Supreme Court - Daily Orders
Oracle India P. Ltd vs M/S Mysore I T Solutions P. Ltd on 8 August, 2014
º ITEM NO.5 COURT NO.5 SECTION IVA
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(s). 34056/2013
(Arising out of impugned final judgment and order dated 18/06/2013
in WA No. 5252/2012 passed by the High Court Of Karnataka At
Bangalore)
ORACLE INDIA P. LTD Petitioner(s)
VERSUS
M/S MYSORE I T SOLUTIONS P. LTD & ORS Respondent(s)
(With interim relief and office report)
WITH
I.A. No. 3 in SLP(C) No. 20055/2009
(With appln.(s) for recalling the Court’s order)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Avijit Bhattacharjee ,Adv.
Mr. Bikas Kargupta, Adv.
Mr. B.M. Sudesh, Adv.
Mr. Sachin Das, Adv.
Ms. Sanskrit Pathak, Adv.
Ms. Sarbani Kar, Adv.
Ms. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
Ms. Ritika Gambhir, Adv.
Dr. (Mrs.) Vipin Gupta, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
Mr. C.A. Sundaram, Sr. Adv.
Neeta Sapra
Date: 2014.08.12
17:51:32 IST
Mr. Balaji Srinivasan ,Adv.
Reason:
Mr. Nishanth A.V., Adv.
Ms. Shreesti Govil, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 20055/2009
Notice has already been issued, respondents have appeared.
SLP(C) No. 34056/2013 Learned counsel Mr. Balaji Srinivasan had already appeared on behalf of respondent no. 1. Let notice be issued on rest of the respondents. Dasti, in addition, is permitted. Post the matters after eight weeks.
(Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER