Bombay High Court
Vodafone South Limited vs State Of Maharashtra And Ors on 23 April, 2019
Bench: S.C. Dharmadhikari, B.P. Colabawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 919 OF 2014
Dinesh Engineers Pvt. Limited ....Petitioner
V/S
Pune Municipal Corporation And Anr ....Respondent
WITH WRIT PETITION NO. 10238 OF 2009 Tata Teleservices Maharashtra Limtied ....Petitioner V/S Pune Municipal Corporation And Anr. ....Respondent WITH WRIT PETITION NO. 10239 OF 2009 Bharti Airtel Limited ....Petitioner V/S Pune Municipal Corporation And Anr. ....Respondent WITH WRIT PETITION NO. 8554 OF 2009 Idea Cellular Limited ....Petitioner V/S State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 8438 OF 2009 Vodafone Essar Cellular Ltd. ....Petitioner V/S Page 1/3 ::: Uploaded on - 24/04/2019 ::: Downloaded on - 25/04/2019 03:19:54 ::: State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 10612 OF 2009 Tata Communiciation Limited ....Petitioner V/S State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION NO. 9373 OF 2010 Bharat Sanchar Nigam Ltd. ....Petitioner V/S State Of Maharashtra And Anr. ....Respondent WITH WRIT PETITION NO. 4567 OF 2013 Vodafone South Limited ....Petitioner V/S State Of Maharashtra And Ors ....Respondent CORAM : S.C. DHARMADHIKARI & B.P. COLABAWALLA, JJ DATE : 23rd April, 2019 Page 2/3 ::: Uploaded on - 24/04/2019 ::: Downloaded on - 25/04/2019 03:19:54 ::: P.C. :
Due to paucity of time the matter is adjourned for admission. Ad-interim relief if any to continue till then. Stand over to 30.04.2019.
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