M/S Reliance Communications Ltd., Navi Mumbai v. Union Of India .

Admit.

Mr. Vineet Malhotra accepts notice on behalf of the Respondent.

Mr. Malhotra submits that the Petition having not been filed within a period of two months from the date of passing of the Judgement by Supreme Court of India in Civil Appeal No. 5059 of 2011, this Petition is not maintainable.

Mr. Ramji Srinivasan, learned senior counsel appearing on behalf of the Petitioner submits that the Petitioner had already filed a Petition, being Petition No. 249 of 2008, wherein also this Tribunal had granted liberty to the parties to file additional affidavits.

Subject to the objection taken by Mr. Malhotra and subject to any other or further order which may be passed by this Tribunal, ultimately it is directed that the Petitioner may place on record additional affidavit as to why it did not file such an application till 16.1.2012

We may further place on record Mr. Srinivasan states that the Petitioner had been, having regard to the submissions made by Mr. Malhotra that in some of the cases demands may be revised within four weeks and such demands have not been revised, waiting therefor as no revised bill having been issued, this Petition is being filed.

Reply be filed by 31.1.2012 Let the matter appear on 31.1.2012 under the heading “for directions”. Interim prayer made by the Petitioner be also heard on that date.

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(S.B Sinha)

Chairperson

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(P.K Rastogi)

Member