Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

M/S.Eenadu Television Pvt.Ltd. vs M/S.Communication Cable Network on 7 February, 2014

\220
ITEM NO.20 & 58               COURT NO.8                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 NOS. 729-730 OF 2014


M/S.EENADU TELEVISION PVT.LTD.                          Appellant (s)

                   VERSUS

M/S.COMMUNICATION CABLE NETWORK                   Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
interim Relief and office report)
(FOR PREL. HEARING)
         WITH
Civil Appeal .....D. NO. 1468 of 2014
(With appln.(s) for permission to file appeal and ex-parte stay and office
report)

Civil Appeal .....D. NO. 1469 of 2014
(With appln.(s) for permission to file appeal and office report)

Date: 07/02/2014    These Appeals were called on for hearing today.

CORAM :
          HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
          HON’BLE MR. JUSTICE A.K. SIKRI

For Appellant(s)
CA 729-730/14               Mr.   Balaji Srinivasan, Adv.
                            Mr.   Vijay Kumar, Adv.
                            Mr.   Prbhat Ranjan, Adv.
                            Ms.   Srishti Govil, Adv.
                            Mr.   Mayanak Kshirsagar, Adv.
                            Ms.   Vaishali Dixit, Adv.
                            Ms.   Srishti Singh, Adv.

CA D1468/14 &               Mr.   G. Tushar Rao, Adv.
CA D1469/14                 Mr.   B.V. Chandan, Adv.
                            Mr.   A.C. Mohan, Adv.
                            Ms.   T. Anamika, Adv.

For Respondent(s)           Mr. Sharath Sampath, Adv.
                            Mr. Manikya Khanna, Adv.
                            Mr. Balraj Dewan, Adv.

                            Mr.   Jayant Kumar Mehta, Adv.
                            Mr.   Sharath Sampath, Adv.
                            Mr.   Manikya Khanna, Adv.
                            Mr.   Sukant Vikram, Adv.




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

The matters are adjourned by one week. |(VINOD LAKHINA) | |(INDU BALA KAPUR) | |COURT MASTER | |COURT MASTER |