@JUDGMENTTAG-ORDER
Issue notice on prayer ''c'' of the I.A.No. 5 of 2015, returnable in four weeks.
2. I.A. filed by Mr. Awanish Sinha, learned counsel, be listed along with I.A. No.5 on the next date of hearing for consideration.
Reed Elsevier India Pvt Ltd. Vs Eastern Book Company
Case No: I.A. 5 of 2015 in Civil Appeal No(s).10245 of 2014
Date of Decision: April 25, 2016
Citation: (2017) 1 SCC 1
Hon'ble Judges: Mr. Ranjan Gogoi and Mr. Prafulla C. Pant, JJ.
Bench: Division Bench
Advocate: Mr. Vikas Mehta, Ms. Priyanka Khimani, Mr. Rajat Sehgal, Advocates, for the Appellants; Mr. Rajev Datta, Sr. Advocate, Mr. K.V. Vishwanathan, Sr. Advocate, Mr. Awanish Sinha, Mr. S.K. Mohanty, Mr. Raj Shekar Rao, Mr. Harshavardhan, Ms. Anitha Shenoy, Advocates, for the Respondents
Final Decision: Disposed Of