Supreme Court - Daily Orders
M/S Deccan Chronicle Holdings Ltd. vs U.O.I.. on 7 March, 2014
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ITEM NO.MM-2A COURT NO.2 SECTION XIIA
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 (Civil)....../2014
CC 4636/2014
(From the judgement and order dated 03/03/2014 in WPMP No.6563/2014 in WP
No.5286/2014 of The HIGH COURT OF A.P AT HYDERABAD)
M/S DECCAN CHRONICLE HOLDINGS LTD. Petitioner(s)
VERSUS
U.O.I.& ORS. Respondent(s)
(for permission to file SLP without c/copy as well as plain copy of
impugned order and exemption from filing c/copy as well as plain copy of
the impugned order and with prayer for interim relief and office report ))
Date: 07/03/2014 This Petition was called on for hearing today
in the mentioning list.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Kavin Gulati, Sr. Adv.
Mr. Apoorup Karol, Adv.
Mr. Ashu Kansal, Adv.
Mr. Rahul Pratap,Adv.
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. Saelin Chandrana, Adv.
Mr. Bharat Sangal,Adv.
Ms. Srijana Lama, Adv.
Ms. Saumya Agarwal, Adv.
Ms. I. Abenla A., Adv.
UPON hearing counsel the Court made the following
O R D E R
Not before the Bench of which Hon’ble Mr. Justice N.V. Ramana is the member.
List the matter on March 10, 2014. |(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |