Supreme Court - Daily Orders
The Union Of India Thru Secretary ... vs Nashik Zila Cable Operators ... on 24 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra, A.M. Khanwilkar
1
ITEM NO.18 COURT NO.2 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1-15/2016 in Transfer Petition(s)(Civil) No(s). 430-444/2016
THE UNION OF INDIA THRU SECRETARY ,MINISTRY OF INFORMATION AND
BROADCASTING Petitioner(s)
VERSUS
NASHIK ZILA CABLE OPERATORS ASSOCIATION AND ORS.ETC.ETC.
Respondent(s)
(for intervention for clarification of court's order dated 1.4.2016
and office report)
Date : 24/10/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Ranjit Kumar, SG
Ms. Diksha Rai, Adv.
Mr. S.S. Ray, Adv.
Mr. Nikhil Rohatgi, Adv.
for Mr. G.S. Makkar, AOR
For Respondent(s) Mr. Navin Chawla,Adv.
(applicant) Mr. Aditya V. Singh, Adv.
Mr. Rupeshwar Singh Sandhu, Adv.
Ms. Neelam Saini, Adv.
for Mr. Vineet Bhagat,AOR
Mr. G. Prakash,AOR
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the applicant in IA Nos. 1-15 of 2016, as also, the learned Solicitor General of India Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.10.24 for the petitioner in the main transfer petition nos. 430-444/2016, 17:20:36 IST Reason:
we are satisfied to clarify, that the controversy which has been 2 ordered to be transferred for hearing to the Delhi High Court pertains to the notifications dated 11.11.2011 and 11.09.2014 only under the Cable Television Networks (Regulation) Act, 1995, as amended by the Cable Television Networks (Regulation) Amendment Ordinance, 2011.
With the aforesaid clarification, the instant interlocutory applications stand disposed of.
(Sneh Bala Mehra) (Parveen Kumar) Assistant Registrar AR-cum-PS