Supreme Court - Daily Orders
Asn.Of Unified Assn. Of Unified Telecom ... vs Union Of India on 21 March, 2023
Bench: Surya Kant, J.K. Maheshwari
1
ITEM NO.22 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No.268/2012
ASN.OF UNIFIED ASSN. OF UNIFIED TELECOM SERVICE Petitioner(s)
PROVIDERS OF INDIA THR. ITS SECY. GEN.
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ON IA 58489/2012, FOR ON IA 39297/2013 & IA No. 1/2012
STAY APPLICATION)
WITH
T.C.(C) No. 165/2013 (XVIA)
Date : 21032023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s)
Mr. Prashant Bhushan, AOR (Not Present)
Mr. Pranav Sachdeva, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Manu Krishnan, Adv.
Mr. Vipul Singh, Adv.
Ms. Madhavi Agrawal, Adv.
Mr. Victor Das, Adv.
Ms. Anwesha Padhi, Adv.
Mr. E. C. Agrawala, AOR
Mr. Mansoor Ali Shoket, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Nitin Kala, Adv.
Mr. Kunal Singh, Adv.
Mr. Karun Sharma, Adv.
Signature Not Verified
Ms. Anupam Ngangom, Adv.
Digitally signed by Mr. Vishal Sagar, Adv.
VISHAL ANAND
Date: 2023.03.22
18:01:46 IST Mr. Tanmay Jain, Adv.
Reason:
For Respondent(s)
Mr. Gopal Jain, Sr. Adv.
Mr. Ajay Bhargava, Adv.
Mrs. Vanita Bhargava, Adv.
2
Mr. Aseem Chaturvedi, Adv.
Mr. Manjul Vaajpeyi, Adv.
Ms. Trishala Trivrdi, Adv.
Ms. Abhipriya, Adv.
For M/s. Khaitan & Co., AOR
Mr. B. Krishna Prasad, AOR
Mr. Praveen Kumar, AOR
Mr. Arpit Srivastava, Adv.
Mr. Maninder Singh, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. Suman Yadav, Adv.
Ms. Priyanka M.p, Adv.
Ms. Nikhita Khetrapal, Adv.
Ms. Srishti Prakash, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Harsh Kaushik, AOR
UPON hearing the counsel the Court made the following
O R D E R
Taking into consideration the averments made in Interlocutory Application No.40047/2018 seeking deletion of Petitioner Nos. 1 and 5, the said application is allowed and the aforesaid petitioners are ordered to be deleted from the array of parties. Taking into consideration the averments made in Interlocutory Application No.27139/2023 in Writ Petition and Interlocutory Application No.27116/2023 in T.C. No.165/2013 seeking change of name of Respondent No.5, both the said applications are allowed. Let the cause title be amended accordingly.
As regards to Petitioner Nos.2, 3 and 4, learned counsels for the said petitioners seek and are granted four weeks’ time to have instructions.
Post the matters for hearing after four weeks.
(VISHAL ANAND) (KAMLESH RAWAT) ASTT. REGISTRARcumPS ASSISTANT REGISTRAR