Patna High Court - Orders
Sistema Shyam Teleservices Limited vs The Union Of India & Ors on 10 May, 2017
Author: Ravi Ranjan
Bench: Ravi Ranjan
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.
Versus
The Union of India & Ors
.... .... Respondents.
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with
Civil Writ Jurisdiction Case No. 2000 of 2013
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Sistema Shyam Tele Services Ltd.
.... .... Petitioner.
Versus
The Union of India & Ors
.... .... Respondents
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with
Civil Writ Jurisdiction Case No.9559 of 2013
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Idea Cellular Limited
.... .... Petitioner.
Versus
Union of India & Ors
.... .... Respondents
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with
Civil Writ Jurisdiction Case No.15129 of 2013
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Sistema Shyam Teleservices Limited
.... .... Petitioner
Versus
The Union of India & Ors
.... .... Respondents
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with
Civil Writ Jurisdiction Case No.10308 of 2013
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Bharti Airtel Ltd.
.... .... Petitioner
Versus
The Union of India & Ors
.... .... Respondents
Patna High Court CWJC No.22824 of 2012 (47) dt.10-05-2017 2
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with
Civil Writ Jurisdiction Case No. 3899 of 2013
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Tata Teleservices Ltd.
.... .... Petitioner
Versus
The Union of India & Ors
.... .... Respondents
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with
Civil Writ Jurisdiction Case No. 9303 of 2013
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Sistema Shyam Teleservices Limited
.... .... Petitioner.
Versus
Union of India & Ors
.... .... Respondents
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with
Civil Writ Jurisdiction Case No. 9574 of 2013
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Tata Teleservices Ltd.
.... .... Petitioner.
Versus
The Union of India & Anr
.... .... Respondents.
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with
Civil Writ Jurisdiction Case No. 10791 of 2013
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Sistema Shyam Tele Services Ltd.
.... .... Petitioner
Versus
The Union of India & Ors
.... .... Respondents
==============================================
with
Civil Writ Jurisdiction Case No.10779 of 2013
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Sistema Shyam Tele Services Ltd.
.... .... Petitioner
Versus
The Union of India & Ors
Patna High Court CWJC No.22824 of 2012 (47) dt.10-05-2017 3
.... .... Respondents
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with
Civil Writ Jurisdiction Case No.11269 of 2013
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Sistema Shyam Tele Services Limited
.... .... Petitioner
Versus
Union of India & Anr.
.... .... Respondents
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Appearance :
For the Petitioners : Mr. Brisketu Sharan Pandey, Adv.
: Mr. Gyan Shankar, Adv.
For the Respondents : Mr. S.D. Sanjay, ASG
: Mr. Kumar Priya Ranjan, CGC
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
47 10-05-2017Heard parties and perused Annexure-M which has been appended with the second supplementary counter affidavit filed on behalf of Union of India which is a judgment and order dated 15.03.2017 passed by a Division Bench of the High Court of Tripura in Writ Appeal No. 14 of 2016 by which the judgment passed the learned Single Judge in WP (C) No. 422 of 2012 holding Clause 5.1 and Clause 10.2(ii) of the license agreement executed between the respondent and the appellant and the related circulars issued by the Access Services Cell, Government of India, unconstitutional and illegal.
It is contended on behalf of the Union of India that the Patna High Court CWJC No.22824 of 2012 (47) dt.10-05-2017 4 said judgment covers the field and the validity of the aforesaid provisions have been upheld. However, it is urged on behalf of the petitioners that SLP has already been filed on 06.05.2017 having diary no. 14833 of 2017.
In above view of the matter, let this matter be posted after Annual Vacation, i.e., on 5th July, 2017.
(Dr. Ravi Ranjan, J.) Vikash/-
U