Patna High Court - Orders
M/S Bharti Airtel Ltd. vs The State Of Bihar & Ors on 12 October, 2017
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.646 of 2013
======================================================
M/S Bharti Airtel Ltd.
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.627 of 2013
======================================================
M/S Idea Cellular Ltd.
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.787 of 2013
IN
Civil Writ Jurisdiction Case No. 7394 of 2009
======================================================
M/S Reliance Telecom Ltd.
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.982 of 2013
IN
Civil Writ Jurisdiction Case No. 12493 of 2009
======================================================
Vodafone South Ltd. & Anr
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.947 of 2013
IN
Civil Writ Jurisdiction Case No. 9169 of 2009
======================================================
Vodafone South Ltd. & Anr
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
Patna High Court LPA No.646 of 2013 (15) dt.12-10-2017
2/2
(In LPA No.646 of 2013)
For the Appellant/s : Mr. Gautam Kumar Kejriwal
For the Respondent/s : Mr. P.K. Verma
(In LPA No.627 of 2013)
For the Appellant/s : Mr. Akash Chaturvedi
For the Respondent/s : Mr. P.K. Verma
(In LPA No.787 of 2013)
For the Appellant/s : Mr. Ashish Giri
For the Respondent/s : Mr. P.K. Verma
(In LPA No.982 of 2013)
For the Appellant/s : Mr. Rajeev Ranjan Prasad
For the Respondent/s : Mr. P.K. Verma
(In LPA No.947 of 2013)
For the Appellant/s : Mr. Rajeev Ranjan Prasad
For the Respondent/s : Mr. P.K. Verma
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR
UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
15 12-10-2017As prayed for, list after vacation.
(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) Ravi/-
U