Kerala High Court
Den Kattakada Telecasting And Cable ... vs Union Of India on 22 August, 2012
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
WEDNESDAY, THE 22ND DAY OF AUGUST 2012/31ST SRAVANA 1934
WP(C).No. 19602 of 2012 (A)
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PETITIONER(S):
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DEN KATTAKADA TELECASTING AND CABLE SERVICES PVT. LTD.
TC.NO.14/586, 2ND FLOOR, OPP.VALSALA NURSING HOME
PARIS ROAD, BAKERY JUNCTION, THIRUVANANTHAPURAM
REPRESENTED BY ITS DIRECTOR AND LICENSEE SUDHA S.L.
AGED 36 YEARS, W/O.SOBHANAKUMAR, GALAXY
MANIKANTESWARAM P.O., THIRUVANANTHAPURAM.
BY ADV. SRI.M.RAJAGOPALAN
RESPONDENT(S):
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1. UNION OF INDIA
REPRESENTED BY THE SECRETARY
MINISTRY OF INFORMATION AND BROADCASTING
NEW DELHI.-110002
2. TELECOME REGULATORY AUTHORITY OF INDIA (TRAI)
MAHA NAGAR, DOOR SANCHAR BHAVAN
NEST TO ZAKIR HUYSSAIN COLLEGE
JAWAHARLAL NEHRU MARG, NEW DELHI-110 002.
3. MEDIA PRO ENTERPRISES INDIA PVT. LIMITED
N.H.BYE PASS, PALARIVATTOM, COCHIN-682 025.
BY ADV. SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
BY ADV. SRI.V.V.NANDAGOPAL NAMBIAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 22-
08-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
rkc
P.N.RAVINDRAN, J.
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W.P. (C) No.19602 of 2012
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Dated this the 22nd day of August, 2012
J U D G M E N T
Sri.M.Rajagopalan, learned counsel appearing for the petitioner seeks permission to withdraw the writ petition reserving liberty with the petitioner to move Telecom Disputes Settlement and Appellate Tribunal, New Delhi under section 14 of the Telecom Regulatory Authority of India Act. Leave granted as prayed for and the writ petition is dismissed as withdrawn reserving liberty with the petitioner to institute other appropriate proceedings seeking redressal of his grievances.
Sd/-
P.N.RAVINDRAN, JUDGE.
Rkc // true copy// PA to Judge