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Bharti Airtel Limited vs Vijaykumar V. Iyer on 12 October, 2020

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

                                                  1

     ITEM NO.7                Court 1 (Video Conferencing)              SECTION XVII

                               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).   3088-3089/2020

     BHARTI AIRTEL LIMITED & ANR.                                      Appellant(s)

                                                 VERSUS

     VIJAYKUMAR V. IYER & ORS.                                         Respondent(s)

     (FOR ADMISSION and IA No.87490/2020-STAY APPLICATION )

     Date : 12-10-2020 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Appellant(s)              Mr.   Kapil Sibal,Sr.Adv.
                                   Mr.   Darius Khambata,Sr.Adv.
                                   Ms.   Anusha Nagarajan,Adv.
                                   Mr.   Ramakant Rai,Adv.
                                   Mr.   Dhritiman Roy,Adv.
                                   Mr.   Sandeep Devashish Das,AOR
                                   Ms.   Sukanya Lal,Adv.

     For Respondent(s)             Mr.   Shyam Divan,Sr.Adv.
        R.No.1                     Mr.   Anoop Rawat,Adv.
                                   Mr.   Anuj Berry,Adv.
                                   Mr.   Saurav Panda,Adv.
                                   Ms.   Ankita Mandal,Adv.
                                   Ms.   Charu Bansal,Adv.
                                   Mr.   Chaitanya Safaya,Adv.
                                   Mr.   Abhik Chakraborty,Adv.
                                   Mr.   S. S. Shroff, AOR


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

Issue notice returnable within four weeks.

Mr. S.S. Shroff, Advocate, accepts notice on behalf of Digitally signed by Madhu Bala Date: 2020.10.12 16:06:36 IST Reason: Respondent No. 1. Hence service of notice on respondent no. 1 is waived.

Let notice be issued to other respondents.

In the meantime, there shall be stay of operation of the impugned order.

(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR