Supreme Court - Daily Orders
M/S Sun Direct Tv Pvt Ltd vs State Of Telangana on 18 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.8 COURT NO.8 SECTION III
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). 6122/2016
(Arising out of impugned final judgment and order dated 10/02/2016
in WP No. 3027/2016 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
M/S SUN DIRECT TV PVT LTD Petitioner(s)
VERSUS
STATE OF TELANGANA AND ORS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 18/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. S.K. Bagadia, Sr. Adv.
Md. Rashid Saeed,Adv.
Mr. Vivek Sarin, Adv.
Mr. Sandeep Manubarwala, Adv.
For Respondent(s) Mr. S. Udaykumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. The petitioner has deposited 25% of the amount in dispute. In view of the above, the High Court may consider the writ petition and tag it along with the matters which are said to be pending on the same subject matter.
The special leave petition stands disposed of. Signature Not Verified Pending application is disposed of.
Digitally signed by Meenakshi Kohli Date: 2016.04.19 15:19:15 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master