Supreme Court - Daily Orders
Bharat Sanchar Nigam Ltd. vs Telecom Regulatory Authority Of India on 9 January, 2020
ITEM NO.18 REGISTRAR COURT. 1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 6126/2009
BHARAT SANCHAR NIGAM LTD. Appellant(s)
VERSUS
TELECOM REGULATORY AUTHORITY OF INDIA Respondent(s)
(service compliance )
WITH
C.A. No. 6202/2009 (XVII)
C.A. No. 6184/2009 (XVII)
Date : 09-01-2020 This appeal was called on for hearing today.
For Appellant(s)
Mr. Abhinav Mukerji, AOR
Ms Vishakha Ahuja, Adv.
Mr. Gaurav Sharma, AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
Anil Laxman Pansare
Date: 2020.01.10
16:40:55 IST
Reason: Mr. Abhijat P. Medh, AOR
Mr V.M.Kannan, Adv.
Mr. Sanjay Kapur, AOR
UPON hearing the counsel the Court made the following
O R D E R
All matters Ld. Counsel, Ms Aanchal Kapoor appears for respondent-Reliance Communications Ltd. and Tata Teleservices Ltd. in respective matters and seeks four weeks time for filing vakalatnama on behalf of these respondents as she submits that the earlier Advocate-on- record has expired. If filed process as per rules. If not filed list again on 31.3.2020.
ANIL LAXMAN PANSARE Registrar