Supreme Court - Daily Orders
Zee Sports Ltd (Now Known As Zee Digital ... vs Nimbus Media Pte. Ltd on 21 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.22 COURT NO.1 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).11830/2017
(Arising out of impugned final judgment and order dated 07/04/2017
in CAL No.16/2017 in CSN No.320/2017 in ARBP No.1698/2015 passed by
the High Court of Bombay)
ZEE SPORTS LTD (NOW KNOWN AS ZEE DIGITAL
CONVERGANCE LTD) Petitioner(s)
VERSUS
NIMBUS MEDIA PTE. LTD Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr.Harish Salve, Sr.Adv.
Mr.Shyam Divan, Sr.Adv.
Mr.Hitesh Jain, Adv.
Ms.Shyel Trehan, Adv.
Ms.Akshita Sachdeva, Adv.
Ms.Monisha Mane, Adv.
Ms. Liz Mathew, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution.
The special leave petition is accordingly dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2017.04.21 16:04:17 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR