Supreme Court - Daily Orders
M/S. Bharti Telemedia Ltd. vs The State Of Tripura on 1 September, 2022
Bench: Dinesh Maheshwari, Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 16848-16849 OF 2017
ACT Digital Home
Entertainment Private Limited .....Appellant(s)
Vs.
Master Channel
Community Network Private Limited ....Respondent(s)
O R D E R
Learned counsel for the appellant seeks permission to withdraw.
Learned counsel for the respondent has no objection.
Permission granted.
The appeals are dismissed as withdrawn.
...................J. (DINESH MAHESHWARI) ....................J. (BELA M. TRIVEDI) New Delhi;
September 01, 2022.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2022.09.06 18:30:57 IST Reason: 1 ITEM NO.26 COURT NO.11 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). 8156-8157/2015
(Arising out of impugned final judgment and order dated 19-02-2015 in WPC No. 563/2010 19-02-2015 in WPC No. 280/2011 passed by the High Court of Tripura at Agarthala) M/S. BHARTI TELEMEDIA LTD. Petitioner(s) VERSUS THE STATE OF TRIPURA & ORS. Respondent(s) WITH SLP(C) No. 7350/2021 (XIV) (IA No. 81512/2021 - STAY APPLICATION) SLP(C) No. 16949/2015 (XIV) (IA No. 4/2017 - EXEMPTION FROM FILING O.T. IA No. 3/2017 - INTERVENTION APPLICATION IA No. 91288/2017 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 2/2016 - PERMISSION TO FILE ANNEXURES) C.A. No. 16848-16849/2017 (XVII) (FOR ADMISSION) Diary No(s). 27178/2020 (XI) (FOR ADMISSION and I.R. and IA No. 4078/2021 - CONDONATION OF DELAY IN FILING and IA No. 4079/2021 - EXEMPTION FROM FILING O.T.) SLP(C) No. 11989/2022 (XI) (FOR ADMISSION and I.R. and IA No.93396/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.93397/2022-EXEMPTION FROM FILING O.T.) SLP(C) No. 11984/2022 (XI) (FOR ADMISSION and I.R. and IA No.93374/2022-EXEMPTION FROM FILING O.T.) SLP(C) No. 12524/2022 (XI) (FOR ADMISSION and I.R. and IA No.97181/2022-EXEMPTION FROM FILING O.T.) Date : 01-09-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MS. JUSTICE BELA M. TRIVEDI 2 For Parties: Mr. K.M Nataraj, ASG Mr. M.K. Maroria, Adv. Ms. Deepabali Dutta, Adv. Mr. Navanjay Mahapatra, Adv.
Mr. Amitesh Chandra Mishra, Adv. Ms. Pratibha Yadav, Adv. M/s ACM Legal, AOR Mr. Vineet Bhagat, AOR Mr. Mahesh Agarwal, Adv. Ms. Madhavi Agrawal, Adv. Mr. Victor Das, Adv.
Ms. Anvesh Padhi, Adv. Mr. E. C. Agrawala, AOR Mr. Bhakti Vardhan Singh, AOR Ms. Nidhi Dwivedi, Adv. Mr. Akshay Saxena, Adv. Mr. Ajay Kumar Tripathi, Adv. Mr. Abhinav S. Agarwal, Adv.
Mr. V. Sridharan, Sr.Adv. Mr. Aditya Bhattacharya, Adv. Ms. Apeksha Mehta, Adv. Ms. Mounica Kasturi, Adv. Ms. Charanya Lakshmikumaran, AOR Mr. Anurag Soan, Adv.
Mr. Priyojeet Chatterjee, Adv. Ms. Vrinda Bagaria, Adv. Ms. B. Vijayalakshmi Menon, AOR Mr. Sridhar Potaraju, AOR Mr. S. Mishra, Adv.
Ms. Ritwika Nanda, Adv. Ms. Shivani T., Adv.
Mr. Rajat Srivastava, Adv.
Mr. Gopal Singh, AOR Mr. Vivek Sarin, Adv.
Mr. Dibya Prashant Singh, Adv. Mr. Satish C. Kaushik, Adv. Mr. Aakarshan Aditya, AOR Mr. Vikramjit Banerjee, ASG Mr. Shuvodeep Roy, AOR Mr. Kabir Shankar Bose, Adv. Mr. Siddhartha Sinha, Adv.3
Mr. A. R. Madhav Rao, Adv.
Ms. Mukunda Rao A., Adv. Mr. Siddhant Buxy, AOR UPON hearing the counsel the Court made the following O R D E R C.A. Nos. 16848-16849 of 2017 The appeals are dismissed as withdrawn in terms of signed order.
List remaining matters on 20.09.2022.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file) 4