Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • : Mr. Navin Chawla, Advocate, Mr. Kaushik Mishra, Advocate
  • : Mr. K.P.S Kohli, Advocate for Ms. Maneesha Dhir, Advocate
Judges
  • Hon'ble Mr. Justice S.B Sinha
  • Chairperson
  • Hon'ble Mr. P.K Rastogi, Member
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • : Mr. Navin Chawla, Advocate, Mr. Kaushik Mishra, Advocate
  • : Mr. K.P.S Kohli, Advocate for Ms. Maneesha Dhir, Advocate
Judges
  • Hon'ble Mr. Justice S.B Sinha
  • Chairperson
  • Hon'ble Mr. P.K Rastogi, Member
See more information ...
Smart Summary

    M/S Bharti Airtel Ltd. v. Department Of Telecommunication .

    It is stated by Mr. Kohli that within a period of one week, the reply shall be filed.

    Keeping in view the assurance given to us by Mr. Kohli, Respondent is granted further one week's time to file reply, subject to payment of Rs. 10000/- as costs in each of these cases. Rejoinder to the reply may be filed within two weeks thereafter.

    Put up on 25.1.2012 under the same heading.

    ………………..

    (S.B Sinha)

    Chairperson

    ………………..

    (P.K Rastogi)

    Member

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    M/S Bharti Airtel Ltd. v. Department Of Telecommunication .
    (Jan 4, 2012)