Patna High Court - Orders
Tata Teleservices Ltd. vs The Union Of India & Anr on 8 August, 2018
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22824 of 2012
======================================================
M/s Dishnet Wireless Ltd
... ... Petitioner/s
Versus
The 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. 2000 of 2013
======================================================
Sistema Shyam Tele Services 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
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10779 of 2013
======================================================
Sistema Shyam Tele Services Ltd.
... ... Petitioner/s
Versus
The Union Of India & Ors
Patna High Court CWJC No.22824 of 2012(52) dt.08-08-2018
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. 10791 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
======================================================
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. 10308 of 2013
======================================================
Bharti Airtel Ltd.
Patna High Court CWJC No.22824 of 2012(52) dt.08-08-2018
3/4
... ... 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
======================================================
Appearance :
Appearance :
(In Civil Writ Jurisdiction Case No. 22824 of 2012)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Mr. Brisketu Sharan Pandey
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 9559 of 2013)
For the Petitioner/s : Mr. Shakti Suman Kumar
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 3899 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Ratnakar Pandey
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 2000 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Kumar Manish
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 10791 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Kumar Manish,
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 11269 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Kumar Manish
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Patna High Court CWJC No.22824 of 2012(52) dt.08-08-2018
4/4
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 10779 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Kumar Manish
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 9303 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Kumar Manish
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 9574 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Ratnakar Pandey
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 10308 of 2013)
For the Petitioner/s : Mr. Shakti Suman Kumar
For the Respondent/s : Mr. S.D.Sanjay, A.S.G.
Mr.Tuhin Shankar, CGL
(In Civil Writ Jurisdiction Case No. 15129 of 2013)
For the Petitioner/s : M/s Chitranjan Sinha, Sr. Advocate
Kumar Manish
For the Respondent/s : Mr. S.D.Sanjay, (A.S.G.
Mr.Tuhin Shankar, CGL
======================================================
CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
52 08-08-2018Reply is filed on behalf of the Union of India.
Put up these matters before another Bench.
(Dr. Ravi Ranjan, J) Spd/-
U