Siti Cable Network Limited v. Telecom Regulatory Authority Of India & Anr

By this application the applicant has prayed for amendment of the cause title of this petition in view of the fact that there is a demerger order of the Bombay High Court by virtue of which the entire cable business of the applicant has been taken over by Wire & Wireless (India) Ltd. This application is not opposed. The application is allowed. Amended memo of parties already filed by the petitioner is taken on record. M.A No. 9 of 2008 stands disposed of. Let cause title be amended accordingly.

M.A No. 1 of 2008

In view of order passed in M.A No. 9 of 2008, this application has become infructuous and the same stands disposed of.