Supreme Court - Daily Orders
Bharat Sanchar Nigam Ltd. vs Vodafone Essar Mobile Service Ltd. on 1 May, 2015
Bench: M.Y. Eqbal, Amitava Roy
ITEM NO.2 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 1-2/2013 in Civil Appeal No(s). 2525-2526/2013
BSNL Appellant(s)
VERSUS
VODAFONE ESSAR MOBILE SERVICE LTD. Respondent(s)
(for stay and office report)
Date : 01/05/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. Ranjit Kumar, Solicitor General
Ms. Maneesha Dhir, Adv.
Mr. K.P.S. Kohli, Adv.
Mr. Prashant Jain, Adv.
Mr. Ritesh Kumar,Adv.
For Respondent(s)
Mr. Ketan Paul, Adv.
Mr. Navin Chawla,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the applications for stay.
Status quo, as it exists today, shall be maintained by the parties.
However, liberty is given to the respondent to move this Court as and when required.
The applications are, accordingly, disposed of.
Signature Not Verified[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] Digitally signed by COURT MASTER A.R.-CUM-P.S. Sukhbir Paul Kaur Date: 2015.05.01 16:34:28 IST Reason: