Supreme Court - Daily Orders
Chinnar Circuits Limited vs Prasar Bharati Broadcasting ... on 14 August, 2023
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5144 OF 2023
(@ Diary No.27937 of 2023)
CHINNAR CIRCUITS LIMITED APPELLANT(S)
VERSUS
PRASAR BHARATI (BROADCASTING CORPORATION OF INDIA) RESPONDENT(S)
O R D E R
Delay condoned.
We do not find any good ground and reason to interfere with the impugned judgment, and hence, the civil appeal is dismissed.
Pending applications, if any, shall stand disposed of.
……………………………………………………J. [SANJIV KHANNA] ……………………………………………………J. [S.V.N. BHATTI] NEW DELHI;
14th AUGUST, 2023
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.08.17
16:12:03 IST
Reason:
ITEM NO.26 COURT NO.3 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 Diary No(s). 27937/2023 (Arising out of impugned final judgment and order dated 13-04-2023 in BP No. 652/2016 passed by the Telecom Disputes Settlement And Appellate Tribunal) CHINNAR CIRCUITS LIMITED Petitioner(s) VERSUS PRASAR BHARATI (BROADCASTING CORPORATION OF INDIA) Respondent(s) ( IA No.152188/2023-CONDONATION OF DELAY IN FILING and IA No.152189/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.152192/2023-STAY APPLICATION) Date : 14-08-2023 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Angad Singh Dugal, Adv.
Mr. Ankush Bhardwaj, Adv.
Mr. Manikya Khanna, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order. (SWETA BALODI) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)