ITEM NO.1504 COURT NO.8 SECTION XIV

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). 8791/2020

(Arising out of impugned final judgment and order dated 09-12-2019

in FAOOS No. 229/2010 passed by the High Court of Delhi at New

Delhi)

UNIBROS Petitioner(s)

VERSUS

ALL INDIA RADIO Respondent(s)

([HEARD BY: HON. S. RAVINDRA BHAT AND HON. DIPANKAR DATTA, JJ.] )

Date : 19-10-2023 This petition was called on for pronouncement of

Judgment today.

For Petitioner(s) Mr. Sachin Gupta, AOR

Mr. Jagdish Vatsa, Adv.

Mr. Sameer Rohtagi, Adv.

Mr. T.s. Chaudhary, Adv.

Mr. Kartikey Singh, Adv.

Mr. Sachin Gupta, Adv.

For Respondent(s) Mr. Amrish Kumar, AOR

UPON hearing the counsel the Court made the following

O R D E R

Hon’ble Mr. Justice Dipankar Datta pronounced the

reportable judgment of the Bench comprising Hon’ble Mr.

Justice S. Ravindra Bhat and His Lordship.

Leave granted.

The appeal is dismissed in terms of signed reportable

judgment.

All pending applications are disposed of.

(NEETA SAPRA) (BEENA JOLLY)

COURT MASTER (SH) COURT MASTER (NSH)

(Signed reportable judgment is placed on the file)