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Supreme Court - Daily Orders

Alankit Limited vs Nsdl E-Governance Infrastructure Pvt. ... on 30 July, 2020

Bench: Arun Mishra, B.R. Gavai, Krishna Murari

     ITEM NO.6                   Court 3 (Video Conferencing)              SECTION IX

                                  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).    8688-8689/2020

     (Arising out of impugned final judgment and order dated 26-06-2020
     in LC/VC/GSP No. 22/2020 26-06-2020 in LC/VC/GSP No. 22A/2020
     passed by the High Court of Judicature at Bombay)

     ALANKIT LIMITED                                                      Petitioner(s)
                                     VERSUS
     NSDL E-GOVERNANCE INFRASTRUCTURE PVT. LTD.                           Respondent(s)

     (IA No.65693/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 65693/2020 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No. 66627/2020 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 30-07-2020 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ARUN MISHRA
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                Mr.   Maninder Singh,Sr.Adv.
                                      Mr.   Shikhil Suri,Adv.
                                      Mr.   Shiv Kumar Suri, AOR
                                      Mr.   Shadab Jan,Adv.
                                      Ms.   Shilpa Saini,Adv.
                                      Ms.   Nikita Thapar,Adv.
                                      Ms.   Vinishma Kaul,Adv.

     For Respondent(s)                Mr.   Tushar Mehta,SG
                                      Mr.   Venkatesh Dhond,Sr.Adv.
                                      Mr.   Gaurav Mehta,Adv.
                                      Mr.   Chaitanya D. Mehta,Adv.
                                      Mr.   Ankur Saigal,Adv.
                                      Mr.   Shaishir Divatia,Adv.
                                      Ms.   Aashna Agarwal,Adv.
                                      Ms.   Sonal Aggarwal,Adv.
                                      Mr.   Bhanu Chopra,Adv.
                                      Mr.   E. C. Agrawala, AOR

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

Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.07.31 In this Court we have seen that we can hear every serious 18:22:36 IST Reason: matter and the matter in which the facts are disputed by way of virtual hearing. As such, we request the Bombay High Court to take 1 the matter through virtual hearing and decide the same as early as possible.

The special leave petitions are, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.

  (NARENDRA PRASAD)                              (JAGDISH CHANDER)
ASTT. REGISTRAR-cum-PS                         ASSISTANT REGISTRAR




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