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Supreme Court - Daily Orders

Espn Software India Pvt.Ltd. vs Hotel & Restaurants Asso. . on 11 April, 2017

Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman

                                          IN THE SUPREME COURT OF INDIA

                                          CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO. 624 OF 2008

  ESPN SOFTWARE INDIA PVT.LTD.                                                Appellant(s)

                                                       VERSUS

  HOTEL & RESTAURANTS ASSO. & ORS.                                            Respondent(s)

                                                      WITH

                                          CIVIL APPEAL NO. 699 OF 2008



                                                      O R D E R

We have heard Mr. N. Ganpathy, learned Senior Counsel appearing for the appellant and Ms. Rukhmini Bobde, learned Counsel appearing for the respondents.

During the course of hearing, learned counsel appearing for the parties submit that these appeals have become infructuous.

In view of the submission made, the appeals are dismissed as having become infructuous.

For the reasons stated in the I.A., Application for change of name of the appellant is allowed.

......................J (PINAKI CHANDRA GHOSE) ......................J NEW DELHI;

Signature Not Verified
                                                                (ROHINTON FALI NARIMAN)
  April 11, 2017.
Digitally signed by
R.NATARAJAN
Date: 2017.04.19
17:22:11 IST
Reason:
ITEM NO.105                   COURT NO.6                 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(s).     624/2008

ESPN SOFTWARE INDIA PVT.LTD.                           Appellant(s)

                                   VERSUS

HOTEL & RESTAURANTS ASSO. & ORS.                       Respondent(s)


(with appln. (s) for stay and office report) WITH C.A. No. 699/2008 Date : 11/04/2017 These appeals were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. N. Ganpathy, Sr. Adv.
Mr. Ajay K. Dutta, Adv.
Mr. Ashok Mathur, Adv.
For Respondent(s) Mr. Tejveer Bhatia, Adv.
Mr. Upender Thakur, Adv.
Mr. Gaurav Sharma, Adv.
Mr. Abhinav Mukerji, AOR Ms. Rukmini Bobde, Adv.
Ms. Nandita Bajpai, Adv.
For M/s. Parekh & Co.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed as having become infructuous in terms of the signed order.
Pending application stands disposed of.



    (R. NATARAJAN)                          (SNEH LATA SHARMA)
     Court Master                              Court Master
(Signed order is placed on the file)