Gauhati High Court
Reliance Telecom Ltd vs Union Of India And 2 Ors on 21 December, 2018
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
Page No.# 1/2
GAHC010269872018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8825/2018
1:RELIANCE TELECOM LTD.
A COMPANY REGD UNDER THE COMPANIES ACT, 1956 HAVING ITS REGD
OFFICE AT DHIRUBHAI AMBANI KNOWLEDGE CITY, NAVI MUMBAI,
MAHARASHTRA- 400710 THROUGH ITS AUTHORISED SIGNATORY RITESH
VADILAL SHAH, S/O- LATE SRI VADILAL NANDLAL SHAH, R/O- 401,
MARUTI DRIVE IN ROAD, AHMEDABAD- 380052
VERSUS
1:UNION OF INDIA AND 2 ORS.
THROUGH THE SECRETARY, MIN OF COMMUNICATION AND
INFORMATION TECHNOLOGY, DEPTT OF TELECOMMUNICATION,
SANCHAR BHAWAN, 20, ASHOKA ROAD, NEW DELHI- 110001
2:DEPTT OF TELECOMMUNICATION
GOVT OF INDIA
TELECOM ENFORCEMENT RESOURCE AND MONITORING
NORTH EAST-1
3 RD FLOOR
CTO BUILDING
SHILLONG
MEGHALAYA- 793001
3:DIRECTOR
NORTH EAST LICENSE SERVICE AREA
DEPTT OF TELECOM
GOVT OF INDIA
3RD FLOOR
CTO BUILDING
SHILLONG
MEGHALAYA- 79300
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Advocate for the Petitioner : MR. K GOSWAMI
MR K KHANNA
MR A SANDILYA
Advocate for the Respondent : MR S C KEYAL, ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 21-12-2018 Heard Mr K Goswami, learned counsel for the petitioner. Issue notice, returnable within 8 (eight) weeks. Mr S C Keyal, learned Assistant Solicitor General of India accepts notice on behalf of all the respondents.
Extra copies within 3 (three) days. On the next date, learned counsel for the parties may apprise the Court as to what has happened in SLP (C) No. 15870 of 2017.
List on 01.03.2019.
JUDGE Comparing Assistant