Bombay High Court
Pune Municipal Corporation And Ors. vs Viom Infra Network Maharashtra Ltd. And ... on 11 July, 2025
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
5-IA2055-21=WP2678-17.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 2055 OF 2021
IN
Writ Petition NO. 2678 OF 2017
Pune Municipal Corporation And Ors. ...Petitioners
Versus
Vodafone Mobile Services Limited ...Respondent
WITH
INTERIM APPLICATION NO. 2068 OF 2021
IN
Writ Petition NO. 2561 OF 2015
Pune Municipal Corporation And Ors. ...Petitioners
Versus
Viom Infra Network Maharashtra Ltd. And Anr. ...Respondents
WITH
INTERIM APPLICATION NO. 2051 OF 2021
IN
Writ Petition NO. 2679 OF 2017
Pune Municipal Corporation And Ors ...Petitioners
Versus
Bharti Airtel Ltd. And And Ors ...Respondents
WITH
INTERIM APPLICATION NO. 2050 OF 2021
IN
Writ Petition NO. 417 OF 2017
Pune Municipal Corporation And Ors. ...Petitioners
Versus
Ascend Telecom Infrastructure Private Limited ...Respondents
WITH
INTERIM APPLICATION NO. 2057 OF 2021
IN
Writ Petition NO. 7327 OF 2009
Pune Municipal Corporation And Anr. ...Petitioners
Versus
Idea Cellular Limited And Ors ...Respondents
WITH
INTERIM APPLICATION NO. 2052 OF 2021
IN
Writ Petition NO. 2698 OF 2017
Pune Municipal Corporation And Ors ...Petitioners
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Versus
Tata Teleservices (Maharashtra) Limited And Anr ...Respondents
WITH
INTERIM APPLICATION NO. 2070 OF 2021
IN
Writ Petition NO. 557 OF 2015
Pune Municipal Corporation And Anr. ...Petitioners
Versus
Idea Cellular Limited And Anr. ...Respondents
WITH
INTERIM APPLICATION NO. 2054 OF 2021
IN
Writ Petition NO. 2515 OF 2017
Pune Municipal Corporation And Ors. ...Petitioners
Versus
Tower Vision India Private Limited And Anr. ...Respondents
WITH
INTERIM APPLICATION NO. 2053 OF 2021
IN
Writ Petition NO. 1520 OF 2017
Pune Municipal Corporation And Ors. ...Petitioners
Versus
Reliance Infratel Ltd. And Ors. ...Respondents
WITH
Writ Petition NO. 11190 OF 2018
Indus Towers Ltd. ...Petitioners
Versus
The Pune Municipal Corporation And Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.136 OF 2019
WITH
INTERIM APPLICATION NO.14966 OF 2023
WITH
INTERIM APPLICATION NO.896 OF 2025
WITH
INTERIM APPLICATION NO.895 OF 2025
WITH
INTERIM APPLICATION NO.2946 OF 2021
WITH
Writ Petition NO. 7327 OF 2009
WITH
INTERIM APPLICATION NO.2057 OF 2021
WITH
CHAMBER SUMMONS NO.1656 OF 2012
WITH
CHAMBER SUMMONS NO.21 OF 2017
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WITH
CHAMBER SUMMONS NO.167 OF 2019
WITH
INTERIM APPLICATION (ST) NO.21801 OF 2025
Elevar Digitel Infrastructure Pvt Ltd And Anr ...Petitioners
Versus
Pune Municipal Corporation And Anr. ...Respondents
WITH
Writ Petition NO. 8929 OF 2018
Indus Towers Ltd. ...Petitioner
Versus
The Commissioner, Pune Municipal Corporation
And Ors. ...Respondents
WITH
Writ Petition NO. 557 OF 2015
WITH
INTERIM APPLICATION NO.2070 OF 2021
WITH
CIVIL APPLICATION NO.168 OF 2019
WITH
INTERIM APPLICATION (ST) NO.21816 OF 2025
Elevar Digitel Infrastructure Pvt Ltd And Anr ...Petitioners
Versus
Pune Municipal Corporation And Anr. ...Respondents
WITH
INTERIM APPLICATION (ST) NO.23219 OF 2025
And
INTERIM APPLICATION (ST) NO.10431 OF 2025
(NOT ON BOARD TAKEN ON BOARD)
IN
WRIT PETITION NO.4006 OF 2024
__________
Mr. Anil Y. Sakhare, Senior Advocate aw Mr. Abhijit Kulkarni aw Mr. Vishwanath Patil aw Ms.
Nidhi Chauhan aw Mr. Akshay Naidu for Respondent in WP/2679/2017
Mr. Abhijit Kulkarni aw Mr. Vishwanath Patil aw Ms. Nidhi Chauhan aw Mr. Akshay Naidu
for Applicants in IA/2050/2021, IA/2051/2021, IA/2052/2021, IA/2053/2021, IA/2054/2021,
IA/2055/2021, IA/2057/2021, IA/2068/2021, IA/2070/2021 and for Respondent
Corporation(PMC) in WP/2678/2017, WP/2698/2017, WP/1932/2015,
WP/2515/2017,WP/417/2017, WP/557/2015 & WP/7327/2009.
Mr. Aspi Chinoy, Senior Advocate, a/w Ms. Sneha Jaisingh, Ms. Jaidhara Shah, Mr. Zashank
Mehta i/by Bharucha & Partners for the Petitioner in WP/2678/2017 and for Respondent in
IA/2055/2021.
Mr. Darius Khambata, Senior Advocate aw Ms. Sneha Jaisingh, Ms. Jaidhara Shah, Mr. Zashank
Mehta i/by Bharucha & Partners for the Petitioner in WP/2679/2017
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Mr. Girish Godbole, Senior Advocate aw Mr. Sugandh Deshmukh for the Petitioner in
WP/11190/2018 and WP/8929/2018, WP/4006/2024 and applicant in IA(ST)/10431/2025
Mr. Amit Khairwar aw Ms. Swati Chandan i/by D.H. Law Associates for Petitioners in
WP/2698/2017.
Mr. Venkatesh Dhond, Senior Advocate aw Mr Himanshu Vidhani aw Mr. Rushab Chopra aw
Mr Niket Dalal i/b Himanshu Vidhani for the Petitioners in WP/7327/2009, WP/557/2015,
WP/2561/2015.
Mr. Parikshit Desai aw Mr. Kanishk Ahuja for the Petitioner in WP/417/2017
Mr. Rubin Vakil aw Mr. Gaurav Thakur i/by A.S. Dayal & Associates for the Petitioner in
WP/1520/2017
Mr. Kanishk Ahuja aw Mr. Parikshit Desai for the Petitioner in WP/2517/2017 and for
applicant in IA(L)/23219/2025
Mr. P.P. Kakade,Addl.G.P. aw Mr. Y.D. Patil, AGP for the State.
__________
CORAM: G. S. KULKARNI &
ARIF S. DOCTOR, JJ.
DATE: 11th JULY 2025.
P.C.
1. Leave to amend in all these petitions, permitting the petitioners to raise appropriate pleas under the Telecommunication Act, 2023 and the State policies in that regard. Let the amendment be carried out within one week from today and the amended copies of the petitions be served on all the respondents.
2. Replies be filed within one week from the date the service of the amended copies of the petitions.
3. The Corporation is permitted to file a common reply to the amended petitions and serve the same on all the petitioners and other parties.
4. List the proceedings on 1 August 2025 (HOB).
5. Interim Application (st) No. 23219 of 2025 praying for leave to amend the petition in terms of what we have observed hereinabove, is accordingly allowed.
6. Interim Application is accordingly disposed of.
7. Writ Petition No.1520 of 2017 be detagged.
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