Patna High Court - Orders
Tata Teleservices Ltd. vs The Union Of India & Anr on 22 July, 2014
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court CWJC No.22824 of 2012 (26) dt.22-07-2014 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22824 of 2012
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M/S Dishnet Wireless Ltd
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.2000 of 2013
======================================================
Sistema Shyam Tele Services Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15129 of 2013
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Sistema Shyam Teleservices Limited
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3899 of 2013
======================================================
Tata Teleservices Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9303 of 2013
======================================================
Sistema Shyam Teleservices Limited
.... .... Petitioner/s
Versus
Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9574 of 2013
======================================================
Tata Teleservices Ltd.
.... .... Petitioner/s
Versus
The Union of India & Anr
Patna High Court CWJC No.22824 of 2012 (26) dt.22-07-2014 2
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10791 of 2013
======================================================
Sistema Shyam Tele Services Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10779 of 2013
======================================================
Sistema Shyam Tele Services Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11269 of 2013
======================================================
Sistema Shyam Tele Services Limited
.... .... Petitioner/s
Versus
Union of India & Anr.
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.22824 of 2012)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.2000 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.15129 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.3899 of 2013)
For the Petitioner/s : Mr. Y.V. Giri, Sr. Adv.
Mr. Ratnakar Pandey
Mr. Kumar Manish
For the Respondent/s : Mr. Amit Srivastava, CGC
Mr. Rashid Izhar
M/s. Priya Ranjan, CGC
(In CWJC No.9303 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.9574 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
Patna High Court CWJC No.22824 of 2012 (26) dt.22-07-2014 3
(In CWJC No.10791 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.10779 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.11269 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
26 22-07-2014Ref:- I.A. No. 4624 of 2014 filed in CWJC No. 9303 of 2013.
It is submitted on behalf of the petitioner that in other cases of similar nature encashment of bank guarantee has been stayed, if the same has not already been encashed and, therefore, similar order is required in this case also.
No objection is raised on behalf of respondents in respect of aforesaid submission.
Accordingly, I.A. No. 4624 of 2014 stands disposed of with direction that bank guarantee be not encashed, if already not encashed, in respect of demand as contained in Annexures-19 & 20 of I.A. No. 4620 of 2014.
So far as I.A. No. 4620 of 2014 is concerned, the respondents seek two months' time for filing counter affidavit to the above stated interlocutory application.
Ref:- I.A. No. 4623 of 2014 filed in CWJC Patna High Court CWJC No.22824 of 2012 (26) dt.22-07-2014 4 No. 10791 of 2013.
It is submitted on behalf of the petitioner that in other cases of similar nature encashment of bank guarantee has been stayed, if the same has not already been encashed and, therefore, similar order is required in this case also.
No objection is raised on behalf of respondents in respect of aforesaid submission.
Accordingly, I.A. No. 4623 of 2014 stands disposed of with direction that bank guarantee be not encashed, if already not encashed, in respect of demand as contained in Annexure-30 of I.A. No. 4619 of 2014.
So far as I.A. No. 4619 of 2014 is concerned, the respondents seek two months' time for filing counter affidavit to the above stated interlocutory application.
Let these matters be listed after two months, under the heading 'For Admission.' (Hemant Kumar Srivastava, J) SHAHZAD/-
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