JUDGEMENT
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(1.) It has been agreed by both the parties that during the pendency of the matter before the International Tribunal for the Law of the Sea (ITLOS), the following proceedings pending in the Courts shall remain stayed/deferred till further orders:
1. Writ Petition (C)No.236 of 2014 (tagged with Special Leave Petition (C)No.20370 of 2012 by order dated 28th March, 2014).
2. I.A.No.5 of 2014 in Special Leave Petition (C)No.20370 of 2012
3. Writ Petition (C)No.919 of 2014 (tagged with I.A.No.5 of 2014 in Special Leave Petition (C)No.20370 of 2012 by order dated 10th November, 2014).
4. R.C.No.04/2013/NIA/DLI pending before the Special Designated Court, Patiala House Courts, New Delhi.
(2.) I.A.No.3 of 2015 stands disposed of in view of the above order.
(3.) List the main case on 13.01.2016 at 2.00 P.M.;
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