Bharat Sanchar Nigam Limited vs Bharat Sanchar Nigam Limited
2021 Latest Caselaw 1564 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

      THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                     RP.No.9 OF 2021 IN AR. 55/2020

  AGAINST THE ORDER/JUDGMENT DATED 13.10.2020 IN AR 55/2020 OF HIGH
                           COURT OF KERALA


REVIEW PETITIONER/RESPONDENTS:

       1       BHARAT SANCHAR NIGAM LIMITED
               KERALA TELECOM CIRCLE, CGMT OFFICE, PMG JUNCTION,
               TRIVENDRUM, PINCODE-695 033, KERALA, REPRESENTED BY ITS
               CHIEF GENERAL MANAGER

       2       BHARAT SANCHAR NIGAM LIMITED,
               BSNL HEADQUARTERS, BHARAT SANCHAR BHAVAN, JANPATH, NEW
               DELHI-110 001, REPRESENTED BY ITS CHARIMAN CUM MANAGING
               DIRECTOR.REVIEW PETITIONERS 1 AND 2 REPRESENTED BY
               DEPUTY GENERAL MANAGER (NP-D1).

               BY ADV. SRI.MATHEWS K.PHILIP

RESPONDENT/PETITIONER:

               M/S.NORTEL NETWORKS INDIA PVT. LTD.
               HAVING ITS REGISTERED OFFICE AT THE PRINCIPAL OFFICER,
               M/S NORTEL NETWROKS INDIA PVT LTD G-41, GROUND FLOOR,
               WEST PATEL NAGAR, NEW DELHI-110 008.
               AND HAVING ITS REGIONAL OFFICE AT SUIT NO 956, LEVEL 9
               REGUS BUSINESS CENTRE, RAHEJA TOWER, EAST WING M.G.ROAD
               BANGALORE-560001, REPRESENTED BY ITS COUNTRY OPERATIONS
               LEADER MR. RAJIV SINGH.


               BY ADV SRI.SANTHOSH MATHEW

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 14.01.2021, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.No.9 of 2021
in
AR.No.55 of 2020                       2




                                ORDER

On a perusal of the averments in the Review Petition, I am of the

view that the issue urged in the Review Petition has already been dealt

with by this Court at paragraph 7 of the impugned order. I do not see any

ground made out for review of the order. If the review petitioners are

aggrieved by the order dated 13.10.2020, they are free to approach the

Appellate Forum in a challenge against the same. The Review Petition

fails, and is accordingly dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/14.01.2021