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Telecom Regulatory Authority Of India vs Bharat Sanchar Nigam Limited on 13 August, 2014

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                ITEM NO.103                    COURT NO. 2         SECTION XIV

                                S U P R E M E C O U R T O F     I N D I A
                                        RECORD OF PROCEEDINGS

                CIVIL APPEAL   NO.      3298 OF 2005


                TELECOM REGULATORY AUTHORITY OF INDIA               Appellant(s)

                                                       VERSUS

                B.S.N.L.                                           Respondent(s)

                (With appln. (s) for permission to place addl. documents on
                record and office report)

                WITH

                C.A. No. 3299/2005
                (With Office Report)

                C.A. No. 4529/2005
                (With Office Report)

                C.A. No. 6049/2005

                C.A. No. 802/2006
                (With Office Report)

                C.A. No. 2731/2006
                (With Office Report)

                C.A. No. 2794/2006


                C.A. No. 3504/2006
                (With Office Report)

                C.A. No. 951-952/2005
                (With Office Report)

                C.A. No. 4965-4966/2007
Signature Not Verified

                 C.A. No. 177/2008
Digitally signed by
Charanjeet Kaur
Date: 2014.08.13
16:50:15 IST     (With Office Report)
Reason:



                C.A. No. 598-599/2008
                (With Office Report)
                                 2


Date : 13/08/2014   These appeals were called on
                        for hearing today.


CORAM :

          HON’BLE MR. JUSTICE H.L. DATTU
          HON’BLE MR. JUSTICE S.A. BOBDE
          HON’BLE MR. JUSTICE ABHAY MANOHAR SAPRE


For parties           Mr.   Rakesh Dwivedi, Sr. Adv.
TRAI                  Mr.   Sanjay Kapur,Adv.
                      Mr.   Anmol Chandan, Adv.
                      Ms.   Lekha Vishwanath, Adv.

BSNL                  Mr.   A.S. Chandiok, Sr. Adv.
                      Ms.   Maneesha Dhir, Adv.
                      Mr.   KPS Kohli, Adv.
                      Mr.   Prashant Jain, Adv.
                      Ms.   Neha Singh, Adv.
                      Mr.   Ritesh Kumar, Adv.
                      Mr.   Gagan Gupta,Adv.

                      Mr.   Manjul Bajpai, Adv.
                      Ms.   Bina Gupta,Adv.
                      Mr.   Shashwat Bajpai, Adv.
                      Ms.   Disha Sachdeva, Adv.
                      Mr.   Ranjit Raut, Adv.

                      Mr. Rajiv Mehta,Adv.

                      Mr. Santosh Sachin, Adv.
                      Mr. Abhijat P. Medh ,Adv.

                      Mr. Abhinav Mukerji ,Adv.

                      Mr. Navin Chawla,Adv.
                      Mr. Arpit Maheshwari, Adv.

                      Ms. Rachana Joshi Issar, Adv.
                      Ms. Ambreen Rasool, Adv.

UOI                   Mr. S. Wasim A. Qadri, Adv.
                      Mr.Zaid Ali, Adv.
                      Mr. Gaurav Sharma, Adv.
                      Mr. D.S. Mahra, Adv.
                             3




UPON hearing the counsel the Court made the following
                      O R D E R

The affidavit filed by the Union of India is taken on record.

At the request of learned senior counsel appearing for the BSNL, list the matters after four weeks.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar