Supreme Court - Daily Orders
Karnataka Film Chamber Of Commerce vs Kannada Grahakara Koota on 3 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.56 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 Diary No(s). 19799/2017
(Arising out of impugned final judgment and order dated 10-04-2017
in AN No. 13/2016 10-04-2017 in IA No. 08/2017 passed by the
Competition Apellate Tribunal at Delhi)
KARNATAKA FILM CHAMBER OF COMMERCE Petitioner(s)
VERSUS
KANNADA GRAHAKARA KOOTA & ORS. Respondent(s)
I.A. No. 88647 OF 2017 – Application for condonation of delay.
I.A No. 88650 OF 2017 – Application for ad interim ex-parte
relief/stay
I.A.No. 88649 OF 2017 – Application for exemption from filing
certified copy of the impugned order dated 10.4.2017
I.A.No. 88648 OF 2017,- Application for condonation of delay in
refiling the SLP
Date : 03-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Balaji Srinivasan, AOR
For Respondent(s) Mr. Aniruddha Deshmukh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Civil Appeal is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(KUSUM LATA SYAL) (MALA KUMARI SHARMA) SENIOR PERSONAL ASSISTANT Signature Not Verified BRANCH OFFICER Digitally signed by NIDHI AHUJA Date: 2017.11.07 17:06:03 IST Reason: (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL (Diary) No(s). 19799/2017 KARNATAKA FILM CHAMBER OF COMMERCE APPELLANT(s) VERSUS KANNADA GRAHAKARA KOOTA & ORS. RESPONDENT(s) O R D E R Delay condoned.
Civil Appeal is dismissed. Pending application(s), if any, stands disposed of accordingly.
…...............J ( A.K. SIKRI) …..............J (ASHOK BHUSHAN) New Delhi Dated November 3, 2017