Supreme Court - Daily Orders
Competition Commission Of India vs Bharti Airtel Ltd on 19 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.1 COURT NO.6 SECTION IX
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) No. 35574/2017
(Arising out of impugned final judgment and order dated 21-09-2017
in WP No. 7173/2017 passed by the High Court of Judicature at
Bombay)
COMPETITION COMMISSION OF INDIA Petitioner(s)
VERSUS
BHARTI AIRTEL LTD & ORS. Respondent(s)
(With IA No.138290/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.138287/2017-APPL. FOR ADDITIONAL GROUNDS and IA
No.138285/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.6023/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.24601/2018-INTERVENTION APPLICATION)
WITH
SLP(C) No. 35497/2017 (IX)
(With IA No.137993/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.137992/2017-PERMISSION TO PLACE ADDITIONAL FACTS
AND GROUNDS and IA No.137990/2017-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.6026/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
SLP(C) No. 35532-35533/2017 (IX)
(With IA No.138172/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS and IA No.138171/2017-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.6017/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 115/2018 (IX)
(With IA No.1206/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.1204/2018-PERMISSION TO PLACE ADDITIONAL FACTS
AND GROUNDS and IA No.1203/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.6029/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 37285-37289/2017 (IX)
(With IA No.141589/2017-PERMISSION TO FILE LENGTHY LIST OF DATES
and IA No.141591/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and
IA No.11995/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2018.03.21
Date : 19-03-2018 These petitions were called on for hearing today.
15:29:19 IST
Reason:
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SLP (C) No. 35574/2017 etc.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. P. S. Narasimha, Sr. Adv.
Mr. Prashanto Sen, Sr. Adv.
Mr. Arjun Krishnan, AOR
Mr. V. C. Shukla, Adv.
Mr. Udayan Verma, Adv.
Mr. Sarvesh Mishra, Adv.
Mr. Ankur Singh, Adv.
Mr. Sumit Srivastava, Adv.
Mr. Dhruv Malik, Adv.
Mr. Kamlendra Singh, Adv.
Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Ramji Srinivasan, Sr. Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Ritin Rai, Adv.
Mr. Raghav Shankar, Adv.
Mr. Biju P. Raman, Adv.
Mr. Hiten Sampat, Adv.
Mr. Bhavuk Agarwal, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Abhas Kshetarpal, Adv.
Mr. Jayant Mallik, Adv.
Ms. Kritika Bhardwaj, Adv.
Mr. Tushar Bhardwaj, Adv.
Mr. Avishkar Singhvi, Adv.
Mr. Srijan Sinha, Adv.
For Respondent(s)
Mr. P. Chidambaram, Sr. Adv.
Mr. Syed Jafar Alam, AOR
Mr. Vipul Wadhwa, Adv.
Mr. Aman Shukla, Adv.
Mr. Darius Khambata, Sr. Adv.
Mr. Soli Cooper, Sr. Adv.
Mr. Marezban P. Bharucha, AOR
Ms. Alka Bharucha, Adv.
Ms. Swati Girimaji, Adv.
Mr. Areen De, Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Atul Dua, Adv.
Mr. Harsh Kaushik, AOR
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SLP (C) No. 35574/2017 etc.
Mr. A. Walia, Adv.
Mr. Param T., Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Arvind Datar, Sr. Adv.
Mr. Siddharth Luthra, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Aashish Gupta, Adv.
Mr. Aditya Mukherjee, Adv.
Ms. Sugandha Rohatgi, Adv.
Mr. S. S. Shroff, AOR
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Sanjay Kapur, Adv.
Ms. Megha Karnwal, Adv.
Ms. Mansi Kapur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Darius Khambata and Mr. Soli Cooper, learned senior counsel.
List the matters on 26th March, 2018, as part-heard.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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