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Karnataka High Court

M/S Idea Cellular Ltd vs Union Of India on 28 May, 2013

Author: Mohan .M.Shantanagoudar

Bench: Mohan M. Shantanagoudar

                             1




       IN THE HIGH COURT OF KARNATAKA AT BANGALORE

            DATED THIS THE 28TH DAY OF MAY 2013

                          BEFORE

     THE HON'BLE MR.JUSTICE MOHAN M. SHANTANAGOUDAR

          WRIT PETITION NO.18991 OF 2013 (GM- RES)

BETWEEN

M/S IDEA CELLULAR LTD
(FORMER COMPANY M/S SPICE
COMMUNICATIONS LIMITED,
AMALGAMATED WITH PETITIONER)
A COMPANY REGISTERED UNDER
THE OMPANIES ACT, 1956,
HAVING ITS BANGALORE OFFICE AT
NO.75, CIVIL STATION,
RICHMOND ROAD, BANGALORE 560025
REPRESENTED BY ITS AUTHORISED SIGNATORY
SRI GURUDATTA H.R.
                                      ... PETITIONER

(BY SRI. P.S. RAJAGOPAL, SENIOR COUNSEL ALONG WITH
 SRI. S.V. BHAT, ADV., )


AND:

1.      UNION OF INDIA
        DEPARTMENT OF TELECOMMUNICATION,
        SANCHAR BHAVAN,
        NO.20, ASHOK ROAD,
        NEW DELHI 110001
        REPRESENTED BY ITS SECRETARY.

2.      THE DEPUTY DIRECTOR GENERAL
        TERM CELL-KARNATAKA,
        GOVERNMENT OF INDIA,
        MINISTRY OF COMMUNICATIONS &
        IT DEPARTMENT OF TELECOMMUNICATIONS,
                               2




       GROUND FLOOR, EAST BLOCK,
       WMS COMPOUND "SANCHAR COMPLEX,
       47TH CROSS, 9TH MAIN, JAYANAGAR 5TH BLOCK,
       BANGALORE-560041.

3.     THE DIRECTOR
       TERM CELL-KARNATAKA,
       GOVERNMENT OF INDIA,
       MINISTRY OF COMMUNICATIONS &
       IT DEPARTMENT OF TELECOMMUNICATIONS,
       GROUND FLOOR, EAST BLOCK,
       WMS COMPOUND "SANCHAR COMPLEX,
       47TH CROSS, 9TH MAIN, JAYANAGAR 5TH BLOCK,
       BANGALORE-560041.
                                    ... RESPONDENTS

(NOTICE ISSUED TO RESPONDENTS,
ACKNOWLEDGEMENT AWAITED)


       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND  OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE R2 DT.29.3.13, AT ANN-L AND TO QUASH THE
DEMAND NOTICE OF THE R2, DT.31.3.12, AT ANN-M AND TO
QUASH THE LETTER/SCHEME ISSUED BY THE R1,
DT.24.12.08, AT ANN-D.

      THIS WRIT PETITION COMING ON FOR ORDERS, THIS
 DAY, COURT MADE THE FOLLOWING:


                          ORDER

Sri. P.S. Rajagopal, learned Senior advocate submits that the petition may be dismissed as withdrawn with liberty to the petitioner to raise all grounds in future in further writ petition.

The submission is recorded. The writ petition is dismissed as withdrawn with the said liberty.

Sd/-

JUDGE PMR*