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

Telecom Disputes Settlement And Appellate Tribunal
Jan 9, 2008
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Petition No. 3 of 2008 (With M.A No. 6 of 2008)

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

ACTS

No Acts

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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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