State Of Chhattisgarh vs M/S Tata Teleservices Limited
2022 Latest Caselaw 2500 Chatt

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                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                               WA No. 687 of 2018

         State of Chhattisgarh & Others Versus M/s. Tata Teleservices Limited

                                       alongwith

                            WA No. 691/2018 and 705/2018




18/04/2022        Heard Mr. Vikram Sharma, learned Deputy Government

             Advocate, appearing for the appellants as well as Mr. Anand

             Dadariya, learned counsel, appearing for the respondent.

These three appeals were disposed of by judgment dated

24.10.2019. The writ petitioners had preferred Special Leave

Petitions, being SLP(C) No. 29127 of 2019, 29180 of 2019 and

29795 of 2019, before the Hon'ble Supreme Court, and by order

dated 14.03.2022, the Hon'ble Supreme Court set aside the order

passed by this Court and remanded the appeals for fresh

consideration on their own merits and the parties were directed to

appear before this Court on 18.04.2022.

Accordingly, the writ appeals are listed today.

In the aforesaid order, the Hon'ble Supreme Court had also

indicated that this Court may proceed to hear the remanded writ

appeals today or assign a suitable date for disposing of the same

expeditiously.

Learned counsel appearing for the parties submit that they are

not ready with the case today and this Court may fix another date for

the purpose of disposal of these appeals. They submit that the

matters may be listed on 16.06.2022.

Having heard the learned counsel for the parties, Registry is

directed to list these appeals in List-I on 16.06.2022.

                 Sd/-                                  Sd/-
       (Arup Kumar Goswami)              (Rajendra Chandra Singh Samant)
           Chief Justice                             Judge




Amit