Supreme Court - Daily Orders
Union Of India Department Of ... vs M/S.Dishnet Wireless Ltd.,Chennai on 29 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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ITEM NO.102 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). 5961/2014
UNION OF INDIA, DOT Appellant(s)
VERSUS
M/S.DISHNET WIRELESS LTD.,CHENNAI Respondent(s)
(with appln. (s) for ex-parte stay, permission to file lengthy list
of dates, permission to file additional documents, modification of
court's order and office report)
WITH
C.A. No. 7212/2014
(With Office Report)
C.A. No. 5783/2014
(With appln.(s) for permission to file additional documents,
modification of court's order, for permission to file synopsis and
list of dates and Office Report)
C.A. No. 6339/2014
(With Office Report)
Date : 29/09/2016 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. P.S. Narasimha, ASG
Mr. Ritin Rai, Adv.
Ms. Gunwant Dara, Adv.
Mr. K. Parmeshwar, Adv.
Mr. Mohan Prasad Gupta, Adv.
Mr. D. S. Mahra,Adv.
Mr. Mansoor Ali Shoket, Adv.
Mr. Nitin Kala, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
Mr. Kunal Singh, Adv.
Signature Not Verified
Mr. Albia Khan, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2016.10.01
For Respondent(s)
13:06:28 IST
Reason: Dr. A.M. Singhvi, Adv.
Mr. Mohnish Panda, Adv.
Mr. Sunil Kumar Jain,Adv.
Mr. Anand S. Pathak, Adv.
Mr. Akshat Hansaria, Adv.
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Mr. Kshitiz Karjee, Adv.
Mr. Mrinal Bharat Ram, Adv.
Dr. A.M. Singhvi,Sr. Adv.
Mr. Manjul Bajpai, Adv.
Mr. Ranjit B. Raut, Adv.
Ms. Bina Gupta,Adv.
Mr. Sashwat Bajpai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List all these cases on 20th October, 2016 at the top of the list.
In the connected matters i.e Civil Appeal Nos. 6339 and 7212 of 2014, common respondents Nos.2, 4, 5 and 6, have not been served. This has necessitated the present adjournment. The appellants therein are directed to effect dasti service on the unserved respondents and file affidavit of service before this court on or before 6th October, 2016.
We make it clear that on the next date there will be no adjournment. The unserved respondents may, if so desire, file their replies and documents, if any, on or before 20th October, 2016.
(Neetu Khajuria) (Asha Soni) Court Master Court Master