Patna High Court - Orders
Bharti Airtel Ltd. vs The Union Of India & Ors on 24 March, 2017
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22824 of 2012
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M/S Dishnet Wireless Ltd
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.2000 of 2013
======================================================
Sistema Shyam Tele Services Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9559 of 2013
======================================================
Idea Cellular Limited
.... .... Petitioner/s
Versus
Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15129 of 2013
======================================================
Sistema Shyam Teleservices Limited
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10308 of 2013
======================================================
Bharti Airtel Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3899 of 2013
======================================================
Tata Teleservices Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
Patna High Court CWJC No.22824 of 2012 (46) dt.24-03-2017
2/4
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9303 of 2013
======================================================
Sistema Shyam Teleservices Limited
.... .... Petitioner/s
Versus
Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9574 of 2013
======================================================
Tata Teleservices Ltd.
.... .... Petitioner/s
Versus
The Union of India & Anr
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10791 of 2013
======================================================
Sistema Shyam Tele Services Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10779 of 2013
======================================================
Sistema Shyam Tele Services Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11269 of 2013
======================================================
Sistema Shyam Tele Services Limited
.... .... Petitioner/s
Versus
Union of India & Anr.
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.22824 of 2012)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.2000 of 2013)
Patna High Court CWJC No.22824 of 2012 (46) dt.24-03-2017
3/4
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi
(In CWJC No.9559 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.15129 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.10308 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.3899 of 2013)
For the Petitioner/s : Mr. Ratnakar Pandey
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.9303 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.9574 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.10791 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.10779 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.11269 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
46 24-03-2017Learned counsel for the petitioners submits that in pursuance to order no. 28 dated 13.01.2015, the matter was substantially heard by a co-ordinate bench of this Court which further gets reflected from order no.37 dated 06.05.2016.
Mr. S.D. Sanjay, learned Additional Solicitor General appearing for respondents submits that in fact hearing was awaiting the disposal of a matter involving similar issue before Tripura high Court and the same has now been disposed of. Patna High Court CWJC No.22824 of 2012 (46) dt.24-03-2017 4/4
In view of the above facts, let the matter be listed before appropriate bench under the orders of Hon'ble the Chief Justice.
(Dinesh Kumar Singh, J) Amrendra/-
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