11. TRAI filed a Special Leave Petition (SLP) on 26.09.2018 in the Hon'ble Supreme Court (Nos. 26726-26727/2018) requesting inter-alia for grant of ex-party stay of the operation of impugned final judgment and order dated 02.07.2018 of the Division Bench of Hon'ble Madras High Court. SLP was also filed by Reliance Communications Limited on 21.08.2018 (Nos. 23351-23352/2018) with prayer for interim relief requesting inter-alia for grant of ex-parte stay of the operation of the final judgment and order dated 02.07.2018. Similar SLP was also filed by the Association of Competitive Telecom Operators on 04.09.2018(Nos. 25506-25507/2018).
These petitions were tagged together and upon hearing the counsel on 08.10.2018, the Hon'ble Supreme Court made the following order:"In these Special Leave Petitions filed against the High Court judgment, it is clear that the Division Bench of the High Court has interfered only on two counts. Insofar as both the counts are concerned, the ultimate finding is that both need to be re-worked by the Authority.We would request the Authority to re-work the figures on both counts within a period of six weeks from today. It will be open to the Authority, if it so finds, to re-determine the same two figures that have been accepted by the learned Single Judge.All contentions may be raised and are kept open to both sides. The parties shall not take adjournment on any count.The Special Leave Petitions are disposed of accordingly.Pending applications also stand disposed of."
