Bombay High Court
Bharti Airtel Limited And Anr vs Telecom Regulatory Authority Of India on 12 April, 2019
Bench: Akil Kureshi, Sarang Vijaykumar Kotwal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2636 OF 2017
Idea Cellular Limited And Anr ....Petitioner
V/S
Telecom Regulatory Authority Of India ....Respondent
WITH WRIT PETITION NO. 3080 OF 2017 Bharti Airtel Limited And Anr ....Petitioner V/S Telecom Regulatory Authority Of India ....Respondent WITH WRIT PETITION NO. 64 OF 2019 Bharti Hexacom Ltd. And Anr. ....Petitioner V/S Telecom Regulatory Authority Of India And ....Respondent Anr.
Mr Soli Cooper, Sr Counsel with Ms Sneha Jaisingh & Mr Pratik Singhavi i/b Bharucha & Partners for Petitioner WP No 2636/2017 Mr Sidhharth Ranade a/w Ms Nishi Bhakharia i/b Trilegal for Petitioner in WP Nos 3080/2017 & 64/2019 Mr H V Mehta for Respondent No 1 CORAM : AKIL KURESHI & SARANG VIJAYKUMAR KOTWAL, JJ DATE : 12th April, 2019 Page 1/2 ::: Uploaded on - 12/04/2019 ::: Downloaded on - 13/04/2019 05:19:45 ::: P.C. :
Not to be placed before the bench of which Shri Sarang V. Kotwal, J is a member. Office to act accordingly.
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