Patna High Court - Orders
Tata Teleservices Ltd. vs The Union Of India And Anr on 16 April, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
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 and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 10791 of 2013
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Sistema Shyam Tele Services Ltd.
... ... Petitioner/s
Versus
The Union Of India and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 9303 of 2013
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Sistema Shyam Teleservices Limited
... ... Petitioner/s
Versus
Union Of India and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9559 of 2013
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Idea Cellular Limited
... ... Petitioner/s
Versus
Union Of India and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2000 of 2013
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Sistema Shyam Tele Services Ltd.
... ... Petitioner/s
Versus
The Union Of India and Ors
Patna High Court CWJC No.22824 of 2012(53) dt.16-04-2019
2/5
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 10308 of 2013
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Bharti Airtel Ltd.
... ... Petitioner/s
Versus
The Union Of India and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 11269 of 2013
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Sistema Shyam Tele Services Limited
... ... Petitioner/s
Versus
Union Of India and Anr.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15129 of 2013
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Sistema Shyam Teleservices Limited
... ... Petitioner/s
Versus
The Union Of India and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3899 of 2013
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Tata Teleservices Ltd.
... ... Petitioner/s
Versus
The Union Of India and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10779 of 2013
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Sistema Shyam Tele Services Ltd.
... ... Petitioner/s
Patna High Court CWJC No.22824 of 2012(53) dt.16-04-2019
3/5
Versus
The Union Of India and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9574 of 2013
======================================================
Tata Teleservices Ltd.
... ... Petitioner/s
Versus
The Union Of India and Anr
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 22824 of 2012)
For the Petitioner/s : Mr.Brisketu Sharan Pandey
For the Respondent/s : Mr.S D Sanjay, Addl. SG
Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 10791 of 2013)
For the Petitioner/s : Mr.Brisketu Sharan Pandey
For the Respondent/s : Mr.S D Sanjay, Addl. SG
Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 9303 of 2013)
For the Petitioner/s : Mr.Kumar Manish
For the Respondent/s : Mr.N. A. Shamsi A.S.G.
(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, Addl. SG
Mr. Tuhin Shankar, CGC
(In Civil Writ Jurisdiction Case No. 2000 of 2013)
For the Petitioner/s : Mr.Kumar Manish
For the Respondent/s : Mr.N. A. Shamsi A.S.G.
(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, Addl. SG
Mr. Tuhin Shankar, CGC
(In Civil Writ Jurisdiction Case No. 11269 of 2013)
For the Petitioner/s : Mr.Kumar Manish
For the Respondent/s : Mr.N. A. Shamsi A.S.G.
(In Civil Writ Jurisdiction Case No. 15129 of 2013)
For the Petitioner/s : Mr.Kumar Manish
For the Respondent/s : Mr.N. A. Shamsi A.S.G.
(In Civil Writ Jurisdiction Case No. 3899 of 2013)
For the Petitioner/s : Mr.Kumar Manish
For the Respondent/s : Mr.SD Sanjay, Addl. SG
Mr. Tuhin Shankar, CGC
(In Civil Writ Jurisdiction Case No. 10779 of 2013)
For the Petitioner/s : Mr.Kumar Manish
For the Respondent/s : Mr.N. A. Shamsi A.S.G.
(In Civil Writ Jurisdiction Case No. 9574 of 2013)
For the Petitioner/s : Mr.Ratnakar Pandey
For the Respondent/s : Mr.N. A. Shamsi A.S.G.
Patna High Court CWJC No.22824 of 2012(53) dt.16-04-2019
4/5
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
53 16-04-2019Heard Mr. Chitranjan Sinha, learned Senior Counsel representing the petitioners and Mr. S D Sanjay, learned Addl. Solicitor General, and battery of lawyers on behalf of the petitioners and the respondents.
Learned counsel appearing on behalf of the parties admit the factual position that the same issue involved in the present batch of writ petitions is pending before the Apex Court. Mr. Sinha appearing on behalf of the petitioners submits that National Company Law Tribunal has approved the merger but during the pendency of this proceeding the financial transaction has come to a halt which has adversely affected the business of petitioners.
Mr. S D Sanjay, learned counsel representing the Union of India submits that this Court has passed an order preventing any coercive steps during the pendency of the proceeding which is adversely affecting the interest of the Union of India. He submits that the same may be vacated.
Since the similar matter is pending consideration before the Apex Court, this Court is refrained from passing any order in the present proceeding. However, parties are at liberty to approach the Apex Court for any interim relief as propriety Patna High Court CWJC No.22824 of 2012(53) dt.16-04-2019 5/5 demands that this Court should not step in and pass any order when the matter is pending consideration before the Apex Court.
Put up this batch of cases for Admission after disposal of SLP(Civil) No. 15870 of 2017 or the parties, if so advised, may file appropriate application for transfer of this batch of writ petitions in terms of Article 139A of the Constitution of India.
(Anil Kumar Upadhyay, J) mrl./-
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