Supreme Court - Daily Orders
M/S Dlf Limited vs Competition Commission Of India on 17 March, 2015
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
ITEM NO.11 COURT NO.7 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. 6328/2014
M/S DLF LIMITED APPELLANT(S)
VERSUS
COMPETITION COMMISSION OF INDIA & ORS RESPONDENT(S)
[WITH OFFICE REPORT]
(FOR FINAL DISPOSAL)
WITH
C.A. NO. 6481/2014
(WITH APPLN.(S) FOR DIRECTIONS AND APPLN.(S) FOR PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND OFFICE REPORT FOR DIRECTION)
C.A. NO. 6487/2014
(WITH APPLN.(S) FOR DIRECTIONS AND OFFICE REPORT FOR DIRECTION)
C.A. NO. 11108/2014
(WITH APPLN.(S) FOR DIRECTIONS AND APPLN.(S) FOR PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND OFFICE REPORT)
C.A. NO. 11109/2014
(WITH APPLN.(S) FOR DIRECTIONS AND PERMISSION TO FILE ADDITIONAL
DOCUMENTS AND OFFICE REPORT)
C.A. NO. 8014-8023/2014
(WITH APPLN.(S) FOR STAY AND OFFICE REPORT)
C.A. NO. 10540/2014
(WITH APPLN.(S) FOR EX-PARTE STAY)
C.A. NO. 9868/2014
(WITH APPLN.(S) FOR EX-PARTE STAY)
C.A. NO. 49/2015
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND PERMISSION TO ACCEPT LENGTHY LIST OF DATES AND STAY
AND OFFICE REPORT)
Date : 17/03/2015 These appeals were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE RANJAN GOGOI
Digitally signed by
Vinod Lakhina
Date: 2015.03.18
HON'BLE MR. JUSTICE N.V. RAMANA
16:51:07 IST
Reason:
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For parties(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. H.S. Chandhoke, Adv.
Mr. Abdullah Hussain, Adv.
Ms. Kanika Chaudhary Nayar, Adv.
Ms. Nidhi Singh, Adv.
Ms. Tripti Malhotra, Adv.
Mr. Anand Pathak, Adv.
Mr. Abhay Kumar, Adv.
Mr. Abhinav Mukerji, Adv.
Mr. Pawanshree Agrawal, Adv.
Ms. Tatini Basu, Adv.
Mr. Vaibhav Gaggar, Adv.
Mr. Sumit Kumar, Adv.
Ms. Reena, Adv.
Mr. Abhinav Mukerji, Adv.
Mr. Pawanshree Agrawal, Adv.
Mr. Avinash Kumar, Adv.
Mr. Gaurav Kejriwal, Adv.
Mr.Shivendra Dwivedi, Adv.
Mr. Rajesh Mahale, Adv.
Mr. Anil Grover, AAG
Ms. Noopur Singhal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let these cases be transferred from the 'after notice matters' category to the 'Regular hearing matters' category and to be placed in the list as per its turn.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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