Gujarat High Court
Cable Operator Association Of Gujarat vs Union Of India & on 5 December, 2014
Author: V.M.Sahai
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/SCA/14128/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14128 of 2013
With
WRIT PETITION (PIL) NO. 245 of 2013
With
SPECIAL CIVIL APPLICATION NO. 1997 of 2014
With
SPECIAL CIVIL APPLICATION NO. 4653 of 2014
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CABLE OPERATOR ASSOCIATION OF GUJARAT....Petitioner
Versus
UNION OF INDIA & 10....Respondents
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Appearance :
MR SP MAJMUDAR, ADVOCATE for the Petitioner.
GOVERNMENT PLEADER for the Respondent(s) No. 3 - 7
MR ANIL H SONI, ADVOCATE for the Respondent(s) No. 10
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 1 - 2
MS SRUSHTI A THULA, ADVOCATE for the Respondent(s) No. 8
NOTICE SERVED BY DS for the Respondent(s) No. 9 , 11
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
MR. VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 05/12/2014
COMMON ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) Mr. P.S. Champaneri, learned counsel appearing for The Telecom Regulatory Authority of India (for short 'TRAI') states that he will be filing affidavit-in-reply in other cognate matters where the same has not yet been filed within a period of one month. Mr. Devang Vyas, learned Assistant Solicitor General of India appearing for Union of India is also directed to file affidavit-
in-reply in all these matters where the same has not yet been filed within a period of one month.
Page 1 of 2 C/SCA/14128/2013 ORDERTwo weeks thereafter to the learned counsel appearing for the petitioners for filing affidavit-in-rejoinder. List on 20.1.2015.
(V.M.SAHAI, ACJ.) (R.P.DHOLARIA, J.) Savariya Page 2 of 2