Patna High Court - Orders
M/S Bharti Airtel Ltd. vs The State Of Bihar & Ors on 2 January, 2018
Bench: Chief Justice, Anil Kumar Upadhyay
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(17) dt.02-01-2018
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 :
(In Letters Patent Appeal No. 646 of 2013)
For the Appellant/s : Mr. Gautam Kumar Kejriwal
For the Respondent/s : Mr. P.K. Verma
(In Letters Patent Appeal No. 627 of 2013)
For the Appellant/s : Mr. Akash Chaturvedi
For the Respondent/s : Mr. P .K. Verma
(In Letters Patent Appeal No. 787 of 2013)
For the Appellant/s : Mr. Ashish Giri
For the Respondent/s : Mr. P. K. Verma
(In Letters Patent Appeal No. 982 of 2013)
For the Appellant/s :
For the Respondent/s : Mr. P. K. Verma
(In Letters Patent Appeal No. 947 of 2013)
For the Appellant/s :
For the Respondent/s : Mr. P. K. Verma
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
17 02-01-2018As prayed for, list after four weeks.
(Rajendra Menon, CJ) ( Anil Kumar Upadhyay, J) Sunil/-
U