Supreme Court - Daily Orders
Indian Performing Rights Society Ltd. vs Sanjay Dalia on 12 February, 2014
ITEM NO.110 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 10643-10644 OF 2010
INDIAN PERFORMING RIGHTS SOCIETY LTD. Appellant (s)
VERSUS
SANJAY DALIA & ANR. Respondent(s)
(With appln(s) for impleadment and prayer for interim relief and office
report)
WITH SLP(C) NO. 8253 of 2013
(With prayer for interim relief and office report)
Date: 12/02/2014 These Appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Appellant(s) Mr. Anshuman Upadhyay, Adv.
in CA 10643-44/10 for Mr. Hari Shankar K,AOR(Not present)
Ms. Anuradha Salhotra, Adv.
Mr. K.V.Mohan, Adv.
Mr. Sumit Wadhwa, Adv.
For Respondent(s) Mr. Ankur Saigal, Adv.
for Mr. E.C. Agrawala,AOR(Not present)
Ms. Kavita Wadia, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the appellant submits that Mr. Pravin Anand, Advocate is the instructing counsel for the appellant. It is submitted that on account of his being unwell, he is not available to assist this Court in this matter today.
At the request of the learned counsel for the appellant and in the interest of justice, hearing of the case is adjourned by four weeks.
The appellant is directed to make appropriate arrangement for arguing this matter on the next date of hearing, on which date it shall not be adjourned.
|(Parveen Kr.Chawla) | |(Phoolan Wati Arora) |
|Court Master | |Assistant Registrar |
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