At, Supreme Court of India
By, THE HONOURABLE CHIEF JUSTICE MR. N.V. RAMANA
By, THE HONOURABLE MR. JUSTICE A.S. BOPANNA & THE HONOURABLE MR. JUSTICE HRISHIKESH ROY
For the Petitioners: Ranjit Kumar, Sr.Advocate, Sudhir Sharma, Sharan Thakur, Akhil Anand, AOR, Sidhartha Barua, Naman Singh Bagga, Praful Jindal, Advocates. For the Respondent: Ritin Rai, Sr.Advocate, Abhimanyu Bhandari, Arjun Syal, Manjira Dasgupta, Shreyan Das, Akshita Sachdeva, Advocates, Mithu Jain, AOR.
Judgment Text
The Court is convened through Video Conferencing.
Heard learned senior counsel for the parties.
Issue notice.
Mr. Mithu Jain, learned counsel, who appears on caveat on behalf of the sole respondent, accepts notice and waives service of formal notice upon the said respondent.
Two weeks’ time is granted to the respondent to file its counter affida
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vit. List the matter thereafter.
