Patna High Court - Orders
Bharti Airtel Ltd. vs The Union Of India & Ors on 4 July, 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. 3899 of 2013
===============================================
Tata Teleservices Ltd.
... ... 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
===============================================
with
Civil Writ Jurisdiction Case No. 2000 of 2013
===============================================
Sistema Shyam Tele Services Ltd.
... ... Petitioner/s
Versus
The Union of India & Ors
... ... Respondent/s
===============================================
Patna High Court CWJC No.22824 of 2012(51) dt.04-07-2018
2/4
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. 10779 of 2013
===============================================
Sistema Shyam Tele Services Ltd.
... ... Petitioner/s
Versus
The Union of India & Ors
... ... Respondent/s
===============================================
with
Civil Writ Jurisdiction Case No. 9303 of 2013
===============================================
Sistema Shyam Teleservices Limited
... ... Petitioner/s
Versus
Union of India & Ors
... ... Respondent/s
===============================================
Patna High Court CWJC No.22824 of 2012(51) dt.04-07-2018
3/4
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.
... ... 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
===============================================
Appearance :
(In Civil Writ Jurisdiction Case No. 22824 of 2012)
For the Petitioner/s : Mr. Brisketu Sharan Pandey, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 3899 of 2013)
For the Petitioner/s : Mr. Ratnakar Pandey, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 9559 of 2013)
For the Petitioner/s : Mr. Shakti Suman Kumar, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 2000 of 2013)
Patna High Court CWJC No.22824 of 2012(51) dt.04-07-2018
4/4
For the Petitioner/s : Mr. Kumar Manish, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjanj, CGC
(In Civil Writ Jurisdiction Case No. 10791 of 2013)
For the Petitioner/s : Mr. Kumar Manish, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 11269 of 2013)
For the Petitioner/s : Mr. Kumar Manish
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 10779 of 2013)
For the Petitioner/s : Mr. Kumar Manish, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 9303 of 2013)
For the Petitioner/s : Mr. Kumar Manish, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 9574 of 2013)
For the Petitioner/s : Mr. Ratnakar Pandey
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 10308 of 2013)
For the Petitioner/s : Mr. Shakti Suman Kumar, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
(In Civil Writ Jurisdiction Case No. 15129 of 2013)
For the Petitioner/s : Mr. Kumar Manish, Advocate
For the Respondent/s: Mr. Kumar Priya Ranjan, CGC
==============================================
CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
51 04-07-2018As prayed on behalf of the parties, put up these matters on 8th August, 2018 at 2.15 P.M. (Dr. Ravi Ranjan, J) Vikash/-
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