Supreme Court - Daily Orders
Tata Communications Ltd Thr Its General ... vs Telecom Regulatory Authority Of India on 3 April, 2017
Bench: Pinaki Chandra Ghose, Prafulla C. Pant
ITEM NO.27+45 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 9385/2017
(Arising out of impugned final judgment and order dated 15/03/2017
in WA No. 283/2017 passed by the High Court of Madras)
TATA COMMUNICATIONS LTD THR ITS GENERAL MANAGER Petitioner(s)
VERSUS
TELECOM REGULATORY AUTHORITY OF INDIA AND ORS Respondent(s)
With SLP (C)No.9645/2017
(With appln.(s) for permission to file lengthy list of dates and
interim relief and office report)
Date: 03/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. P. Chidamabaram, Sr. Adv.
Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. Upmanu Hazarika, Sr. Adv.
Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Mr. Harsh Kaushik, Adv.
For Respondent(s)
Mr. Ravindra Srivastava, Sr. Adv.
Mr. N. Venkatraman, Sr. Adv.
Ms. Shally Bhasin, Adv.
Mr. Vipul Sundriyal, Adv.
Mr. Raghav Pandey, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Chaitanya Safaya, Adv.
Mr. E. C. Agrawala, AOR
Mr. Ranjit Kumar, SG
Mr. Tejveer Singh Bhatia, Adv.
Ms. Vishakha Ahuja, Adv.
Mr. Kunal Vats, Adv.
Mr. Gaurav Sharma, Adv.
Signature Not Verified
Mr. K. R. Sasiprabhu, AOR
Digitally signed by
VISHAL ANAND
Date: 2017.04.05
16:58:13 IST
Reason: Mr. Kapil Sibal, Sr. Adv.
Mr. Sanjay Kapur, AOR
Ms. Priyanka Das, Adv.
Ms. Megha Karnwal, Adv.
Ms. Shubhra Kapur, Adv.
-2-
Mr. K.V. Vishwanathan, Sr. Adv.
Ms. Sangeeta Mandal, Adv.
Ms. Swati Sinha, Adv.
M/s Fox Mandal & Co., Advts.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. P. Chidamabaram, learned Senior counsel appearing for the petitioner, Mr. Ranjit Kumar, learned Solicitor General and other learned Senior counsel appearing for the respondents.
We are informed that the matter which is pending before the High Court is scheduled to be listed for hearing on 17-4-2017. In view of the above, we do not intend to interfere with the impugned order passed by the High Court of Madras. Accordingly, the Special Leave Petitions stand dismissed. Consequent upon the dismissal of the Special Leave Petitions, pending applications filed in the matters are also disposed of. However, we request the Division Bench of the High Court of Madras to dispose of the matter pending before it at the earliest.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER