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Supreme Court - Daily Orders

Devas Employees Fund Us Llc vs Antrix Corporation Limited on 6 October, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.16                                COURT NO.8                 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).   22622/2023


     (Arising out of impugned final judgment and order dated 17-03-2023
     in FAO(OS)(COMM) No. 289/2022 passed by the High Court of Delhi at
     New Delhi)

     DEVAS EMPLOYEES FUND US LLC                                            Petitioner(s)

                                                       VERSUS

     ANTRIX CORPORATION LIMITED & ORS.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.143968/2023-PERMISSION TO FILE
     PETITION (SLP/TP/WP/..) and IA No.143970/2023-PERMISSION TO FILE
     LENGTHY LIST OF DATES and IA No.198685/2023-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )


     Date : 06-10-2023 This petition was called on for hearing today.


     CORAM :
                            HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                            HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)                    Mr. Suhail Dutt, Sr. Adv.
                                          Ms. Anuradha Dutt, Adv.
                                          Mr. Lynn Pereira, Adv.
                                          Ms. Priyanka M.p, Adv.
                                          Mr. Chaitanya Kaushik, Adv.
                                          Ms. Shivangi Sud, Adv.
                                          Ms. Srishti Prakash, Adv.
                                          Mr. Arkaprava Das, Adv.
                                          Ms. B. Vijayalakshmi Menon, AOR

     For Respondent(s)                    Mr. N. Venkatraman, A.S.G.
                                          Mr. Ajay Bhargava, Adv.
                                          Mrs. Vanita Bhargava, Adv.
Signature Not Verified                    Mr. Arvind Ray, Adv.
Digitally signed by
NEETA SAPRA
Date: 2023.10.07
                                          Mr. Chandrashekara Bharathi, Adv.
13:55:19 IST
Reason:                                   Ms. Apoorva Jain, Adv.
                                          Ms. Divya Yadav, Adv.


     SLP (C)             No(s).   22622/2023                                   1   OF   2
                           Mr. Rahul Vijayakumar, Adv.
                           Ms. Shruti Shiv Kumar, Adv.
                           Ms. Amritha Chandramouli, Adv.
                           Mr. Shivshankar G., Adv.
                           M/S. Khaitan & Co., AOR

                           Mr. Aubert Sebastian, Adv.
                           Ms. Angelika Awasthi, Adv.
                           M/S. Trilegal, AOR

              UPON hearing the counsel the Court made the following
                                 O R D E R

Permission to file special leave petition is granted. This Court is of the opinion that the impugned order does not call for interference. The special leave petition is accordingly dismissed.

All pending applications are disposed of.

(NEETA SAPRA)                                             (BEENA JOLLY)
COURT MASTER (SH)                                       COURT MASTER (NSH)




SLP (C)   No(s).   22622/2023                                   2   OF   2