Idea Cellular Ltd. v. Union Of India .

Admit.

Ms. Gurjinder Kaur appears on behalf of the Union of India and prays for more time for filing its reply. As prayed, she is allowed six weeks' time for filing the reply; rejoinder, if any, may be filed within four weeks from the date of receipt of a copy of the reply.

Put up on 21.03.2014 before the Assistant Registrar for getting the pleadings completed and the case ready for hearing.

Interim order passed earlier shall remain operative till further orders.