Patna High Court - Orders
M/S Dishnet Wireless Ltd vs The Union Of India & Ors on 19 December, 2012
Author: Shailesh Kumar Sinha
Bench: Shailesh Kumar Sinha
Patna High Court CWJC No.22824 of 2012 (2) dt.19-12-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22824 of 2012
======================================================
M/S Dishnet Wireless Ltd, A Company Incorporated Under The Inidan Companies Act,
1956 And Having Its Registered Office At 5th Floor, Spencer Plaza, 769 Anna Salai,
Chennai- 600002 And Branch Office At 5th And 6th Floor, Sai Corporate Park, Rishi
Vatka Rukanpura, Patna- 800014, Through Its Authorized Represntative/ Signator Sir
Sanjay Sachivendra .... .... Petitioner/s
Versus
1. The Union Of India Ministry Of Communication & Information Technology,
Department Of Telecommunications (Access Service Cell) Sanchar Bhawan, 20, Ashok
Road, New Delhi- 110001
2. Telecom Enforcement, Resources & Monitoring Cell, Bihar 7th Floor, Telephone
Bhawan, R- Block, Patna- 800001 .... .... Respondent/s
======================================================
CORAM: HONOURABLE MR. JUSTICE SHAILESH KUMAR SINHA
ORAL ORDER
2 19-12-2012Learned counsels for the parties are present.
Learned counsel appearing for the respondent- Union of India raised an objection that the subject matter of this writ application arises out of a telephone matter, and as such, as per the extant roaster this writ application could not be placed under "Group IV". The correct roaster would be "Group-V".
In this regard a report was called for from the Joint Registrar, List and Computer, who enquired the matter and reported that the matter was listed under "Group-IV" by mistake instead of "Group-V".
In view of the above, let the matter be placed before the appropriate Bench under the orders of Hon'ble the Chief Justice on reopening of the Court after Christmas holidays on 4th January, 2013 under the same heading.
Manish/- (Shailesh Kumar Sinha, J)