Delhi High Court - Orders
Trimurti International Networks And ... vs Union Of India Through Mib & Anr on 3 November, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8587/2020
TRIMURTI INTERNATIONAL NETWORKS AND
ORS. & ORS. ..... Petitioners
Through: Mr.Rakesh Munjal, Sr. Adv. with
Mr.Ehraz Zafar, Adv.
versus
UNION OF INDIA THROUGH MIB & ANR. ..... Respondents
Through: Mr.Abhay Prakash Sahay, CGSC
with Mr.Syed Hussain Adil Taqvi, GP
and Ms.Mannu Singh and Ms.Indira
Goswami, Advs. for UOI.
Mr.Sharath Sampath, Mr.Manikya
Khanna, Mr.Pratyaksh Sharma,
Mr.Aditya Krishna and Mr.Aabhaas
Sukhramani, Advs. for R-2
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 03.11.2020 The hearing has been held through video conferencing. CM No.27684/2020 (Exemption) Allowed subject to all just exceptions. W.P.(C) 8587/2020 & CM No.27683/2020
1. The learned senior counsel for the petitioners after some arguments submits that the petitioners would be making a prayer to the learned Telecom Disputes Settlement and Appellate Tribunal (TDSAT) for returning the set top boxes (STBs) that are in the possession of the petitioners as also Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:04.11.2020 14:55 for compensating the respondent no.2 by way of interest for the delay caused in returning the same.
2. The petition is permitted to be withdrawn with liberty to make such application to the learned Telecom Disputes Settlement and Appellate Tribunal.
3. The petition and pending applications are disposed of as withdrawn.
4. There shall be no order as to costs.
5. This Court has not expressed any opinion on the merit of the prayer now made by the petitioners.
NAVIN CHAWLA, J.
NOVEMBER 3, 2020 mamta Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:04.11.2020 14:55