Supreme Court - Daily Orders
Competition Commission Of India vs Bharti Airtel Ltd on 5 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.55 COURT NO.6 SECTION IX
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). 35574/2017
(Arising out of impugned final judgment and order dated 21-09-2017
in WP No. 7173/2017 passed by the High Court Of Judicature At
Bombay)
COMPETITION COMMISSION OF INDIA Petitioner(s)
VERSUS
BHARTI AIRTEL LTD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.138290/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.138287/2017-APPL. FOR
ADDITIONAL GROUNDS and IA No.138285/2017-PERMISSION TO FILE LENGTHY
LIST OF DATES and IA No.6023/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
WITH
SLP(C) No. 35497/2017 (IX)
(FOR ADMISSION and I.R. and IA No.137993/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137992/2017-PERMISSION TO
PLACE ADDITIONAL FACTS AND GROUNDS and IA No.137990/2017-PERMISSION
TO FILE LENGTHY LIST OF DATES and IA No.6026/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 35532-35533/2017 (IX)
(FOR ADMISSION and I.R. and IA No.138172/2017-PERMISSION TO PLACE
ADDITIONAL FACTS AND GROUNDS and IA No.138171/2017-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.6017/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
SLP(C) No. 115/2018 (IX)
(FOR ADMISSION and I.R. and IA No.1206/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.1204/2018-PERMISSION TO
PLACE ADDITIONAL FACTS AND GROUNDS and IA No.1203/2018-PERMISSION
TO FILE LENGTHY LIST OF DATES and IA No.6029/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 37285-37289/2017 (IX)
(FOR ADMISSION and I.R. and IA No.141589/2017-PERMISSION TO FILE
Signature Not Verified
LENGTHY LIST OF DATES and IA No.141591/2017-PERMISSION TO FILE
Digitally signed by
ASHWANI KUMAR
Date: 2018.02.06
ADDITIONAL DOCUMENTS and IA No.11995/2018-PERMISSION TO FILE
17:13:08 IST
Reason:
ADDITIONAL DOCUMENTS)
Date : 05-02-2018 These petitions were called on for hearing today.
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CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Prahsanto Sen, Sr. Adv.
Mr. Arjun Krishnan, Adv.
Mr. Dhruv Malik, Adv.
Mr. Sumit Srivastava, Adv.
Mr. Sarvesh Mishra, Adv.
Mr. Ankur Singh, Adv.
Mr. Arjun Krishnan, AOR
Mr. Udayan Verma, Adv.
Mr. Harish Salve, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Ramji Srinivasan, Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Ritin Rai, Adv.
Mr. Raghav Shankar, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Jayant Mallik, Adv.
Mr. Tushar Bhardwaj, Adv.
Mr. Biju. Raman, Adv.
Mr. Nakul, Adv.
Mr. Kritika Bhardwaj, Adv.
Mr. Hiten Sampat, Adv.
Mr. B. Agarwal, Adv.
Ms. Shelly Saluja, Adv.
Mr. A. Kshetarpal, Adv.
Mr. Avishkar Singhvi, Adv.
For Respondent(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Syed Jafar Alam, AOR
Mr. Vipul Wadhwa, Adv.
Mr. Aman Shukla, Adv.
Mr. Gopal Subhramanium, Adv.
Mr. Harsh Kaushik, AOR
Mr. Atul Dua, Adv.
Mr. Ankush Walia, Adv.
Mr. Paran Tandon, Adv.
Mr. Vivek Raja, Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. N.K. Kaul, Sr. Adv.
Mr. Arvind Datar, Sr. Adv.
Mr. Siddharth Luthra, Sr. Adv.
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Ms. Pallavi S. Shroff, Adv.
Mr. Anuj Berry, Adv.
Mr. Aashish Gupta, Adv.
Mr. Aditya Mukherjee, Adv.
Sugandha Rohatgi, Adv.
Mr. S. S. Shroff, AOR
Mr. Darius Khambata, Adv.
Mr. Soli Woper, Adv.
Mr. Marezban P. Bharucha, AOR
Ms. Alka Bharucha, Adv.
Ms. Swathi Girimaji, Adv.
Ms. Areen De., Adv.
Mr. Sanjay Kapur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Since all the respondents are represented through their respective counsel service of notice is waived. Reply, if any, be filed by 19.02.2018. List on 19.02.2018. In case, hearing in special leave petitions does not start on that date the question of interim relief will be considered.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER