Bombay High Court
Pune Municipal Corporation And Ors. vs Viom Infra Network Maharashtra Ltd. And ... on 12 December, 2025
17-IA-2055-21 & group matters.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 & Ors. .. Applicants
Vs.
Vodafone Mobile Services Limited .. Respondent
WITH
INTERIM APPLICATION NO.2068 OF 2021
IN
WRIT PETITION NO.2561 OF 2015
Pune Municipal Corporation & Ors. .. Applicants
V/s
Viom Infra Network
Maharashtra Ltd. & Anr. ..Respondents.
WITH
INTERIM APPLICATION NO.2051 OF 2021
IN
WRIT PETITION NO.2679 OF 2017
Pune Municipal Corporation & Ors. .. Applicants
V/s
Bharti Airtel Ltd. and Ors. ..Respondents.
WITH
INTERIM APPLICATION NO.2050 OF 2021
IN
WRIT PETITION NO.417 OF 2017
Pune Municipal Corporation & Ors. .. Applicants
V/s
Ascend Telecom Infrastructure
Private Limited ...Respondent
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WITH
INTERIM APPLICATION NO.2057 OF 2021
IN
WRIT PETITION NO.7327 OF 2009
Pune Municipal Corporation & Ors. .. Applicants
V/s
Idea Cellular Limited and Ors. .. Respondents.
WITH
INTERIM APPLICATION NO.2052 OF 2021
IN
WRIT PETITION NO.2698 OF 2017
Pune Municipal Corporation & Ors. .. Applicants
V/s
Tata Teleservices (Maharashtra)
Limited and Anr. .. Respondents.
WITH
INTERIM APPLICATION NO.2070 OF 2021
IN
WRIT PETITION NO.557 OF 2015
Pune Municipal Corporation & Ors. .. Applicants
V/s.
Idea Cellular Limited & Anr. .. Respondents.
WITH
INTERIM APPLICATION NO.2054 OF 2021
IN
WRIT PETITION NO.2515 OF 2017
Pune Municipal Corporation & Ors. .. Applicants
V/s.
Tower Vision India Private Limited & Anr. .. Respondents.
WITH
INTERIM APPLICATION NO.2053 OF 2021
IN
WRIT PETITION NO.1520 OF 2017
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Pune Municipal Corporation & Ors. .. Applicants
V/s
Reliance Infratel Ltd & Ors. ... Respondents
WITH
WRIT PETITION NO.11190 OF 2018
WITH
INTERIM APPLICATION NO.896 OF 2025
WITH
INTERIM APPLICATION NO.14966 OF 2023
WITH
INTERIM APPLICATION NO.2946 OF 2021
WITH
INTERIM APPLICATION NO.895 OF 2025
WITH
CIVIL APPLICATION NO.136 OF 2019
IN
WRIT PETITION NO.11190 OF 2018
Indus Towers Ltd. ....Applicants
V/s
The Pune Municipal Corporation & Ors. .... Respondents.
WITH
WRIT PETITION NO.8929 OF 2018
Indus Towers Ltd. ....Petitioners.
V/s
The Commissioner of Pune,
Municipal Corporation & Ors. ....Respondents.
Mr. Anil Sakhare, senior advocate with Mr. Abhijeet Kulkarni,
Mr. Vishwanath Patil, Ms. Nidhi Chauhan, Mr. Akshay Naidu,
Mr. Hashwardhan Karande, advocates for the respondent-PMC in
Writ Petition No.2678 of 2017.
Mr.Abhijeet Kulkarni with Mr. Vishwanath Patil, Ms. Nidhi
Chauhan, Mr. Akshay Naidu, Mr. Harshwardhan Karande,
advocates for the respondent-PMC in all other 12 writ petitions.
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Mr. Girish Godbole, senior advocate with Mr. Sugandh Deshmukh,
advocates for the petitioners in Writ Petition No.8929 of 2018.
Mr. Aspi Chinoy, senior advocate with Ms. Sneha Jaisingh,
Ms. Jaidhara Shah, Mr. Esham Karanjikar and Mr. Manan Parekh
i/b M/s. Bharucha & Parters, advocates for the petitioner in Writ
Petition No.2678 of 2017.
Mr. Soli Cooper, senior advocate with Mr. Yohann Cooper,
Ms. Sneha Jaisingh, Ms. Jaidhara Shah, Mr. Esham Karanjikar and
Mr. Manan Parekh, i/b M/s. Bharucha & Partners, advocates for
the petitioner in Writ Petition No.2679 of 2017.
Mr. Amit Khairwar with Mr. Divya Patel i/b D.A. Law Associates,
advocates for the petitioner in Writ Petition No.2698 of 2017.
Mr. Rohan Rajadhyaksha (through V.C.) with Sharanya Shivaraman
i/b Meraki Chambers for the petitioner in Writ Petition No.7866 of
2017.
Mr. Himanshu Vidhani with Ms. Priyanka Pandey and Mr. Rushab
Chopra, advocates for the respondent no.1 in IA No.2057 of 2021 in
WP No.7327 of 2009, IA No.2068 of 2021 in Writ Petition No.2561 of
2015 and IA No.2070 of 2021 in WP No.557 of 2015.
Mrs. Neha S. Bhide, GP with Mr. P.P. Kakade, Addl. G.P.,
Mrs. M.P.Thakur, AGP, Mrs G.R. Raghuwanshi, AGP for the
respondent-State.
CORAM : SHREE CHANDRASHEKHAR, CJ &
GAUTAM A. ANKHAD, J.
DATE : 12th DECEMBER 2025. P.C. :
After hearing for a while, we think that interlocutory applications seeking vacation of the orders dated 27 th December 2016 and 4/5 BDP ::: Uploaded on - 15/12/2025 ::: Downloaded on - 19/12/2025 22:25:15 ::: 17-IA-2055-21 & group matters.doc 30th December 2016 passed by this Court may not be required to be adjudicated in view of the fact that we are fixing the writ petitions under the heading "For Final Hearing". (First on Board)
2. Post these matters on 29th January 20216 alongwith Writ Petition No.7866 of 2017 and Writ Petition Nos. 7327 of 2009, 2561 of 2015 & 557 of 2015 under the heading "For Final Hearing". (First on Board) [GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE] 5/5 BDP ::: Uploaded on - 15/12/2025 ::: Downloaded on - 19/12/2025 22:25:15 :::