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Case Number
Attorney(S)
  • Mr. Mukul Rohatgi, Senior Advocate, Mr. Rajiv Nayyar, Advocate, Mr. Mahesh Agarwal, Advocate, Ms. Meenakshi Grover, Advocate, Mr. Poonam Lahoty, Advocate;
  • 1 & 2: Mr. G.E Vahanvati, Solicitor General with Mr. Vikas Singh, Additional Solicitor General, Mr. Sanjay R. Hegde, Advocate, Mr. Anil Kumar Mishra, Advocate, Mr. Rohit Sharma, Advocate, Mr. Amit Kumar Chawla, Advocate, Mr. Sparsh Bhargava, Advocate, Mr. Devadatt Kamat, Advocate.
  • No. 3: Mr. Meet Malhotra, Advocate, Mr. Ramnish Khanna, Advocate.
  • 4–8: Mr. Manjul Bajpai, Advocate.
Judges
  • BEFORE: HON'BLE MR. JUSTICE ARUN KUMAR
  • CHAIRPERSON
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Mr. Mukul Rohatgi, Senior Advocate, Mr. Rajiv Nayyar, Advocate, Mr. Mahesh Agarwal, Advocate, Ms. Meenakshi Grover, Advocate, Mr. Poonam Lahoty, Advocate;
  • 1 & 2: Mr. G.E Vahanvati, Solicitor General with Mr. Vikas Singh, Additional Solicitor General, Mr. Sanjay R. Hegde, Advocate, Mr. Anil Kumar Mishra, Advocate, Mr. Rohit Sharma, Advocate, Mr. Amit Kumar Chawla, Advocate, Mr. Sparsh Bhargava, Advocate, Mr. Devadatt Kamat, Advocate.
  • No. 3: Mr. Meet Malhotra, Advocate, Mr. Ramnish Khanna, Advocate.
  • 4–8: Mr. Manjul Bajpai, Advocate.
Judges
  • BEFORE: HON'BLE MR. JUSTICE ARUN KUMAR
  • CHAIRPERSON
See more information ...
Smart Summary

    M/S Reliance Communications Ltd v. Union Of India & Ors

    By this application the petitioner wants to implead certain parties who are likely to be affected by the controversy raised in the present application. The application is allowed and proposed parties are allowed to be impleaded in this petition. Amended memo of parties be filed within one week.

    Main Petition

    Notice. Mr. Hegde accepts notice on behalf of Respondents 1 and 2. Mr. Meet Malhotra accepts notice on behalf of Respondent No. 3. Mr. Manjul Bajpai accepts notice on behalf of Respondents 4-8.

    Replies be filed within four weeks as prayed. Rejoinders, if any, be filed within four weeks thereafter.

    List on 25 March, 2008.

    ………………J

    (Arun Kumar)

    Chairperson

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    Comments

    M/S Reliance Communications Ltd v. Union Of India & Ors
    (Jan 9, 2008)