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Google India Private Ltd vs M/S. Visakha Industries on 1 May, 2019

Bench: Ashok Bhushan, K.M. Joseph

     ITEM NO.1                                COURT NO.11                  SECTION II
     (Part Heard)
                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS
     Criminal Appeal                 No(s).     1987/2014
     GOOGLE INDIA PRIVATE LTD                                               Appellant(s)

                                                       VERSUS

     M/S. VISAKHA INDUSTRIES                                                Respondent(s)
     (FOR VACATING STAY )

     Date : 01-05-2019                 This matter was called on for hearing today.

     CORAM :                           HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                       HON'BLE MR. JUSTICE K.M. JOSEPH
     For Appellant(s)                  Mr.    Sajan Poovayya, Sr. Adv.
                                       Ms.    Priyadarshi Banerjee, Adv.
                                       Mr.    Pratibhanu Singh Kharola, Adv.
                                       Mr.    Mahesh Agarwal, Adv.
                                       Mr.    Ankur Saigal, Adv.
                                       Mr.    Nishant Rao, Adv.
                                       Mr.    Saransh Jain, Adv.
                                       Mr.    Madhavan Sharma, Adv.
                                       Mr.    Divyang Gobind Chandiramani, Adv.
                                       Mr.    E. C. Agrawala, AOR

     For Respondent(s)                 Mr.    P.S. Narasimha, Sr. Adv.
                                       Mr.    Sridhar Potaraju, AOR
                                       Ms.    Shiwani T., Adv.
                                       Ms.    Sindoora V.N.G., Adv.
                                       Ms.    Shweta Parihar, Adv.
                                       Mr.    Rahul G. Tanwani, Adv.
                                       Mr.    V.C. Shukla, Adv.

                                       Ms.    Madhavi Divan, ASG
                                       Ms.    Nisha Bagchi, Adv.
                                       Ms.    Vimla Sinha, Adv.
                                       Mr.    Rajat Nair, Adv.
                                       Mr.    G.S. Makker, AOR

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

Arguments concluded.

Judgment reserved.

Reason: Liberty to file written submissions within a week.

(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER