 2014, within office hours, subject to the final outcome of the Petition in TDSAT."

....................,J. (SURINDER SINGH NIJJAR) ....................,J. (A.K. SIKRI) NEW DELHI JANUARY 30, 2014