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Supreme Court - Daily Orders

Matrix Cellular (International) ... vs State (Nct Of Delhi) on 6 August, 2024

Author: Aravind Kumar

Bench: Aravind Kumar

                                                    1


     ITEM NO.26                            COURT NO.13                    SECTION II-C

                                S U P R E M E C O U R T O F       I N D I A
                                        RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (Crl.) No. 4037/2021

     (Arising out of impugned final judgment and order dated 27-05-2021
     in WPCRL No. 975/2021 passed by the High Court Of Delhi At New
     Delhi)

     MATRIX CELLULAR (INTERNATIONAL)
     SERVICES PRIVATE LIMITED                                             Petitioner(s)

                                                   VERSUS

     STATE (NCT OF DELHI)                                                 Respondent(s)

     (IA No. 76933/2021 - EXEMPTION FROM FILING AFFIDAVIT; IA No.
     65454/2021 - EXEMPTION FROM FILING AFFIDAVIT; IA No. 65455/2021 -
     EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; IA No.
     65456/2021 - EXEMPTION FROM FILING O.T. and IA No. 65453/2021 -
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 06-08-2024 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE M.M. SUNDRESH
                          HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)              Mr. Azmat Hayat Amanullah, AOR
                                    Ms. Abhilasha Khanna, Adv.
                                    Ms. Shruti Raina, Adv.

     For Respondent(s)              Mr. Suryaprakash V Raju, A.S.G.
                                    Mr. Mukesh Kumar Maroria, AOR
                                    Mrs. Sairica S Raju, Adv.
                                    Mr. Guntur Pramod Kumar, Adv.
                                    Mr. Siddhant Kohli, Adv.
                                    Mr. Annirudh Sharma II, Adv.
                                    Mr. Zoheb Hussain, Adv.

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

Signature Not Verified Heard learned counsel for the parties. Digitally signed by SNEHA DAS Date: 2024.08.07 17:56:15 IST Reason: We find no reason to interfere with the impugned order, especially considering the subsequent developments that have taken place. 2 However, the petitioner is given liberty to take appropriate steps before the concerned Authority/Forum in accordance with law.

Further, we make it clear that the observations made in the impugned judgment will not stand in the way during the trial.

The Special Leave Petition is, accordingly, dismissed.

Pending applications, if any, stand disposed of.

     (SNEHA DAS)                                            (POONAM VAID)
SENIOR PERSONAL ASSISTANT                                COURT MASTER (NSH)