Calcutta High Court (Appellete Side)
In Re: Reliance Telecom Ltd. & Anr vs Union Of India & Ors on 1 October, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
01.10.2018
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Item No 879 Court No.15 Avijit Mitra W.P. No.2590 (W) of 2013 with C.A.N. No.6094 of 2018 with C.A.N. No.7634 of 2018 In re: Reliance Telecom Ltd. & Anr.
- Versus -
Union of India & Ors.
Mr. S.N. Mookherjee, Sr. Adv. Mr. Jishnu Saha, Sr. Adv.
Mr. Sanjib Kumar Mal, Mr. Atanu Roychowdhury, Mr. Debnath Ghosh, Mr. Manoj Kumar Tiwari, Mr. Sauvik Kanti Chakraborty For the Petitioners Mr. Kaushik Chanda, Ld. A.S.G. Mr. Biswajit Konar, Mr. Arpa Chakraborty For the U.O.I. Records reveal that initially the writ petition was entertained and an interim order was passed on 14th February, 2013 since at that juncture, the Telecom Dispute Settlement and Appellate Tribunal (in short, the TDSAT) was not properly constituted.
This Court has been informed today that the TDSAT is presently available and functioning.
In view thereof and with the consent of the parties, the writ petition and the connected applications are disposed of with liberty to the petitioners to approach the TDSAT for appropriate relief on the selfsame cause of action and the interim order initially passed on 14th February, 2013 is extended for a period of eight weeks from date.
2There shall however be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Tapabrata Chakraborty, J.)