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Management Of Hindustan Times Ltd. vs Aita Ram on 5 December, 2018

Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph

     SLP(C) 28741-42/2018
                                              1

     ITEM NO.1                       COURT NO.1                   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) Nos.28741-28742/2018

     (Arising out of impugned final judgment and order dated 27-08-2018
     in WP(C) No. 5607/2016 07-09-2018 in RP No.342/2018 passed by the
     High Court of Delhi at New Delhi)

     MANAGEMENT OF HINDUSTAN TIMES LTD.                              Petitioner(s)

                                             VERSUS

     AITA RAM & ORS.                                                 Respondent(s)

     (With appln.(s) for exemption from filing c/c of the impugned
     judgment, permission to file additional documents/facts and interim
     relief)

     WITH S.L.P.(C) No.29401/2018 (XIV)
     (With appln.(s) for exemption from               filing   c/c   of   the   impugned
     judgment)


     Date : 05-12-2018 These petitions were called on for hearing today.


     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)          Dr. Abhishek Manu Singhvi, Sr. Adv.
                                Mr. C.U. Singh, Sr. Adv.
                                Mr. Siddharth Bhatnagar, Adv.
                                Mr. R.N. Karanjawala, Adv.
                                Ms. Meghna Mishra, Adv.
                                Mr. Debmalya Banerjee, Adv.
                                Mr. Ankit Rajgaria, Adv.
                                Mr. A.S. Aman, Adv.
                                Mr. Naman Joshi, Adv.
                                Ms. Ria Singh, Adv.
Signature Not Verified          Mr. Manish Sharma, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2018.12.05
                                Mr. Kartik Bhatnagar, Adv.
17:31:56 IST
Reason:                         Mr. Aviral Kapoor, Adv.
                                Mr. Raghuveer Kapur, Adv.
                                Ms. Iqra Khalid, Adv.
                                Mrs. Manik Karanjawala, Adv.
                                M/s. Karanjawala & Co., AOR
SLP(C) 28741-42/2018
                                              2

For Respondent(s)            Ms.    Meenakshi Arora, Sr. Adv.
                             Mr.    Prashant Bhushan, Adv.
                             Mr.    Ramesh Kumar Mishra, AOR
                             Mr.    V. Madhukar, Adv.
                             Mr.    Rajnish Kr. Singh, Adv.

                             Mr. Rajesh Kumar, Adv.
                             Mr. Amit Gaurav Singh, AOR


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

S.L.P.(C) No.28741-28742/2018 Issue notice.

There shall be no stay.

Consequential action will, naturally, be subject to the result of the special leave petitions.

As this Court is examining the order passed in the writ petition, this special leave petition challenging the order passed by the LPA Bench holding the letters patent appeal not to be maintainable, is not required to be entertained. The special leave petition is, accordingly, dismissed. The question arising is kept open to be determined in an appropriate case.

              (Chetan Kumar)                                    (Anand Prakash)
               A.R.-cum-P.S.                                      Court Master