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Patna High Court - Orders

M/S Bharti Airtel Ltd. vs The State Of Bihar & Ors on 6 March, 2018

Bench: Chief Justice, Rajeev Ranjan Prasad

    IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Letters Patent Appeal No.646 of 2013
                                    In
              Civil Writ Jurisdiction Case No.13483 of 2009
======================================================
M/s Bharti Airtel Ltd.

                                                          ... ... Appellant/s
                                  Versus
The State Of Bihar & Ors

                                                        ... ... Respondent/s
======================================================
                                    with
                  Letters Patent Appeal No. 627 of 2013
                                     In
               Civil Writ Jurisdiction Case No.8317 of 2009
======================================================
M/s Idea Cellular Ltd.

                                                          ... ... Appellant/s
                                  Versus
The State Of Bihar & Ors

                                                       ... ... Respondent/s
======================================================
                                   with
                  Letters Patent Appeal No. 787 of 2013
                                    In
              Civil Writ Jurisdiction Case No.7394 of 2009
======================================================
M/s Reliance Telecom Ltd.

                                                          ... ... Appellant/s
                                  Versus
The State Of Bihar & Ors

                                                      ... ... Respondent/s
======================================================
                                   with
                 Letters Patent Appeal No. 982 of 2013
                                    In
             Civil Writ Jurisdiction Case No.12493 of 2009
======================================================
Vodafone South Ltd. & Anr

                                                          ... ... Appellant/s
                                  Versus
The State Of Bihar & Ors

                                          ... ... Respondent/s
======================================================
            Patna High Court LPA No.646 of 2013(19) dt.06-03-2018
                                                        2/2




                                                     with
                                   Letters Patent Appeal No. 947 of 2013
                                                      In
                                Civil Writ Jurisdiction Case No.9169 of 2009
                  ======================================================
                  Vodafone South Ltd. & Anr

                                                                        ... ... Appellant/s
                                                          Versus
                  The State Of Bihar & Ors

                                                            ... ... Respondent/s
                  ======================================================
                  Appearance :
                  For the Appellant/s       :
                  For the Respondent/s      :
                  ======================================================
                  CORAM: HONOURABLE THE CHIEF JUSTICE
                          and
                          HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                        ORAL ORDER

                  (Per: HONOURABLE THE CHIEF JUSTICE)

19   06-03-2018

As prayed for, list after eight weeks.

(Rajendra Menon, CJ) (Rajeev Ranjan Prasad, J) P.K.P./-

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