Bombay High Court
Idea Cellular Ltd vs The Competant Commission Of India ... on 16 August, 2017
Bench: Anoop V. Mohta
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8594 OF 2017
WITH
WP/8596/2017
Vodafone India Limited ....Petitioner
Vs.
The Competition Commission of India
represented by its Secretary & ors. ...Respondents
WITH
WP NO.7164/2017
WITH
CAWST/17736/2017
Idea Cellular Ltd. .....Petitioner
Vs.
The Competent Commission of India,
(through the Secretary) .....Respondents
WITH
WP/7172/2017
Cellur Operator Association of India ....Petitioner
Vs.
Competition Commission of India and Ors. ....Respondents
WITH
WP/7173/2017
Bharati Airtel Limited and Anr. ....Petitioners
Vs.
Competition Commission of India and Ors. ....Respondents
Mr. Iqbal M. Chagla, Senior Advocate along with Mr. Siddharth
Rajmohan i/by Punit B. Anand for the petitioner in WP No.8596/17
and for respondent No.6 in WP/7172/17, for Respondents 8 & 9 in
WP/7173/17 for respondent No.10 WP/7164/17.
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Mr. Iqbal M. Chagla, Senior Advocate along with Mrs. Pallavi Shroff,
Mr. Ameya Gokhale, Mr. Aashish Gupta, Mr. Vaibhav Singh, Ms. Sukriti
Jaiswal, Advocates i/by M/s. Shardul Amarchand Mangaldas & Co.
for Petitioner in WP/8594/17.
Mr. Darius Khambata, Senior Advocate with Soli Cooper, Senior
Advocate along with Ms. Alka Bharucha, Ms. Swathi Girimaji, Mr.
Areen De, Advocates i/by M/s. Bharucha & Partners for the Petitioner
in WP/7164/17.
Mr. Aspi Chinoy, Senior Advocate with Mr. Siddharth Ranade i/by
Trilegal for the Petitioner in WP/7172/17.
Mr. Janak Dwarkadas, Senior Advocate with Mr. Navroz Seervai,
Senior Advocate with Mr. Harsh Kaushik, Ms. Kunal Dwarkadas, Mr.
Ankush Walia, Mr. Param Tandon, Advocate i/by Seth Due &
Associates for the Petitioner in WP/7173/17.
Mr. Srihari Aney, Senior Advocate with Mr. Naushad R. Engineer, Mr.
Prateek Pai, Ritika Gadoya i/by Keystone Partners for respondents 1
and 2 in WP/7164/17, WP/7173/17, WP/8594/17 and WP/8596/17
and for respondent No.1 in WP/7172/17.
Ms. Shruti Tulpule along with Indrajeet Bhosale i/by Abhineet Pange,
Advocate for respondent No.4 in WP/7164/17 and WP/8594/17, for
respondent No. 3 in WP/7172/17, for respondent No.5 in WP
No.7173/17, for respondent No.11 in WP/8596/17.
Mr. Amit Sibal, Senior Advocate along with Mr. Ritin Rai, Mr. Sachin
Mandlik, Avantika Kakar, Pranav Sampat, Dhru Rajian, Sakshi
Agarwal, Zacarias Joseph, Kanwar Singh, Anvita Mishra, Hiten
Sampat i/by Khaitan & Co. for respondent No.5 in WP/8594/17 and
for respondent No.3 in WP/8596/17.
Dr. Milind Sathe, Senior Advocate, along with Mr. Raghav Shankar,
Mr. Sachin Mandlik, Ms. Sakshi Agarwal, Zacarias Joseph, Kanwar
Singh, Anvita Mishra, Hiten Sampat i/by Khaitan & Co for respondent
No. 5 in WP/7164/17.
Dr. Milind Sathe, Senior Advocate, along with Mr. Raghav Shankar,
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Mr. Sachin Mandlik, Avantika Kakar, Pranav Sampat, Dhru Rajian,
Sakshi Agarwal, Zacarias Joseph, Kanwar Singh, Anvita Mishra, Hiten
Sampat i/by Khaitan & Co for respondent No.4 in WP/7172/17.
Mr. Ramji Srinivasan, Senior Advocate along with Mr. Ritin Rai, Mr.
Raghav Shankar, Mr. Sachin Mandlik, Ms. Avantika Kakar, Dhru
Rajian, Sakshi Agarwal, Zacarias Joseph, Anvita Mishra, Hiten Sampat
i/by Khaitan & Co. for respondent No. 3 in WP/7173/17.
CORAM: ANOOP V. MOHTA AND
SMT. BHARATI H. DANGRE, JJ.
DATE : 16 AUGUST 2017.
ORDER:-
Heard the arguments of Mr. Khambata, the learned Senior
Counsel.
2 By consent, stand over to 18 August 2017 at 3.00 pm for
continuing the arguments of Mr. Khambata, the learned Senior
Counsel. The interim order granted on 14 August 2017, to continue
till further orders.
(BHARATI H. DANGRE, J.) (ANOOP V. MOHTA, J.)
