Bombay High Court
Pune Municipal Corporation And Ors. vs Viom Infra Network Maharashtra Ltd. And ... on 12 September, 2025
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
905.IA.2055.2021.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2055 OF 2021
IN
WRIT PETITION NO.2678 OF 2017
Pune Municipal Corpn and others Applicants
Versus
Vodafone Mobile Services Limited Respondent
WITH
INTERIM APPLICATION NO.2068 OF 2021
IN
WRIT PETITION NO.2561 OF 2015
Pune Municipal Corpn and others Applicants
Versus
VIOM Infra Network Maharashtra Ltd and another Respondents
WITH
INTERIM APPLICATION NO.2051 OF 2021
IN
WRIT PETITION NO.2679 OF 2017
Pune Municipal Corpn and others Applicants
Versus
Bharti Airtel Ltd and others Respondents
WITH
INTERIM APPLICATION NO.2050 OF 2021
IN
WRIT PETITION NO.417 OF 2017
Pune Municipal Corpn and others Applicants
Versus
Ascend Telecom Infrastructure Pvt.Ltd. Respondents
WITH
INTERIM APPLICATION NO.2057 OF 2021
IN
WRIT PETITION NO.7327 OF 2009
Pune Municipal Corpn and others Applicants
Versus
IDEA Cellular Limited and others Respondents
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WITH
INTERIM APPLICATION NO.2052 OF 2021
IN
WRIT PETITION NO.2698 OF 2017
Pune Municipal Corpn and others Applicants
Versus
TATA Teleservices (Maharashtra) Ltd and another Respondents
WITH
INTERIM APPLICATION NO.2070 OF 2021
IN
WRIT PETITION NO.557 OF 2015
Pune Municipal Corpn and others Applicants
Versus
IDEA Cellular Ltd and another Respondents
WITH
INTERIM APPLICATION NO.2054 OF 2021
IN
WRIT PETITION NO.2515 OF 2017
Pune Municipal Corpn and others Applicants
Versus
Tower Vision India Pvt.Ltd and another Respondents
WITH
WRIT PETITION NO.11190 OF 2018
WITH
INTERIM APPLICATION NO.896 OF 2025
AND
INTERIM APPLICATION NO.14966 OF 2023
AND
INTERIM APPLICATION NO.2946 OF 2021
AND
INTERIM APPLICATION NO.895 OF 2025
AND
CIVIL APPLICATION NBO.136 OF 2019
IN
WRIT PETITION NO.11190 OF 2018
Indus Towers Limited Petitioner
versus
The Pune Municipal Corpn and others Respondents
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WITH
WRIT PETITION NO.7327 OF 2009
AND
INTERIM APPLICATION NO.2057 OF 2021
WITH
CIVIL APPLICATION NO.167 OF 2019
WITH
CIVIL APPLICATION NO.21 OF 2017
WITH
CIVIL APPLICATION NO.1656 OF 2012
WITH
INTERIM APPLICATION NO.10636 OF 2025
Elever Digitel Infrastructure Pvt.Ltd and another Petitioners
versus
Pune Municipal Corporation and another Respondents
WITH
WRIT PETITION NO.8929 OF 2018
Indus Towers Limited Petitioner
versus
The Commissioner, Pune Municipal Corpn and others Respondents
WITH
WRIT PETITION NO.557 OF 2015
AND
INTERIM APPLICATION NO.2070 OF 2021
AND
CIVIL APPLICATION NO.168 OF 2019
WITH
INTERIM APPLICATION NO.10629 OF2025
Elevar Digital Infrastructure Pvt.Ltd and another Petitioners
versus
Pune Municipal Corporation and another Respondents
_______
Mr. Aspi Chinoy, Senior Advocate a/w Ms. Sneha Jaisingh aw Ms. Jaidhara Shah
aw Mr. Zashank Mehta i/by Bharucha & Partners for the Petitioner in
WP/2678/2017 and for Respondent in IA/2055/2021.
Mr. Tushar Hathiramani aw Ms. Sneha Jaisingh aw Ms. Jaidhara Shah aw Mr.
Zashank Mehta aw Mr. Esham Karanjikar i/by Bharucha & Partners for the
Petitioner in WP/2679/2017
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Mr. Sugandh Deshmukh for the Petitioner in WP/11190/2018 and
WP/8929/2018, WP/4006/2024 and applicant in IA(ST)/10431/2025
Mr Himanshu Vidhani aw Mr. Rushab Chopra aw Mr Niket Dalal aw Ms. Shloka
Dikshit i/b Himanshu Vidhani C/o Chandhiok & Mahajan for the Petitioners in
WP/7327/2009, WP/557/2015, WP/2561/2015.
Mr. Amit Khairwar aw Mr. Prasad Dhande aw Ms. Swati Chandan i/by D.H. Law
Associates for Petitioners in WP/2698/2017.
Mr. Kanishk Ahuja aw Mr. Parikshit Desai aw Mr. Vipin R. Singh aw Ms. Neha
Khule for the Petitioner in WP/417/2017, WP/2515/2017, WP/2517/2017 and for
applicant in IA(L)/23219/2025
Mr. Anil Y. Sakhare, Senior Advocate aw Mr. Abhijit Kulkarni aw Mr. Vishwanath
Patil aw Ms. Nidhi Chauhan aw Mr. Akshay Naidu for Respondent PMC in
WP/2679/2017
Mr. A. A. Kumbhakoni, Senior Advocate aw Mr. Abhijit Kulkarni aw Mr.
Vishwanath Patil aw Ms. Nidhi Chauhan aw Mr. Akshay Naidu for Respondent
PMC in WP/2678/2017
Mr. Abhijit Kulkarni aw Mr. Vishwanath Patil aw Ms. Nidhi Chauhan aw Mr.
Akshay Naidu for for Respondent Corporation(PMC) WP/1932/2015,
WP/2515/2017,WP/417/2017, WP/557/2015 & WP/7327/2009 and Applicants
in IA/2050/2021, IA/2051/2021, IA/2052/2021, IA/2053/2021, IA/2054/2021,
IA/2055/2021, IA/2057/2021, IA/2068/2021, IA/2070/2021
Mr. P.P. Kakade,Addl.G.P. aw Ms. M.P. Thakur, AGP for the State.
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 12th September 2025 P.C.
1. The proceedings are listed today for directions. They are required to be taken up for final hearing. Our attention is drawn to the order passed by co- ordinate Bench dated 1st August 2025 and more particularly para 8 thereof whereby proceedings pertaining to those Petitioners who are parties to the proceedings in the case of Ahmedabad Municipal Corporation Vs. GTL Page 4 of 5 Manish Thatte ::: Uploaded on - 15/09/2025 ::: Downloaded on - 19/09/2025 22:48:22 :::
905.IA.2055.2021.DOC Infrastructure Limited and others were to furnish copies of Writ Petitions/Transfer Petitions/SLP filed by them with the office of learned Advocate General. We are informed that such Petitioners are in the process of obtaining copies and some more time is sought as they have not furnished the copies so far.
2. In this view of the matter we adjourn the proceedings for two weeks. It is made clear that in the event copies are not made available by such time as agreed between the parties, the Court would then be required to proceed to hear the proceedings and pass appropriate orders. All contentions of the parties are kept expressly open.
3. We are informed that there are three petitions bearing Writ Petition Nos.2561 of 2015, 7327 of 2009 and 557 of 2015 which although pertain to the subject matter of the entire group, however, considering the present assignments notified by the Hon'ble the Chief Justice w.e.f 3rd September 2025, these matters would pertain to the assignment of a co-ordinate Bench. Learned counsel is required to take appropriate steps for listing the matters before appropriate Bench. Liberty to the Petitioners in WP Nos. 2561 of 2015, 7327 of 2009 and 557 of 2015 to move the Hon'ble the Chief Justice. Writ Petition Nos. 2561 of 2015, 7327 of 2009 and 557 of 2015 are removed from the board.
4. Stand over to 26th September 2025.
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