Modi Korea Telecom Ltd. v. Union Of India (M/S)

Counsel for the Petitioners stated that, as suggested in our order, there have been negotiations between the Petitioners and the DOT and most of the issues seem to have been resolved though formal orders are still awaited. She accordingly prays that the Petitioners may be permitted to withdraw this petition with liberty to file a fresh petition on the same cause of action, if the formal orders are not issued. There is no objection to this by Mr. A.K Pathak, Director (VAS-II) appearing on behalf of DOT.

Ordered as prayed.