Supreme Court - Daily Orders
Brainlink International, Inc. vs Ht Media Limited on 14 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.22 Court 12 (Video Conferencing) SECTION XIV
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). 3579/2022
(Arising out of impugned final judgment and order dated 17-12-2021
in IA No. 9531/2021 passed by the High Court Of Delhi At New Delhi)
BRAINLINK INTERNATIONAL, INC. & ANR. Petitioner(s)
VERSUS
HT MEDIA LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 14-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Hiren Kamod, Adv.
Mr. Mohit Paul, AOR
Mr. Vaibhav Keni, Adv.
Ms. Neha Iyer, Adv.
Mr. Manish Dhir, Adv.
Mr. Bikram Dwivedi, Adv.
For Respondent(s) Mr. Siddhartha Dave, Sr. Adv.
Ms. Meghna Mishra, Adv.
Mr. Ankit Rajgarhia, Adv.
Mr. Siddharth Chopra, Adv.
Mr. Vivek Ayyagari, Adv.
for M/s. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
In the facts and circumstances of the case and keeping in mind the conduct on the part of the petitioners and when even during the pandemic the petitioners participated in the proceedings, which has been reflected in para 3 of the impugned order, we are in complete agreement with the view taken by the High Court.
No interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India. The Special Signature Not Verified Digitally signed by R Natarajan Leave Petition stands dismissed.
Date: 2022.03.16 14:51:22 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER