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Vodafone India Limited vs Telecom Regulatory Authority Of India on 8 February, 2019

Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna

     ITEM NO.9                                         COURT NO.1                             SECTION XIV

                                        S U P R E M E C O U R T O F               I N D I A
                                                RECORD OF PROCEEDINGS
                              SPECIAL LEAVE PETITION (CIVIL) Diary No. 30726/2017

     (Arising out of impugned final judgment and order dated 20-09-2017
     in LPA No. 592/2017 passed by the High Court Of Delhi At New Delhi)

     VODAFONE INDIA LIMITED & ORS.                                                     Petitioners
                                     VERSUS
     TELECOM REGULATORY AUTHORITY OF INDIA                                             Respondent
     Date : 08-02-2019 This matter was called on for hearing today.

     CORAM :                  HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE DEEPAK GUPTA
                              HON'BLE MR. JUSTICE SANJIV KHANNA
     For Petitioners                          Mr.   Maninder Singh, Sr. Adv.
                                              Mr.   Mahesh Agarwal, Adv.
                                              Mr.   Rishi Agrawala, Adv.
                                              Ms.   Shally Bhasin, Adv.
                                              Mr.   Chaitanya Safaya, Adv.
                                              Mr.   Prateek Gupta, Adv.
                                              Mr.   Sashwat Bajpayee, Adv.
                                              Mr.   Akshay Bajpai, Adv.
                                              Mr.   E.C. Agrawala, AOR
     For Respondent
                                              Mr. Sanjay Kapur, AOR
                                              Ms. Megha Karnwal, Adv.
                                              Ms. Shubhra Kapur, Adv.

                                UPON hearing the counsel the Court made the following
                                                  O R D E R

Learned counsel for the petitioners prays for withdrawal of the special leave petition with liberty to urge the questions arising in a writ petition pending before the High Court of Bombay.

It will be open for the High Court of Bombay to decide the matter on merits and satisfy itself as to whether they agree with the view of the High Court of Delhi.

The special leave petition is dismissed as DEEPAK GUGLANI Date: 2019.02.08 16:56:37 IST Reason: withdrawn.

(Deepak Guglani) (Anand Prakash) Court Master Court Master