Bombay High Court
Vodafone Idea Ltd. (Formerly Known As ... vs The Union Of India Thru The Ministry Of ... on 20 February, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
1 29 wp 9290-19-c
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9290 OF 2019
Vodafone Idea Limited
(Formerly known as Vodafone
Mobile Services Limited) ... Petitioner
V/s.
The Union of India and ors. ... Respondents
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Mr.Prasad Paranjape i/by Mr.Kartik Vig, Advocates for the Petitioner.
None for the Respondents.
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CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 20 FEBRUARY 2023. P.C.:-
1. In this petition notice has not been issued. The learned counsel whose appearance was shown in the order dated 15 December 2022 states that the counsel had wrongly appeared and has no instructions to represent the Respondents.
2. Issue notice to the Respondents both in the writ petition and the application for amendment returnable on 20 March 2023. In addition, private notice is permitted.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.) ....
Priya Soparkar
Digitally signed
by PRIYA
PRIYA RAJESH
RAJESH SOPARKAR
SOPARKAR Date:
2023.02.21
10:35:59 +0530